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Judgment
Devan Ramachandran
When this matter was called today, Sri.M.P.Madhavan Kutty - learned counsel for the petitioner, submitted that, on account of the stand taken by this Court, respondents 1 and 3 have now sanctioned eligible and commuted value of pension to his client. He, however, submitted that amounts under the General Insurance Scheme (GIS), as also Terminal Leave Surrender, are still to be paid; and that for this purpose, his client has already made an application before the 2nd respondent – Manager of the College. He thus prayed that the 2nd respondent be directed to act upon the afore application and to ensure that the amounts are disbursed without any further delay.
Sri.Reji George – learned counsel appearing for the 2nd respondent, submitted that if the petitioner has already made an application as afore, action on the same will be completed and the eligible amounts ensured to be disbursed without any avoidable delay.
Sri.Jacob E. Simon – learned Government Pleader, affirmed that orders with respect to the pensionary benefits of the petitioner has already been issued, but that as regards the afore components of GIS and Terminal Leave Surrender, as soon as the proposal reaches from the 2nd respondent, measures will be taken for its disbursement.
Taking note of the afore submissions and recording the same, I close this Contempt Case, directing the 2nd respondent to ensure that all necessary steps for disbursement of GIS and Terminal Leave Surrender in favour of the petitioner are completed not later than one month from today; with a concomitant direction to respondents 1 and 3 to ensure that the said proposal is acted upon and the amounts disbursed within a period of one month thereafter.
I also leave liberty to the petitioner to seek a rehearing in case any of the afore directions are violated.