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Judgment
T.R. Ramachandran Nair, J.—The petitioner retired from the service of the Kerala State Road Transport Corporation on 31.03.2010 while working as Station Master at KSRTC Vellarada Depot. The main grievance raised in the writ petition is regarding the delay in disbursal of the DCRG and commuted value of pension.
The urgency shown by the petitioner is that the marriage of the daughter of the petitioner is fixed to be solemnized with Dr. S. Sharjan on 26.08.2010 at Seventh-Day Adventist Church, Arrattukuzhi as evidenced by Exhibit P2 invitation card.
Heard the learned Standing Counsel for the KSRTC. It is pointed out by the learned Counsel for the petitioner that the guidelines issued by this Court in W.A. No. 289/2001 even though directs disbursement of the retirement benefits on the basis of seniority, the same can be varied if ordered by this Court in appropriate cases. Herein, the urgency shown is the marriage of the petitioner''s daughter. Therefore, there is a genuine ground.
In that view of the matter, there will be a direction to the 1st respondent to consider the sanction of the benefits and disburse the amount after conducting due enquiry expeditiously, at any rate, before the date of the proposed marriage.
This writ petition is disposed of as above.