O G CHERIAN Vs. KERALA STATE ROAD TRANSPORT CORPORATION REPRESENTED BY ITS MANAGING DIRECTOR TRANSPORT BHAVAN

JUDGEMENT

(1.) THE petitioner has filed this writ petition complaining that pension arrears due to the petitioner are not being paid by the respondents. Such arrears are due and payable to him from April 2009 onwards. Though the petitioner had approached the respondents claiming arrears of pension, he was informed that no sanction has been received from the Chief Office for the purpose.

(2.) THE standing counsel for the first respondent submits that the arrears of pension due to the petitioner would be paid within a period of one month.