K RAMESAN PILLAI Vs. KERALA STATE ROAD TRANSPORT

JUDGEMENT

(1.) The petitioner, who retired from the service of the K.S.R.T.C on 31.5.2006, seeks out of turn release of his retirement benefits on various grounds.

(2.) Sri.Johnson P.John, who takes notice on behalf of the K.S.R.T.C, submits that the grounds raised by the petitioner did not come within the scope of the judgment of the Division Bench in W.A.No.289/01.

(3.) But considering the submissions, I find that Ext.P4 is a demand notice issued by the Special Sale Officer of the Ezhukone Service Co-operative Bank, Kottarakkara to recover a sum of Rs.82,570/- from the petitioner in execution of an award which has already been passed against the petitioner and others in ARC No.2416/06.I also notice from Exts.P5 and P6 that Sri.R.Padmakumar, {son of the petitioner} who is doing his M.B.A course at Sree Amman Arts and Science College, Chithode, Erode, has to pay a sum of Rs.35,000/- towards fees for M.B.A course.