RENUKA Vs. FAKIRAVVA

JUDGEMENT

(1.) Though this appeal is listed for preliminary hearing, on hearing the matter on several dates, with the consent of learned counsel on both sides, it is heard finally.

(2.) The legality and correctness of order dated 09.04.2018 passed by the learned Single Judge of this Court in W.P. No.109207/2016 is questioned in this appeal. By the said order, a direction was issued by this Court to the respondent/North-West Karnataka Road Transport Corporation (hereinafter referred to as the 'respondent/Corporation' , for the sake of convenience) to release all the terminal benefits on account of death of Sannafakkirappa in harness to petitioner Nos.1(a) to 1(e), who are none other than the siblings of Sannafakkirappa and further, to release the arrears of family pension, if any, admissible under the service regulations to the deceased original petitioner Smt.Fakkiravva i.e., the mother of Sannafakkirappa and if there is delay in payment of terminal benefits and arrears of pension, then to pay interest at 12% per annum, in case if it was not paid within three months. It was further directed that the interest would be recovered from those employees who are responsible for the delay or denial of the family pension and terminal benefits.

(3.) We have heard learned counsel for the appellant, learned counsel for the respondent Nos.1(a) to 1(e) and learned counsel for respondent Nos.2 to 4/Corporation and perused the material on record.