P.Krishnankutty vs State Of Kerala
2021 Latest Caselaw 3107 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

          THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

   THURSDAY, THE 28TH DAY OF JANUARY 2021 / 8TH MAGHA, 1942

                   WP(C).No.1242 OF 2021(E)

PETITIONER :-

            P.KRISHNANKUTTY,
            (METER INSPECTOR, KERALA WATER AUTHORITY,
            WATER SUPPLY SUB DIVISION, NEYYATTINKARA,
            THIRUVANANTHAPURAM RETIRED ON 30-04-2020)
            RESIDING AT VRINDAVAN, KALLIYOOR (P.O),
            THIRUVANANTHAPURAM, PIN - 695 042.

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

RESPONDENTS :-

      1     STATE OF KERALA
            REPRESENTED BY ITS SECRETARY,
            WATER RESOURCES DEPARTMENT, SECRETARIAT,
            THIRUVANANTHAPURAM, PIN - 695 001.

      2     KERALA WATER AUTHORITY,
            REPRESENTED BY ITS MANAGING DIRECTOR,
            JALA BHAVAN, THIRUVANANTHAPURAM, PIN - 695 033.

      3     FINANCE MANAGER AND CHIEF ACCOUNTS OFFICER,
            KERALA WATER AUTHORITY, JALA BHAVAN,
            THIRUVANANTHAPURAM, PIN - 695 033.

      4     THE ASSISTANT EXECUTIVE ENGINEER,
            KERALA WATER AUTHORITY,
            WATER SUPPLY SUB DIVISION, NEYYATTINKARA,
            THIRUVANANTHAPURAM, PIN - 695 121.

      5     THE ACCOUNTS OFFICER (PAY SLIP & PENSION)
            FINANCE WING, KERALA WATER AUTHORITY,
            JALA BHAVAN, THIRUVANANTHAPURAM, PIN - 695 033.

            BY ADV. SMT.MARY BENJEMIN
            BY SRI.BIJOY CHANDRAN, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 28.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C).No.1242 OF 2021(E)

                                   -: 2 :-


                                JUDGMENT

Dated this the 28th day of January 2021

This writ petition is filed seeking disbursal of Provident Fund,

Earned Leave Surrender, DCRG and Commuted Value of Pension due

to the petitioner, who retired from service on 30.4.2020. It is

submitted by the learned Standing Counsel that the provident fund

amounts and the earned leave surrender amounts due to the

petitioner will be released within two weeks. It is submitted that

monthly pension has already been paid and that the DCRG and

commuted value of pension shall also be released to the petitioner in

accordance with the seniority of retirement and as provided in the

judgments.

In the above view of the matter, this writ petition is

disposed of directing that earned leave surrender and provident fund

amounts shall be disbursed to the petitioner within two weeks and

that the DCRG and commuted value of pension will be paid in

accordance with the seniority of retirement.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/30.1.2021 WP(C).No.1242 OF 2021(E)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF ORDER NO. KWA /HO/AO/F11/C1.20 DATED 10-08-2020.

EXHIBIT P2 A TRUE COPY OF FORWARDING LETTER NO. KWA/AO/(PEN) PEN. 10390/COM(NON MEDICAL) 9408/2413 DATED 13-11- 2020 WITH ORDER NO. KWA /AO(PEN ) 10390/COM (NON MEDICAL)/9408/2411 DATED 13-11-2020 ISSUED BY THE 5TH RESPONDENT.

//TRUE COPY//

P.A. TO JUDGE