A.MUNUSAMY Vs. REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct the second respondent to consider and pass orders on merits by disposing the written representation made by the petitioner on 09.04.2018 in respect of the grant of pensionery benefits.

(2.) The writ petitioner was employed as the Secretary of the third respondent Co-operative Society and retired from service on 30.11.2017.

(3.) The writ petitioner submitted a representation to pay the retirement and pensionery benefits. The issues in respect of the pensionery benefits to be granted to the employees of the co-operative societies are adjudicated and an order was passed in W.P.No.309 of 2015 dated 12.09.2017 and the relevant paragraphs are extracted hereunder: