REGISTRAR THE CO-OPERATIVE SOCIETY Vs. M.ELANGO

JUDGEMENT

(1.) The appellants, who are authorities of the State, have come up assailing the judgment of the learned Single Judge dated 25.10.2018 in this intra-court appeal contending that the respondent/writ petitioner, Secretary of a Primary Agricultural Co- operative Credit Society, on being suspended, is not entitled to subsistence allowance.

(2.) The learned Single Judge had allowed the writ petition following the judgment of a Division Bench of this Court in the case of Special Officer, D.K.81, Chennasandiram Primary Agricultural Co-operative Credit Society Ltd. v. P.Periyannan and another, 2015 Supreme (Madras) 766, which refers to the judgment in the case of K.Avanasiappan v. The Management of Thekkalur Primary Agricultural Co-operative Bank and others, CDJ 2011 MHC 6513 : 2011 Supreme (Madras) 4814.

(3.) We had heard the matter on two occasions earlier and in order to formulate the question, we had passed the following orders on 19.12.2019 and 6.1.2020: