PREETHA P G Vs. PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner.

(2.) THE petitioner has filed this writ petition with the following prayers:

(3.) THE learned Standing Counsel for KSRTC submits that the 1st respondent has sought for certain clarifications from the 2nd respondent which shall be supplied to the 1st respondent within one month from the date of receipt of a copy of this judgment and the retiral dues, DCRG and family pension of the petitioner's father shall be released in favour of the petitioner by an account payee demand draft within two months thereafter. Recording the submission made by the Standing Counsel, this writ petition is closed.