Lagi P.C vs State Of Kerala
2022 Latest Caselaw 5439 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                       THE HONOURABLE MR.JUSTICE V.G.ARUN
              Friday, the 20th day of May 2022 / 30th Vaisakha, 1944
                            WP(C) NO. 12820 OF 2021(B)
PETITIONER:

     LAGI P.C. AGED 56 YEARS S/O P.P.CHELLAPPAN, PARAYIL HOUSE,
     THANKALAM, KOTHAMANGALAM-686 691, HEAD OPERATOR (RETD), KERALA WATER
     AUTHORITY, KOTHAMANGALAM SUB DIVISION, ERNAKULAM DISTRICT

RESPONDENT:

  1. STATE OF KERALA REPRESENTED BY ITS SECRETARY, WATER RESOURCES
     DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.
  2. KERALA WATER AUTHORITY REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
     THIRUVANANTHAPURAM-695 033.
  3. THE MANAGING DIRECTOR KERALA WATER AUTHORITY, JALA BHAVAN,
     THIRUVANANTHAPURAM-695 033.
  4. THE DEPUTY CHIEF ENGINEER (HR & GL), KERALA WATER AUTHORITY, JALA
     BHAVAN, THIRUVANANTHAPURAM-695 033.
  5. THE EXECUTIVE ENGINEER, KERALA WATER AUTHORITY, PUBLIC HEALTH
     DIVISION, MOOVATTUPUZHA-686 691
  6. THE ASSISTANT EXECUTIVE ENGINEER KERALA WATER AUTHORITY, P.H.SUB
     DIVISION, KOTHAMANGALAM-686 661.
  7. THE ACCOUNTS OFFICER (PAY SLIP & PENSION) KERALA WATER AUTHORITY,
     JALA BHAVAN, THIRUVANANTHAPURAM-695 033.

     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 direct the respondents 2 to 7 to release provisional pension to
the petitioner forthwith, pending disposal of this writ petition in the
interest of justice.
     This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this Court's order dated
11-01-2022 and upon hearing the arguments of M/S.GEORGE MATHEW,
M.D.SASIKUMARAN, PRAVEEN S., SUNIL KUMAR A.G., DIPU JAMES, MATHEW K.T.,
GEORGE K.V. & STEPHY K. REGI, Advocates for the petitioner, GOVERNMENT
PLEADER for R1 and of SMT.MARY BENJEMIN, STANDING COUNSEL for R2 to R7,
the court passed the following:
                                             V.G.ARUN, J.
                    ...................................................................
                     WP(C) Nos.12820, 12716, 2675 OF 2021
                   .....................................................................
                         Dated this the 20th day of May, 2022

                                             ORDER

SPOKE

After these cases were taken for judgment, learned

counsel for the petitioner made available a communication

dated 12.4.2022 issued by the Additional Chief Secretary to

the Managing Director (Kerala Water Authority) which, in

effect, redresses the grievances of the petitioners.

The communication dated 12.04.2022 being relevant, is

taken note of, for the purpose of rendering the judgment.

Judgment reserved.

Sd/-

V.G.ARUN JUDGE

SJ

20-05-2022 /True Copy/ Assistant Registrar