V REVI Vs. KERALA STATE ROAD TRANSPORT

JUDGEMENT

(1.) IN this writ petition the petitioner who had service initially with the KSRTC and later with the KSEB, seeks a direction to both the KSRTC and the KSEB for release of his pensionery benefits. No counter affidavit has been filed either by the KSRTC or by the KSEB. As for the petitioner's claim against the KSEB he has submitted Ext.P8 representation. I direct the 2nd respondent to consider Ext.P8 representation in the light of the various grounds raised in the writ petition and the various government orders relied on in the writ petition and take a decision on ext.P8 at the earliest, at any rate, within ten days of receiving a copy of this judgment. If the petitioner is desirous of a hearing opportunity from the 2nd respondent, he is free to make a request in that regard, in which case the same will be granted. As for the petitioner's claim against the KSRTC also, it is seen that Ext.P2 representation has been submitted before the Managing Director of the KSRTC who will take up Ext.P2 and consider the claims raised in Ext.P2, hear the petitioner and take a decision. The decision on the above will be taken by the Managing Director of the KSRTC within two weeks of receiving a copy of this judgment.