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Judgment
T.R. Ramachandran Nair, J.—The petitioner retired from the service of the Corporation on 31.3.2010 on attaining superannuation. In view of the heavy debt the petitioner has incurred, he seeks for a direction to the 1st respondent to disburse the retirement benefits. The petitioner states that the marriage of his daughter was conducted by availing loans from different sources. Loan was obtained from the 3rd respondent-Society also and because of the financial difficulties, the instalment fell in arrears. Exhibit P3 is the notice issued by the Society on 30.12.2009. It is mentioned that the wife of the petitioner is a cancer patient and lot of amounts have been incurred for medical expenses.
Heard the learned Standing Counsel for the Corporation and the learned Counsel for the 3rd respondent-Society.
There will be a direction to the 1st respondent to conduct due enquiry and take appropriate steps to disburse the amount of DCRG and commuted value of pension to the petitioner after recovering and paying the amounts due to the 3rd respondent-Society, within a period of two months. For enabling the Corporation to recover the actual amounts due to the 3rd respondent, the 3rd respondent will intimate the liability as on today to the Corporation.
The Writ Petition is disposed of as above.