Asokan.T vs Kerala State Road Transport ...
2021 Latest Caselaw 5786 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

            THE HONOURABLE MR. JUSTICE SUNIL THOMAS

   WEDNESDAY, THE 17TH DAY OF FEBRUARY 2021 / 28TH MAGHA,1942

                    WP(C).No.1775 OF 2021(V)


PETITIONER/S:

            ASOKAN.T
            AGED 56 YEARS
            S/O.OTHENAN, (DRIVER, KSRTC, KANNUR DISTRICT,
            RETIRED ON 31.05.2020), RESIDING AT PATTERI HOUSE,
            BAKKALAM, KANUL (PO), KANNUR DISTRICT, PIN-670652.

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

RESPONDENT/S:

      1     KERALA STATE ROAD TRANSPORT CORPORATION,
            REPRESENTED BY ITS MANAGING DIRECTOR, TRANSPORT
            BHAVAN, FORT, THIRUVANANTHAPURAM, PIN-695023.

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

      3     THE DISTRICT TRANSPORT OFFICER,
            KERALA STATE ROAD TRANSPORT CORPORATION, KANNUR
            DEPOT, KANNUR, PIN-670001.




            SC SRI.T.P SAJAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1775 OF 2021(V)
                                 2




                         JUDGMENT

The petitioner retired from KSRTC. The grievance

of the petitioner is that, he was not paid monthly

pension with arrears, staff welfare fund, DCRG,

commuted value of pension, leave surrender and other

available benefits.

2. When the matter was taken up today, the

learned standing counsel for the KSRTC assured that

the entire amounts due to the petitioner can be

disbursed within a period of three months. This is

recorded and the Writ Petition is closed, directing the

respondents to release the entire amounts due to the

petitioner as the terminal benefits, within a period of

three months from the date of receipt of a copy of this

judgment, failing which the petitioner will be entitled to

seek appropriate relief. It is further made clear that

the right of the petitioner to challenge the quantum of

payment, if the petitioner is dissatisfied with the WP(C).No.1775 OF 2021(V)

amount paid, is reserved.

Accordingly, Writ Petition is closed, with above

directions.

Sd/-

SUNIL THOMAS, JUDGE

R.AV WP(C).No.1775 OF 2021(V)

APPENDIX

PETITIONER'S/S EXHIBITS:

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

EXHIBIT P2 A TRUE COPY OF JUDGMENT DATED 20.11.2002 IN W.A.NO.289 OF 2001.

EXHIBIT P3 A TRUE COPY OF THE JUDGMENT DATED 13.07.2018 IN WP(C)NO.23494 OF 2018.

   RESPONDENT'S/S EXHIBITS           NIL