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Judgment
T.R. Ramachandran Nair, J.—The petitioner retired from the service of the Corporation on 31/03/2010. It is pointed out that various amounts towards D.C.R.G., Commuted Value of Pension and Terminal Leave Surrender Salary are remaining to be disbursed to him.
The petitioner has stated in the writ petition that he had availed loans from respondent Nos. 2 and 3 during different occasions. The instalments fell in arrears due to financial difficulties. Ext.P2 is the true copy of the Demand Notice issued to the petitioner by the second respondent and, Ext.P3 is the Lawyer notice issued by the third respondent Bank. It is also submitted that the petitioner is also entitled to get benefits in the revised rates based on the pay revision of 2006.
As far as disbursement of retirement benefits are concerned, the guidelines framed by this Court in W.A. No. 289/2001 are governed. It is specified in paragraph (5) therein that the retirement benefits would be disbursed strictly on the basis of the date of retirement unless otherwise ordered by the order of this Court.
Heard the learned Standing Counsel for the Corporation. There will be a direction to the first respondent to conduct due enquiries and disburse eligible benefits to the petitioner within a period of two months.
The writ petition is disposed of as above. No costs.