C.K. Kunjan vs Cochin Corporation
2024 Latest Caselaw 15068 Ker

Kerala High Court

C.K. Kunjan vs Cochin Corporation on 4 June, 2024

WPC 4888/24
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          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

          THE HONOURABLE MR.JUSTICE BASANT BALAJI

  TUESDAY, THE 4TH DAY OF JUNE 2024 / 14TH JYAISHTA, 1946

                   WP(C) NO. 4888 OF 2024



PETITIONER/S:


      C.K. KUNJAN, AGED 60 YEARS , S/O. KUTTAPPAN,
      CHADAYANGATTU HOUSE, KUMBALANGI, COCHIN, PIN - 682007
      BY ADVS. K.S.MADHUSOODANAN, M.M.VINOD KUMAR ,P.K.RAKESH
      KUMAR, K.S.MIZVER, M.J.KIRANKUMAR




RESPONDENT/S:


      COCHIN CORPORATION, OFFICE OF CORPORATION OF KOCHI, BOAT
      JETTY, PARK AVENUE ROAD, ERNAKULAM , KOCHI, REPRESENTED
      BY SECRETARY., PIN - 682011



      BY SC, SHRI K JANARDHANA SHENOY




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 04.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WPC 4888/24
                                2




                         JUDGMENT

(Dated this the 4th day of June 2024)

The petitioner has filed this Writ Petition for issue of

a writ of mandamus directing the respondents to disburse the

pensions arrears, wage revision arrears, gratuity and DA

arrears with interest. He has retired from the service of the

respondent Corporation as a sweeper on 31.5.2023.

2. The case of the petitioner is that he has submitted all

the required applications, documents and pension books.

But the petitioner received monthly pension only for

November and December 2023. The pension from June

2023 to October 2023, commutation value of pension,

pension arrears, gratuity, wage revision arrears and DA

arrears have not been paid.

3. The counsel for the petitioner submits that the

petitioner has received the commuted value of pension and

gratuity.

In the facts and circumstances of the case, the Writ

Petition is disposed of directing the respondent to disburse

the following, within 3 months from the date of receipt of a

copy of this judgment. If the amounts are not paid within

the above mentioned period, the amounts will carry interest

at the rate of 6% per annum from the actual due date till

payment.

(i) Pension arrears of June 2023 to October 2023 and January 2024 onwards.

(i) 2019 wage rev ision arrears.

(ii) DA arrears from January 2021 to 31.5.2023.

Sd/-

BASANT BALAJI, JUDGE dl/

PETITIONER EXHIBITS

Exhibit P1 PHOTOCOPY OF THE NOTICE DATED 07-05-2022 BEARING NO.

WZH 1/416/2016 OF THE ASSISTANT HEALTH OFFICER UNDER THE RESPONDENT Exhibit P2 PHOTOCOPY OF THE RELEVANT PAGES OF PENSION BOOK