P G MURUGAN, (CHARGE MAN, KSRTC) Vs. KERALA STATE ROAD TRANSPORT CORPORATION,; STATE BANK OF TRAVANCORE, KERALA STATE TRANSPORT WORKERS CO-OPERAT

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 28.2.2009 while he was working as Chargeman in the KSRTC. This writ petition is filed seeking expeditious payment of DCRG and commuted value of pension on the ground that the petitioner has to clear off the liabilities incurred by him to the State Bank of Travancore and the Kerala State Transport Workers Co-operative Society. Relying on Exts. P2 and P3 it is contended that large amounts are payable to the State Bank of Travancore and the Kerala State Transport Workers Co-operative Society.

(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 petitioner has to clear off the liabilities incurred by him, the Corporation will take steps to pay DCRG and commuted value of pension to the petitioner overlooking priority.