AMANDAVALLY T G Vs. KERALA STATE ROAD TRANSPORT

JUDGEMENT

(1.) In this writ petition the petitioner who is the widow of a deceased employee of the K.S.R.T.C. seeks out of turn release of the retiral benefits of her late husband on the ground that her daughter is getting married on 3.2.2007 and amounts are badly needed for conducting the marriage.

(2.) Adv.Mr.K.Prabhakaran, Standing Counsel takes notice for respondents 1 and 2.

(3.) Mr.Koshy George, learned counsel for the petitioner would invite my attention to Exts.P2 and P3 which are documents showing that the claim that the petitioner's daughter is getting married on 3.2.2007 is correct. Learned Standing Counsel for the K.S.R.T.C. submits that the petitioner's late husband retired from service only in 2003 and if out of turn release is ordered, the same will upset the schedule of payments which has been prepared by the Corporation on the basis of the directions issued by this court in W.A.No.289/01. Learned counsel for the petitioner would invite my attention to the subsequent judgment of this court in W.A.No.1775/04.