Jose Mathew vs The Kerala State Road Transport ...
2021 Latest Caselaw 7103 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

            THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    MONDAY, THE 01ST DAY OF MARCH 2021 / 10TH PHALGUNA, 1942

                    WP(C).No.4216 OF 2021(B)

PETITIONER/S:
             JOSE MATHEW
             AGED 61 YEARS
             S/O.MATHEW M.C., RESIDING AT MANIMALA, PAYAM P.O.,
             KANNUR DEPOT-670704, (CONDUCTOR, KERALA STATE ROAD
             TRANSPORT CORPORATION, RETIRED ON 31.03.2016 FROM
             KANNUR DEPOT).

            BY ADV. SRI.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 FINANCIAL ADVISOR AND CHIEF ACCOUNTS OFFICER,
            KERALA STATE ROAD TRANSPORT CORPORATION,
            TRANSPORT BHAVAN, EAST FORT,
             THIRUVANANTHAPURAM-695023.

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

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

      6     THE ASSISTANT TRANSPORT OFFICER,
            KERALA STATE ROAD TRANSPORT CORPORATION, KANNUR
            DEPOT-670003.

            SC SRI.T.P SAJAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.4216 OF 2021(B)           2



                             JUDGMENT

The grievance of the petitioner is that he has

retired from service from KSRTC. His monthly pension

with arrears along with DCRG, CVP, 1997 Pay Revision

arrears, Staff Welfare Fund and PF closure amount have

not been released to him.

2. Heard the learned counsel for the petitioner

and the learned standing counsel for the KSRTC, I am

inclined to dispose of the Writ Petition itself, by directing

the second respondent to pass appropriate orders on

Ext.P1 representation and if allowed, to release the

amount, as expeditiously as possible, at any rate, within

a period of three months from today.

Writ Petition is disposed of.

Sd/-

SUNIL THOMAS, JUDGE

R.AV

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE REPRESENTATION DATED 16.04.2016 SUBMITTED BY THE PETITIONER.

RESPONDENT'S/S EXHIBITS NIL