M CHENNU Vs. REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) THE petitioner was an employee of the 4th respondent Cooperative Society. He was working as a Salesman and got retired from service on 31.8.2010. After his retirement, he has sent a representation dated 21.9.2010 to the respondent stating that the age of the retirement of basic servants "D" Group is 60 years and therefore in the light of the Special bye-law No.12 read with F.R 56 (1) (a) r/w Rule 149 (3) of the Tamilnadu Cooperative Societies Rules 1988, he should be allowed to continue till 60 years and seeks for a direction to dispose of his representation in accordance with law.

(2.) NOTICE of Motion was ordered on 22.11.2010. On notice from this Court, the 4th respondent has filed a counter affidavit dated 16.2.2011.