K. MURUGESAN Vs. PRESIDENT/SECRETARY AND ORS.

JUDGEMENT

(1.) The petitioner was appointed in the first respondent Cooperative Society on 22.04.1974. He retired from service on 30.09.2006 on attaining the age of superannuation, ie., he rendered 32 years of service. He was allowed to retire.

(2.) The grievance of the petitioner is that though he retired from service in 2006, he is not paid the terminal benefits such as gratuity, encashment of Earned Leave benefit and salary arrears from 01.04.2003 to 31.03.2006. His further grievance is that while he has to be paid Rs.7,54,207.30 towards the aforesaid heads, he was paid only Rs.1,18,851.30, ie., the Society has to pay him a sum of Rs.6,35,356/-. For the past 9 years, the aforesaid amount is not paid to him. Hence he has filed this writ petition.

(3.) According to the petitioner, one Thiru K.Muthaiah, who retired from service on 30.06.2014 was paid Rs.3,67,113/- towards terminal benefits and Rs.4,86,601/- is still due to be payable to the said Muthaiah. According to the petitioner, while he was paid only Rs.1,18,851.30, the said Muthaiah was paid Rs.3,67,113/-. In any event, the retirement benefits cannot be withheld arbitrarily in such a fashion and hence the petitioner has sought for a direction to the first respondent to settle the terminal benefits.