SREEJAYAN.N. Vs. KANNUR CO-OPERATIVE HOUSING SOCIETY

JUDGEMENT

(1.) AGGRIEVED by the inaction on the part of the respondents in releasing the balance amount of gratuity to the petitioner, he has come up before this Court.

(2.) THE petitioner is the retired Secretary of the first respondent Society. He demitted his office on 30.11.2010. He has been granted terminal benefits including gratuity under the LIC Group Gratuity cum Life Assurance scheme.

(3.) THE petitioner alleges that by G.O.(P) No.36/2011/Co -op. dated 25.2.2011, the pay scale of the employees of primary co -operative societies was revised in the scale with effect from 1.4.2009 and the said pay revision has been duly implemented by the respondent society. The petitioner also alleges that the society by a resolution dated 29.6.2011 accepted the fixation statement filed by the petitioner and accordingly granted the consequential benefits except payment of the difference in the amount of gratuity.