V.S. Raveendran vs Kerala State Road Transport ...
2022 Latest Caselaw 7448 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
                         WP(C) NO. 7263 OF 2022
PETITIONER:

             V.S. RAVEENDRAN
             AGED 59 YEARS
             S/O. VASUDEVAN, RESIDING AT R.S.NIVAS, KIZHUNILA,
             MATHIRA P.O., KADAKKAL, KOLLAM-691 536, (DRIVER
             PUNALUR DEPOT RETIRED ON 30.6.2018)
             BY ADV N.SASIDHARAN UNNITHAN


RESPONDENTS:

     1       KERALA STATE ROAD TRANSPORT CORPORATION
             REP BY THE MANAGING DIRECTOR, TRANSPORT BHAVAN,
             FORT, THIRUVANANTHAPURAM-695 023
     2       FINANCIAL ADVISOR & CHIE ACCOUNTS OFFICER,
             KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT
             BHAVAN, FORT, THIRUVANANTHAPURAM-695 023
     3       ASSISTANT TRANSPORT OFFICER,
             KSRTC, PUNALUR DEPOT, KOLLAM DISTRICT-691 321
OTHER PRESENT:

             SRI DEEPU THANKAN-SC


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   24.06.2022,   THE    COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 7263 OF 2022           2

                           JUDGMENT

The petitioner, who retired from the services of the Kerala

State Road Transport Corporation (KSRTC) on attaining the age

of superannuation on 30.06.2018, alleges that an amount of

Rs.25,728/-, as reflected in Ext.P2 letter, has not yet been paid

to him. He, therefore, pleads that the competent Authority of

the KSRTC be directed to disburse to him the afore amount,

with interest, without any further delay.

2. However, the learned Standing Counsel for the KSRTC

- Sri.Deepu Thankan, responded to the afore submissions of

Sri.N.Sasidharan Unnithan - learned counsel for the petitioner,

saying that the entire amount has already been remitted into

the bank account of the petitioner.

3. Sri.N.Sasidharan Unnithan, however, replied that,

going through the account statement obtained by his client

from the Bank, specific heads of credit are not seen and

therefore, that it is difficult for him to verify the accuracy of the

afore statement.

In the afore circumstances, I leave liberty to the

petitioner, after verification of his account, to approach the 2 nd

respondent - Financial Advisor & Chief Accounts Officer with

an apposite representation, appending to it a copy of the

account statement which he has obtained from his Bank, if he

feels that any further amounts are due; in which event, the said

Authority will consider the same and verify the accounts and

then disburse any further amounts that may be due to him,

without any avoidable delay, but not later than one month from

the date on which the afore representation is made by the

petitioner.

This writ petition is thus ordered.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/24.6

APPENDIX OF WP(C) 7263/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE PENSION PASS ISSUED TO THE PETITIONER FROM THE KSRTC SHOWING THE DATE OF RETIREMENT Exhibit P2 TRUE COPY OF THE LETTER NO.RTI/016/21 DATED 22.3.2021 OF THE PUBLIC INFORMATION OFFICER UNDER THE 3RD RESPONDENT Exhibit P3 TRUE COPY OF THE REPRESENTATION DATED 6.12.2021 OF THE PETITIONER SUBMITTED TO THE 1ST RESPONDENT Exhibit P4 TRUE COPY OF THE JUDGMENT IN UNION OF INDIA AND OTHERS VS ABOOBACKER AND OTHERS REPORTED IN LR 2011 (4) KER 228 EXHIBIT P4 TRUE COPY OF THE STATEMENT IN RESPECT OF ACCOUNT NO.SB.1/28894 OF THE PETITIONER HELD WITH THE CHITHARA SERVICE CO-

OPERATIVE BANK LTD.