D R SHAJI Vs. MANAGING DIRECTOR KSRTC

JUDGEMENT

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

(2.) THE petitioner is working as Station Master at Kerala State Road Transport Corporation depot, Chathannoor. The 4th respondent had availed a loan for an amount of Rs.83,500/- in the year 2005 in which the petitioner was one of the surety. The 4th respondent is about to retire from the service by September 2012 and is yet to receive his terminal benefits.

(3.) IN view of the above submissions, I direct the 1st respondent to recover the entire amount due from the 4th respondent to the 3rd respondent from the DCRG of the 4th respondent after his retirement and shall deposit the same in the account of the 3rd respondent immediately within one month from the date of retirement of the 4th respondent and till that the salary recovery proceedings initiated against the petitioner shall be kept in abeyance. If the due amount is not possible to be recovered from the DCRG of the 4th respondent, the same shall be recovered from the sureties including the petitioner. The writ petition is disposed of as above.