C L USHAKUMARI Vs. HEADMISTRESS

JUDGEMENT

(1.) The petitioner retired as Headmistress of E.C.E.K. Union High School, Kuthiathode on 31.3.2008. Pension was sanctioned to her. However, the Death Cum Retirement Gratuity sanctioned by the Accountant General was not disbursed on the ground that Non Liability Certificate was not issued by the Deputy Director of Education. It is alleged that there was delay on the part of the Headmistress in the matter of forwarding the documents and explanations. The petitioner explained all the points which were directed to be explained by the Deputy Director of Education in Ext.P3, by filing Ext.P4 reply. The petitioner filed representations after representations.

(2.) The reliefs prayed for by the petitioner in the Writ Petition are the following:

(3.) When the Writ Petition came up for hearing on 24.2.2010, the following interim order was passed: