Kerala High Court
Ramadas P D vs Biju Prabhakar on 1 June, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
CON.CASE(C) NO. 285 OF 2022
AGAINST THE ORDER/JUDGMENT IN WP(C) 26360/2021 OF HIGH COURT OF
KERALA
PETITIONER/S:
RAMADAS P D
AGED 60 YEARS
S/O. DASAN, (DRIVER, KSRTC, THRISSUR (KODUNGALLOOR)
DEPOT)
RETIRED ON 31-07-2017) RESIDING AT PARUVAKKAL HOUSE,
MADAPLATHURUTH, MOOTHAKUNNAM P.O, ERNAKULAM DISTRICT
PIN 683516
BY ADV K.P.RAJEEVAN
RESPONDENT/S:
BIJU PRABHAKAR
MANAGING DIRECTOR, KERALA STATE ROAD TRANSPORT
CORPORATION, TRANSPORT BHAVAN, FORT, THIRUVANANTHAPURAM
PIN 695 023
OTHER PRESENT:
ADV DEEPU THANKAN SC FOR KSRTC
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 01.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
CON.CASE(C) NO. 285 OF 2022
2
JUDGMENT
This Court on 31.5.2022 had noticing all the facts passed the
following order:
" This Court on 28.3.2022 passed the following order:
This Court vide order dated 24.11.2021 disposed of the writ
petition of the petitioner by issuing direction to the respondents to
decide the representation Ext.P3 claiming arrears of pension,
DCRG, commuted leave of pension, staff welfare fund and other
eligible benefits within 45 days. For non-compliance of the same,
present contempt petition has been filed.
Respondent has put in appearance and placed on record an
order dated 22.03.2022, whereby it is alleged to have passed an
order on the claim of the petitioner by holding that at the time of
personal hearing it came to the notice that petitioner had availed
the leave for other employment to abroad without prior sanction
of the Corporation, and on humanitarian ground, the period of
unauthorised absence from 07.11.2015 till the retirement has
been treated as Leave Without Allowance (NQS) vide order dated
04.03.2022 and the disciplinary case has been closed. Pension and
other benefits, if eligible will be sanctioned within a period of two
months. Order is taken on record.
To see whether the respondent actually disburses the
pensionary benefits within a period of two months, I keep the
contempt petition alive and adjourn for 31.05.2022.
2. Subsequent to the order dated 22.3.2022 of the
Chairman cum Managing Director, Pension disbursement officer
had released the pension with effect from 5.3.2022 whereas it
should have been from the date of retirement ie., from 2017.
3. Mr. Deepu Thankan submits that the Pension officer
has no jurisdiction to put such conditions in view of the order of
the Chairman cum Managing Director and expresses remorse and
prays for one day time to come out with a positive order in
releasing the pension from the date of the retirement.
Post on 1.6.2022. In case the order of Pension officer
CON.CASE(C) NO. 285 OF 2022
restricting the payment of pension from 5.3.2022 is not
withdrawn by tomorrow, he is directed to be present in court."
Today, learned counsel for the respondent has placed on record
the order dated 31.5.2022 whereby the order of the Chairman cum
Managing Director dated 22.3.2022 which was made effective with
effect from 5.3.2022 by the pension disbursement officer has been
recalled. It has been specified that the pension with effect from
1.6.2017 will be payable at the office of the District Transport Officer,
Thrissur. The same is taken on record and marked as Ext.C(1). Nothing
survives in the contempt petition and is accordingly closed. It is made
clear that the pension would be disbursed to the petitioner within a
period of one week from today with effect from 1.6.2017. Liberty is
granted to revive the contempt petition in the absence of release of the
pension within the specified period.
Sd/-
sab AMIT RAWAL
JUDGE
CON.CASE(C) NO. 285 OF 2022
APPENDIX OF CON.CASE(C) 285/2022
PETITIONER ANNEXURES:
Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P(C) NO.
26360/2021 DATED 24-11-2021
Annexure C1 COPY OF THE ORDER OF THE KERALA STATE ROAD TRANSPORT
CORPORATION DATED 31.5.2022
