K.MADHESH Vs. REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) A short point arises in this Writ Petition. The petitioner joined in the service of the fourth respondent/Co-operative Department as an Attender on 01.06.1968 and retired on 30.04.2010. This is a case where the counter of the fourth respondent itself states gracefully that the petitioner had rendered his service in an effective manner discharging 42 years of service effectively with unblemished record.

(2.) While this is so, after retirement, while computing the terminal benefits of the petitioner, a sum of Rs.42,473/- was withheld by the Special Officer vide order dated 26.04.2010.

(3.) On the basis of the aforesaid order dated 26.04.2010, the present impugned order, dated 28.01.2012 has been passed by the fourth respondent, withholding the aforesaid amount and the same is challenged in this Writ Petition.