P. Vijayaraj vs The Kerala State Road Transport ...
2021 Latest Caselaw 13130 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. 8094 OF 2021
PETITIONER:

              P. VIJAYARAJ
              AGED 55 YEARS
              S/O. SMT.VILASINI , DRIVER, KERALA STATE ROAD TRANSPORT
              CORPORATION, KANNUR DEPOT, (RESIDING AT PULIYULLATH,
              JANAKI NILAYAM, NEAR MARKET, KOOTHUPARAMBU, KANNUR
              DISTRICT-670 643)

              BY ADVS.
              K.P.JUSTINE (KARIPAT)
              SRI.A.JOSEPH GEORGE (AZHIKKAKATH)



RESPONDENTS:

     1        THE 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 FINANCIAL ADVISOR AND CHIEF ACCOUNTS OFFICR,
              KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT
              BHAVAN, EAST FORT, THIRUVANANTHAPURAM-695 023

     4        THE EXECUTIVE DIECTOR (ADMINISTRATIVE),
              KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT
              BHAVAN, EAST FORT, THIRUVANANTHAPURAM-695 023

     5        THE ADMINISTRATIVE OFFICER (BUDGET SECTION)
              KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT
              BHAVAN, EAST FORT, THIRUVANANTHAPURAM-695 023

     6        THE ADMINISTRATIVE OFFICER (CASH SECTION),
              KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT
 WP(C) NO. 8094 OF 2021
                                  2

           BHAVAN, EAST FORT, THIRUVANANTHAPURAM-695 023

     7     THE DISTRICT TRANSPORT OFFICER,
           KERALA STATE ROAD TRANSPORT CORPORATION, KANNUR DEPOT-670
           003

           BY ADV SRI.DEEPU THANKAN



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. 8094 OF 2021
                                       3

                                   JUDGMENT

Dated this the 23rd day of June 2021

The grievance of the petitioner herein is that he is not paid

the arrears of salary pursuant to Ext.P7 representation.

According to the learned Standing Counsel for the respondent

K.S.R.T.C. this covers the period prior to his termination and he

was on unauthorised absence during that period. Either way,

the K.S.R.T.C. has to take a final decision on Ext.P7

representation.

2. Having considered the limited prayer sought by the

petitioner, I am inclined to dispose of the writ petition with a

direction that Ext.P7 representation shall be taken up and

considered 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. 8094 OF 2021

APPENDIX OF WP(C) 8094/2021 PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF APPLICATION DATED 23.7.2016

EXHIBIT P2 TRUE COPY OF APPLICATION DATED 13.8.2016

EXHIBIT P3 TRUE COPY OF THE ORDER NO.PL-11-000806/ 2018 DATED 1.10.2018

EXHIBIT P4 TRUE COPY OF THE ARREARS OF SALARY FOR THE PERIOD FROM 7/2009 TO 9/2013 AMOUNTING TO RS.38,343/-

EXHIBIT P5 TRUE COPY OF THE REPLY NO.PIO 6728/16/KNR DATED 9.1.2017

EXHIBIT P6 TRUE COPY OF THE PAY BILL FOR MAY 2016

EXHIBIT P7 TRUE COPY OF THE REPRESENTATION DATED 18.3.2021

RESPONDENTS EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE