Asokakumaran Nair T vs Kerala State Road Transport ...
2022 Latest Caselaw 11884 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
 WEDNESDAY, THE 21ST DAY OF DECEMBER 2022 / 30TH AGRAHAYANA, 1944
                       WP(C) NO. 41114 OF 2022


PETITIONER:

          ASOKAKUMARAN NAIR T., (CHARGE MAN, KSRTC,
          VELLANAD(ARYANAD) DEPOT, RETIRED ON 31.3.2021),
          RESIDING AT VILAYIL VEEDU, ARYANKUZHI, KAMALESWARAM,
          MANACAUD.P.O, THIRUVANANTHAPURAM, PIN-695009.

          BY ADV K.P.RAJEEVAN


RESPONDENTS:

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

    2     THE FINANCIAL ADVISOR AND CHIEF ACCOUNTS OFFICER,
          KERALA STATE ROAD TRANSPORT CORPORATION, FORT,
          THIRUVANANTHAPURAM, PIN-695023.

    3     ASSISTANT TRANSPORT OFFICER,
          KERALA STATE ROAD TRANSPORT CORPORATION,
          VELLANAD DEPOT, VELLANAD, THIRUVANANTHAPURAM,
          PIN-695543.


          SRI DEEPU THANKAN-SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 41114/22
                                             2



                                 JUDGMENT

The limited plea of the petitioner is that the respondents be

directed to disburse to him arrears of salary amounting to

Rs.4,16,242/- which, he says, has already been quantified through

Ext.P2.

2. Sri.Deepu Thankan - learned standing counsel for the

KSRTC, in response to the afore submission of Sri.K.P.Rajeevan -

learned counsel for the petitioner, submitted that his clients are

willing to act as per law, but that liberty may be reserved to them

to verify Ext.P2 and conduct a proper audit on it.

Taking note of the afore submissions, I allow this writ

petition and direct the competent Authority of the KSRTC to

disburse the amounts eligible to the petitioner, adverting to

Ext.P2 and after causing necessary enquiries as may be deemed

fit, as expeditiously as is possible, but not later than four months

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

Needless to say, I have not considered the veracity of Ext.P2

in this judgment and therefore, that it is left open to be WPC 41114/22

considered and evaluated by the KSRTC appropriately.

Sd/-

RR                                     DEVAN RAMACHANDRAN
                                             JUDGE
 WPC 41114/22


                 APPENDIX OF WP(C) 41114/2022

PETITIONER EXHIBITS
Exhibit P1          A TRUE COPY OF 1ST PAGE OF THE PENSION
                    PAYMENT ORDER OF THE PETITIONER
Exhibit P2          TRUE COPY OF CERTIFICATE NO. IA2/005367/15
                    DATED 27.8.2022.