SINGARAVELU Vs. REGISTRAR, AGRO ENGINEERING SERVICE,

JUDGEMENT

(1.) The Petitioner has filed the present writ petition seeking for a Writ of Mandamus directing the Respondents to pay a sum of Rs. 3,35,131/-(Rupees Three Lakhs Thirty Five Thousand One Hundred and Thirty One only) namely Rs. 2,45,691/-(Rupees Two Lakhs Forty Five Thousand Six Hundred and Ninety One only)towards arrears of salary for the period from March 2005 to May 2007 and Rs. 89,440/-(Rupees Eighty Nine Thousand Four Hundred and Forty only) towards arrears of gratuity and also direct the Respondents to contribute Rs. 17,276/-towards Employees' Provident Fund as claimed in his representation dated 10.04.2008.

(2.) The learned Counsel for the Petitioner/erstwhile employee submits that the Petitioner served as Accountant in M.M. 590, Pudukkottai District Co-operative Agro Service Society Limited, Pudukkottai and retired voluntarily on 31.05.2007. His monthly salary has been Rs. 5,364/-(Rupees Five Thousand Three Hundred and Sixty Four only).

(3.) It is the contention of the learned Counsel for the Petitioner that the Petitioner has not been paid the monthly salary for the period from March 2005 to 31.05.2007 namely a sum of Rs. 2,45,691/-(Rupees Two Lakhs Forty Five Thousand Six Hundred and Ninety One only) and Rs. 89,440/-(Rupees Eighty Nine Thousand Four Hundred and Forty only) being the arrears towards Gratuity. In all, the Petitioner is to be paid a sum of Rs. 3,35,131/-(Rupees Three Lakhs Thirty Five Thousand One Hundred and Thirty One only).