N SISUPALAN Vs. KERALA STATE ROAD TRANSPORT CORPORATION REPRESENTED BY ITS MANAGING DIRECTOR TRANSPORT BHAVAN FORT P O THIRUVANANTHAPURAM

JUDGEMENT

(1.) THE petitioners are retired employees of the Kerala State Road Transport Corporation. THE claim is for revised scale of pension with effect from 1.6.2009. THEy rely on the bipartite settlement allegedly entered into between the Management and the Unions. THE judgments in W.A.No.210 of 2010 and W.P.(C) No.30320 of 2011 are also relied on.

(2.) THE writ petition is disposed of directing the respondents to disburse the revised pension to the petitioners with effect from 1.6.2009. THE amount shall be computed and disbursed within a period of one month from the date of receipt of a copy of this judgment. THE amount would carry interest at the rate of 6% per annum from 1.6.2009, in case there is any default to disburse the amount as above. THE writ petition is disposed of as above.