N SREEDHARAN Vs. KERALA STATE ROAD TRANSPORT CORPORATION; KSRTC KAYAMKULAM DISTRICT EMPLOYEES; STATE BANK OF TRAVANCORE; KAPPIL SERVICE CO-OP BANK

JUDGEMENT

(1.) The petitioner retired as Assistant Transport Officer from the service of the 1st respondent on 30/09/2008. In this writ petition, his grievance is regarding the delay in the payment of DCRG, commuted value of pension and other terminal benefits. According to the petitioner, he is facing distress action initiated by the 4th respondent as per Ext.P4 in realising its dues and that unless amount is disbursed by the 1st respondent, he will not be able to discharge the liabilities.

(2.) The petitioner has produced sufficient materials to show that he is facing distress action, and admittedly terminal benefits are also due to him from the 1st respondent.