STATE OF KERALA Vs. INDIRA

JUDGEMENT

(1.) The correctness and sustainability of Exhibit P2 order passed by the Kerala Administrative Tribunal in O.A. No.24/2015 preferred by the respondent herein, directing to pay 'interest' on the allegedly delayed payment of DCRG is the subject matter of challenge, at the instance of the Government.

(2.) Heard Sri. T.Rajasekharan Nair, the learned Senior Government Pleader appearing for the petitioners as well as the learned counsel appearing for the respondent.

(3.) When the matter came up for consideration before this Court, the following interim order was passed: