THE SPECIAL OFFICER, D.K.81 CHENNASANDIRAM PRIMARY AGRICULTURAL COOPERATIVE CREDIT SOCIETY LTD. Vs. P. PERIYANNAN AND ORS.

JUDGEMENT

(1.) THE writ appeal arises out of an order passed by the learned Judge directing the appellant to pay subsistence allowance to the first respondent herein, for the period of suspension.

(2.) HEARD Mr.M.S. Palaniswamy, learned counsel for the appellant, Mr.S. Kamadevan, learned counsel appearing for the first respondent and Mr.L.P. Shanmugasundaram, learned Special Government Pleader appearing for the second respondent.

(3.) CONTENDING that he was not paid subsistence allowance, the first respondent filed a writ petition in W.P. No. 26195 of 2007 on the file of this Court. The said writ petition was disposed of by a learned Judge by an order dated 6.8.2007 directing the appellant and the second respondent (who is the Joint Registrar of Cooperative Societies) to consider the representation for payment of subsistence allowance and to pass orders within a time frame.