V P MURALEEDHARAN Vs. REJEEV SADANANADAN

JUDGEMENT

(1.) Heard Sri. Blaze K. Jose, the learned counsel for the petitioner as also Sri. C.P. Sudhakaraprasad, the learned Advocate General for the respondents.

(2.) This matter was earlier taken up on 9.7.2018, and the case was adjourned with the following order:

(3.) Following the above order, the learned counsel for the petitioner, on instructions, submits that the money lying in the account operated by the Administrator in the interregnum, has already been transferred to the old account of the Indian Red Cross Society. The counsel however points out that since the Society will now have to manage their affairs on their own, they will require the details of the receipts and the expenditure from the Administrator when he was in charge of the affairs of the Society. This submission is made in the context of the claims received by the office bearers of the Society from various quarters, including the salary claim of the employees of the Red Cross Society.