ISRAEL S Vs. DIRECTOR KERALA BHASHA INSTITUTE NALANDA

JUDGEMENT

(1.) THE petitioner retired from the service of the Kerala Bhasha Institute on 30/04/2004 as a Publication Assistant. His complaint is that his Death Cum Retirement Gratuity (DCRG) has not been paid so far. According to him no disciplinary proceedings are pending against him. THErefore, he is entitled to disbursement of the amount of DCRG with interest thereon at the rate of 12% per annum.

(2.) THE petitioner was initially appointed as a Lower Division Compositor under the Kerala Bhasha Institute. THE Kerala Bhasha Institute is a Society registered under the Travancore-Cochin Literary, Scientific and Charitable Societies Act, 1955. It is an autonomous body subject to the administrative power and supervision of the State Government. THE governing body consists of the Chief Minister as its Chairman and Directors appointed and members nominated by the State Government. THE Minister for Cultural Department is the Vice President of the Governing Body. THE day-to-day administration of the institute is attended to by the Director under the control of the Governing Body.

(3.) I have heard Mr. Lal George, counsel for the petitioner, Mr. Vijaya Mohan, counsel for the first respondent and the learned Government Pleader who appears for the other respondents. I have also given anxious consideration of the contentions raised.