Shaji K R vs Kerala State Financial ...
2021 Latest Caselaw 11353 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

    THURSDAY, THE 08TH DAY OF APRIL 2021 / 18TH CHAITHRA, 1943

                       WP(C).No.9117 OF 2021(L)


PETITIONER:

               SHAJI K R.
               AGED 59 YEARS
               S/O.(LATE) K.N.RAGHAVAN, SREE TC 20/3231(6) KRA72A,
               KEERTHYNAGAR, NALANCHIRA, MUKKOLACKAL P.O.,
               THIRUVANANTHAPURAM-695 043.

               BY ADVS.
               SRI.MANU GOVIND
               SHRI.AYESHA MARIA JOHN

RESPONDENTS:

      1        KERALA STATE FINANCIAL ENTERPRISES LIMITED
               BHADRATHA, MUSEUM ROAD, P.B.NO.510, THRISSUR-680 020,
               REPRESENTED BY ITS MANAGING DIRECTOR.

      2        THE DEPUTY GENERAL MANAGER,
               P AND HR, KERALA STATE FINANCIAL ENTERPRISES LIMITED,
               BHADRATHA, MUSEUM ROAD, P.B.NO.510, THRISSUR-680 020.


OTHER PRESENT:

               SRI. M. GOPIKRISHNAN NAMBIAR, SC

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.9117 OF 2021(L)

                                   2

                           JUDGMENT

Dated this the 8th day of April, 2021

This writ petition is filed seeking the following prayers:-

"(i) declare that the petitioner is entitled to receive an amount of Rs.7,00,000/- (Seven laksh only) towards her eligible earned leave surrender, an amount of Rs.2750/- (Two Thousand Seven Hundred and Fifty Only) as festival allowance for the year 2019-2020, an amount of Rs.98,000/- (Ninety Eight Thousand Only) towards incentive and an amount of Rs.1,20,000/- (One Lakh Twenty Thousand Only) as deferred salary, and dearness allowance and pay revision arrears as stipulated by the Government; and

(ii) direct the respondent to disburse the amounts due to the petitioner within a time frame to be fixed by this Honourable Court, along with interest."

2. Heard the learned counsel for the petitioner and

the learned Standing Counsel appearing for the

respondents.

3. It is submitted that the petitioner retired from

service on 31.07.2020. However, the terminal benefits have

not been released to the petitioner so far. The petitioner has

preferred Exts.P2 and P3 representations before the

respondents and seeks a consideration of the same. WP(C).No.9117 OF 2021(L)

4. Having heard the learned Standing Counsel also,

there will be a direction to the 2 nd respondent to take up,

consider and pass appropriate orders on Exts.P2 and P3

representations preferred by the petitioner with notice to the

petitioner as well within a period of one month from the date

of receipt of a copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE

Bng/09.04.2021 WP(C).No.9117 OF 2021(L)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE NOTICE DATED 08.07.2020 SENT BY THE RESPONDENT TO THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED 16.07.2020 PREFERRED BY THE PETITIONER TO THE 2ND RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 21.10.2020 BY THE PETITIONER TO THE 2ND RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE LEGAL NOTICE DATED 23.01.2021 ISSUED TO THE RESPONDENT.