R. SUNDARARAJAN Vs. MANAGING DIRECTOR, THE TAMIL NADU CO-OPERATIVE MARKETING FEDERATION LIMITED, CHENNAI

JUDGEMENT

(1.) The relief sought for in the present writ petition is to call for the records relating to the order passed by the respondent in Na.Ka.No.736/2013/ Pa.Tho. dtd. 24/11/2013 and quash the same thereby directing the respondent to sanction additional change allowance writ interest to the petitioner.

(2.) The petitioner is a retired Electrical Operator of Pamani Fertilizers, Mannargudi, Thiruvarur District and the respondent Tamil Nadu Cooperative Marketing Federation is a Society registered under the provisions of the Tamil Nadu Co-operative Societies Act. The petitioner retired on 31/7/2013 and he states that he served in two Additional Charges for 13 months and the Additional charge allowance as applicable has not been paid.

(3.) In this regard, the petitioner has to approach the Revisional authority under Sec. 153 of the Tamil Nadu Co-operative Societies Act. In respect of the Co-operative Societies registered under the Act, the aggrieved employees are bound to exhaust the Statutory remedy contemplated, in view of the principles laid down by the Larger Bench of the High Court of Madras in the case of K.Marappan v. The Deputy Registrar of Co-operative Societies, Namakkal Circle, Namakkal and another, reported in (2006 (4) CTC 689.