P.K.THYAGARAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner says that while he was working as HSA (Malayalam) at St.George VHSS, Pathanamthitta, managed by the fifth respondent Manager, he retired on attaining the age of superannuation on 30.04.2019. His singular complaint impelled in this writ petition is that in spite of his retirement as early as in 2019, the amount of DCRG entitled to him, namely Rs.12,55,680/-, which had been sanctioned as per Ext.P16, has not yet been disbursed to him. He, therefore, prays that the respondents be directed to disburse the said amount to him, along with interest at the rate of 12% p.a. on account of the inordinate delay.

(2.) When this matter was considered by me on 05.11.2020, I had directed the third respondent to process the application of the petitioner for liability/non-liability certificate, on the basis of the submissions of the learned Senior Government Pleader, that a final decision on the punishment of the petitioner, pursuant to Ext.P2, has not yet been taken by the Director of General Education.

(3.) Today, when this matter was called, the learned senior Government Pleader submitted that a non-liability certificate has been issued in favour of the petitioner on 17.11.2020 and that the same has been forwarded to the sub-treasury officer, Konni. She, therefore, submitted that the grievance of the petitioner has now been fully allayed and prayed that this writ petition be dismissed.