SREEKUMAR V. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has filed this writ petition aggrieved by the omission of respondents 1 to 5 in disbursing arrears of salary for the work done by him during 2000-2001.

(2.) The petitioner states that he had worked as HSST Computer Science from 18/9/2000 to 31/3/2001 at the 6th respondent institution. He was relieved on 31/3/2001 for joining as Programmer in the Institute of Management in Government (IMG), Thiruvananthapuram.

(3.) Thereupon, the 6th respondent submitted arrear bill before the 4th respondent-Regional Deputy Director for a gross amount of ?61,593/-. The 4th respondent thereupon submitted a letter dtd. 16/10/2007 to the 3rd respondent seeking specific orders since the petitioner has claimed full amount of arrears as he is a member of the EPF Scheme. The 3rd respondent did not act on the request of the 4th respondent.