REGENT COMPUTRONICS PVT. LTD.

M.RAVIKUMAR Appellant

V/S

REGISTRAR OF CO-OPERATIVE SOCIETIES Respondents

Referred Judgements :-

ADDITIONAL DISTRICT MAGISTRATE JABALPUR STATE OF UTTAR PRADESH UNION OF INDIA STATE OF KARNATAKA STATE OF MAHARASHTRA STATE OF RAJASTHAN UNION OF INDIA UNION OF INDIA VS. SHIVAKANT SHUKLA:V K S CHAUDHARY:ATAL BIHARI VAJPAYEE:SATYA SHARMA:N K GANPAIAH:SUBHAS:MILAP CHAND KANUNGO:SHRI RAM DHAN:DR REKHA AWASTHI [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. GURNAM KAUR [REFERRED TO]
KARNATAKA STATE ROAD TRANSPORT CORPORATION VS. B S HULLIKATTI [REFERRED TO]
DIVISIONAL CONTROLLER KSRTC VS. MAHADEVA SHETTY [REFERRED TO]
STATE OF HARYANA VS. RANBIR ALIAS RANA [REFERRED TO]
DIVISIONAL CONTROLLER N E K R T C VS. H AMARESH [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. VINOD KUMAR [REFERRED TO]
S. ANDIYANNAN AND ORS. VS. JOINT REGISTRAR, CO-OPERATIVE SOCIETIES AND ORS. [REFERRED TO]
A. SENGODAN VS. REGISTRAR OF CO-OPERATIVE SOCIETIES AND ORS. [REFERRED TO]

JUDGEMENT

(1.) This intra-court appeal is filed against the order in W.P.No.149 of 2019 wherein the prayer to issue a writ of mandamus to direct the Respondents to pay the retirement benefits viz., Provident Fund and Gratuity amounting to Rs.25,80,202.00 with 12% interest was rejected by the learned Judge on the premise that the appellant ought to exhaust statutory remedy available under Sec. 153 of the Tamil Nadu Co-operative Societies Act (hereinafter referred to as "the Act").

(2.) Brief facts:

(3.) ***

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M.RAVIKUMAR Vs. REGISTRAR OF CO-OPERATIVE SOCIETIES

Referred Judgements :-

JUDGEMENT

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