Kerala High Court
B.Vimala Devi vs Kerala State Road Transport ... on 15 January, 2007
Author: Pius C.Kuriakose
Bench: Pius C.Kuriakose
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C) No. 1543 of 2007(H)
1. B.VIMALA DEVI, (W/O.LATE SISUPALAN,
... Petitioner
Vs
1. KERALA STATE ROAD TRANSPORT CORPORATION,
... Respondent
2. DISTRICT TRANSPORT OFFICER,
For Petitioner :SRI.K.P.RAJEEVAN
For Respondent : No Appearance
The Hon'ble MR. Justice PIUS C.KURIAKOSE
Dated :15/01/2007
O R D E R
PIUS C.KURIAKOSE, J.
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W.P.(C)NO. 1543 of 2007
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Dated this 15th day of January, 2007
JUDGMENT
Sri.Johnson P.John the learned Standing Counsel takes notice for the respondent Corporation. The grievance of the petitioner who is family pensioner being widow of a deceased retired employee of the KSRTC is that balance amount of Commutted Value of Pension based on Pay Revision has not been paid to her husband during his life time and in spite of Ext.P2 the same is not being paid to her.
2. I do not propose to decide on the merits of the claim.
Ext.P2 representatin has been submitted by the petitioner before the KSRTC. This writ petition will stand disposed of with the following directions:
The Managing Director of the KSRTC will take up Ext.P2 immediately, consider the same in the light of Ext.P3 and the grounds raised in this writ petition and take a correct and just decision on Ext.P2 at his earliest and at any rate within two WPC No.1543/2007 2 months of receiving a copy of this judgment together with a copy of this writ petition and all the exhibits .
PIUS C.KURIAKOSE Judge dpk