K R SADANANDAN Vs. KERALA STATE ROAD TRANSPORT

JUDGEMENT

(1.) THE petitioner is a former employee of the Kerala State Road Transport Corporation (hereinafter referred to as the `KSRTC' for short). He retired from service on 31.3.2010 while he was working as Inspector in the KSRTC. This writ petition is filed seeking expeditious payment of DCRG, commuted value of pension and terminal surrender value of earned leave on the ground that the marriage of the petitioner's daughter is scheduled to be solemnized on 28.11.2010.

(2.) SRI.V.V.Nandagopal Nambiar, the learned standing counsel appearing for the KSRTC, submits that if after enquiry the Corporation is satisfied that the marriage of the petitioner's daughter is scheduled to be solemnized on 28.11.2010, the Corporation will take steps to pay DCRG and commuted value of pension to the petitioner overlooking priority and that terminal leave surrender salary will also be paid expeditiously. In such circumstances, I dispose of this writ petition with a direction to the respondents to enquire into the genuineness of the claim made by the petitioner for out of turn payment of DCRG and commuted value of pension and to make such payment along with the terminal leave surrender salary within one month from the date of production of a copy of this judgment, if the claim of the petitioner is found to be genuine.