P.M. JOSEPH Vs. THE KILIANTHARA SERVICE CO

JUDGEMENT

(1.) The petitioner, who retired from the service of the 1st respondent Society as Assistant Secretary on 30.4.2004, after rendering service for more than 30 years, is before this Court in this writ petition filed under Article 226 of the Constitution of India seeking a writ of mandamus commanding the 1st respondent Society to implement Ext.P-2 order dated 27.4.2016 of the 2nd respondent Joint Registrar and to give retirement benefits as per the directions in the said order forthwith.

(2.) On 14.8.2017 when this writ petition came up for admission, the learned Senior Government Pleader took notice for the 2nd respondent. Urgent notice by speed post was ordered to the 1st respondent.

(3.) A counter affidavit has been filed on behalf of the 1st respondent Society, wherein it has been stated that Ext.P-2 order suffers several errors on the face of the record and pointing out those errors the Society has filed Ext.R-1(a) review petition before the 2nd respondent. Since the said review petition is pending consideration, Ext.P-2 order was not implemented.