G M RAJENDRAN Vs. JOINT REGISTRAR HOUSING DIVISION

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsels appearing for the respondents.

(2.) THIS writ petition has been filed for a writ of mandamus to forbear the second respondent, who is the Special Officer of A.2649, Perayur Co-operative Housing Society, Perayur, Madurai District, from deducting a sum of Rs.1,000/- or any other sum from out of the salary payable to the petitioner in the cadre of clerk in the time scale of Rs.1150-50/5-1400-60/5-1700-70/5-2050-80/5-2450.