Abhijit Gangopadhyay, J. - (1.) This writ application has been filed in respect of a dispute between the petitioner, a former employee of Burdwan Co-operative Agriculture and Rural Development Bank and the said Cooperative Agriculture and Rural Development Bank. Such a Bank is a primary Co-operative Society under sub section (16) of section 4 of the West Bengal Co-operative Societies Act 2006. The above named Agriculture and Rural Development Bank has been referred to as the Co-operative society thereafter.
(2.) When this matter was argued at length before me nobody addressed this Court regarding Section 102 of the West Bengal Co-operative Societies Act, 2006. Subsequently this Court wanted to know from the parties as to their views in respect of the matter in dispute in the back drop of Section 102 of the above Act of 2006 (hereinafter referred to as the said Act) which Section lays down that certain disputes are to be filed before Registrar of Co-operative Societies.
(3.) As the matter relates to a dispute between the Co-operative Society or its board and a past Officer of the Co-operative Society, the specific question which the parties were requested to answer was, whether the dispute as has been raised in the writ application was to be filed before Registrar of Co-operative Societies (Registrar, hereafter, in short) and whether the writ application is entertainable as there is an efficacious alternative remedy.;