P K AYYAPPAN Vs. KERALA STATE ROAD TRANSPORT

JUDGEMENT

(1.) SRI.K.Prabhakaran, Standing Counsel takes notice on behalf of the respondents.

(2.) HAVING regard to the grounds raised and the documents placed on record, this Writ Petition will stand disposed of with the following directions:- The respondents will pay to petitioners 1 to 4 all the amounts due to them by way of Provident Fund closure together with statutory interest till date of payment and also by way of Staff Welfare Fund within two months of receiving a copy of this judgment. Similarly, the respondents will pay within the same time limit all the amounts due to the 5th petitioner by way of Staff Welfare Fund.