P C ANTONY Vs. KERALA AGRICULTURAL UNIVERSITY, CONTROLLR, KERALA AGRICULTURAL AND DEAN, KELAPPAJI COLLEGE

JUDGEMENT

(1.) The Petitioner availed voluntary retirement from the service of the Kerala Agricultural University with effect from 03.09.2009 while working as Associate Professor. The complaint raised in the writ petition is that the DCRG, commuted value of pension, Provident Fund and other service benefits have not been disbursed to him so far. The Petitioner has averred in paragraph 3 the details of the amounts due to the Petitioner.

(2.) Learned Standing Counsel for the University submitted that the University is experiencing severe financial difficulties and the same is the reason for not disbursing the amount. It is submitted that the University has moved the Government for sufficient funds. In similar cases, this Court has directed the University to disburse 50% of the amount within three months and the balance within a further period of three months.