V. Anilkumar vs State Of Kerala
2023 Latest Caselaw 8867 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     MONDAY, THE 14TH DAY OF AUGUST 2023 / 23RD SRAVANA, 1945
                         WP(C) NO.7253 OF 2023
PETITIONER :-

             V.ANILKUMAR, AGED 61 YEARS
             S/O.VELAYUDHAN NAIR, ANUPAMAM, MUNDANKAVU,
             CHENGANNUR PO, ALAPPUZHA - 689 121
             (RETIRED SENIOR SCALE LECTURER IN COMMERCE
             FROM NSS COLLEGE, RAJAKUMARI)

             BY ADVS.
             ELIZEBATH GEORGE
             M.S.RADHAKRISHNAN NAIR


RESPONDENTS :-

     1       STATE OF KERALA
             REPRESENTED BY ADDITIONAL CHIEF SECRETARY,
             HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM, PIN - 695 001.

     2       THE DIRECTOR OF COLLEGIATE EDUCATION
             OFFICE OF THE DIRECTOR OF COLLEGIATE EDUCATION,
             VIKAS BHAVAN, THIRUVANANTHAPURAM, PIN - 695 033.

     3       THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
             OFFICE OF THE DEPUTY DIRECTOR OF COLLEGIATE
             EDUCATION, HOSPITAL ROAD, ERNAKULAM, PIN - 682 011.

     4       THE PRINCIPAL
             N.S.S COLLEGE, RAJAKUMARI, IDUKKI, PIN - 685 619.

             BY ADV R.T.PRADEEP
             BY SRI.SUNIL KUMAR KURIAKOSE, GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   14.08.2023,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO.7253 OF 2023

                               -: 2 :-


                           JUDGMENT

Dated this the 14th day of August, 2023

This writ petition is filed seeking directions to the

respondents to sanction and disburse the salary, arrears of

salary and the PF closure amounts due to the petitioner.

2. It is submitted by the learned counsel for the

petitioner that the petitioner resigned from service on 3.6.2015

and had submitted applications for PF closure amounts and for

arrears of salary, but the same have not been disbursed so far.

3. The learned counsel appearing for the 4th respondent

submits that it was on account of the fact that the service book

of the petitioner had been forwarded to the 2nd respondent that

necessary steps could not be taken in time. It is submitted that

the service book has now been received by the 4 th respondent

and that appropriate steps to disburse the benefits due to the

petitioner are taken without delay.

In the above view of the matter, this writ petition is

disposed of with a direction to respondents 2 to 4 to see that

proposals are duly forwarded physically, if it is not possible to

do the same online and steps are taken to disburse the WP(C) NO.7253 OF 2023

amounts without delay, at any rate, within two months from

the date of receipt of a copy of this judgment. The question of

interest for delayed payment is left open.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/17.8.2023 WP(C) NO.7253 OF 2023

APPENDIX OF WP(C) 7253/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF RTI APPLICATION DATED 10-10-22

Exhibit P2 TRUE COPY OF THE REPLY NO. G2/320/22 DATED 28-10-

Exhibit P3 TRUE COPY OF LETTER NO. G2/316/22 DATED 27-10-22