K BHUVANENDRAN NAIR 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 30.11.2008 while he was working as Deputy Chief Accounts Officer 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 liability incurred by him in connection with his treatment and to meet the expenses for his life long treatment.

(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 liability incurred by him in connection with his treatment, the Corporation will take steps to pay DCRG and commuted value of pension to the petitioner overlooking priority. In such circumstances, I dispose of this writ petition with a direction to 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 within two months from the date of production of a copy of this judgment, if the claim of the petitioner is found to be genuine.