Kerala High Court
T. K. Mohanan vs The Kerala State Electricity Board Ltd on 3 April, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE BASANT BALAJI
WEDNESDAY, THE 3RD DAY OF APRIL 2024 / 14TH CHAITHRA, 1946
WP(C) NO. 7223 OF 2024
PETITIONER(S):
T. K. MOHANAN
AGED 57 YEARS
S/O. P. K. KARUMBAN (LATE), THIRUNILATHARA HOUSE AROOR.
P. O., CHERTHALA, ALAPPUZHA, PIN - 688534
BY ADVS.
B.PRAMOD
BIJU VIGNESWAR
ATHUL M.V.
RESPONDENT(S):
1 THE KERALA STATE ELECTRICITY BOARD LTD., VYDYUTHI
BHAVANAM, PATTOM, THIRUVANANTHAPURAM, REPRESENTED BY
ITS CHAIRMAN AND MANAGING DIRECTOR, PIN - 695004
2 THE CHAIRMAN AND MANAGING DIRECTOR
KSEB LTD. VYDYUTHI BHAVANAM, PATTOM,
THIRUVANANTHAPURAM, PIN - 695004
3 THE CHIEF ENGINEER (HRM)
KSEB LTD., VYDYUTHI BHAVANAM, PATTOM,
THIRUVANANTHAPURAM - 695 004.
4 THE DEPUTY CHIEF ENGINEER AND LIASON OFFICER FOR SC/ST
KSEB LTD. VYDYUTHI BHAVANAM, PATTOM,
THIRUVANANTHAPURAM, PIN - 695004
5 THE EXECUTIVE ENGINEER, ELECTRICAL DIVISION, KSEB LTD.
CHERTHALA , ALAPPUZHA, PIN - 688524
BY ADV.
SRI. K.S ANIL, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No.7223 of 2024
2
BASANT BALAJI , J.
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W.P.(C) No.7223 of 2024
-----------------------------------
Dated this the 03rd day of April 2024
JUDGMENT
The petitioner is a retired employee of the 1 st
respondent Kerala State Electricity Board. This Writ Petition
is filed for a direction to respondent Nos.1 and 2 to sanction
and disburse pension to the petitioner.
2. By Ext.P13 letter dated 21.03.2024, gratuity amount of
Rs.10,95,990/- is authorized for payment in full. Moreover,
an amount of Rs.14,17,515/- is also sanctioned towards the
commuted value and also authorized for payment. The
pension payable after commutation is Rs.15,965/-. A
provisional superannuation pension of Rs.26,607/- with DR
per month with effect from 01.12.2022 is also authorized.
3. The petitioner has also filed I.A.No.1/2024 for a
direction to the 1st respondent to serve the petitioner with a
copy of the pay slip of preceding 10 months from retirement
for proper computation of dues.
This Writ petition is closed taking Ext.P13 on record
and with a direction to the 3rd respondent to serve the
petitioner with a copy of the pay slip of preceding 10
months from retirement within a period of one month from
today. The petitioner is also given liberty to approach this
Court, if the grievance is not fully satisfied. The amount
stated in Ext.P13 shall be disbursed by the respondents
within a period of two months from the date of receipt of a
copy of this judgment.
Sd/-
BASANT BALAJI
JUDGE
DM
APPENDIX OF WP(C) 7223/2024
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE MEMO OF APPOINTMENT
DATED 06.07.1996 ISSUED BY THE 3RD
RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE MEMO OF RETIREMENT
ON SUPERANNUATION DATED 30.11.2022
ISSUED BY THE 5TH RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE ORDER DATED
10.10.2012 ISSUED BY THE 5TH
RESPONDENT DECLARING THE PETITIONER
HAS COMPLETED HIS PROBATION.
EXHIBIT P4 TRUE COPY OF THE ORDER DATED
10.09.2012 ISSUED BY THE 5TH
RESPONDENT GRANTING 1ST TIME BOUND
GRADE PROMOTION TO THE PETITIONER.
EXHIBIT P5 TRUE COPY OF THE ORDER DATED
10.04.2017 ISSUED BY THE EXECUTIVE
ENGINEER, ELECTRICAL DIVISION,
THRIPUNITHURA.
EXHIBIT P6 TRUE COPY OF THE LETTER DATED
25.09.2012 SUBMITTED BY THE
PETITIONER TO THE 3RD RESPONDENT.
EXHIBIT P7 TRUE COPY OF THE REPRESENTATION DATED
14.06.2023 SENT BY THE PETITIONER TO
THE 4TH RESPONDENT.
EXHIBIT P8 TRUE COPY OF THE POSTAL A/D CARD
ACKNOWLEDGING RECEIPT OF EXT. P-7
REPRESENTATION ON 16.06.2023.
EXHIBIT P9 TRUE COPY OF THE REPRESENTATION DATED
06.10.2023 SENT BY THE PETITIONER TO
THE 3RD RESPONDENT.
EXHIBIT P10 TRUE COPY OF THE POSTAL A/D CARD
ACKNOWLEDGING RECEIPT OF EXT. P-9
REPRESENTATION ON 09.10.2023.
EXHIBIT P11 TRUE COPY OF THE REPRESENTATION DATED
25.10.2023 SENT BY THE PETITIONER TO
THE 2ND RESPONDENT.
EXHIBIT P12 TRUE COPY OF THE POSTAL A/D CARD
ACKNOWLEDGING RECEIPT OF EXT. P-11
REPRESENTATION.
EXHIBIT P13 TRUE COPY OF THE LETTER DATED
21.03.2024 ISSUED BY THE ACCOUNTS
OFFICER, PENSION AUTHORIZATION,
KERALA STATE ELECTRICITY BOARD
LIMITED TO THE PETITIONER.
RESPONDENTS EXHIBITS: NIL
//TRUE COPY//
PA TO JUDGE
