Kunjumon C.N vs Kerala State Road Transport ...
2021 Latest Caselaw 19257 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE AMIT RAWAL
 TUESDAY, THE 14TH DAY OF SEPTEMBER 2021/23RD BHADRA, 1943
                    W.P.(C)NO.18809 OF 2021


PETITIONER:

         KUNJUMON C.N., AGED 56 YEARS,
         (HEAD VEHICLE SUPERVISOR, KSRTC,
         PATHANAMTHITTA DEPOT, RETIRED ON 30.04.2021)
         RESIDING AT CHERUVALLITHARAYIL HOUSE,
         VETTICOD P.O., KAYAMKULAM VIA,
         ALAPPUZHA 690 503.

         BY ADV K.P.RAJEEVAN



RESPONDENTS:

   1     KERALA STATE ROAD TRANSPORT CORPORATION,
         REPRESENTED BY ITS MANAGING DIRECTOR,
         TRANSPORT BHAVAN, FORT,
         THIRUVANANTHAPURAM, 695 023.
   2     EXECUTIVE DIRECTOR, (VIGILANCE),
         KERALA STATE ROAD TRANSPORT CORPORATION,
         TRANSPORT BHAVAN, FORT,
         THIRUVANANTHAPURAM, 695 023.
   3     ASSISTANT TRANSPORT OFFICER,
         KERALA STATE ROAD TRANSPORT CORPORATION,
         PATHANAMTHITTA DEPOT, PATHANAMTHITTA 6879 645.

         SRI.DEEPU THANKAN - SC - KSRTC

  THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
  ON 14.09.2021, THE COURT ON THE SAME DAY DELIVERED THE
  FOLLOWING:
        W.P.(C) No.18809 of 2021

                                    2




                              JUDGMENT

The counsel for the petitioner submits that the

petitioner retired from service on 30.4.2021. But

his retirement benefits have not been paid. In this

regard, a representation (Ext.P6) dated 9.7.2021 has

been submitted to the 1st respondent.

Without expressing any opinion on merits, I

dispose of this writ petition directing respondent

No.1 to dispose of the representation Ext.P6 as

expeditiously as possible, in accordance with law,

within a period of two months after affording an

opportunity of hearing to the petitioner, either

through virtual or physical mode.

Sd/-

                                              AMIT RAWAL
       ss                                        JUDGE
     W.P.(C) No.18809 of 2021

APPENDIX OF WP(C) 18809/2021

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE DUTY PASS ISSUED TO THE PETITIONER WHILE HE WAS IN SERVICE. Exhibit P2 A TRUE COPY 02201 DATED 03.02.2021. Exhibit P2(A) TRUE COPY OF ENGLISH TRANSLATION OF EXHIBIT P2.

Exhibit P3 A TRUE COPY OF REPLY TO THE SHOW CAUSE NOTICE SUBMITTED BY THE PETITIONER ON 01.03.2021.

Exhibit P3 (A) A TRUE COPY OF ENGLISH TRANSLATION OF EXHIBIT P3.

Exhibit P4 A TRUE COPY OF JUDGMENT DATED 20.11.2002 IN W.A. NO. 289 OF 2001. Exhibit P5 A TRUE COPY OF THE JUDGMENT DATED 13.7.2018 IN WPC NO. 23494 OF 2018. Exhibit P6 A TRUE COPY OF REPRESENTATION DATED 09.07.2021 BEFORE THE IST RESPONDENT.