G.SUKUMARAN Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners, learned Standing Counsel for the first respondent and learned Government Pleader for the respondents 2 to 4.

(2.) THE writ petition is filed for a direction directing the first respondent to deposit balance gratuity amount entitled to the petitioners as per Ext.P1 order of the controlling authority with interest @ 10% per annum forthwith and for a direction directing the 2nd respondent to disburse the amount covered by Ext.P1 in the event of deposit made by the Kerala State Electricity Board within a time frame fixed by this Court.

(3.) THE grievance of the petitioners is that the first respondent has not complied with the directions in Ext.P1 order. Ext.P1 order has become final. Petitioners approached the 2nd respondent and submitted application to release the amount as directed in Ext.P1 order. Further grievance of the petitioners is that the first respondent has not paid the amount covered by Ext.P1 and similar orders and the 2nd respondent has not initiated any action for recovery of the amount as per the directions contained in Ext.P1 and as provided under Payment of Gratuity Act till date.