Nandanan T.K vs The Kerala State Road Transport ...
2021 Latest Caselaw 8656 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

            THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    TUESDAY, THE 16TH DAY OF MARCH 2021 / 25TH PHALGUNA, 1942

                    WP(C).No.1170 OF 2020(U)


PETITIONER/S:

            NANDANAN T.K.,
            AGED 53 YEARS
            S/O. KOCHAYYAPPAN, THEKKENIKATHIL, EDAYAKKUNNAM,
            S. CHITTOOR P.O., KOCHI-682027. (JUNIOR ASSISTANT,
            KERALA STATE ROAD TRANSPORT CORPROATION, LEGAL
            WING, ERNAKULAM.)

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

RESPONDENT/S:

      1     THE KERALA STATE ROAD TRANSPORT CORPORATION,
            REPRESENTED 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,
            THIRUVANANTHAPURAM-695023.

      4     THE ADMINISTRATIVE OFFICER,
            BUDGET SECTION, CHIEF OFFICE, KERALA STATE ROAD
            TRANSPORT CORPORATION, THIRUVANANTHAPURAM-
            695023.

      5     THE ADMINISTRAIVE OFFICER,
            CASH SECTION, CHIEF OFFICE, KERALA STATE ROAD
            TRANSPORT CORPORATION,
            THIRUVANANTHAPURAM-695023.

      6     THE DISTRICT TRASNPORT OFFICER,
            KERALA STATE ROAD TRANSPORT CORPORATION,
            ERNAKULAM-682011.
 WP(C).No.1170 OF 2020(U)

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      7     THE SECRETARY,
            KERALA STATE TRANSPORT WORKERS CO-OPERATIVE
            SOCIETY LTD. T. 133, THAMBANOOR,
            THIRUVANANTHAPURAM-695001.

      8     ADDL.R8.THE STATE OF KERALA,
            REPRESENTED BY THE SECRETARY,
            TRANSPORT(A) DEPARTMENT,
            SECRETARIAT,
            THIRUVANANTHAPURAM.

            ADDL.R8 IS SUO MOTU IMPLEADED AS PER ORDER DATED
            04.02.2020 IN W.P.(C) 1170/2020.

            R1-6 BY ADV. SRI.DEEPU THANKAN
            R7 BY ADV. SRI.N.UNNIKRISHNAN
            R8 BY SRI.P.SANTHOSHKUMAR, SPL.GOVERNMENT
            PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1170 OF 2020(U)

                              3




                        JUDGMENT

It is submitted by the learned standing counsel for

the KSRTC that about Rs.36,000/- (Rupees thirty six

thousand only) has been deposited in the account of R7.

According to the Society, KSRTC is liable to pay a sum of

Rs.26518/- (Rupees twenty six thousand five hundred

and eighteen only) to the Society and the petitioner has

to remit a sum of Rs.9360/- (Rupees nine thousand

three hundred and sixty only). The petitioner raised a

dispute regarding the further sum of Rs.9360/- (Rupees

nine thousand three hundred and sixty only). The

petitioner contends that that is the amount which he is

disputing. In the light of the deposit of the amount by

the KSRTC with the seventh respondent, I am inclined to

close the Writ Petition, reserving the right of the

petitioner to dispute his liability to the extend of this

Rs.9360/- (Rupees nine thousand three hundred and WP(C).No.1170 OF 2020(U)

sixty only) at the appropriate stage.

Writ Petition is closed.

Sd/-

SUNIL THOMAS, JUDGE R.AV WP(C).No.1170 OF 2020(U)

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE DUTY PASS ISSUED TO THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE CERTIFICATE OF RECOVERY ISSUED BY THE 6TH RESPONDENT DATED 12/12/2019.

EXHIBIT P3 TRUE COPY OF THE JUDGMENT DATED 17/12/2019 IN WPC NO.1902/2019 AND CONNECTED MATTERS.

RESPONDENT'S/S EXHIBITS:

EXHIBIT R7 A A TRUE COPY OF STATEMENT OF ACCOUNTS IN RESPECT OF LOAN NO-EGL 76485 AVAILED BY SHRI NANDANAN T.K.