Sheela C vs State Of Kerala
2021 Latest Caselaw 6053 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     FRIDAY, THE 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942

                       WP(C).No.1456 OF 2021(F)


PETITIONER:

               SHEELA C.,
               W/O A.K.SREENIVASAN
               AGED 60 YEARS
               SHEELA NIVAS, KATTAKKADA ROAD,
               BALARAMAPURAM,
               THIRUVANANTHAPURAM-695 035.

               BY ADV. SRI.LIJU. M.P

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY SECRETARY TO LOCAL SELF GOVERNMENT
               DEPARTMENT,
               GOVT. SECRETARIAT, THIRUVANANTHAPURAM.

      2        THE DIRECTOR OF PANCHAYAT,
               OFFICE OF REVENUE DIVISION OFFICER,
               PANCHAYAT DIRECTORATE OFFICE,.
               THIRUVANANTHAPURAM-695 043.

      3        THE BALARAMAPURAM GRAMA PANCHAYAT,
               KATTAKKADA ROAD, BALARAMAPURAM,
               THIRUVANANTHAPURAM-695 501,
               REPRESENTED BY ITS SECRETARY.

      4        THE SECRETARY, THE BALARAMPURAM GRAMA PANCHAYAT,
               KATTAKKADA ROAD, BALARAMPURAM,
               THIRUVANANTHAPURAM-695 501.

               R3-R4 BY ADV.SRI.C.J.JOY, SC,



               R1-R2 BY - ADV.SRI.K.P.HARISH, SR.GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1456 OF 2021

                                 2




                             JUDGMENT

Dated this the 19th day of February 2021

The grievance of petitioner is that, although

she has been receiving widow pension since 2016, due to

a change in the account number the amount could not be

paid during the period from October 2016 to July 2019.

2. It seems that by Ext. P1, it was informed to

the petitioner that, the amount due to her is for the

period October 2016 to July 2018. The learned Senior

Government Pleader, on the instructions submitted that,

the widow pension is being paid to her regularly since

August 2018 and according to the Panchayath, the amount

in arrears has not been released.

Having regard to the limited grievance of the

petitioner, I am inclined to direct the respondent Nos.

1 and 2 to pass appropriate orders to release the

amount due to the petitioner as widow pension covering

the period October 2016 to July 2018. It is made clear WP(C).No.1456 OF 2021

that, since there is a dispute regarding the amount

payable thereafter, and in view of the assertion of the

petitioner that the amount up to July 2019 is yet to be

paid, the government shall consider whether the amount

is payable during the above period also. The right of

the petitioner to pursue her disregarding this limited

period is kept open. The amount shall be released

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.1456 OF 2021






                            APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1              TRUE COPY OF THE WRITTEN STATEMENT DATED

19.08.2019 SUBMITTED BY 4TH RESPONDENT BEFORE THE LEARNED KERALA STATE HUMAN RIGHTS COMMISSION.

EXHIBIT P2 TRUE COPY OF THE ORDER DATED 30.10.2019 ISSUED BY KERALA STATE HUMAN RIGHTS COMMISSION.

EXHIBIT P3 TRUE COPY OF THE PETITION ADDRESSED TO 2ND RESPONDENT DATED 28.12.2020.

//True Copy// P.A to Judge