Pathu Abdul Rahiman vs Kerala State Road Transport ...
2021 Latest Caselaw 5251 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     FRIDAY, THE 12TH DAY OF FEBRUARY 2021 / 23RD MAGHA,1942

                       WP(C).No.433 OF 2021(D)


PETITIONER:

               PATHU ABDUL RAHIMAN
               AGED 66 YEARS
               W/O. A.K. ABDUL RAHIMAN,
               DRIVER, ALUVA DEPOT WHO RETIRED ON 30/06/2002 AND
               EXPIRED ON 19/10/2017) RESIDING AT EDAYATHALI HOUSE,
               EDAYAPURAM, ALUVA, ERNAKULAM-683101.

               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-695023.

      2        THE FINANCIAL ADVISOR AND CHIEF ACCOUNTS OFFICER,
               KERALA STATE ROAD TRANSPORT CORPORATION,
               TRANSPORT BHAVAN, FORT,
               THIRUVANANTHAPURAM-695023.

      3        THE ASSISTANT TRANSPORT OFFICER,
               KERALA STATE ROAD TRANSPORT CORPORATION,
               ALUVA DEPOT, MALA-683101.


               SC,SRI.T.P SAJAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.433 OF 2021

                                         2




                                   JUDGMENT

Dated this the 12th day of February 2021

The case of the petitioner is that, her

deceased husband, who was the driver of the

K.S.R.T.C in Aluva Depot, retired on 30.06.2002

and the family pension was granted to him, with

effect from 20.10.2017. He expired on 19.10.2017,

the arrears of family pension and arrears of

pension due to her husband has not been paid.

Hence, the petitioner sought for necessary

direction.

When the matter was taken up, the learned

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

the entire amount due to the husband as the

arrears of family pension and arrears of pension

can be disbursed within three months from the date

of receipt of copy of this judgment.

Accordingly, the Writ petition is disposed

of with a direction that, the respondents shall WP(C).No.433 OF 2021

disburse the entire amount as above, within three

months from the date of receipt of a copy of this

judgment.

Sd/-

SUNIL THOMAS JUDGE

Jms //True Copy// P.A to Judge WP(C).No.433 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF PAGE NOS.1,2 AND 3 OF THE PENSION PAYMENT ORDER TO THE PETITIONER.

//True Copy// P.A to Judge