S.Thulaseedharan vs Kerala State Road Transport ...
2021 Latest Caselaw 77 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     MONDAY, THE 04TH DAY OF JANUARY 2021 / 14TH POUSHA, 1942

                      WP(C).No.21894 OF 2020(J)


PETITIONER:

               S.THULASEEDHARAN
               AGED 57 YEARS
               (DRIVER, KSRTC, VIKASBHAVAN,
               DEPOT, RETIRED ON 31.01.2019)
               RESIDING AT TS NIVAS,
               THETTIKUZHI LANE,
               CHEKKALAMUKKU,
               SREEKRIAM P O,
               THIRUVANANTHAPURAM,
               PIN - 695017.

               BY ADV. SRI.K.P.RAJEEVAN

RESPONDENTS:

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

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

      3        DISTRICT TRANSPORT OFFICER,
               KERALA STATE ROAD TRANSPORT CORPORATION,
               VIKAS BHAVAN DEPOT,
               THIRUVANANTHAPURAM,
               PIN - 695033.



               SR.GP BIMAL K NATH
               SRI.T.P SAJAS (SC)

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.21894 OF 2020

                                      2




                              JUDGMENT

Dated this the 4th day of January 2021

The grievance of the writ petitioner who

retired from the K.S.R.T.C on 31.01.2019 on attaining

the age of superannuation is that, he has been

denied the arrears of salary legally due to him. It

seems that, the payment is delayed by the K.S.R.T.C

on the ground of financial difficulties.

Having heard both sides, I am inclined to

dispose of the writ petition itself with a direction

to the third respondent to forward the bills as

expeditiously as possible to the first respondent, at

any rate with in one month from today, who shall,

thereupon pay the entire eligible arrears within a

period of two months thereafter.

This writ petition is disposed of accordingly.

Sd/-

SUNIL THOMAS JUDGE

Jms //True Copy// P.A to Judge WP(C).No.21894 OF 2020

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF FREE PASS ISSUED TO THE PETITIONER, DATED NIL

EXHIBIT P2 A TRUE COPY OF THE JUDGMENT DATED 07.06.2019 IN WP(C) NO. 14745 OF 2019.

EXHIBIT P3 A TRUE COPY OF JUDGMENT DATED 24.08.2020 IN WP(C) NO. 15747 OF 2020.

//True Copy// P.A to Judge