PUNADIPADU PRIMARY AGRICULTURAL CO OPERATIVE CREDIT SOCIETY LTD Vs. DEPUTY REGISTRAR OF CO OPERATIVE SOCIETY

JUDGEMENT

(1.) IN view of the interdependency and commonality of the questions involved, both these writ petitions are being disposed of by a common order.

(2.) HEARD Smt. Bobba Vijayalakshmi and Sri Venkateswarlu Posani and the learned Government Pleader for Co-operation and aiso Sri B. Adinarayana Rao, representing the parties in both these writ petitions.

(3.) P. V. S. Ramabrahmam, writ petitioner in WP No. 7959 of 2008 prayed for issuance of a writ of mandamus directing the respondents to pay gratuity amount of rs. 2,81,375/- to the said writ petitioner along with interest at 12% with effect from 31. 8. 2002 and pass such other suitable orders.