Balaraj P vs The Managing Director
2023 Latest Caselaw 10067 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE SATHISH NINAN
         MONDAY, THE 18TH DAY OF SEPTEMBER 2023 / 27TH BHADRA, 1945
                             WP(C) NO. 22642 OF 2023
PETITIONER:

              BALARAJ P.,
              AGED 62 YEARS
              S/O. PONNAYYAN NADAR, RESIDING AT JAYA COTTAGE, VENKAVILA,
              VATTAVILA P.O., NEYYATTINKARA, THIRUVANANTHAPURAM, PIN -
              695123

              BY ADV S.SOUMYA ISSAC



RESPONDENTS:

     1        THE MANAGING DIRECTOR,
              KERALA AUTOMOBILES LIMITED, ARALUMOODU P.O.,
              THIRUVANANTHAPURAM, PIN - 695123

     2        STATE OF KERALA
              REPRESENTED BY ITS PRINCIPAL SECRETARY DEPARTMENT OF
              INDUSTRIES, GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM., PIN - 695001

              BY ADVS.
              RESMI THOMAS, GOVERNMENT PLEADER,
              ThOMAS ABRAHAM, STANDING COUNSEL



     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
18.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                         SATHISH NINAN, J.
                ==============================
                   W.P.(C) No.22642 OF 2023
               ===============================
          Dated this the 18th day of September, 2023

                           JUDGMENT

The petitioner retired from the service of the 1st

respondent Company on 31.05.2019. The grievance of the

petitioner is that, the gratuity payable to him has not

been disbursed.

2. Heard, learned Counsel on both sides.

3. Financial constrains is the reason projected by

the 1st respondent for delay in payment of gratuity.

4. Taking note of the judgment passed by this Court

in W.P.(C)No.8949 of 2023 and in tune with the same, it is

ordered that the entire gratuity amount payable to the

petitioner shall be paid not later than six months from

the date of receipt of a copy of this judgment. WP(C) No.22642 OF 2023

The writ petition is disposed of accordingly.

SATHISH NINAN JUDGE NB/18-9 APPENDIX OF WP(C) 22642/2023

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE OFFICE ORDER DATED 31.05.2019 ISSUED BY THE 1ST RESPONDENT .

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER ON 30.05.2023 BEFORE 1ST RESPONDENT ,

RESPONDENTS EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE