JOINT REGISTRAR OF CO Vs. M. SUBBURAYAN

JUDGEMENT

(1.) Heard Mr.C.Selvaraj, learned counsel appearing for the appellants and Mr.C.Venkatesh, learned counsel appearing for the respondent.

(2.) This appeal is directed against the order passed in W.P. (MD).No.2289 of 2015 dated 04.01.2016.

(3.) The appellant is the Joint Registrar of the Co-operative Society, Karur District and three others, who were impleaded as respondents 1 to 4 in the writ petition, which was filed by the first appellant herein. The writ petitioner filed two writ petitions, one is challenging the charge memo dated 22.04.2013 on the ground that the third respondent has no jurisdiction to continue the departmental proceedings after retirement and the other writ petition in W.P. (MD).No.20098 of 2015, is to direct the respondents to disburse the gratuity together with all consequential benefits.