L.Babu vs State Of Kerala
2024 Latest Caselaw 6312 Ker

Kerala High Court

L.Babu vs State Of Kerala on 29 February, 2024

Author: P Gopinath

Bench: P Gopinath

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
   THURSDAY, THE 29TH DAY OF FEBRUARY 2024 / 10TH PHALGUNA, 1945
                        WP(C) NO. 7402 OF 2019
PETITIONER:

          L.BABU,
          AGED 57 YEARS,
          THENGUVILA PUTHEN VEEDU, CHAKKUVARAKKAL P.O.,
          KOTTARAKKARA, KOLLAM DISTRICT-691 508 (DAILY WAGE
          DRIVER RETIRED FROM KOTTARAKKARA DEPOT ON 30/07/2018).

          BY ADV N.SASIDHARAN UNNITHAN



RESPONDENTS:

    1     STATE OF KERALA,
          REP. BY THE SECRETARY TO GOVERNMENT, SOCIAL JUSTICE
          DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695 001.

    2     KERALA STATE ROAD TRANSPORT CORPORATION,
          REPRESENTED BY THE MANAGING DIRECTOR, TRANSPORT BHAVAN,
          FORT, THIRUVANANTHAPURAM-695 023.

    3     DISTRICT TRANSPORT OFFICER,
          KSRTC, KOTTARKKARA DEPOT, KOLLAM DISTRICT-691 531.

          BY ADVS.
          SRI.K.V.SOHAN, STATE ATTORNEY
          SRI.P.C.CHACKO, SC,
          SRI.P.C.SASIDHARAN, SC

          SRI.VENUGOPAL, GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 7402 OF 2019
                                  2

                            JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw the writ petition reserving the liberty of the petitioner to

approach the Controlling authority under the Payment of Gratuity

Act, 1972.

In the light of the permission sought by the learned counsel

for the petitioner, the writ petition is dismissed as withdrawn,

reserving the liberty as aforesaid.

Sd/-

GOPINATH P. JUDGE DK