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Judgment
T.R. Ramachandran Nair, J.—The petitioner retired from service of the Kerala State Road Transport Corporation on 31-03-2010. The main prayer of the petitioner is that his retirement benefits including DCRG, Commuted Value of Pension, terminal leave surrender, etc. may be disbursed to him in order to meet the expenses regarding the marriage of his daughter, which is scheduled to be held on 27-05-2011 at Sree Vaikundam Kalyanamandapam, Fort, Thiruvananthapuram. The retirement benefits are being disbursed by the Corporation in the light of the direction issued by a Division Bench of this Court in W.A. No. 289/2001, wherein it is specified that the same will be disbursed strictly on the basis of the date of retirement unless otherwise the order of this Court. Here, the petitioner has a genuine reason, the marriage of his daughter.
There will be a direction to the first respondent to conduct an enquiry in the matter and disburse the retirement benefits to the petitioner within a period of four months from the date of receipt of a copy of this judgment.
The writ petition is disposed of as above.