KARUNAKARAN Vs. DEPUTY REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) The order passed by the President of Co-operative Society/second respondent in proceedings dated 27.02.2018 and the reply issued by the Deputy Registrar of Co-operative Society in proceedings dated 27.02.2018 are under challenge in the present writ petition. A direction is sought for to the respondents to disburse the retirement benefits to the writ petitioner along with interest at the rate of 13.5% from the date of his retirement.

(2.) The writ petitioner was appointed in the second respondent/Co-operative Society as Office Assistant and subsequently, made permanent. He served in the society and on attaining the age of superannuation on 13.07.2017, he retired from the service.

(3.) The learned counsel appearing for the writ petitioner made a submission that in view of Sections 78 and 79 of the Act, terminal benefits of the writ petitioner cannot be stopped and even during the pendency of the criminal case, the respondents cannot withhold the terminal benefits due to the writ petitioner.