A. RAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) In this petition filed under Article 227 of the Constitution, the petitioner calls in question an order passed by the Kerala Administrative Tribunal, Thiruvananthapuram (herein after referred to as 'the Tribunal'). The Original Application was filed by him challenging Annexure A5 order, rejecting his request for disbursal of his DCRG and retirement benefits.

(2.) The petitioner retired from service while he was working as Taluk Supply Officer under the Civil Supplies Department. He was an accused in C.C. No.153 of 2008 on the file of the Chief Judicial Magistrate's Court, Pathanamthitta. He came to be convicted for offences punishable under sections 342, 332, 294(b) read with section 34 of Indian Penal Code. In appeal, he had obtained an order, dated 22.8.2012 suspending his conviction and sentence. Thereafter, he moved a claim for Death Cum Retirement Gratuity and other terminal benefits. By Annexure-A5, the said request was rejected.

(3.) The Tribunal noticed that the criminal case arose out of manhandling a police constable in the Vigilance Wing of the Police who was posted to observe the proceedings as complaints were received against the said office regarding corruption.