N.Krishnakumar vs The Kerala State Road Transport ...
2021 Latest Caselaw 11437 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

            THE HONOURABLE MR. JUSTICE SUNIL THOMAS

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

                     WP(C).No.6814 OF 2021(B)

PETITIONER/S:
             N.KRISHNAKUMAR, AGED 62 YEARS
             S/O NARAYANAN NAIR, NANDANAM, PANGODE, KOODAL
             P.O.689 693, PATHANAMTHITTA DISTRICT(TICKET ISSUER,
             KERALA STATE ROAD TRANSPORT CORPORATION, RETIRED
             ON 31.1.2015 FROM PATHANAPURAM DEPOT)

             BY ADVS.
             SRI.K.P.JUSTINE (KARIPAT)
             SRI.A.JOSEPH GEORGE (AZHIKKAKATH)

RESPONDENT/S:

      1      THE KERALA STATE ROAD TRANSPORT CORPORATION
             REP. BY ITS MANAGING DIRECTOR, TRANSPORT BHAVAN,
             EAST FORT, THIRUVANANTHAPURAM-695 023.

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

      3      THE FINANCIAL ADVISOR AND CHIEF ACCOUNTS OFFICER,
             KERALA STATE ROAD TRANSPORT CORPORATION,
             TRANSPORT BHAVAN, EAST FORT, THIRUVANANTHAPURAM-
             695 023.

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

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

      6      THE ASSISTANT TRANSPORT OFFICER, KERALA STATE ROAD
             TRANSPORT CORPORATION,
             PATHANAPURAM DEPOT-689 695.

             SC,SRI.T.P SAJAN

     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.6814 OF 2021(B)         2




                           JUDGMENT

The grievance of the petitioner is that even though

he has retired from the service of the KSRTC on

31.01.2015 in the post of ticket issuer, he has not been

given the benefits due to him. Ext.P4 and Ext.P4(a) are

the representations submitted by him before the second

respondent. The limited prayer sought by the petitioner

in the Writ Petition is for an expeditious disposal of

Ext.P4 and Ext.P4(a).

2. Heard the learned counsel for the petitioner

and the learned standing counsel for the KSRTC. I am

inclined to dispose of the Writ Petition itself, by directing

the second respondent to consider Ext.P4 and Ext.P4(a)

representations, as expeditiously as possible, at any

rate, within a period of one month from the date of

receipt of a copy of this judgment and if ultimately it is

found that the amounts are payable, the entire amount

shall be paid within a period of three months from the

date of such order.

Writ Petition is disposed of.

Sd/-

SUNIL THOMAS, JUDGE

R.AV

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PENSION PASS ISSUED TO THE PETITIONER

EXHIBIT P2 TRUE COPY OF THE PRESCRIPTION DATED 2.12.2020 ISSUED BY THE KOTTAYAM MEDICAL COLLEGE HOSPITAL

EXHIBIT P3 TRUE COPY OF THE MEDICAL CERTIFICATE DATED 24.10.2020 ISSUED BY GOVT MEDICAL COLLEGE KOTTAYAM

EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED 8.11.2017 SUBMITTED BY THE PETITIONER BEFORE R2

EXHIBIT P4 (A) TRUE COPY OF THE REPRESENTATION DATED 3.2.2021 SUBMITTED BY THE PETITIONER BEFORE R2

RESPONDENT'S/S EXHIBITS NIL