JAYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is a Goods Auto Driver, is before this Court seeking to direct the 3rdrespondent to enhance the pension of the petitioner authorised under the Kerala Motor Transport Workers Welfare Fund Scheme, taking into account the length of service of the petitioner with all consequential benefits.

(2.) The petitioner states that while he was engaged as Goods Auto Driver, he was diagnosed with Non-Hodgkin Lymphoma Stage III. As the petitioner was unable to carry on with his occupation due to ill health, he applied to retire from the Kerala Motor Transport Workers Welfare Fund Scheme. His request was allowed as per Ext.P4.

(3.) The petitioner states that as per paragraph 46A of the Kerala Motor Transport Workers Welfare Fund Scheme, a member of the Scheme who is having not less than 10 years of completed service on superannuation shall be eligible for pension. As per paragraph 46A(2), a member of the Scheme on becoming completely disabled to do his work as a Motor Transport Worker shall be entitled to a minimum pension of Rs.500.00 irrespective of the length of service, if not otherwise entitled for pension under subparagraph (1).