Kerala High Court
K.Sherifa Beevi vs Kerala State Road Transport ... on 19 October, 2009
Author: Thottathil B.Radhakrishnan
Bench: Thottathil B.Radhakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 28309 of 2009(G)
1. K.SHERIFA BEEVI,
... Petitioner
Vs
1. KERALA STATE ROAD TRANSPORT CORPORATION,
... Respondent
For Petitioner :SRI.K.P.RAJEEVAN
For Respondent : No Appearance
The Hon'ble MR. Justice THOTTATHIL B.RADHAKRISHNAN
Dated :19/10/2009
O R D E R
THOTTATHIL B.RADHAKRISHNAN, J.
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W.P(C).No.28309 OF 2009
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Dated this the 19th day of October, 2009
JUDGMENT
The petitioner retired from the service of the Kerala State Road Transport Corporation on 30.11.2008. The exhibits produced along with the writ petition evidence that she is under the treatment of the Department of Nephrology in the Kerala Institute of Medical Sciences, Trivandrum. I am satisfied that the petitioner needs fund for her continued treatment. In the result, this writ petition is allowed directing that the D.C.R.G. and Commuted Value of Pension due to the petitioner will be released within a period of two weeks from now.
Sd/-
THOTTATHIL B.RADHAKRISHNAN, Judge.
kkb.20/10.