SOMANATHA PANICKER Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners in these Original Petitions were Assistant Educational Officers in the Education Department. They retired from Government Service on superannuation on 31.5.1994 and 30.6.1995 respectively. Even though pensionary claims were sanctioned by the authorities the petitioners' were not paid the DCRG. The petitioner in O.P. 10997/96 was served with Ext. P4 letter dated 26.7.1996 by the Asst. Educational Officer in which it was stated that the 2nd respondent had instructed him to obtain explanation of the petitioner on the objection raised by the Accountant General during his audit of the accounts and registers of the aided schools pertaining to 1994-95. A copy of the audit objection from the inspection report was also enclosed along with the above letter. A reading of the above objection will go to show that the alleged irregularities are related to the sanction of additional divisions in an aided school. An additional post was sanctioned in the above school on account of the re-visit conducted by the petitioner when he found that the effective strength of the pupils warranted sanction of one more post. After extracting the roll strength of the school, the audit report came to the conclusion as follows:

(2.) In the case of the petitioner in O.P. 9605/96 the 3rd respondent informed the petitioner by Exts.P2 and P3 that according to the audit objections an amount of Rs. 11437/- and 9846/- are pending as liability against the petitioner.

(3.) In view of these audit objections and fixation of the liability, the petitioners were not paid DCRG. That is why the petitioners approached this Court by filing these Original Petitions.