Abraham George vs Kerala State Road Transport ...
2021 Latest Caselaw 12592 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
      THURSDAY, THE 27TH DAY OF MAY 2021 / 6TH JYAISHTA, 1943
                        WP(C) NO. 11474 OF 2021


PETITIONERS:

      1        ABRAHAM GEORGE
               AGED 56 YEARS, VILAYILLEGI BHAVAN,
               VENCHEMBU P.O., PUNALUR, KOLLAM,
               DRIVER GRADE II, KERALA STATE ROAD TRANPORT
               CORPORATION, PUNALUR DEPOT.

      2        K.BABURAJAN,
               PALAPARAMBATH HOUSE, KAKKAYANDADE P.O.,
               PERAVOOR(VIA), KANNUR,
               DRIVER, KERALA STATE ROAD TRANPORT CORPORATION,
               KANNUR DEPOT.

      3        P.MOHANAN
               KUZHIMTHUNDIL VEEDU, KULAKKADA P.O.,
               POOVATTOR EAST, KOLLAM,
               DRIVER GRADE II, KERALA STATE ROAD TRANPORT
               CORPORATION, KOTTARAKKARA DEPOT.

               BY ADVS.
               B.S.SWATHI KUMAR
               ANITHA RAVINDRAN
               HARISANKAR N UNNI
               REMYA MURALI

RESPONDENTS:

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

      2        THE CHAIRMAN AND MANAGING DIRECTOR,
               KERALA STATE ROAD TRANSPORT CORPORATION,
               TRANSPORT BHAVAN, FORT P.O.,
               THIRUVANANTHAPURAM-695023

               SRI.T.P.SAJAN, SC

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.05.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.11474 OF 2021

                                    2


                              JUDGMENT

Dated this the 27th day of May 2021

This writ petition is filed seeking directions to the respondents

to consider and dispose of Ext.P1 to P3 representations preferred by

the petitioners seeking service benefits due to them. It is submitted by

the learned counsel for the petitioners that petitioners 1 and 2 are due

to retire on 31.05.2021 and the 3rd petitioner is also due to retire

during the course of the year.

2 Having heard Adv.T.P.Sajan, the learned counsel appearing

for the KSRTC also, I am of the opinion that the representations made

by the petitioners are liable to be considered in accordance with law.

3. There will, accordingly, be a direction to the 2nd

respondent to take up, consider and pass orders on Exts.P1 to P3

representations preferred by the petitioners within a period of three

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

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C).No.11474 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PETITION FILED BY THE 1ST PETITIONER BEFORE THE 2ND RESPONDENT DATED 16-1-2021

EXHIBIT P2 TRUE COPY OF THE PETITION FILED BY THE 2ND PETITIONER BEFORE THE 2ND RESPONDENT DATED 30-1-2021

EXHIBIT P3 TRUE COPY OF THE PETITION FILED BY THE 3RD PETITIONER BEFORE THE 2ND RESPONDENT DATED 16-1-2021

EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN W.P.(C) NO.9394/2021 DATED 9-4-2021

RESPONDENT'S/S EXHIBITS: NIL