P. Sam Koshy, J
1. The limited grievance which the petitioner has raised in the present writ petition is the non-realizing of the amount lying with the respondents under
the contributory pension scheme.
2. Perusal of the record would reveal there has been a couple of recommendation made by the department, particularly by the District Treasury
Officer, recommending the release of the amount to the petitioner, but till date no further steps have been taken by the authorities concerned for the
release of the said amount.
3. Given the said limited facts and circumstances of the case, let the respondent no.2 pass a final order on the issue of release of contributory pension
scheme amount to the petitioner and if ultimately as per the recommendation of the District Treasury Officer it is found that the petitioner is entitled
for the same, let the same be released to the petitioner with interest at the earliest preferably within a period of 90 days from the date of receipt of the
order passed by this Court.
4. The writ petition stands allowed and disposed of accordingly.
