V. Radhakrishnan vs The Chairman And Managing Director
2024 Latest Caselaw 9342 Ker

Kerala High Court

V. Radhakrishnan vs The Chairman And Managing Director 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. 43851 OF 2023
PETITIONER(S):

          V. RADHAKRISHNAN
          AGED 64 YEARS
          S/O. KARUPPAN (LATE), RESIDING AT DEVADEYAM,
          THIRUVENKIDAM, GURUVAYOOR P.O, THRISSUR DISTRICT,
          PIN - 680101
          BY ADV. K.M.SATHYANATHA MENON


RESPONDENT(S):

    1     THE CHAIRMAN AND MANAGING DIRECTOR
          KERALA STATE CIVIL SUPPLIES CORPORATION LIMITED, MAVELI
          BHAVAN, MAVELI ROAD, GANDHI NAGAR KOCHI, PIN - 680020
    2     THE KERALA STATE CIVIL SUPPLIES CORPORATION LIMITED
          MAVELI BHAVAN, MAVELI ROAD, GANDHI NAGAR KOCHI,
          REPRESENTED BY ITS CHAIRMAN AND MANAGING DIRECTOR,
          PIN - 680020
          BY ADV. ANTONY MUKKATH, 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.43851 of 2023
                                        2




                             BASANT BALAJI , J.
                            ------------------------------
                          W.P.(C) No.43851 of 2023
                         -----------------------------------
                     Dated this the 03rd day of April 2024


                                JUDGMENT

The petitioner retired from service of the 2nd respondent,

the Kerala State Civil Supplies Corporation Limited, on

superannuation on 28.02.2017. On the audit objection, the

Assistant Manager filed a complaint to the police and the case

was registered as C.C.No.76/2016 and C.C.No.75/2016 against

the petitioner. The trial was conducted in both the cases and

by Ext.P1 common judgment dated 31.05.2023, the accused

was found not guilty of the offences punishable under Section

13(2) r/w 13(1)(c) and 13(1)(d) of the Prevention of Corruption

Act 1988 and Section 409 of the IPC. Therefore, pointing out

this, the petitioner filed Ext.P2 representation before the 1 st

respondent to grant him the monitory benefits due to the

petitioner. The said representation was filed as early as on

22.06.2023 and is still pending consideration.

Therefore, this Writ petition is disposed of directing the

1st respondent to take up Ext.P2 and pass appropriate orders

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) 43851/2023

PETITIONER EXHIBITS EXHIBIT P1 A TRUE COPY OF THE COMMON JUDGMENT IN C.C NO: 76/2016 AND C.C NO: 75/2016 ON THE FILES OF THE COURT OF THE ENQUIRY COMMISSIONER AND SPECIAL JUDGE, KOZHIKODE DATED 31.05.2023.

EXHIBIT P2 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT DATED 22.06.2023.

EXHIBIT P3                 A TRUE COPY OF THE LETTER ISSUED TO
                           THE    PETITIONER    BY   THE  SENIOR
                           SUPERINTENDENT    OF    POST  OFFICE,

THRISSUR DIVISION DATED 24.07.2023 ACKNOWLEDGING THE DELIVERY OF EXT P2 WITH THE 1ST RESPONDENT.

RESPONDENTS EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE