K. PREMACHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Original Petition is at the instance of the applicant before the Tribunal in O.A. No. 761 of 2018. The petitioner retired from the service as Municipal Secretary, Local Self Government Department, Kerala, on 31/3/2016. He was not paid DCRG for the reason that disciplinary proceedings were pending. Later, disciplinary proceedings were dropped on 29/4/2017 and thereafter, his retirement benefits were sanctioned as per order dtd. 25/5/2017.

(2.) However, the benefits were not given for the reason that there was delay in issuing 'No Liability Certificate'. The 'No Liability Certificate' was later issued on 27/10/2017 with certain objection that an amount of Rs.2,33,879.00 will have to be withheld from the DCRG. A surcharge certificate was issued on 12/12/2017 and the same was set aside by the District Court, Kollam. Anyway, ultimately, DCRG appears to have been paid.

(3.) The petitioner approached the Tribunal seeking a relief for disbursal of DCRG along with 18% interest and the Tribunal passed the following order: