K MANIYAPPAN Vs. STEEL INDUSTRIALS KERALA LTD

JUDGEMENT

(1.) THE petitioner was an employee of the respondent-Company. He retired from service on 30-9-2002. According to the petitioner, the petitioner is entitled to get D.A arrears and earned leave encashment, which had not been paid so far. THE petitioner therefore seeks a direction to the respondent to pay to the petitioner the said amounts. Earlier, Ext. P4 cheque was issued for Rs. 68,901.85, which bounced.

(2.) THE respondent does not dispute the entitlement of the petitioner to receive the said amount of Rs. 68,901.85. THEy only plead financial stringency. I am of opinion that the petitioner cannot be denied the benefit of that amount indefinitely, especially when the respondent themselves had issued Ext. P4 cheque as early as on 30.9.2002. Taking into account the facts and circumstances of the case, I dispose of this writ petition with a direction to the respondent to pay the said amount of Rs. 68,901.85 to the petitioner within six months from today. If the amount is not so paid, the amount will carry interest also at the rate of 9% p.a from 1.10.1992 till date of payment.