Madhusudanan Nair P. K vs The Kerala State Road Transport ...
2021 Latest Caselaw 12501 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                  THE HONOURABLE SMT. JUSTICE P.V.ASHA
        THURSDAY, THE 20TH DAY OF MAY 2021 / 30TH VAISAKHA, 1943
                           WP(C) NO. 7005 OF 2021
PETITIONER:


       MADHUSUDANAN NAIR P. K., AGED 62 YEARS,
       S/O. KARUNAKARAN NAIR, PUTHENPURAKUDY, THRIKKARIYOOR P. O.,
1.     KOTHAMANGALAM - 686692, (INSPECTOR,
       KERALA STATE ROAD TRANSPORT CORPORATION,
       RETIRED ON 31.01.2016 FROM KOTHAMANGALAM DEPOT - 686 691).

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


RESPONDENTS:


       THE KERALA STATE ROAD TRANSPORT CORPORATION
1.     REP. BY ITS MANAGING DIRECTOR, TRANSPORT BHAVAN, EAST FORT,
       THIRUVANANTHAPURAM - 695 023.

       THE MANAGING DIRECTOR, KERALA STATE ROAD TRANSPORT
2.     CORPORATION, TRANSPORT BHAVAN, EAST FORT,
       THIRUVANANTHAPURAM - 695 023.

       THE FINANCIAL ADVISOR AND CHIEF ACCOUNTS OFFICER
3.     KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT BHAVAN,
       EAST FORT, THIRUVANANTHAPURAM - 695 023.

       THE EXECUTIVE DIRECTOR (ADMINISTRATION)
4.     KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT BHAVAN,
       EAST FORT, THIRUVANANTHAPURAM - 695 023.

       THE DEPUTY CHIEF ACCOUNTS OFFICER (PENSION)
5.     KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT BHAVAN,
       EAST FORT, THIRUVANANTHAPURAM - 695 023.

       THE ASSISTANT TRANSPORT OFFICER, KERALA STATE ROAD TRANSPORT
6.
       CORPORATION, KOTHAMANGALAM DEPOT - 686 691.


OTHER PRESENT:
    SRI.T.P.SAJAN, SC, KSRTC


THIS     WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
20.05.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No.7005 of 2021

                                   2




                          P.V.ASHA J.
              ------------------------------------
                     W.P.(C).No.7005 of 2021
              ------------------------------------
                  Dated this the 20th day of May, 2021

                          J U D G M E N T

Petitioner, who retired from service as Inspector from

the respondent Corporation, is aggrieved by the denial of

arrears of pay. It is stated that petitioner has submitted

Ext.P2 representation before the second respondent seeking

payment.

2. I heard the learned Standing Counsel Shri. T.P.Sajan

also.

In view of the limited relief sought, the writ petition

is disposed of directing the second respondent to consider and

pass orders on Ext.P2 representation and to take appropriate

action within a period of three months from the date of

receipt of a copy of the judgment.

Sd/-

P.V.ASHA, JUDGE AS W.P.(C).No.7005 of 2021

APPENDIX

PETITIONER'S EXHIBITS:

EXHIBIT P1 - TRUE COPY OF THE PENSION PASS ISSUED TO THE PETITIONER.

EXHIBIT P2 - TRUE COPY OF THE REPRESENTATION DATED 8.2.2021.