T MADHAVA VARIER Vs. DISTRICT COLLECTOR; ACCOUNTANT GENERAL; DIRECTOR OF VIGILANCE; COMMISIONER (LAND REVENUE)

JUDGEMENT

(1.) Petitioner retired from service as Villageman on 31.10.2006. According to the petitioner, for the reason that a vigilance case is pending since 2004, his DCRG has not been disbursed. It is also his complaint that he is getting only provisional pension and as a result of which the commuted value of pension is also not disbursed. It is with this grievance that this writ petition is filed.

(2.) As noticed, more than 3 years have elapsed since the retirement of the petitioner. If that be so, no benefits due to the employee could be withheld beyond 3 years and this position is settled by this court in the judgment in Aranvindhaksha Panicker V. Accountant General (2007(4) KLT 1031).

(3.) Therefore, the writ petition is disposed of directing that the DCRG and full pension shall be released to the petitioner, after deducting the amount already received by the petitioner towards provisional pension. Benefits shall be disbursed within two months from the date of production of a copy of this judgment.