K. NARAYANAN ELAYIDOM Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner who is a retired Head Constable impugns in this proceedings the decision indicated in Ext.P -3 for withholding out of his gratuity a sum of Rs.1289.60 which is alleged to be the monetary value for unexpired portion of punishment ;.While in service he had been awarded the following punishments:

(2.) HOW the Controller of Accounts,Kerala,came to the con­clusion that the monetary value equivalent to the unexpired period of punishment is Rs.1289.60 is given in Ext.P -3 as follows: