N JHANARTHANAN Vs. KHADI GRAMODYOG SANGH

JUDGEMENT

(1.) All these writ petitions are filed by the employees of the first respondent/ Khadi Gramodyog Sangh.

(2.) In the first writ petition (W.P.No.6747 of 2010), the petitioner was working as a Chief Accountant and he challenges the resolution of the first respondent dated 5.10.2003 denying him pension and the order dated 4.5.2007 of the first respondent stating that he will be retiring from the services on 10.6.2007, on attaining the age of superannuation. The petitioner claimed that there was no scope for retiring him from service since the said retirement is contrary to the bye laws of the society. Therefore, he wanted the order to be set aside.

(3.) In the second writ petition (W.P.No.6748 of 2010), the petitioner was working as a Sales Assistant and he challenges the resolution of the first respondent denying him pension and also the order dated 22.5.2008 superannuating him from service. 3. In the third writ petition (W.P.No.6749 of 2010), the petitioner was working as a Poly Counter Incharge and he made a similar challenge to the resolution denying him pension and the order of superannuation dated 1.2.2008.