V.MANI Vs. THE REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) The petitioner joined as a clerk in the 4th respondent cooperative society in 1980. He was promoted as Secretary in 1986. He retired from service on 31.07.2015 and the 2nd respondent issued proceedings in Na.Ka.No.775/2015 Na.Vi permitting the petitioner to retire.

(2.) The grievance of the petitioner is that none of the terminal benefits such as Provident Fund, Gratuity etc., are not paid to him so far. It is also his case that even arrears of salary was not paid for some period. Hence, he has approached this Court with this Writ Petition.

(3.) The learned counsel for the respondents have submitted that due to financial incapacity, terminal benefits as well as arrears of salary are not paid and there is no other intention for withholding the amount payable to the petitioner.