SURESHKUMAR T.N. Vs. THE JOINT REGISTRAR (GENERAL)

JUDGEMENT

(1.) The petitioner, who retired from service while working as Higher Grade Attender in the 2nd respondent Co-operative Society on 31.5.2017, 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 to ensure that the 2nd respondent Society pays a sum of Rs. 15,97,710/- to the petitioner along with interest from 1.6.2017 till the date of realisation. The petitioner has also sought for a consequential declaration.

(2.) On 19.12.2017 when this writ petition came up for admission, the learned Government Pleader took notice for the 1st respondent. This Court issued urgent notice on admission by speed post to the 2nd respondent. Despite service of notice none appeared for the 2nd respondent.

(3.) Heard the learned cousnel for the petitioner and also the learned Senior Government Pleader appearing for the 1st respondent.