JAYASREE V.K. Vs. V.L. VISWALATHA

JUDGEMENT

(1.) THE complaint raised by the petitioner is against the respondent herein who was the first respondent in the writ petition, being the Deputy Director of Education, Thiruvananthapuram. The allegation is that in spite of the directions issued by this Court, Annexure II proceedings alone, has been issued without disbursing the eligible benefits to the petitioner.

(2.) IN the affidavit filed by the respondent, it is explained that the amount sanctioned by the Accountant General is Rs.1,52,402/ -, out of which an amount of Rs.77,840/ - has to be deducted and the petitioner will be eligible to receive Rs.74,562/ - as DCRG and that the Accountant General has taken a decision to release the said amount to the petitioner.

(3.) LEARNED Government Pleader submitted that the eligible amount alone can be released now, less the recovery as evident from paragraph 6 of the affidavit and the remedy of the petitioner, if he is aggrieved by the limit of DCRG sanctioned as per Annexure R1(b), will be to challenge the same.