Pushpaja P.V vs State Of Kerala
2021 Latest Caselaw 802 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

     FRIDAY, THE 08TH DAY OF JANUARY 2021 / 18TH POUSHA, 1942

                       WP(C).No.27815 OF 2020(B)


PETITIONER:

               PUSHPAJA P.V.
               AGED 58 YEARS
               USHASPOLLAPPOLI, KODAKKAD P.O.,
               KASARGOD, KERALA - 671 310
               RETIRED PRINCIPAL, NEHRU ARTS AND SCIENCE COLLAGE,
               KANHANGAD, KASARGOD.

               BY ADVS.
               SRI.S.SHYAM KUMAR
               SRI.A.ARUNKUMAR

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY ITS SECRETARY, DEPARTMENT OF HIGHER
               EDUCATION, SECRETARIATE, THIRUVANANTHAPURAM.

      2        DIRECTOR OF COLLAGIATE EDUCATION
               VIKAS BHAVAN, THIRUVANANTHAPURAM - 695 004.

      3        THE DEPUTY DIRECTOR
               OFFICE OF THE DEPUTY DIRECTOR OF COLLAGIATE
               EDUCATION, KOZHIKODE - 673 001.

      4        THE NEHRU ARTS AND SCIENCE COLLAGE
               KANHANGAD P.O., PADENEKKAD, KASARGOD - 671 328
               REPRESENTED BY ITS PRINCIPAL.

      5        THE PRINCIPAL ACCOUNTANT GENERAL (A AND G)
               THIRUVANANTHAPURAM - 695 001.

               GP - SRI. UNNI KAIMAL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.27815 OF 2020

                                       2




                                JUDGMENT

Heard the learned counsel for the petitioner and the learned

Government Pleader.

2. It is submitted by the learned counsel for the petitioner that

though the petitioner retired from service on 31.05.2018, the pensionary

benefits have not been disbursed so far.

3. It is submitted by the learned Government Pleader that the

necessary sanction for payment of DCRG has already been forwarded by

the Deputy Director to the Director and that appropriate steps for

release of the DCRG will be taken by the respondents within a short time.

4. In the above view of the matter, there will, accordingly, be a

direction to the respondents to take appropriate steps to see that the

DCRG due to the petitioner is disbursed within a period of six weeks from

the date of receipt of a copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C).No.27815 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE COMMUNICATION BY THE 2ND RESPONDENT DATED 19/02/2018.

EXHIBIT P2 A TRUE COPY OF THE PENSION AND DCRG SANCTIONING ORDER DATED 10/06/2018.

RESPONDENT'S/S EXHIBITS: NIL