P.G. Murugan, (Charge Man, KSRTC) vs Kerala State Road Transport Corporation, State Bank of Travancore and Kerala State Transport Workers Co-Operat

P.N. Ravindran, J.—The petitioner is a former employee of the Kerala State Road Transport Corporation (hereinafter referred to as the ''KSRTC'' for short). He retired from service on 28.2.2009 while he was working as Chargeman in the KSRTC. This writ petition is filed seeking expeditious payment of DCRG and commuted value of pension on the ground that the petitioner has to clear off the liabilities incurred by him to the State Bank of Travancore and the Kerala State Transport Workers Co-operative Society. Relying on Exts. P2 and P3 it is contended that large amounts are payable to the State Bank of Travancore and the Kerala State Transport Workers Co-operative Society.

Sri. V.V. Nandagopal Nambiar, the learned standing counsel appearing for the KSRTC, submits that if after enquiry the Corporation is satisfied that the petitioner has to clear off the liabilities incurred by him, the Corporation will take steps to pay DCRG and commuted value of pension to the petitioner overlooking priority.

In such circumstances, I dispose of this writ petition with a direction to the first respondent to enquire into the genuineness of the claim made by the petitioner for out of turn payment of DCRG and commuted value of pension and to make such payment within one month from the date of production of a copy of this judgment, if the claim of the petitioner is found to be genuine. It will be open to the first respondent to pay over the amounts demanded in Exts.P2 and P3 to respondents 2 and 3 respectively, if the amount of DCRG and commuted value of pension are adequate to meet the said demands. If the amount of DCRG and commuted value of pension are not adequate to satisfy the entire claim made in Exts.P2 and P3, the first respondent shall pay the entire amount demanded in Ext.P3 from the DCRG and commuted value of pension to the 3rd respondent and pay over the balance to the second respondent. It will be open to the petitioner to move the second respondent for claiming the benefit of one time settlement scheme, if any, in force.