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Judgment
T.R. Ramachandran Nair, J.—The petitioner retired from the service of the Kerala State Road Transport Corporation on 31.12.2008. The grievance raised in the writ petition is that the petitioner is not paid the amount covered by DCRG and commuted value of pension for meeting his medical expenses as he is having serious heart disease. It is stated that the petitioner underwent a major heart surgery on 12.04.2010 for which he had to spend a huge amount as evidenced by Exhibit P4. Exhibit P4 is the discharge bill issued from NIMS Heart Foundation, Neyyattinkara.
Learned Standing Counsel for the KSRTC submitted that after conducting due enquiry in the matter, the amount will be disbursed to the petitioner. The Corporation is bound to disburse the amount to the retirees in terms of the directions issued by this Court in W.A. No. 289/2001. In the said judgment, there is a direction that the benefits should be disbursed according to seniority if otherwise ordered by this Court. Exhibits P2 to P4 shows that the petitioner is in urgent need of amounts to meet his medical expenses.
In that view of the matter, there will be a direction to the respondent to disburse the admissible amounts to the petitioner, after conducting due enquiry, within a period of two months from today.
This writ petition is allowed.