DLIM, DEPUTY DIRECTOR OF AGRICULTURE Vs. STATE OF KERALA; DIRECTOR OF AGRICULTURE; PRINCIPAL AGRICULTURE OFFICER

JUDGEMENT

(1.) Petitioner retired as Deputy Director of Agriculture on 30/11/96. His grievance is against Ext.P4, the liability certificate issued on 14/1/2000 indicating a liability of Rs.55,870, out of which petitioner submits that he has already remitted Rs.1,266/-.

(2.) Although several contentions are raised against the invalidity of Ext.P4, having regard to the fact that the liability mentioned therein has been fixed only on 14/1/2000, this is beyond the three year period specified in Note 2 to Rule 3 of Part III K.S.R and on that ground, the liability as fixed in Ext.P4 cannot be enforced against the petitioner.

(3.) Therefore, the writ petition is disposed of directing the respondents to release the balance amount of DCRG that is due to the petitioner, as expeditiously as possible, at any rate within 6 weeks of production of a copy of this judgment. However, this shall be without prejudice to the right of the respondents to seek appropriate action for recovery of the amount.