Sathian K.C vs State Of Kerala
2022 Latest Caselaw 5477 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. 2675 OF 2021(H)
PETITIONER:

     SATHIAN K.C, AGED 57 YEARS S/O P.C.CHANDRASHEKARA MENON,
     KAVALAMPILLIL HOUSE, JUNIOR JANATHA ROAD, VYTTILA P.O.ERNAKULAM-682
     019, HEAD OPERATOR (SUPERVISOR), (RETD) SEWERAGE SUB DIVISION,
     KERALA WATER AUTHORITY, ELAMKULAM, KOCHI-682 020.

RESPONDENTS:

  1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY, WATER RESOURCES
     DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.

and others.


     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 dispsoal 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
28-07-2021 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. Advocates for the petitioner,GOVERNMENT PLEADER for R1 and of
M/S MARY BENJEMIN, P. BENJAMIN PAUL Advocates 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