AI Structured Summary
Not yet generated for this judgment
Judgment
S. Siri Jagan, J.—The 1st petitioner is the widow of late Kunjappan, who was an employee of the Cochin Corporation, who died while in service. The 2nd petitioner is the son of late Kunjappan. They have two grievances in this writ petition. Ext.P2 is the application submitted by the 2nd petitioner for employment under the compassionate employment scheme of the Government, which is applicable to the Cochin Corporation also, which has not yet been considered by the appropriate authority. The second is that the terminal benefits of late Kunjappan and family pension have not been paid to the 1st petitioner.
The learned Standing Counsel appearing for the Corporation submits that the terminal benefits and family pension due to the petitioners can be paid within one month. The learned Government Pleader submits that there are certain defects in the application for compassionate employment and therefore the same has been returned to the Corporation for resubmission after curing the defects.
Having heard both sides, this writ petition is disposed of with the following directions:
The terminal benefits and family pension due to the 1st petitioner in respect of the service of late Kunjappan, including arrears of wage revision, if any applicable, shall be paid to the petitioners, as expeditiously as possible, at any rate, within one month from today. As far as Ext.P2 is concerned, if necessary, the Corporation shall get the defects in the application rectified and forward the same to the 1st respondent, as expeditiously as possible, at any rate, within two weeks from the date of receipt of a certified copy of this judgment, on receipt of which, the 1st respondent shall consider and pass orders on the same, as expeditiously as possible, at any rate, within two months therefrom.