K. RAMAMURTHY Vs. REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) THE petitioner was employed as a Manager in the second respondent Co -operative Society. He rendered 30 years of service. However, he was dismissed from service, by an order dated 14.02.2012 for the alleged mis -appropriation of huge amount along with the co -employee. This Court is not concerned about the dismissal in this writ petition, as the claim of the petitioner is only for payment of Provident Fund payable under Section 72 of the Pondicherry Co -operative Societies Act, 1972 (for short "Act").

(2.) THE petitioner earlier made a representation dated 21.05.2012 to the second respondent, to disburse the Provident Fund and other amounts due to him. Since no order was passed, he approached this Court by filing a writ petition in W.P. No. 16827 of 2012 for issuance of a writ of mandamus to direct the respondent to disburse the provident fund and other amounts due to him. This Court, by an order dated 06.07.2012 directed the second respondent to consider the representation of the petitioner dated 21.05.2012 and pass appropriate orders on merits, within a period of four weeks from the date of receipt of a copy the order.

(3.) IN such circumstances, the writ petition is disposed of, giving direction to the second respondent to consider the representation of the petitioner dated 21.05.2012 and pass appropriate orders on merits, within a period of four weeks from the date of receipt of a copy of this order. No costs."