N. SAROJAM Vs. THE JOINT REGISTRAR OF CO

JUDGEMENT

(1.) The petitioner has approached this Court with the following prayers:

(2.) Heard learned counsel for the petitioner and the learned Senior Government Pleader as well as the learned counsel appearing for the 3rd respondent Society.

(3.) It is submitted by learned counsel for the petitioner that the petitioner had retired from service on 31.1.2009 while working as Secretary of the 3rd respondent Society. Since the pensionary benefits due to the petitioner had been quantified or disbursed to the petitioner on the ground that the audit with respect to the affairs of the Society was pending, the petitioner had earlier approached this Court filing W.P(C).No.8581 of 2009. by Exhibit P1 interim order dated 3.4.2009, this Court had directed disbursement of the pensionary benefits due to the petitioner on execution of a simple bond without sureties to remit any amount, if ultimately directed, in accordance with law. It is stated that amounts had been disbursed to the petitioner on the strength of Exhibit P1 interim order.