K.S Sinkaravally vs The Kerala State Road Transport ...
2021 Latest Caselaw 13358 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
              THE HONOURABLE MR. JUSTICE SUNIL THOMAS
        MONDAY, THE 28TH DAY OF JUNE 2021 / 7TH ASHADHA, 1943
                       WP(C) NO. 2954 OF 2021




PETITIONER/S:



            K.S SINKARAVALLY
            AGED 69 YEARS
            (PPO NO.38203), W/O. LATE K.A.RAMAKRISHNAN, RESIDING AT
            KARACKAL HOUSE, VADAKKUMPURAM P.O., NORTH PARAVUR,
            ERNAKULAM-683521, (SWEEPER, KERALA STATE ROAD
            TRANSPORT CORPORATION, RETIRED ON 31.12.2006 FROM
            NORTH PARAVUR DEPOT).

            BY ADV K.P.JUSTINE (KARIPAT)




RESPONDENT/S:

    1       THE KERALA STATE ROAD TRANSPORT CORPORATION
            REP. BY ITS MANAGING DIRECTOR, TRANSPORT BHAVAN, EAST
            FORT, THIRUVANANTHAPURAM-695023.

    2       THE MANAGING DIRECTOR,
            KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT
            BHAVAN, EAST FORT, THIRUVANANTHAPURAM-695023.

    3       THE EXECUTIVE DIRECTOR (ADMINISTRATION),
            KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT
            BHAVAN, EAST FORT, THIRUVANANTHAPURAM-695023.

    4       THE DEPUTY CHIEF ACCOUNTS OFFICER (PENSION),
            KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT
            BHAVAN, EAST FORT, THIRUVANANTHAPURAM-695023.

    5       THE WORKS MANAGER,
            CENTRAL WORKS, KERALA STATE ROAD TRANSPORT
            CORPORATION, PAPPANAMCODE-695018.
 WP(C) NO. 2954 OF 2021
                                  2

    6     THE ASSISTANT TRANSPORT OFFICER,
          KERALA STATE ROAD TRANSPORT CORPORATION, NORTH
          PARAVUR-683513.




          SC, SRI.DEEPU THANKAN


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 2954 OF 2021
                                        3



                                JUDGMENT

The petitioner is a retired sweeper of the KSRTC. She retired

on 31.12.2006. After joing the duty as sweeper, she had requested

for sanctioning the family pension of her late husband, who was the

painter under the fifth respondent. She claims that she is entitled to

family pension in the light of Ext.P6 judgment. Ext.P7

representation filed by the petitioner is pending before the second

respondent since 11.01.2021.

2. After hearing the learned counsel for the petitioner and the

learned standing counsel for the KSRTC, I am inclined to dispose of

the Writ Petition itself, considering the limited prayer sought

therein, by directing the second respondent to consider Ext.P7

representation in the light of Ext.P6 judgment and to pass order as

expeditiously as possible, at any rate, within a period of two

months from the date of receipt of a copy of this judgment.

Writ Petition is disposed of.

Sd/-

SUNIL THOMAS, JUDGE R.AV WP(C) NO. 2954 OF 2021

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PENSION PAYMENT ORDER NO.38203 ISSUED TO THE PETITIONER.

EXHIBIT P2 TRUE COPIES OF PAGE NO.1 & 7 OF THE SERVICE BOOK.

EXHIBIT P3 TRUE COPY OF THE DEATH CERTIFICATE OF E.A.RAMAKRISHNAN ISSUED BY THE THIRUVANANTHAPURAM CORPORATION DATED 6.1.1987.

EXHIBIT P4 TRUE COPY OF THE LETTER SUBMITTED BEFORE THE PUBLIC INFORMATION OFFICER, KSRTC, CHIEF OFFICE AT THIRUVANANTHAPURAM ON 18.6.2020.

EXHIBIT P5 TRUE COPY OF THE REPLY DATED 4.9.2020 AGAINST EXT.P3 LETTER OF THE STATE PUBLIC INFORMATION OFFICER, KSRTC.

EXHIBIT P6 TRUE COPY OF THE JUDGMENT HON'BLE APEX COURT IN 2003 (1) SCC 184.

EXHIBIT P7 TRUE COPY OF THE REPRESENTATION DATED 11.1.2021.

RESPONDENT'S/S EXHIBITS:            NIL