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Judgment
Devan Ramachandran, J
It is without doubt that this Court has issued various orders with respect to the payment of pension in the service of the Kerala State Road Transport Corporation (KSRTC) and certain time frames have also been fixed, with the pensioners being directed to be paid, in order of their date of retirement.
However, the petitioner in this case impels a peculiar situation, where he asserts that unless his pensionary benefits are disbursed to him, the marriage of his daughter – scheduled in September 2023 – will have to be called off.
Taking note of the afore submission and solely for the said reason, I deem it appropriate that the competent Authority of the 1st respondent be directed to consider the petitioner’s plea and to decide whether at least a portion of his pensionary benefits can be disbursed to him, however, without construing this to be a precedent.
Resultantly, I allow this Writ Petition, ordering that the earlier directions of this Court with respect to pension to the employees of the KSRTC will cover the case of petitioner also; but directing the competent Authority of the 1st respondent to hear him and take a decision as to whether he can be paid at least a portion of his pensionary benefits, on account of the extenuating circumstances pleaded.
The afore shall be done and the petitioner appositely communicated, not later than two weeks from the date of receipt of a copy of this judgment.