THE PRESIDENT, PERUMAGALUR PRIMARY AGRICULTURE CO-OPERATIVE AND CREDIT SOCIETY Vs. THAMARAI SELVAN AND ORS.

JUDGEMENT

(1.) Challenge in this appeal is to an order made in W.P.(MD) No. 792 of 2016, dated 18.01.2016, by which a learned Single Judge of this Court has directed that the terminal benefits due and payable to respondent No. 1, be paid by the President, Perumagalur Primary Agriculture Co -operative and Credit Society, the appellant herein, in six equal monthly instalments and the first instalment shall be paid on or before 08.02.2016.

(2.) The facts leading to writ appeal are as follows:

(3.) Mr. T.R. Janarthanan, learned Additional Government Pleader, seemed to have appeared for both the Deputy Registrar of Co -operative Societies, Pattukottai, Thanjavur District and the President, Perumagalur Primary Agricultural Co -operative and Credit Society, Perumagalur, Peruvurani Taluk, Thanjavur Taluk, Thanjavur District, the respondents therein, and sought for permission to make the payment in instalments, on the grounds that the above said Co -operative Society is not in good financial condition. Mr. R.M. Arun Swaminathan, learned counsel for the Writ Petitioner had no objection for the above course of action. Recording the submissions of the learned counsel for the parties, vide order dated 18.01.2016, passed in W.P. (MD) No. 792 of 2016, the Writ Court has ordered as follows: