ANANDAN KOCHURAMAN Vs. CORPORATION OF THIRUVANANTHAPURAM

JUDGEMENT

(1.) THIS writ petition is filed seeking the following reliefs:

(2.) THE petitioner was working as 'Sanitation Worker' in the 1st respondent Corporation. He had retired from service on 31-05-2011, on attaining superannuation. The issue pertains to deductions effected from the salary of the petitioner and withholding of his DCRG. An amount of Rs.45,400.00 was deducted from the salary of the petitioner during the period from October, 2005 to April 2011, based on the request of the 3rd respondent Bank, on the premise that the petitioner stood as surety for loan availed by one Sri.Kolappan Assari, re-payment of which was defaulted. The 4th respondent herein is a legal heir of deceased Sri.Kolappan Assari. According to the petitioner he has not signed any documents of surety by going to the 3rd respondent Bank. It is alleged that due to forgery committed by some of the staffs working in the 1st respondent Corporation through manipulation of documents that the petitioner was made liable with respect to the loan transaction.

(3.) LEARNED counsel for the petitioner submits that regarding the alleged forgery the petitioner had approached the 2nd respondent in Ext.P3 complaint. But the 2nd respondent has not taken any steps not even to conduct an enquiry into the matter. Hence the petitioner seeks indulgence of this court in directing the 2nd respondent to conduct an enquiry into the matter.