M.RAJUDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) By virtue of the interim order dated 12.03.2020 respondents 2 to 4 were directed to disburse Death Cum Retirement Gratuity and other retirement benefits due to the petitioner, after withholding the amounts stated to be due from the petitioner and as indicated in paragraph 8 of the counter affidavit, the entire amount has been paid.

(2.) The 2nd prayer made by the petitioner is as following:

(3.) In support of the aforementioned contentions he relies upon the judgment Ext.P5 and as well as another judgment of Division Bench of this Court on 03.08.2013 in W.A.No.1228/2018. The learned counsel for respondents 2 to 4 do not deny the fact that there was delay and the amount was remitted in the month May, 2017 whereas the petitioner retired on 30.04.2017. The petitioner had taken a loan of Rs.1 lakh on 5.8.2009 returnable in 75 monthly instalments of Rs.1333/- and the 2 nd respondent recovered monthly instalments at Rs.2050/- from the petitioner, starting from September, 2009 to April, 2014. The 5 th respondent does not deny the compliance of the interim order referred above.