A.V. USMAN Vs. PONNANI CO

JUDGEMENT

(1.) The petitioner, who retired from the service of the 1st respondent Society while working as General Manager, on 30.9.2014, after rendering service for a period of 27 years, has filed this writ petition under Article 226 of the Constitution of India seeking a writ of certiorari to quash Ext. P-2 communication and Ext.P-3 reply of the 1st respondent and seeking a declaration that the amount of gratuity received by the 1st respondent Society under the Group Gratuity Life Assurance Scheme from the Life Insurance Corporation of India cannot be retained by the 1st respondent Society and that the Society has no authority to recover the amount which has already been paid to him as gratutiy. The petitioner has also sought for other consequential reliefs.

(2.) On 30.11.2016 when this writ petition came up for admission, this Court admitted the matter on file. The learned Government Pleader took notice for respondents 2 to 4. Urgent notice by speed post was ordered to the 1st respondent.

(3.) Heard the learned counsel for the petitioner, the learned counsel for the 1st respondent Society and also the learned Senior Government Pleader appearing for respondents 2 to 4.