V. PURUSOTHAMAN AND ORS. Vs. THE COMMISSIONER, AGRICULTURE CUM REGISTRAR OF AGRO ENGINEERING SERVICE AND ORS.

JUDGEMENT

(1.) The petitioners have come forward with this writ petition, seeking to quash the impugned order dated 21.06.2011 passed in RC/34783/2011 AES4, in and by which the 1st respondent had declined the request of the petitioners for disbursement of their salary, who worked under the 2nd respondent Society, with a consequential direction to the 1st respondent to disburse the salary to them from September, 2008 till July, 2011.

(2.) The case of the petitioners in nutshell is as follows:

(3.) The 1st respondent has filed a counter, wherein it has been held as under: