N VISWAPRASAD Vs. PATHANAMTHITTA MUNICIPALITY; DIRECTOR, URBAN AFFAIRS

JUDGEMENT

(1.) The petitioner retired as a Superintendent from the services of the 1st respondent on 31/12/2008. According to the petitioner, though by Ext.P1 order dated 19/02/2009, the 1st respondent sanctioned all terminal benefits due to him, those benefits were not disbursed to him. It was thereupon that this writ petition is filed.

(2.) The learned counsel for the petitioner submits that his provident fund has already been released, and after the filing of this writ petition, pension commutation also has been released, and what he now seeks is a direction to release the DCRG and arrears of D.A.

(3.) If as stated by the petitioner, he has retired from the service without liability whatsoever, there is no reason why the respondents shall not release his DCRG and arrears of D.A.