STATE OF KERALA Vs. AJITHA C. K.

JUDGEMENT

(1.) The State of Kerala and four others have instituted this original petition under Articles 226 and 227 of the Constitution of India with the following prayers (See page No.13 of the paper book of this original petition).

(2.) Heard Sri B.Vinod, learned Senior Government Pleader appearing for the petitioners (State of Kerala and others)/respondents 1 to 5 in the OA before the Tribunal and Sri Rajesh P.Nair, learned Advocate appearing for the sole respondent in the OP/ original applicant before the Tribunal.

(3.) The applicant's husband, Sri Saseendra Babu had retired from service as Associate Professor in Botany from the University College, Thiruvananthapuram (which is a Government owned College) on 31.03.2012. The said pensioner had later died on 10.04.2017. The complaint of the original applicant, who is the widow of the deceased pensioner, is that so far the DCRG due to the pensioner has not been paid, in spite of the expiry of the outer time limit of three years as envisaged in Note 3 appended to Rule 3 of Part III KSR. The deceased husband of the original applicant will be referred to hereinafter for convenience as the 'teacher'.