A.G.Raju vs Kerala State Road Transport ...
2021 Latest Caselaw 13001 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
               THE HONOURABLE MR. JUSTICE T.R.RAVI
 THURSDAY, THE 17TH DAY OF JUNE 2021 / 27TH JYAISHTA, 1943
                     WP(C) NO. 12324 OF 2021
PETITIONER:

         A.G.RAJU
         AGED 57 YEARS
         S/O VARGHESE, RESIDING AT
         KANJIRATHUMMOOTTIL HOUSE, MUTTAPPALLI P.O.
         KOTTAYAM DISTRICT-686 510 (VECHICLE SUPERVISOR,
         KERALA STATE ROAD TRANSPORT CORPORATION, RETIRED
         ON 31.5.2019 FROM VELLARADA DEPOT)

         BY ADV K.P.JUSTINE (KARIPAT)
RESPONDENTS:

    1    KERALA STATE ROAD TRANSPORT CORPORATION
         REP. BY ITS MANAGING DIRECTOR, TRANSPORT BHAVAN,
         EAST FORT, THIRUVANANTHAPURAM-695 023.
    2    THE MANAGING DIRECTOR
         KERALA STATE ROAD TRANSPORT CORPORATION,
         TRANSPORT BHAVAN, EAST FORT,
         THIRUVANANTHAPURAM-695 023.
    3    THE EXECUTIVE DIRECTOR(ADMINISTRATION)
         KERALA STATE ROAD TRANSPORT CORPORATION,
         TRANSPORT BHAVAN, EAST FORT,
         THIRUVANANTHAPURAM-695 023.
    4    THE DEPUTY CHIEF ACCOUNTS OFFICER (PENSION)
         KERALA STATE ROAD TRANSPORT CORPORATION,
         TRANSPORT BHAVAN, EAST FORT,
         THIRUVANANTHAPURAM-695 023.
    5    THE ASSISTANT TRANSPORT OFFICER
         KERALA STATE ROAD TRANSPORT CORPORATION,
         VELLARADA DEPOT-695 505.

         SRI. T.P SAJAN, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.06.2021,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C)No.12324 of 2021            -2-




                            T.R. RAVI, J.
           ------------------------------------------------
                    W.P.(C)No.12324 of 2021
            --------------------------------------------------
              Dated this the 17th day of June, 2021
                             JUDGMENT

Admit. Sri T.P.Sajan, Standing Counsel takes notice for the

respondents. The petitioner retired from service of the 1st

respondent as a Vehicle Supervisor on 31.5.2019. During 2013,

he had been kept under suspension. But later the file was closed

and the period of suspension was regularised as service. The

grievance of the petitioner is that though he has been disbursed

his monthly pension, DCRG and other retirement benefits, his

yearly increments from 2013 to 2019 have not been paid to him

along with the accompanying monetary benefits. So also he

submits that his leave surrender salary is not paid. The petitioner

has preferred Ext.P2 representation before the 2 nd respondent on

07.06.2021 and he prays that the same may be considered and

orders passed.

In the light of the limited prayer made in the writ petition,

the writ petition is disposed of directing the 2 nd respondent to

consider and pass orders on Ext.P2 representation within a

period of two months from the date of receipt of a certified copy

of this judgment.

Sd/-

T.R. RAVI JUDGE

dsn

APPENDIX OF WP(C) 12324/2021

PETITIONER ANNEXURE Exhibit P1 TRUE COPY OF THE RELIEVING ORDER NO E/150/18 VELLARADA DATED 31.8.2019 ISSUED TO THE PETITIONER Exhibit P2 TRUE COPY OF REPRESENTATION DATED 7.6.2021