P. GUNASEKARAN Vs. REGIONAL JOINT REGISTRAR

JUDGEMENT

(1.) The Appellant has preferred the present Writ Appeal as an Aggrieved Person, in respect of the order, dated 29.10.2014 in W.P. (MD) No. 17330 of 2014 passed by the Learned Single Judge, in dismissing the Writ Petition.

(2.) Earlier, this Court, while passing the impugned order in W.P.(MD) No. 17330 of 2014 on 29.10.2014, (filed by the Appellant as Petitioner) at paragraph No. 4, had observed the following:-

(3.) Challenging the afore stated dismissal order, dated 29.10.2014 in W.P.(MD) No. 17330 of 2014 passed by the Learned Single Judge, the Learned counsel for the Appellant/ Petitioner submits that the Gratuity Amount of the Appellant for any reason cannot be withheld by an employer, notwithstanding the fact that an 'Award, was passed against the Appellant and further that the matter is pending before the District Court, Ramanathapuram. According to the Learned counsel for the Appellant, as per Section 79(2)(c) of the Tamil Nadu Co-operative Societies Act, 1983, the Gratuity Amount shall not be liable to be attached or subjected to any other process of any Court or any other Authority. Appellant's Submissions: