MATHEW BEN O.G. JACOB Vs. JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) This writ petition is filed seeking the following prayers:-

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader, the learned counsel appearing for respondents 3 and 4 as well as the learned Standing Counsel appearing for the 5th respondent Pension Board.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner is an employee of the 2nd respondent Society and he is due to retire from service on superannuation in May 2021. It is submitted that, in spite of competent order issued by the Joint Registrar, the 2nd respondent had refused to take steps to join the Co-operative Employees Self Financing Pension Scheme and to make contribution to the pension fund. It is submitted that the refusal on the part of the 2 nd respondent to join the scheme is causing irreparable injury and hardship to the petitioner, who is due to retire soon.