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S.Baby Girija vs Kerala State Road Transport ...
2021 Latest Caselaw 208 Ker

Citation : 2021 Latest Caselaw 208 Ker
Judgement Date : 5 January, 2021

Kerala High Court
S.Baby Girija vs Kerala State Road Transport ... on 5 January, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    TUESDAY, THE 05TH DAY OF JANUARY 2021 / 15TH POUSHA, 1942

                       WP(C).No.7350 OF 2020(P)


PETITIONER:

               S.BABY GIRIJA,
               AGED 57 YEARS
               W/O.P.K.JAYAKUMAR,
               SURYAMANGALAM,
               PAVITHRESWARAM P.O.,
               PUTHOOR, KOTTARAKARA,
               KOLLAM DISTRICT - 691507
               (SUPERINTENDENT, KOTTARAKARA DEPOT, RETIRED ON
               31/7/2017).

               BY ADV. SRI.N.SASIDHARAN UNNITHAN

RESPONDENTS:

      1        KERALA STATE ROAD TRANSPORT CORPORATION,
               REP. BY THE MANAGING DIRECTOR,
               KSRTC, TRANSPORT BHAVAN, FORT P.O.,
               THIRUVANANTHAPURAM - 695 023.

      2        GENERAL MANAGER,
               FINANCE AND ADMINISTRATION IN CHARGE OF THE FINANCIAL
               ADVISOR AND CHIEF ACCOUNTS OFFICER,
               KSRTC, TRANSPORT BHAVAN, FORT P.O.,
               THIRUVANANTHAPURAM - 695 023.

      3        EXECUTIVE DIRECTOR (ADMINISTRATION),
               OFFICE OF THE MANAGING DIRECTOR,
               KSRTC, TRANSPORT BHAVAN, FORT P.O.,
               THIRUVANANTHAPURAM - 695 023.

      4        DISTRICT TRANSPORT OFFICER,
               KSRTC, KOTTARAKARA DEPOT,
               KOLLAM DISTRICT - 691 531.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7350 OF 2020

                                 2




                           JUDGMENT

Dated this the 5th day of January 2021

When the matter was taken up, it was submitted by

the learned counsel for the petitioner that, the entire

amount due by virtue of Exhibits P3 and P4 have been

paid by the K.S.R.T.C and hence, the writ petition has

become infructuous. This is recorded and the writ

petition is closed accordingly.

Sd/-

SUNIL THOMAS JUDGE

Jms

//True Copy// P.A to Judge WP(C).No.7350 OF 2020

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PENSION PASS ISSUED TO THE PETITIONER FROM THE KSRTC.

EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF THE PAY REVISION AGREEMENT, 2012 IMPLEMENTED IN THE KSRTC.

EXHIBIT P3 TRUE COPY OF THE ORDER DATED 1/3/2018 FOR REIMBURSEMENT OF RS.98,925/- TO THE PETITIONER.

EXHIBIT P4 A TRUE COPY OF THE ORDER DATED 1/3/2018 FOR REIMBURSEMENT OF RS.80,139/- TO THE PETITIONER.

//True Copy// P.A to Judge

 
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