Roy S.Johnson vs Kerala State Road Transport ...
2021 Latest Caselaw 2456 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     THURSDAY, THE 21ST DAY OF JANUARY 2021 / 1ST MAGHA, 1942

                       WP(C).No.446 OF 2021(E)


PETITIONER:

               ROY S.JOHNSON
               AGED 57 YEARS
               RESIDING AT VAYALIL PUTHENPURAYIL,
               PANANGAD,PUNALUR.P.O,
               KOLLAM DISTRICT-691305.
               (SUPERINTENDENT,KSRTC,ALUVA DEPOT,RETIRED ON
               31/7/2019).

               BY ADV. SHRI.N.SASIDHARAN UNNITHAN

RESPONDENTS:

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

      2        EXECUTIVE DIRECTOR(VIGILANCE),
               KSRTC,TRANSPORT BHAVAN,FORT,
               THIRUVANANTHAPURAM-695023.

      3        EXECUTIVE DIRECTOR(ADMINISTRATION),
               KSRTC,TRANSPORT BHAVAN,FORT,
               THIRUVANANTHAPURAM-695023.

      4        ASSISTANT TRANSPORT OFFICER,
               KSRTC,ALUVA DEPOT,
               ERANAKULAM DISTRICT-683101.


               SC,SRI.T.P SAJAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.446 OF 2021

                                     2




                                 JUDGMENT

Dated this the 21st day of January 2021

The grievance of the petitioner, who is a retired

employee of K.S.R.T.C is that, there is considerable

delay on the part of K.S.R.T.C to pay the retirement

benefits due to him. He retired on 31.07.2019. It seems

that, an inquiry was pending against him during his

tenure, which has been concluded now by Ext.P3.

When the matter was taken up, the learned Standing

Counsel for the K.S.R.T.C, Adv.Mr.Sajan submitted that,

the amount can be disbursed within a period of three

months from today.

Accordingly, this writ petition is disposed of

directing the second respondent to pay the entire

emoluments due to him, consequent to his superannuation,

within a period of three months from today.

Sd/-

                                            SUNIL THOMAS
                                                  JUDGE


Jms                                      //True Copy// P.A to Judge
 WP(C).No.446 OF 2021




                            APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1             TRUE COPY OF THE LETTER NO.PL2/734/20/ALUVA

DATED 6/3/2020 OF THE 4TH RESPONDENT SENT TO THE PETITIONER

EXHIBIT P2 TRUE COPY OF THE JUDGMENT DATED 29/9/2020 IN WP(C)NO.20299/2020 OF THIS HONOURABLE COURT

EXHIBIT P3 TRUE COPY ORDER NO.VLC1/003608/16/DATED 2/11/2020 OF THE 2ND RESPONDENT

EXHIBIT P4 TRUE COPY OF THE TREATMENT RECORDS IN RESPECT OF THE MOTHER OF THE PETITIONER ISSUED FROM THE TALUK HEADQUARTERS HOSPITAL,PUNALUR

EXHIBIT P5 TRUE COPY OF THE TREATMENT RECORDS IN RESPECT OF THE MOTHER OF THE PETITIONER ISSUED BY DR.ANCIL GEORGE THOMAS

EXHIBIT P6 TRUE COPY OF THE JUDGMENT IN WP(C)NO.27696/2020 DATED 15/12/2020 OF THIS HONOURABLE COURT.

//True Copy// P.A to Judge