M.V.RAJAMMA Vs. S. RAVISHANKAR

JUDGEMENT

(1.) The short grievance of the complainant is as to non-compliance of the Writ of a learned Single Judge of this Court issued in Writ Petition No.62312/2012 (S- RES) connected with C.P.No.581/2012 disposed off on 11/7/2013. The judgment copy is at Annexure-A.

(2.) After service of notice, the accused officials have entered appearance through learned AAG. This Court by order dtd. 7/6/2022 had issued the following direction:

(3.) Learned AAG appearing for the accused submits that now the arrears of pension, family pension and terminal benefits have been released to the complainant and that in terms of the letter dtd. 18/6/2022 addressed to the Accountant General, a copy whereof is at document No.2 in the memo, all arrears of family pension that have accrued due on the dates specified therein and subsequently would be released to the complainant.