LATHA E. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is retired from Parudur High School, Pallippuram as Headmaster, is before this Court seeking to direct respondents 1 to 3 and 5 to dispatch the entire amount of Death-cum-Retirement Gratuity (DCRG) due to the petitioner on account of her retirement from service with 12% interest.

(2.) The petitioner joined service as High School Assistant on 17/7/1989 at Parudur High School, Pallippuram. The petitioner was appointed as Headmistress in the School with effect from 1/4/2020. The petitioner retired from service on 30/4/2022. The DCRG due to the petitioner has not been disbursed.

(3.) The petitioner states that while working as Headmistress, a communication was received stating that the amount to be remitted for textbooks for the period from 2010- 2017 and 2017-2018 is finalised as Rs.2,52,800.00. The School was required to remit the said amount with 18% interest. In a further communication, it was stated that for the year 2018- 2019, an amount of Rs.1,98,900.00 is due towards purchase of textbooks. The petitioner took steps and remitted Rs.3,51,700.00 along with interest of Rs.42,204.00 and the payment was intimated to the 4th respondent.