K P ALIYAR Vs. DIRECTOR OF MUNICIPALITIES

JUDGEMENT

(1.) THE petitioner retired as a UD Clerk from the Kothamangalam Municipality. THE petitioner's grievance in this writ petition is that although he retired as early as on 31.3.2010, retirement benefits due to him have not been paid so far.

(2.) THE learned standing counsel for the 2nd respondent has filed a statement, which reads thus: