MINI DEVADAS Vs. THE JOINT REGISTRAR [GENERAL]

JUDGEMENT

(1.) The petitioner, who retired from service while working as Chief Accountant in the second respondent Co-operative Bank on 31.10.2016, is before this Court in this writ petition filed under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the first respondent to ensure that the second respondent Society pays a sum of Rs. 14,71,349/-, together with interest thereon from 01.11.2016 towards the gratuity payable to the petitioner. The petitioner has also sought for a consequential declaration.

(2.) On 15.02.2018, when this writ petition came up for admission, the learned counsel for the second respondent and the learned Standing Counsel for the third respondent sought time to get instructions.

(3.) Heard the learned counsel for the petitioner, the learned Senior Government Pleader appearing for the first respondent, the learned Standing Counsel for the second respondent Bank and also the learned Standing Counsel for the third respondent Life Insurance Corporation of India (LIC).