P.VELLAISAMY Vs. THE REGISTRAR, CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) This writ petition has been filed for the issuance of a Writ of Mandamus to call for the records of the second respondent's impugned order Na.Ka.No.3607/2008/Sa.Pa dated 02.05.2008 and quash the same as illegal and direct the respondents to pay the retirement benefits and other benefits payable to the petitioner.

(2.) The case of the petitioner is that he worked as Salesman in Ration- Shop running under the third respondent bank. Originally, he was appointed on 05.09.1985 as temporary salesman and finally promoted as permanent salesman on 01.11.1990 through the resolution passed by the third respondent. The petitioner was retired on superannuation on 31.10.2005. His total service is 21 years and his last drawn total gross salary was Rs.2964/- only. After retirement, this petitioner should be paid by the respondents a total sum of Rs.1,15,284/- in detail the SPF amount is Rs.34,760/-, the gratuity is Rs.33,184/- and P.F Rs.47,340/-. The respondents purposely without giving any valid reason, have not settled the amount.

(3.) Though the petitioner was retired from service on 31.10.2007, even after lapse of two years, the service benefits were not settled. Hence, without any other alternative remedy, the petitioner issued lawyer notice, dated 17.04.2007, by demanding the above amount due to the petitioner. On receipt of the said notice, the third respondent has issued a cheque for Rs.24,190/-, but the balance amount has not been paid.