K PATTUVARDHANAN Vs. CHENGANNUR MUNICIPALITY

JUDGEMENT

(1.) The petitioner retired from the Chengannur Municipality as a Sanitation Worker on 30.11.2005. His grievance in this writ petition is that he has not been paid DA arrears, Leave Surrender Benefits, Pay Revision arrears, revised pension, revised pension commutation and DCRG.

(2.) Originally, the learned Standing Counsel for the Municipality appeared and contended that it is because of want of authorisation from the Local Fund Audit office that the amounts could not be paid to the petitioner. Therefore, I directed the petitioner to implead the Deputy Director, Local Fund Audit Department, Alappuzha District as additional respondent, which has been done. I directed the learned Government Pleader to get instructions from the Local Fund Audit Department as to why the authorisation for release of the amount to the petitioner has not been issued. The learned Government Pleader on instructions submits that the authorisation has been issued yesterday (12.10.2010).

(3.) In the above circumstances, the first respondent is directed to release all the amount due to the petitioner, which are claimed in this writ petition as expeditiously as possible, at any rate, within a period of one month from the date of receipt of a copy of this judgment.