K.K.GOPALAN Vs. KERALA STATE HOUSING BOARD

JUDGEMENT

(1.) The petitioner who retired from Kerala State Housing Board on 31.10.2018, while working as Regional Engineer is aggrieved by the denial of payment of terminal benefits.

(2.) It is stated that no disciplinary proceedings are pending against him. When enquiries were made as to the delay in payment of even monthly pension, petitioner was informed as per Ext.P2 that several audit objections are pending against him to the tune of Rs. 44,19,052/-. Petitioner points out that the objections are baseless and he is not responsible for the alleged loss, if any, caused. It is stated that Ext.P6 representation submitted by him against Ext.P5 objection is not considered so far.

(3.) It is seen that there are various objections raised in Ext.P2 and the respondent Board has not taken any action either to get the explanations on it from the petitioner and to get the objections dropped/finalised. It is also seen that the respondents have not taken any action to fix the liability against the petitioner in accordance with law, so far. It is upto the Board to take steps for the same.