DOGGA TATAYYA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present writ petition is filed to declare the action of the respondents in withholding the terminal benefits such as gratuity and leave encashment of the petitioner as illegal, arbitrary, etc., and for consequential direction to pay the terminal benefits to the petitioner, i.e., gratuity and leave encashment amount along with interest.

(2.) Heard Sri L.V.S.Naga Raju, learned counsel for the petitioner, learned Assistant Government Pleader for respondents 1 to 4 and Sri G.Rama Gopal, learned counsel for respondent No.6. Brief case of the petitioner:

(3.) The petitioner was initially appointed as Paid Secretary in Kottam Cooperative Society, under the administrative control of the 5 threspondent/ District Cooperative Central Bank Ltd.(in short 'DCCB') on 1/7/1977. As per orders of the DCCB, the petitioner allotted to Primary Agricultural Cooperative Society (in short 'PACS'), Timidi and later on, the petitioner joined in the 6th respondent society on 6/10/1989 and worked till February, 2009.