Vengayil Kunhambu Nair vs The Chairman
2021 Latest Caselaw 14288 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
         THURSDAY, THE 8TH DAY OF JULY 2021 / 17TH ASHADHA, 1943
                          WP(C) NO. 12893 OF 2021
PETITIONER:
              VENGAYIL KUNHAMBU NAIR,
              AGED 59 YEARS
              S/O. BALOOR KUNHAMBU NAIR, SALARY ROLL NO. 554729, CODE
              NO.92176, RESIDING AT D.H.S.S. ROAD, ALARI, HOSDURG,
              KANHANGAD P.O., KASARAGOD DISTRICT-671315.

              BY ADVS.
              K.SHRIHARI RAO
              N.SHOBHA



RESPONDENTS:
     1     THE CHAIRMAN
           LIFE INSURANCE CORPORATION OF INDIA, YOGAKSHEMA, JEEVAN
           BIMA MARG, MUMBAI-400021.

     2        THE ZONAL MANAGER
              LIFE INSURANCE CORPORATION OF INDIA, SOUTHERN ZONAL
              OFFICE, P.B. NO.2450, LIC BUILDING, 153, ANNASALAI,
              CHENNAI-600002.

     3        THE SENIOR DIVISIONAL MANAGER,
              LIFE INSURANCE CORPORATION OF INDIA, YOGAKSHEMA, JEEVAN
              PRAKASH, P.B. NO. 177, HUZUR ROAD, CALICUT-673001.

              BY ADV S.EASWARAN



OTHER PRESENT:

              SRI. S. EASWARAN- S.C.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12893 OF 2021
                                     2

                              JUDGMENT

This writ petition is filed seeking the following prayer:-

(i) Issue a writ of mandamus or any other appropriate writ, order or direction directing the 3rd respondent to consider and pass orders on Exhibit P1 within a time limit after affording an opportunity of hearing to the petitioner.

2. Heard the learned counsel for the petitioner and the

learned Standing Counsel appearing for the respondents.

3. It is submitted that the petitioner is a senior citizen

and he had worked from 07.03.1988 to 31.03.2010 under the

respondent Corporation. It is submitted that he has preferred

Ext.P1 representation before the 3 rd respondent seeking

pension in terms of the LIC of India (Staff) Regulation 1960

as well as the Life Insurance Corporation of India (Employee)

Pension Rules, 1995.

4. The learned Standing Counsel submits that since the

petitioner is a senior citizen, the representation submitted by

him will be considered by the competent authority. WP(C) NO. 12893 OF 2021

5. There will, accordingly, be a direction to the 3 rd

respondent to take up, consider and pass orders on Ext.P1

representation preferred by the petitioner within a period of

three months from the date of receipt of a copy of this

judgment. The petitioner shall be put on notice and heard

through any appropriate means including video conferencing

before orders are passed as directed above.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE

bng/09.07.2021 WP(C) NO. 12893 OF 2021

APPENDIX OF WP(C) 12893/2021

PETITIONER ANNEXURE

Exhibit P1 TRUE COPY OF THE REPRESENTATION DATED 22/02/2021 ADDRESSED TO THE RESPONDENTS.