Ganesh N.C vs Kerala State Road Transport ...
2021 Latest Caselaw 4318 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     FRIDAY, THE 05TH DAY OF FEBRUARY 2021 / 16TH MAGHA,1942

                       WP(C).No.1965 OF 2021(U)


PETITIONER:

               GANESH N.C
               AGED 58 YEARS
               (VEHICLE SUPERVISOR,
               KSRTC, ALAPPUZHA DEPOT,
               RETIRED ON 31.05.2018),
               RESIDING AT
               NIKARTH CHIRAYIL HOUSE,
               THURAVOOR,
               THIRUMALABHAGAM P.O.,
               ALAPPUZHA DISTRICT,
               PIN-680 561.

               BY ADVS.
               SHRI.K.P.RAJEEVAN
               SMT.LEKSHMI S.R
               SMT.MEERA S RAJAN

RESPONDENTS:

      1        KERALA STATE ROAD TRANSPORT CORPORATION
               REPRESENTED BY ITS MANAGING DIRECTOR,
               TRANSPORT BHAVAN,
               FORT,
               THIRUVANANTHAPURAM,
               PIN-695 023.

      2        FINANCIAL ADVISOR AND CHIEF ACCOUNTS OFFICER,
               KERALA STATE ROAD TRANSPORT CORPORATION,
               TRANSPORT BHAVAN,
               FORT, THIRUVANANTHAPURAM,
               PIN-695 023.

      3        THE ASSISTANT TRANSPORT OFFICER,
               KERALA STATE ROAD TRANSPORT CORPORATION,
               ALAPPUZHA DEPOT,
               ALAPPUZHA,
               PIN-688 540.


               SC SRI.T.P SAJAN
 WP(C).No.1965 OF 2021

                               2

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1965 OF 2021

                                   3




                             JUDGMENT

Dated this the 5th day of February 2021

The grievance of the petitioner is essentially

regarding the non payment of pension for the months of

June and July 2018 and other benefits.

When the matter was taken up, the learned

Standing Counsel for the K.S.R.T.C submitted that, the

pension due for the period of June and July 2018 can be

disbursed within a period of two months from today.

This is recorded and the writ petition is disposed of

with direction to pay the amounts due, as expeditiously

as possible, at any rate, within a period of two months

from today.

Sd/-

SUNIL THOMAS JUDGE

Jms //True Copy// P.A to Judge WP(C).No.1965 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF FREE PASS ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER.

EXHIBIT P2 A TRUE COPY OF THE JUDGMENT DATED 12.06.2018 IN WPC NO.18862 OF 2018.

//True Copy// P.A to Judge