C. RAJAGOPALAN NAIR Vs. ALEXANDER K. LUKE

JUDGEMENT

(1.) THE petitioner's complaint is that the directions contained in Annexure A1 judgment have not been complied with by disbursing the retirement benefits. Annexure A2 is the representation filed by the petitioner before the Managing Director of the Kerala State Road Transport Corporation.

(2.) AN affidavit has been filed on behalf of the respondent wherein, Annexures R1(a) and R1(b) have been produced. Various eligible benefits have been sanctioned as per Annexure R1(a) except Commuted Value of Pension.

(3.) LEARNED counsel for the petitioner submitted that the recoveries made as evident from paragraph 4 of the affidavit of the respondent and those are mentioned in Annexure R1(b), cannot be justified. Learned Standing Counsel for the Corporation submitted that Annexure R1(b) is a consent letter given by the petitioner based on which recovery has been made.