D.JAYAPRASAD Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who was working as Principal in Sree Krishna College, Guruvayur, managed by the third respondent, retired from service on attaining the age of superannuation on 31.3.2020.

(2.) It is the case of the petitioner that the fourth respondent had sanctioned pensionary benefits to the petitioner towards DCRG as per Ext P1. The third respondent - the management of the College, has issued Ext P2 non-liability certificate, certifying that no liabilities are outstanding from the petitioner to the Government.

(3.) The petitioner has averred that no disciplinary action has been initiated against him, and no liability has been fixed against him during his entire career. DCRG can be disbursed to the petitioner, on him executing a bond as provided under Rule 116, ruling No.5 of Part III of the Kerala Service Rules (hereinafter referred to as "Rule") and as per Ext P3 Government Circular. In the said circumstances, the petitioner has submitted Ext P4 consent in the form of a bond before the second respondent countersigned by the Principal of the College. Despite receipt of Ext P4, the second respondent has not taken any steps to disburse the DCRG. Hence, the petitioner, inter alia, seeks a direction to the respondents 1 and 2 to issue non- liability certificate and to disburse the DCRG amounting to Rs 14,00,000/- with interest.