Krishnan Namboothiri vs State Of Kerala
2021 Latest Caselaw 10423 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

     FRIDAY, THE 26TH DAY OF MARCH 2021 / 5TH CHAITHRA, 1943

                       WP(C).No.7119 OF 2021(L)


PETITIONER:

               KRISHNAN NAMBOOTHIRI
               AGED 57 YEARS
               S/O.NARAYANAN NAMBOOTHIRI,CHENGILATH MADAM,EVOOR
               NORTH,CHEPAD,ALAPPUZHA DISTRICT-690507.

               BY ADVS.
               SRI.R.LAKSHMI NARAYAN
               SMT.R.RANJANIE

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY ITS SECRETARY,
               REVENUE(DEVASWOM)DEPARTMENT,
               GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695001.

      2        TRAVANCORE DEVASWOM BOARD,
               NANTHANCODE,KAVADIAR.P.O,
               THIRUVANANTHAPURAM-695003,
               REPRESENTED BY ITS SECRETARY.

      3        THE DEVASWOM COMMISSIONER,
               TRAVANCORE DEVASWOM BOARD,
               NANDANCODE,KAVADIAR.P.O,
               THIRUVANANTHAPURAM-695003.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7119 OF 2021(L)              2



                               JUDGMENT

Dated this the 26th day of March 2021

Heard the learned counsel for the petitioner and the learned

Government Pleader as well as the learned Standing Counsel appearing

for respondents 2 and 3.

2. It is submitted by the learned Standing Counsel that the

pensionary benefits due to the petitioner have already been fixed. It is

submitted that the monthly pension with arrears from 01.06.2020 shall be

released within a period of one month from today. It is further submitted

that if a bond is executed by the petitioner, the DCRG and Commuted

Value of Pension shall also be released within a period of three months.

The said submissions are recorded. Respondents are directed to

release the pensionary benefits due to the petitioner. The pension and

arrears thereof shall be released within one month and the Commuted

Value of Pension and DCGR shall be released within three months on the

petitioner executing a bond as required.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN

JUDGE

SVP

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE PHOTOCOPY OF THE IDENTITY CARD ISSUED TO THE PETITIONER BY THE SECOND RESPONDENT BOARD.

EXHIBIT P2 THE PHOTOCOPY OF THE REPRESENTATION DATED 12.03.2021 SUBMITTED BY THE PETITIONER.