R VELAYUTHAM Vs. REGISTRAR OF CO-OP SOCIETIES

JUDGEMENT

(1.) THIS writ petition has been brought forth seeking a writ of certiorari to quash the orders of the first respondent in its proceedings dated 3. 4. 2004.

(2.) THE Court heard the learned Counsel on either side.

(3.) THE petitioners are working in Tholar Primary Agricultural Co-op. Bank Ltd. , Tittagudi Taluk, the fourth respondent herein. Pursuant to their respective appointments, they were getting their salary. Pursuant to the settlement under Sec. 18 (1) of the Industrial Disputes Act, they were receiving the salary from 1st July, 1997 onwards. While the matter stood thus, the first respondent passed the impugned order directing all the other respondents to reduce the salary as per the G. O. Ms. No. 131, dated 4. 6. 1999, with retrospective effect from 1. 7. 1997.