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Judgment
T.R.Ravi, J
The writ petition has been filed challenging the termination of functioning of the Akshaya Centre allotted to the petitioner. According to the
petitioner, the termination was illegal. The writ petition was filed in 2015. The petitioner was granted permission for running the Akshaya Centre for a
period of 3 years, which is already over. The only grievance that remains is a settlement of any monetary disputes that had arisen on the basis of the
appointment of the petitioner to run the Akshaya Centre and his termination which is alleged to be illegal.
The learned Government Pleader submits that the agreement provides for an arbitration and the petitioner may raise his disputes before the
Arbitrator. Since the issue that is now pending is only related to the monetary aspects, there is no scope for granting a remedy under Article 226 of the
Constitution of India.
In the above circumstances, this writ petition is disposed of permitting the petitioner to approach the sole Arbitrator identified in Ext.P5 agreement for
settlement of his disputes. The period during which the case was pending before this Court shall be eschewed and the Arbitrator shall proceed as if
there is no delay in approaching the Arbitrator. Necessary claim petition shall be filed before the Arbitrator within 3 weeks.