LAWS(MAD)-2016-7-314

S ARUMUGAM Vs. MANAGING DIRECTOR, TAMIL NADU CO-OPERATIVE MILK PRODUCERS, FEDERATION LIMITED; JOINT MANAGING DIRECTOR, TAMIL NADU CO-OPERATIVE MILK PRODUCERS, FEDERATION LIMITED

Decided On July 06, 2016
S ARUMUGAM Appellant
V/S
MANAGING DIRECTOR, TAMIL NADU CO-OPERATIVE MILK PRODUCERS, FEDERATION LIMITED; JOINT MANAGING DIRECTOR, TAMIL NADU CO-OPERATIVE MILK PRODUCERS, FEDERATION LIMITED Respondents

JUDGEMENT

(1.) Heard the submissions of Mr.S.Kumaresan, learned counsel appearing on behalf of the writ petitioner in both the Writ Petitions and that of Mr.Sathishrajan, learned counsel appearing on behalf of the first and second respondents.

(2.) By consent of both parties both the writ petitions are taken up for final hearing.

(3.) Writ Petition No.17852 of 2016 has been filed before this Court with a prayer seeking an issuance of a Writ of Certiorarified Mandamus calling for the entire records of proceedings dated 17.02.2016 of the first respondent and quash the same and consequently direct the respondents to release the terminal benefits due and payable to the Petitioner. Writ Petition No.17853 of 2016 has been filed before this Court seeking a Writ of Certiorarified Mandamus calling for the records of the proceedings dated 12.02.2016 of the first respondent and quash the same and consequently direct the respondents to release the terminal benefits due and payable to the petitioner.