K.C.Sasidharan vs The Kerala State Road Transport ...
2021 Latest Caselaw 13098 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                 THE HONOURABLE MR. JUSTICE SUNIL THOMAS
         WEDNESDAY, THE 23RD DAY OF JUNE 2021 / 2ND ASHADHA, 1943
                             WP(C) NO. 4885 OF 2021
PETITIONER:

              K.C.SASIDHARAN
              AGED 59 YEARS
              S/O.CHATHUNNY, KARIYADAN HOUSE, WEST CHALAKUDY, CHALAKUDY
              P.O., THRISSUR DISTRICT, PIN 680 307
              (DRIVER - KERALA STATE ROAD TRANSPORT CORPORATION,
              CHALAKUDY DEPOT, RETIRED ON 31.3.2018)

              BY ADV C.V.MILTON



RESPONDENTS:

     1        THE KERALA STATE ROAD TRANSPORT CORPORATION
              REP.BY ITS MANAGING DIRECTOR, TRANSPORT BHAVAN, FORT
              P.O., THIRUVANANTHAPURAM 695 023

     2        TEHE DEPUTY CHIEF ACCOUNTS OFFICER (P AND A)
              KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT
              BHAVAN, FORT P.O., THIRUVANANTHAPURAM 695 023

     3        THE ASSISTANT TRANSPORT OFFICER
              KERALA STATE ROAD TRANSPORT CORPORATION, CHALAKUDY, PIN
              680 307


OTHER PRESENT:

              SC,T.P SAJAN



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 4885 OF 2021
                                      2

                                JUDGMENT

Dated this the 23rd day of June 2021

The grievance of the petitioner herein is that the

representation submitted by him as Ext.P4 has not been

considered, inspite of considerable delay. It is seen that Ext.P4

was filed on 10.07.2020.

Having considered this, I am inclined to dispose of the writ

petition after hearing the learned Standing Counsel for the

K.S.R.T.C., directing the first respondent to take up and

consider Ext.P4 representation, claiming arrears of salary, leave

surrender and other benefits, as expeditiously as possible, at

any rate, within a period of two months from the date of receipt

of a copy of this judgment.

The writ petition is disposed of accordingly.

Sd/-

SUNIL THOMAS, JUDGE SKP/23-6 WP(C) NO. 4885 OF 2021

APPENDIX OF WP(C) 4885/2021 PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE ORDER NO.E1/620/18/CHALAKUDY DATED 31.3.2018 RELIEVING THE PETITIONER FROM SERVICE OF THE CORPORATION.

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED 7.1.2020 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE RECEIPT FOR THE REPRESENTATION RECEIVED FROM THE 3RD RESPONDENT DATED 7.1.2020

EXHIBIT P4 TRUE COPY OF THE LAST REPRESENTATION DATED 10.7.2020 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

RESPONDENTS EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE