R SRIRAMULU Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THE appellant preferred the writ petition for payment of retiral benefit. Having denied such right, he has challenged the impugned order passed by the learned single Judge.

(2.) AS this appeal can be disposed of on a short point. It is not necessary to discuss all the facts except the relevant one as mentioned here under:-

(3.) SIMILAR stand was taken by the learned counsel appearing on behalf of the Electricity Board even before this Court. Learned counsel appearing for the Society informed that in the proceedings, the Deputy Registrar of Co-operative Society has already passed an order to recover the amount from the appellant.