K. PADMANATHASAMY Vs. REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) The order passed by the third respondent in proceedings dated 10.4.2015 and the consequential reply given by the third respondent to the legal notice sent by the counsel on 11.5.2015 are under challenge in this writ petition.

(2.) The writ petitioner was employed as a Secretary of the fourth respondent's Co-

(3.) The learned counsel appearing on behalf of the writ petitioner states that the benefits were granted to the similarly placed Secretaries who served in the other Co-operative Societies. Thus, the writ petitioner alone has been discriminated in respect of the payment of gratuity in accordance with the terms and conditions of the scheme. This apart, the leave encashment benefit has also not been disbursed in favour of the writ petitioner. At the outset, the terminal benefits are not been paid to the writ petitioner and the balance dues are also not paid as per the Rules in force.