D PODIYAN Vs. KERALA STATE ROAD TRANSPORT

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Standing Counsel for KSRTC.

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

(3.) THE petitioner's case is squarely covered by the aforesaid decision. Let the petitioner submit a representation before the 1st respondent highlighting his grievances. If the petitioner submits such a representation before the 1st respondent within two weeks from the date of receipt of a copy of this judgment, the arrears of revised pension shall be disbursed to the petitioner within two months thereafter. This writ petition is disposed of as above.