K.G.Reghu vs The Kerala State Road Transport ...
2021 Latest Caselaw 14504 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
         TUESDAY, THE 13TH DAY OF JULY 2021 / 22ND ASHADHA, 1943
                          WP(C) NO. 9172 OF 2021
PETITIONER/S:

             K.G.REGHU
             AGED 62 YEARS
             S/O.K.V.GOPALAN, PLAVUNILKUNNATHIL, ANGADICAL SOUTH P.O.,
             PATHANAMTHITTA DISTRICT, PIN-691555. (DRIVER, KERALA
             STATE ROAD TRANSPORT CORPORATION, CHENGANNUR DEPOT-
             RETIRED ON 30.11.2016).

             BY ADV ANANDA RAJAN.N



RESPONDENT/S:

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

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

     3       THE ASSISTANT TRANSPORT OFFICER,
             KERALA STATE ROAD TRANSPORT CORPORATION, CHENGANNUR
             DEPOT, CHENGANNUR P.O., ALAPPUZHA, PIN-689121.


OTHER PRESENT:

             SRI TP SAJAN SC KSRTC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 9172 OF 2021
                                      2

                             JUDGMENT

The petitioner has approached this Court seeking directions to

the respondents to disburse the arrears of salary, leave salary,

increment etc, to the tune of Rs.3,00,528/- due to the petitioner for

which bill was sent to the 2 nd respondent and to pay interest at 12%

per annum on the arrear amount aforementioned. In this regard, the

petitioner had submitted a representation Ext.P2 dated 25.2.2021

before the 1st respondent.

Without expressing any opinion on the merits of the matter, I

dispose of the writ petition by issuing directions to the respondent

No.1 to take a call on the representation either through virtual mode

or through physical by affording an opportunity to the petitioner and

decide the same, in accordance with law. The petitioner is willing to

supply all the documents to the respondent No.1 through any mode as

noticed above for adjudication of the representation. Let the exercise

be undertaken within a period of 45 (forty five) days from the date of

receipt of a certified copy of the judgment.

Sd/-

sab                                            AMIT RAWAL

                                                JUDGE
 WP(C) NO. 9172 OF 2021





                   APPENDIX OF WP(C) 9172/2021

PETITIONER EXHIBITS

EXHIBIT P1            TRUE COPY OF PAGES 1 AND 2 OF PENSION
                      PAYMENT ORDER OF THE PETITIONER.

EXHIBIT P2            TRUE COPY OF THE REPRESENTATION DATED

25.02.2021 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

EXHIBIT P3 TRUE COPY OF LOAN ACCOUNT STATEMENT ISSUED TO THE PETITIONER FROM BAJAJ FINANCE LIMITED.