Biswanath Somadder, J. - (1.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay.
(2.) The instant appeal arises out of a judgment and order dated 15th May, 2018, passed by a learned Single Judge in WP 31397 (W) of 2017 (Ramprasad Dasgupta vs. Nadia District Central Cooperative Bank Limited & Ors.) and has been preferred by Nadia District Central Co-operative Bank Limited and its Chief Executive Officer.
(3.) By the impugned judgment and order, the learned Single Judge was pleased to dispose of the writ petition filed by Ramprasad Dasgupta with a direction upon the Registrar of Cooperative Societies to consider and dispose of a representation to be made by the writ petitioner within a certain time-frame and in accordance with the directions as contained in the impugned order. The main contention sought to be raised on behalf of the appellants is that the writ petition is not maintainable since there has been no breach of any statutory rule. In this context, the learned advocate representing the appellants has referred to the judgment rendered by a Single Bench of this Court which was authored by one of us (Biswanath Somadder). The said judgment was rendered in the case of Mousumi Bose (Bandyopadhyay) vs. The West Bengal State Cooperative Bank Ltd. & Ors., 2012 2 CalLT 113. He has also referred to a judgment of the Hon'ble Supreme Court rendered in the case of S.S. Rana vs. Registrar, Coop. Societies & Anr., 2006 11 SCC 634.;