Kerala High Court
P.R.Purushothaman Nair vs Kerala State Road Transport on 12 December, 2008
Author: S.Siri Jagan
Bench: S.Siri Jagan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 34802 of 2008(R)
1. P.R.PURUSHOTHAMAN NAIR,
... Petitioner
Vs
1. KERALA STATE ROAD TRANSPORT
... Respondent
2. DISTRICT TRANSPORT OFFICER, KSRTC,
For Petitioner :SRI.K.P.RAJEEVAN
For Respondent : No Appearance
The Hon'ble MR. Justice S.SIRI JAGAN
Dated :12/12/2008
O R D E R
S. Siri Jagan, J.
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W. P (C) No. 34802 of 2008
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Dated this, the 12th December, 2008.
J U D G M E N T
The petitioner retired from the service of the Kerala State Road Transport Corporation as a Conductor on 31-5-2004. At the time of retirement, his retirement benefits were fixed without reckoning the prior Government service of the petitioner. The petitioner filed W.P (C) No. 19510/2007 in which the 1st respondent was directed to consider and pass orders on the representation filed by the petitioner in that regard. After considering the petitioner's representation, the Corporation decided to reckon the petitioner's prior Government service also for the purpose of retirement benefits. Accordingly, the pensionary benefits of the petitioner has been revised and revised pension order, Ext. P1, has been passed. The petitioner's grievance in this writ petition is that the arrears as per Ext. P1 have not been paid to the petitioner yet.
2. I have heard the learned standing counsel for the Corporation also. He could not dispute the entitlement of the petitioner for payment of arrears as per Ext. P1. He only seeks time.
In the above circumstances, this writ petition is disposed of with a direction to the respondents to pay to the petitioner all arrears pursuant to Ext. P1, as expeditiously as possible, at any rate, within two weeks from the date of receipt of a copy of this judgment.
Sd/- S. Siri Jagan, Judge.
Tds/ [True copy] P.S to Judge.