FRANCIS JOSEPH MALIEKAL Vs. KERALA WATER AUTHORITY

JUDGEMENT

(1.) The petitioner, inter-alia, seeks a direction to respondents 1 to 4 to disburse the amounts covered under Exhibits P-2 and P-3, in respect of the petitioner's retiremental benefits at the earliest.

(2.) It is the case of the petitioner that he is a retired employee of the 1st respondent authority. On the basis of Exhibits P-2 and P-3, the 1 st respondent issued a letter to the petitioner for collecting an amount of Rs.30,85,103/- as retiremental benefits from the Authority. There was also a direction to respondents 2 and 3 to take necessary steps for the early disbursal of the amount.

(3.) According to the petitioner, he intends to get his eldest daughter married. However, due to financial stringency, he is unable to go ahead with the proposal. Likewise, his 2nd daughter is pursuing her nursing and his youngest daughter is pursuing radiation technology. The petitioner has availed loans from his well-wishers and friends. The petitioner is aggrieved by the inaction on the part of the respondents in non-disbursal of the amounts covered by Exhibits P-2 and P-3.