NARAYAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) In Perspective :

(2.) The petitioner, after serving the second respondent Bank for 32 years, retired on 30.6.2001. Though he received the terminal benefits, he claims that the respondent bank paid only a part of the gratuity, in two instalments-on 26.7.2001 and 26.7.2004. He thus claims that the respondent bank still owes him Rs. 43,878 and interest at 10% amounting to Rs. 27801-the total coming to Rs. 71,679.

(3.) Ventilating his grievance that the respondent Bank, his former employer, should pay the balance gratuity amount along with interest, the petitioner applied before the Lok Ayukta, the second respondent. Later, the Lok Ayukta rendered the Ext.P11 order in which certain other retired employees' claims were also considered. The learned Lok Ayukta, in fact, dismissed the petitioner's claim because it was said to have been barred by limitation. Aggrieved, the petitioner has filed this writ petition.