M P SUKUMARANKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner was a Special Grade Panchayat Secretary who retired from service on 31.07.1998. THE petitioner has filed this writ petition challenging liabilities fixed on the petitioner on account of which DCRG due to the petitioner has not been released. By Ext.P3 order an amount of Rs.1,75,548.39 was fixed on the petitioner as liability. Later on, by Ext.P6 the petitioner was directed to show cause why an amount of Rs.51,547.45 should not be fixed as the liability. THE petitioner is challenging the same. According to the petitioner, the said liability is not due from the petitioner.

(2.) WITH the help of a counter affidavit the Government Pleader would argue that the liability proposed in Ext.P6 has been finalised by Ext.R3 (a) Liability Certificate and therefore the said amount has been rightly withheld from the DCRG due to the petitioner.