K T JOSEPH Vs. KERALA STATE ROAD TRANSPORT

JUDGEMENT

(1.) THE petitioners have approached this Court seeking for a direction to disburse the DCRG and Commutation Value of Pension on an 'out of turn' basis stating that they have been confronted with adverse consequence in view of the coercive proceedings being taken by the Creditors/financial Institutions against the petitioner in WP (C)No. 13079 of 2009 and in view of marriage of the daughter of the petitioner in WP (C) No. 13205 of 2009, which is scheduled to be held on 25. 5. 2009.

(2.) THE learned counsel for the petitioners submits that petitioner in WP (C) No. 13079 of 2009 retired from the service of the K. S. R. T. C. on 31. 1. 2008 and the petitioner in WP (C) No. 13205 of 2009 retired from the service on 31. 5. 2008. The counsel for the respondent corporation submits that the grievances projected by the petitioners can be considered subject to the condition that the reasons pointed out by the petitioners are genuine in all respects.

(3.) IN the above facts and circumstances, the respondent corporation is directed to ascertain the genuineness of the claim put forth by the petitioner and on finding the grievance as genuine, the respondent shall disburse a sum of Rs. 1,34,951/- to the concerned creditors as projected in paragraph 5 of the WP (C) No. 13079 of 2009 within a period of one month. In the case of the petitioner in WP (C) No. 13205 of 2009, the entire benefits shall be disbursed to the said petitioner within a period one month. Both the writ petitions are disposed of accordingly.