P K JAYAPRAKASH Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is a retired employee of the Municipal Common Service. He chose to draw pension and retirement benefits from the Guruvayoor Municipality. The petitioner's grievance in this writ petition is that the retirement benefits due to the petitioner have not yet been disbursed although the petitioner retired from service on 31.3.2011.

(2.) I have heard the parties.

(3.) IN the above circumstances, the respondents are directed to see that the entire retirement benefits due to the petitioners are paid to them, as expeditiously as possible, at any rate, within one month from the date of receipt of a copy of this judgment. If the same is not so paid, the amount would carry interest at the rate of 10% per annum on the amounts due. The interest, if has to be paid so, shall be recovered from the person or persons, who is/are responsible for the default and shall not be debited to the State Exchequer.