K.J.ANTONY Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners and the learned Standing Counsel for the respondent.

(2.) THE writ petition is filed for a direction directing the 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.

(3.) THE grievance of the petitioners is that the respondent has not complied with the directions in Ext.P1 order. Ext.P1 order has become final. The grievance of the petitioners is that the respondent has not paid the amount covered by Ext.P1.