S. SUNDARAM Vs. THE SECRETARY TRUST COMMITTEE

JUDGEMENT

(1.) WITH the consent of both parties, this writ petition is taken up for final disposal.

(2.) THE petitioner seeks for issuance of a writ of certiorarified mandamus to quash the communication sent by the respondent namely the Secretary, Trust Committee, Tamil Nadu Advocates Welfare Fund, dated 28.04.2014, communicating the Resolution, dated 05.07.2013 and for a direction to the respondent to continue the petitioner as life member in the Tamil Nadu Advocates' Welfare Fund on 01.08.2012.

(3.) AFTER about one year and eight months, the respondent by communication, dated 28.04.2014, which was received by the petitioner on 31.05.2014, informed the petitioner stating that the Tamil Nadu Advocates' Welfare Fund Act has been amended and the death benefit under the Act was enhanced from Rs. 2,00,000/ - to Rs. 5,25,000/ - with retrospective effect from 08.09.2012 and the Government has also notified the amendment and in the meeting held on 05.07.2013, the Trust Committee resolved that those advocates, who have filed the application on or after 08.09.2012 and paid the admission fee of Rs. 1,000/ - shall be admitted into the fund and the annual subscription or life subscription as the case may be as per the amended Act shall be collected from them.