P K MOHAMMED Vs. KERALA STATE ROAD TRANSPORT

JUDGEMENT

(1.) THE entitlement of the petitioners for arrears of pay revision in terms of the bipartite settlement dated 13.4.1999 from 1.3.1997 is the issue posed for consideration in this writ petition. THE petitioners are retirees from the service of the Kerala State Road Transport Corporation (for short `the Corporation'). In fact, the entitlement of retirees from the service of the Corporation to the aforesaid benefit has been considered in the light of the earlier decisions on this subject in W.P.(C)No.34325 of 2010 and connected matters. As per the common judgment in W.P.(C).No.34325 of 2010 and connected matters filed by similarly circumstanced persons, the Corporation was directed to disburse the arrears based on 1997 pay revision in terms of the bipartite settlement dated 13.4.1999 executed between the Corporation and its employees. In view of the said position, the learned Standing Counsel appearing for the respondents also endorsed the contention that the matter in issue has been squarely covered in favour of the petitioners. In view of the said position obtained in this case, this writ petition is disposed of with a direction to the respondents to sanction and disburse the arrears of pay due from 1.3.1997 to the petitioners based on the bipartite settlement dated 13.4.1999 executed between the Corporation and its employees, in terms of the judgment in W.P.(C) No.34325 of 2010 and connected matters. In other words, the amount payable shall be disbursed to the petitioners expeditiously, at any rate, within a period of six months from the date of receipt of a copy of this judgment. In case of failure to pay the amount within the above stipulated time, it shall carry interest @ 8.5% per annum.