FRANCIS P A Vs. GOVERNMENT OF KERALA

JUDGEMENT

(1.) THIS writ petition is filed by a retired Panchayat Secretary complaining that the DCRG due to the petitioner has not been disbursed to him. He seeks the following reliefs:

(2.) A counter affidavit has been filed by the 2nd respondent wherein it is stated that after deducting liability due from the petitioner the balance amount of DCRG has already been disbursed to the petitioner. In the reply affidavit the petitioner admits having received an amount of Rs.50,134/- under pretest. In respect of the liability fixed, the petitioner submits that no liability is due to the petitioner.