SIDHARTHAN VATTAPARAKKAL Vs. STATE OF KERALA

JUDGEMENT

(1.) All these writ petitions are filed by the employees retired from the service of the Kerala Water Authority on various dates between 2014 and 2019. While those who retired prior to 2017 are aggrieved by the denial of arrears of terminal benefits including DCRG and Commuted Value of Pension consequent to pay revision implemented with retrospective effect, those who retired from 2017 onwards are aggrieved by the denial of their entire terminal benefits.

(2.) The Water Authority has filed a statement, according to which, the payment of difference in DCRG is due to 668 persons who retired from service between July 2014 and March 2017. Out of this 421 persons who retired upto December 2015 were paid the difference in DCRG in September/October 2019. That means there would be 447 persons retired between January 2016 and March 2017 are yet to be paid the difference in DCRG. According to them a sum of Rs.6,45,20,311/- is required to make the payment of the difference in DCRG to those 447 persons who retired between January 2016 and March 2017.

(3.) It is further stated that DCRG has been authorised for 350 persons who retired upto 15.09.2018 (from April 2017) for which a sum of Rs.3,30,99,307 is required.