REGENT COMPUTRONICS PVT. LTD.

STATE OF KERALA Appellant

V/S

S. Hemachandran Respondents

Referred Judgements :-

ANISMINIC LTD. VS. THE FOREIGN COMPENSATION COMMISSIONER [REFERRED TO]
UNION OF INDIA VS. M.S. ABDULLA [REFERRED TO]
CARONA LTD. VS. PARVATHY SWAMINATHAN [REFERRED TO]
STATE OF KERALA VS. M PADMANABHAN NAIR [REFERRED TO]
UMA AGRAWAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
VIJAY L MALHROTRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
GORAKHAPUR UNIVERSITY VS. SHITLA PRASHAD NAGENDRA [REFERRED TO]
H GANGAHANUME GOWDA VS. KARNATAKA AGRO INDUSTRIES CORPORATION LIMITED [REFERRED TO]
HARPAL SINGH VS. STATE OF PUNJAB [REFERRED TO]
S K DUA VS. STATE OF HARYANA [REFERRED TO]
RAMESH CHANDRA SANKLA VS. VIKRAM CEMENT [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. C PURUSHOTHAM [REFERRED TO]
R Lakshmikanthan VS. Government of Tamil Nadu [REFERRED TO]
GOVERNMENT OF TAMIL NADU VS. M DEIVASIGAMANI [REFERRED TO]
Y.K. SINGLA VS. PUNJAB NATIONAL BANK [REFERRED TO]
STATE OF UTTAR PRADESH AND OTHERS VS. DHIRENDRA PAL SINGH [REFERRED TO]

JUDGEMENT

(1.) Being aggrieved by the directions issued by the Kerala Lok Ayukta dtd. 19/3/2014 in complaint No. 885 of 2013, Special Secretary to the Government, General Education Department, Thiruvananthapuram, has filed the instant writ petition for the following reliefs:-

(2.) Short facts leading to the filing of the writ petition are as under:-

(3.) Finding that there was delay in disbursement of DCRG benefits, Lok Ayukta, by order in complaint No. 885 of 2013 dtd. 19/3/2014, has directed payment of interest on the gratuity amount at the rate of 10% per annum for the period from 13/1/2013 to 13/6/2013.

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STATE OF KERALA Vs. S. HEMACHANDRAN

Referred Judgements :-

JUDGEMENT

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