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Judgment
T.R. Ramachandran Nair, J.—The petitioner retired from service of the Kerala State Road Transport Corporation on 30-11-2008.
It is submitted that the petitioner is in need of money to send his son for higher studies and that he has a loan liability of Rs. 2 lakhs as evidenced by Ext.P3 certificate.
The petitioner, therefore, prays for disbursal of his retirement benefits including DCRG, Commuted Value of Pension and arrears of revised pension.
Heard Learned Standing Counsel for the Corporation.
The retirement benefits are being disbursed by the Corporation in the light of the direction issued by a Division Bench of this Court in W.A. No. 289/2001, wherein it is specified that the same will be disbursed strictly on the basis of the date of retirement unless otherwise the order of this Court.
Here, the petitioner has a genuine reason. There will be a direction to the respondent to conduct an enquiry in the matter and disburse the retirement benefits to the petitioner within a period of two months from the date of receipt of a copy of this judgment.
The writ petition is disposed of as above.