V.F. George vs The Kerala State Road Transport, The Financial Advisor and Chief, The Assistant Personal Officer (Pension) and The Assistant Transport Officer

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 29-2-2008 while he was working as Driver in the KSRTC. This writ petition is filed seeking expeditious payment of DCRG and commuted value of pension on the ground that he had to borrow large sums of money to solemnize the marriage of his daughter on 25.8.2010.

Sri. V.V. Nandagopal Nambiar, the learned standing counsel appearing for the KSRTC, submits that if after enquiry the Corporation is satisfied that the marriage of the petitioner''s daughter was solemnized on 25.8.2010, 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 respondents 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.