For Information Purpose Only vs A.G.Raju
2021 Latest Caselaw 11201 Ker

WP(C) 7326/2021                             1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         Present:

                         THE HONOURABLE MR. JUSTICE SUNIL THOMAS

                  Wednesday,the 7th day of April 2021/17th Chaithra, 1943

                                  WP(C) No.7326/2021(M)




           For information purpose only
PETITIONER
       A.G.RAJU, AGED 57 YEARS,
       S/O.VARGHESE, RESIDING AT KANJIRATHUMMOOTTIL HOUSE,
       MUTTAPPALLI P.O., KOTTAYAM DISTRICT-686 510,
       (VEHICLE SUPERVISOR, KERALA STATE ROAD TRANSPORT CORPORATION, RETIRED
       ON 31.05.2019 FROM VELLARADA DEPOT).


RESPONDENTS
1.     THE KERALA STATE ROAD TRANSPORT CORPORATION,
       REPRESENTED BY ITS MANAGING DIRECTOR, TRANSPORT BAHVAN,
       EAST FORT, THIRUVANANTHAPURAM-695 023.

2.     THE MANAGING DIRECTOR,
       KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT BAHVAN,
       EAST FORT, THIRUVANANTHAPURAM-695 023.

3.     THE EXECUTIVE DIRECTOR (ADMINISTRATION),
       KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT BAHVAN,
       EAST FORT, THIRUVANANTHAPURAM-695 023.

4.     THE DEPUTY CHIEF ACCOUNTS OFFICER (PENSION),
       KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT BAHVAN,
       EAST FORT, THIRUVANANTHAPURAM-695 023.

5.     THE ASSISTANT TRANSPORT OFFICER,
       KERALA STATE ROAD TRANSPORT CORPORATION, VELLARADA DEPOT,
       PIN-695 505, THIRUVANANTHAPURAM.


     Writ Petition (civil) praying inter alia that in the circumstances

stated in the affidavit filed along with the WP(C) the High Court be

pleased to direct the respondents to sanction the DCRG, CVP and salary

arrears without any further delay, pending disposal of the Writ Petition

(Civil).


     This petition coming on for admission upon perusing the petition and the

affidavit filed in support of WP(C) and upon hearing the arguments of Sri.

K.P.JUSTINE (KARIPAT), Advocate for the petitioner and of Sri. T.P.SAJAN,
 WP(C) 7326/2021                         2/2

Advocate for the Respondents, the court passed the following.


                                    O R D E R

Respondents are directed to implement the judgment in WP(C). 29035/2019. Report compliance on 19.05.2021. Call on that day. 07-04-2021 Sd/-

SUNIL THOMAS,JUDGE

For information purpose only /true copy/ Sd/-

ASSISTANT REGISTRAR