Prof. P.S.Sankaran Nair vs Kerala State Electricity Board
2023 Latest Caselaw 11269 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
               THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
          Friday, the 27th day of October 2023 / 5th Karthika, 1945
                          WP(C) NO. 30443 OF 2017(E)
PETITIONER:

     PROF. P.S.SANKARAN NAIR, AGED 73 YEARS, S/O. KESAVA PILLAI (LATE),
     SREESHYLAM, OPP. KSRTC BUS STATION, ETTUMANOOR, KOTTAYAM DISTRICT -
     686631

RESPONDENTS:

  1. KERALA STATE ELECTRICITY BOARD, REPRESENTED BY ITS SECRETARY,
     VYDYUTHI BHAVANAM, PATTOM, THIRUVANANTHAPURAM PIN - 695 004.
  2. CHIEF ENGINEER (HUMAN RESOURCES MANAGAMENT), OFFICE OF THE CHIEF
     ENGINEER (HUMAN RESOURCES MANAGEMENT), KERALA STATE ELECTRICITY
     BOARD LTD, VYDYUTHI BHAVANAM, PATTOM, THIRUVANANTHAPURAM PIN - 695
     004.
  3. ACCOUNTS OFFICER (PENSION AUTHORISATION), OFFICE OF THE CHIEF
     ENGINEER (HUMAN RESOURCES MANAGEMENT), KERALA STATE ELECTRICITY
     BOARD LTD., VYDYUTHI BHAVANAM, PATTOM, THIRUVANANTHAPURAM PIN - 695
     004.
  4. EXECUTIVE ENGINEER, KERALA STATE ELECTRICITY BOARD LTD., ELECTRICAL
     DIVISION, PALA, KOTTAYAM DISTRICT PIN - 686 575.


     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 to disburse the family pension to the
petitioner by way of an at par cheque, or by cash against proper receipt,
pending disposal of the Writ Petition (Civil).


     This petition coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S. LINDONS C.DAVIS & E.U.DHANYA Advocates for the petitioner and of
STANDING COUNSEL for respondents, the court passed the following:
                              RAJA VIJAYARAGHAVAN V, J.
                            -------------------------------------
                             W.P(C) No.30443 of 2017
                           ---------------------------------------
                       Dated this the 27th day of October, 2023


                                             ORDER

The learned counsel appearing for the petitioner submits that the issues

raised in this writ petition is covered by a judgment rendered by this Court in

Malabar Cancer Centre Society, Kannur and Others v. T.M.Dinesh

Kumar and Others [2018 (2) KHC 373]. The learned counsel submits that

the limited request of the petitioner is for channeling the family pension to the

bank account of the petitioner of his choice through a crossed at par cheque

or through a cash against proper receipt.

The learned standing counsel shall get instruction.

Tag this matter along with W.P.(C) No.9236 of 2017.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

SMA

27-10-2023 /True Copy/ Assistant Registrar