Kerala State Transport Workers ... vs M.Badharneesa
2022 Latest Caselaw 12146 Ker

WP(C) No.41900/2022                           1/3




                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT
                      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
            Thursday, the 22nd day of December 2022 / 1st Pousha, 1944
                            WP(C) NO. 41900 OF 2022(J)
   PETITIONER:

          KERALA STATE TRANSPORT WORKERS CO-OPERATIVE SOCIETY LTD NO.T 133,
          S.S.KOVIL ROAD, THAMPANOOR, THIRUVANANTHAPURAM-695 001, REPRESENTED
          BY ITS SECRETARY, SHRI V.M. ANILKUMAR S/O MADHAVAN THAMPI, AGED 57
          YEARS, RESIDING AT YAVANAM, GRA 639, GOWREESAPATTOM,
          THIRUVANANTHAPURAM-695 004.

   RESPONDENTS:

      1. M.BADHARNEESA, AGED 52 YEARS, W/O. LATE SRI. S.M. ETHIREES, "K.V.
         HOUSE", VAZHIMUKKU, BALARAMAPURAM, THIRUVANANTHAPURAM-695 501.
         (WIDOW OF SRI. S.M. ETHIREES, VEHICLE SUPERVISOR (RETIRED), KERALA
         STATE ROAD TRANSPORT CORPORATION, NEYYATTINKARA)
      2. KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT BHAVAN, FORT,
         THIRUVANANTHAPURAM-695 023, REPRESENTED BY THE CHAIRMAN & MANAGING
         DIRECTOR.
      3. THE FINANCIAL ADVISOR & CHIEF ACCOUNTS OFFICER, KERALA STATE ROAD
         TRANSPORT CORPORATION, TRANSPORT BHAVAN,FORT, THIRUVANANTHAPURAM-695
         023.
      4. THE PERSONNEL OFFICER (PENSION AND AUDIT), KERALA STATE ROAD
         TRANSPORT CORPORATION, TRANSPORT BHAVAN, FORT,
         THIRUVANANTHAPURAM-695 023.
      5. THE DISTRICT TRANSPORT OFFICER, KERALA STATE ROAD TRANSPORT
         CORPORATION, NEYYATTINKARA, THIRUVANANTHAPURAM-695 121.

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to issue directions to defer the payment of pensionary benefits as
   directed in the Exhibit-P1 Judgment till the disposal of Writ
   petition(civil) and render justice to the petitioner.
        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   SRI.N.UNNIKRISHNAN, Advocate for the petitioner, the court passed the
   following:
                                      ORDER

Petitioner will take out notice before admission by speed post/E-mail to R1.

Sri. Deepu Thankan will obtain instructions from R2 to R5.

WP(C) No.41900/2022 2/3

Post on 11-01-2023; until which time an amount of Rs. 5,48,852/- claimed by the petitioner shall not be paid to the first respondent, though rest of the amounts can be .

Hand over.

                                                     Sd/- DEVAN RAMACHANDRAN JUDGE




22-12-2022                       /True Copy/                               Assistant Registrar
 WP(C) No.41900/2022                 3/3

                       APPENDIX OF WP(C) 41900/2022
Exhibit P1            A TRUE COPY OF JUDGMENT DATED 18.07.2022 IN W.P.(C) NO.
                      22651/2022