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Judgment
Per: Justice Sunil Thomas, Judicial Member
The applicant, who retired from service on 31.05.2024 as Track Maintainer of Southern Railway, Trivandrum Division, has approached this Tribunal lamenting that the DCRG payable to him to the tune of Rs. 10,88,000/- has not been disbursed.
Applicant understood that in relation to the purchase loan of household articles issued by the 6th respondent bank, certain deficiencies were noted and a crime was registered. Applicant was arrayed as an accused.
The applicant contending that he has been falsely implicated has approached this Tribunal.
Pursuant to our order, the Station House Officer (SHO), Aluva East Police Station, who had registered the Crime No. 554/2003 has filed a detailed reply statement stating that the loans taken in the names of all the 12 persons mentioned in the complaint had been closed during the inquiry, including the loan in the name of the applicant. The bank has also given a written confirmation that the applicant has no other outstanding liability. Accordingly, Further Action Dropped (FAD) will be submitted in Crime No. 554/2003.
Having regard to the facts above and the reply statement filed by the 5th respondent, we find that nothing stands in the way to release the DCRG amount by the 4th respondent in favour of the applicant. Accordingly, the O.A is disposed of with a direction to the 4th respondent to release the DCRG amounts with interest at GPF rate, within a period of two months from the date of receipt of copy of this order, failing which, the entire amount will carry 9% interest till payment. No costs.