P.RAVICHANDRAN Vs. GENERAL MANAGER

JUDGEMENT

(1.) By consent of both the parties, this writ petition has been taken up for final disposal at the admission stage itself.

(2.) This writ petition has been filed challenging the demand letter dtd. 18/11/2022 issued by the first respondent and addressed to the second respondent.

(3.) As per the impugned letter, the first respondent has directed the second respondent to deduct the award amount together with interest from and out of the salary payable to the petitioner by the third respondent Society.