Kerala High Court
Suresh Kumar C vs State Of Kerala on 25 October, 2024
Author: Murali Purushothaman
Bench: Murali Purushothaman
2024:KER:79515
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
FRIDAY, THE 25TH DAY OF OCTOBER 2024/3RD KARTHIKA, 1946
WP(C) NO. 37513 OF 2024
PETITIONER:
SURESH KUMAR C.
AGED 58 YEARS
S/O. N.CHANDRAN, SOUPARNIKA,
GURUDEV NAGAR, CHERUKUNNAM,
VARKALA, THIRUVANANTHAPURAM,
PIN - 695 141.
BY ADV LIJU. M.P
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY CHIEF SECRETARY,
GOVERNMENT SECRETARIATE,
THIRUVANANTHAPURAM, PIN - 695 001.
2 THE KERALA STATE ELECTRICITY BOARD
VYDYUTHI BHAVAN, PATTOM,
THIRUVANANTHAPURAM
REPRESENTED BY CHAIRMAN,
PIN - 695 004.
3 THE CHAIRMAN
THE KERALA STATE ELECTRICITY BOARD,
VYDYUTHI BHAVAN, PATTOM,
THIRUVANANTHAPURAM,
PIN - 695 004.
4 THE SECRETARY (ADMINISTRATION)
THE KERALA STATE ELECTRICITY BOARD,
VYDYUTHI BHAVAN, PATTOM,
THIRUVANANTHAPURAM, PIN - 695 004.
5 THE CHIEF ENGINEER (HRM),
OFFICE OF CHIEF ENGINEER (HRM),
THE KERALA STATE ELECTRICITY BOARD,
VYDYUTHI BHAVAN, PATTOM,
THIRUVANANTHAPURAM, PIN - 695 004.
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WP(C) NO.37513 OF 2024
2
6 THE ACCOUNTS OFFICER (PENSION AUTHORIZATION)
OFFICE OF CHIEF ENGINEER (HRM),
THE KERALA STATE ELECTRICITY BOARD,
VYDYUTHI BHAVAN, PATTOM,
THIRUVANANTHAPURAM, PIN - 695 004.
SRI. ANTONY MUKKATH - SC
SMT. MARY BEENA JOSEPH - SR. GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 25.10.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
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WP(C) NO.37513 OF 2024
3
JUDGMENT
The petitioner retired from the service of the
Kerala State Electricity Board as Chief Engineer
on 31.05.2022. According to the petitioner, the
retirement benefits due to him were disbursed
after a considerable delay and that he is entitled
to get interest for the delayed payment. The
petitioner has preferred Exts.P7 and P8
representations in this regard before the 4 th
respondent. The limited prayer of the petitioner
at this stage is for a consideration of Exts.P7 and
P8 by the 4th respondent, within a time frame.
2. Heard the learned counsel for the
petitioner, the learned Government Pleader and
Sri.Antony Mukkath, the learned Standing Counsel
for the KSEB.
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WP(C) NO.37513 OF 2024
3. In the facts and circumstances of the
case and having regard to the submissions made
across the Bar, there will be a direction to the 4 th
respondent to consider Exts.P7 and P8, after
hearing the petitioner, as expeditiously as
possible, at any rate, within a period of three
months from the date of receipt of a copy of this
judgment.
The writ petition is disposed of with the
above direction.
Sd/-
MURALI PURUSHOTHAMAN
JUDGE
SPR
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WP(C) NO.37513 OF 2024
APPENDIX
PETITIONER'S EXHIBITS:-
EXHIBIT P1 TRUE COPY OF THE ORDER DATED 01.06.22 GO.
(RT).NO.88/2022/POWER ISSUED BY PRINCIPAL
SECRETARY, GOVERNMENT OF KERALA.
EXHIBIT P2 TRUE COPY OF THE ORDER DATED 28.10.22
OFFICE ORDER (CMD)NO.1442/22 ISSUED BY
4TH RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE NOTE TO THE ACCOUNTS
OFFICER (PENSION SANCTION) DATED 12.06.23
NO.VIG B3/1001/2022 (175)/2555 ISSUED BY
CHIEF VIGILANCE OFFICER.
EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED
10.07.23 ADDRESSED TO RESPONDENT NO.3.
EXHIBIT P5 TRUE COPY OF THE LETTER NO.CE(HRM)/B9/CE
SURESH KUMAR C/2023-24 DATED 14.08.23
ISSUED BY DEPUTY CHIEF ENGINEER (HRM)II.
EXHIBIT P6 TRUE COPY OF THE ORDER /INTIMATION PA
I/PPO 49557/2024-25/82 DATED 23.04.24
ISSUED BY RESPONDENT NO.6.
EXHIBIT P7 TRUE COPY OF THE REPRESENTATION DATED
05.06.24 ADDRESSED TO THE 4TH RESPONDENT.
EXHIBIT P8 TRUE COPY OF THE REPRESENTATION DATED
22.08.24 ADDRESSED TO THE 4TH RESPONDENT.
EXHIBIT P9 TRUE COPY OF THE POSTAL RECEIPT DATED
22.08.24 ADDRESSED TO ADDRESSED TO THE
4TH RESPONDENT.
EXHIBIT P10 TRUE COPY OF THE POSTAL RECEIPT DATED
22.08.24 ADDRESSED TO ADDRESSED TO THE
5TH RESPONDENT.
RESPONDENTS EXHIBITS: NIL.
