P.J.PRABHAVATHI Vs. ACCOUNTANT GENERAL

JUDGEMENT

(1.) The petitioner retired from service on 31.03.2002 while working as a UPSA in Sree Narayana Higher Secondary School, North Paravur. She filed this writ petition in 2011 aggrieved by nonpayment of her DCRG.

(2.) Petitioner stated that she had stood as a surety to one C.Rajkumar, who availed a loan from the 4th respondent Bank and that Bank had requested the Educational Authorities to withhold a sum of Rs.44,891/- along with interest from her pensionary benefits towards the outstanding loan in the account of C.Rajkumar.

(3.) The 1st respondent had issued Ext.P3 Gratuity Payment Order sanctioning the sum of Rs.1,37,610/- as early as on 13.09.2002 subject to NLC due at Treasury. The Sub Treasury Officer had in Ext P5 letter dated 16.07.2003 informed the petitioner's lawyer that petitioner can collect the balance DCRG i.e., the amount mentioned in the Gratuity Payment Order after deducting the liability of a sum of Rs.76,975/-, from the sub treasury on production of the Gratuity Payment Order and the liability certificate. The Deputy Director of Education had also informed the petitioner in Ext.P8 letter dated 15.06.2005, that she can collect the DCRG less the liability of Rs.76,975/- from the Sub Treasury Office as the liability certificate was already forwarded to the Sub Treasury.