Kerala High Court
Kerala State Road Transport ... vs Ajith Kumar P on 13 April, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE S.V.BHATTI
&
THE HONOURABLE MR.JUSTICE BASANT BALAJI
Thursday, the 13th day of April 2023 / 23rd Chaithra, 1945
WA NO. 611 OF 2023
AGAINST THE JUDGMENT DATED 16/02/2023 IN RP 1130/2022 OF THIS COURT
APPELLANTS/REVIEW PETITIONERS:
1. KERALA STATE ROAD TRANSPORT CORPORATION, REPRESENTED BY THE MANAGING
DIRECTOR, HEAD OFFICE, TRANSPORT BHAVAN, EAST FORT,
THIRUVANANTHAPURAM, PIN - 695023
2. FINANCIAL ADVISOR AND CHIEF ACCOUNTS OFFICER, KERALA STATE ROAD
TRANSPORT CORPORATION, HEAD OFFICE, TRANSPORT BHAVAN, EAST FORT,
THIRUVANANTHAPURAM, PIN - 695023
BY ADVOCATES M/S.DEEPU THANKAN, LAKSHMI SREEDHAR, LEKSHMI P. NAIR,
NAMITHA K.M. & UMMUL FIDA
RESPONDENTS/RESPONDENTS:
1. AJITH KUMAR P., AGED 56 YEARS, PF NO. 40566), S/O K.SREEDHARA
KURUP, KIZHAKOOT HOUSE, MATHILMOOLA, MATHILAKAM P.O, THRISSUR
DISTRICT, PIN - 680685
2. SANTHOSH P.G., AGED 56 YEARS, (PF NO. 51255), S/O P.A.GOPI,
PARASSERY HOUSE, PULLUT P.O, CHAPPARA, THRISSUR, PIN - 680663
3. NOUSHAD P.U, (PF NO.40434), AGED 56 YEARS, S/O USMAN, PANIKKAVEETIL
HOUSE, THALIKULAM P.O, THRISSUR DISTRICT, PIN - 680569
4. N.D.SOUNDER RAJAN, AGED 56 YEARS, (PF NO.62413), S/O DASAN,
NOTTANTE PARAMBIL HOUSE, MOOTHAKUNNAM P.O ERNAKULAM DISTRICT, PIN -
683516
5. M.R.PRADEEP AGED 56 YEARS (ID NO.629061) S/O RAVEENDRAN M.K,
MADATHITHARA HOUSE, VADAKKUMPURAM P.O, ERNAKULAM DISTRICT, PIN -
683521
BY ADVOCATE SRI. V.M.KRISHNAKUMAR for R1
Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to stay the impugned judgment passed by the learned single judge in RP
No.1130/2022 in WPC No. 34384/2022 dated 16/02/2023 pending disposal of
the writ appeal
This Writ Appeal coming on for orders on 13/04/2023 upon perusing
the appeal memorandum, the Court on the same day passed the following.
S.V.BHATTI
&
BASANT BALAJI, JJ.
=================================
WA Nos.741/2023, 611/2023, 701/2023
& 700/2023
=================================
Dated: 13th April 2023
ORDER
S.V.Bhatti, J.
The affidavit of the Deputy Law Officer filed for and on
behalf of the Kerala State Road Transport Corporation is placed
on record and accepted. Para 4 reads as follows:
"4. Accordingly, it is humbly submitted that the
Corporation would be able to pay One Lakh Rupees each to all
eligible employees who retired from 01/01/2022 to
31/12/2022 in two monthly installments."
The stand taken in para 4 is accepted, and the first instalment
becomes payable on or before 01.06.2023, and the second
instalment is payable on or before 01.07.2023.
2. The matter since is receiving the attention of the
Division Bench; we are of the view that the time granted by the
learned Single Judge for depositing the amount with respect to
the corpus fund stands extended till 04.07.2023. The instalments
WA Nos.741/2023, 611/2023, 701/2023 & 700/2023
now granted by this order shall not be understood, in any
manner, as diluting the directions issued by the learned Single
Judge. The time alone is extended for the present.
Post on 03.07.2023.
S.V.BHATTI
JUDGE
BASANT BALAJI
JUDGE
JS
