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Judgment
Devan Ramachandran, J
The petitioner alleges that the retiral benefits, including grautity, due to her deceased husband has not been disbursed to her until now, even though he died on 03.02.2020. she, therefore, prays that the second respondent – Kottayam Municipality be directed to do so, within a time frame to be fixed by this Court.
In response to the afore submissions of Sri.Prafin Joseph Zacharia - learned counsel for the petitioner, Sri.Ajith Joy - learned standing counsel for the second respondent, submitted that the claims of the petitioner are conceded and that the amounts will be paid not later than one month from now. He then assured this Court that the payment will be made as early as possible within the afore time frame.
In such circumstances, recording the afore submissions of Sri.Ajith Joy, I allow this writ petition, directing the second respondent to ensure that all retiral benefits, including gratuity, eligible to her deceased husband are disbursed to her not later than one month from the date of receipt of a copy of this judgment.