K.D.George vs Hil (India) Ltd
2022 Latest Caselaw 8520 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
                        WP(C) NO. 17417 OF 2022
PETITIONER:

          K.D.GEORGE
          AGED 60 YEARS
          S/O.K.A.DANIEL, KAYYALAKKATH HOUSE, PPRA - 41,
          EDAPPALLY P. O., KOCHI - 682 024.
          (RETIRED AS ASSISTANT MANAGER (HR & ADMINISTRATION) ON
          28.2.2021 FROM HIL (INDIA) LIMITED)
          BY ADVS.
          K.P.JUSTINE (KARIPAT)
          A.JOSEPH GEORGE (AZHIKKAKATH)
RESPONDENTS:

    1     M/S.HIL (INDIA) LTD.
          CORE-6, 2ND FLOOR, SCOPE COMPLEX, LODHI ROAD,
          NEW DELHI - 110 003, REPRESENTED BY THE CHAIRMAN &
          MANAGING DIRECTOR.
    2     THE CHAIRMAN & MANAGING DIRECTOR
          HIL (INDIA) LTD., CORE-6, 2ND FLOOR, SCOPE COMPLEX,
          LODHI ROAD, NEW DELHI - 110 003.
    3     THE ASSISTANT MANAGER (HR & ADMINISTRATION)
          HIL (INDIA) LIMITED, UDYOGAMANDAL - 683 501.
    4     THE FINANCE MANAGER
          HIL (INDIA) LIMITED, UDYOGAMANDAL.P.O., PIN: 683 501.
          SRI.M.GOPIKRISHNAN NAMBIAR
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17417 OF 2022

                                     2


                               JUDGMENT

Dated this the 6th day of July, 2022

This writ petition is filed seeking disbursal of arrears of gratuity

amounting to Rs.67,518/- from the respondents. It is submitted that

Ext.P4 representation preferred by the petitioner is also pending before

the respondents.

2. The learned counsel appearing for the respondents submits that it

is only on account of financial stringency that the amount has not been

released and that three months time may be granted to release the

amounts due to the petitioner.

3. In the above view of the matter, there will be a direction to the

respondents to release the amount of Rs.67,518/-, which is due to the

petitioner as arrears of gratuity, 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. 17417 OF 2022

APPENDIX OF WP(C) 17417/2022

PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE SERVICE CERTIFICATE DATED 28.02.2021 ISSUED TO THE PETITIONER. Exhibit P2 TRUE COPY OF THE RELIEVING ORDER DATED 26.02.2021 ISSUED TO THE PETITIONER. Exhibit P3 TRUE COPY OF THE REPLY UNDER THE RTI ACT VIDE NO.RTI/2022-23 DATED 29.3.2022. Exhibit P4 TRUE COPY OF THE REPRESENTATION DATED 3.5.2022.

RESPONDENTS' EXHIBITS: NIL