K. JOSEPH AUGUSTINE Vs. STATE OF KERALA

JUDGEMENT

(1.) THE Writ Petition is filed seeking a direction to the respondents to recover and disburse the balance amount of gratuity with interest found due and payable to the petitioner as per Exts. P1 and P2, within a time limit prescribed by this Court and for other incidental reliefs.

(2.) HEARD the learned counsel for the petitioner and the Standing Counsel for the 2nd respondent-Board

(3.) THE question of payment of gratuity and interest to all the employees of the 2nd respondent-Board was considered by this Court in W.P.(C) No. 34839/2010. By judgment dated 23.06.2011 this Court disposed of the writ petition with certain directions. Direction No. iv in the said judgment reads as follows: