ALAPPUZHA MUNICIPALITY MUNICIPAL BUILDING Vs. K SASI

JUDGEMENT

(1.) THE respondent in the writ petition has filed this appeal.

(2.) THE writ petition is filed complaining that the petitioner's retirement benefits had not been disbursed, though he retired as 'Sanitation Worker' on 31.05.2011. The learned Single Judge, after taking into consideration the fact that the appellant Municipality had expressed their financial difficulties in the matter, directed that the retirement benefits and other service benefits of the petitioner should be disbursed to him as early as possible and at any rate within one month from the date of receipt of a copy of the judgment. The learned Single Judge also directed that, if the order is not complied with, apart from taking Contempt of Court proceedings, the Secretary and the Council members including Chairperson of the Municipality shall not draw any emoluments of any kind including sitting fee, until the entire amounts due to the petitioner are fully paid off.