R. GOVINDASAMY Vs. PALLADAM SARVODAYA SANGH

JUDGEMENT

(1.) The petitioner has filed this writ petition seeking issuance of Writ of Certiorarified Mandamus calling for the records of the first respondent in Ref.No.P.S.S./93/2006-2007 dated 13.06.2006 and to quash the same and to further direct the first respondent to pay all back wages till the date of retirement of the petitioner and all his retirement benefits.

(2.) The case of the petitioner is that the first respondent is affiliated to Tamil Nadu Sarvodaya Sangh and was duly recognized and certified by the second respondent and the functioning of the first respondent is subject to the supervision and control of the second respondent. The petitioner joined the Coimbatore Central Sarvodaya Sangh as Rural Textile Centre Fieldman and on coming to know about the existence of the first respondent, he joined the same on 01.04.1977 and since then, he has been serving in the first respondent organization in various capacities.

(3.) It is the further case of the petitioner that on 17.02.2006, the petitioner was served with a show cause notice dated 15.02.2006 by the first respondent, calling upon the petitioner to explain as to why disciplinary proceedings should not be initiated against the petitioner for non-payment of the outstanding due to the first respondent by Thirumurugan Textiles, Chinnakarai, Tirupur and Usha Textiles, Tirupur towards purchase of Kadhi clothes for its workers on installment payment basis during the period prior to 31.03.2001 and non payment of outstanding by individuals to whom Kadhi clothes were given on loan under installment scheme, invoking his discretionary quota when the petitioner was working as a Branch Manager, Arumuthampalayam Branch between the year 1991-2001.