P V JOSE Vs. KERALA STATE ROAD TRANSPORT

JUDGEMENT

(1.) THE petitioners are retirees from the Kerala State Road Transport Corporation (for short 'the Corporation'). THEy retired from its service on diverse dates. After their retirement, consequent to a bipartite settlement between the Corporation and its employees, pensionery benefits were revised with effect from 1.3.2006 subject to the condition that the monetary benefits would be paid only with effect from 1.4.2009.

(2.) I have heard the learned counsel for the petitioners and also the learned standing counsel appearing for the respondents. Admittedly, the issue involved in this Writ Petition is squarely covered in favour of the petitioners by a Division Bench judgment of this Court in W.A.No.210/2010. It be so, the respondents are bound to re-fix the pensionery benefits in respect of the petitioners and to disburse the arrears with effect from 1.4.2009 in terms of the bipartite settlement referred above. In view of the said position obtained in this case, the Writ Petition is disposed of with the following directions: