S.SURESH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The State of Kerala and four of its functionaries are the petitioners in this Original Petition. They impugn the order dated 30.03.2017 passed by the Kerala Administrative Tribunal in O.A.No.915 of 2015 as being illegal and unlawful. The said O.A. had been filed by the respondent herein as the applicant, on the allegation that even though he had retired from the service of the 11th Kerala Battalion NCC as Senior Clerk on 31.05.2015, his DCRG had not been disbursed to him.

(2.) It appears that the admissible DCRG was subsequently released to the respondent on 17.09.2016 and, therefore the learned Tribunal, on a consideration of all the relevant circumstances, allowed the O.A., directing that the respondent be paid interest at the rate of 9% from 01.08.2015 to 17.09.2016, being the date of actual payment of the DCRG. The petitioners are challenging this Order before us in this Original Petition.

(3.) We have heard the learned Sr.Government Pleader appearing on behalf of the petitioners.