A.N.VIJAYAKUMAR Vs. CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) ADMIT .

(2.) RESPONDENT appears through Standing Counsel.

(3.) LEARNED counsel submits that petitioner is entitled to release of all retiral benefits including the D.C.R.G. Learned counsel has placed reliance on the decision in Kesavan Nair Vs. Director of Health Services (2001 KHC 500).