Sasikumar K M vs State Of Kerala
2024 Latest Caselaw 26735 Ker

Kerala High Court

Sasikumar K M vs State Of Kerala on 5 September, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                                                         2024:KER:67316


            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

 THURSDAY, THE 5TH DAY OF SEPTEMBER 2024/14TH BHADRA, 1946

                     WP(C) NO. 28250 OF 2024

PETITIONER:


            SASIKUMAR K. M
            AGED 61 YEARS
            S/O. MADHAVAN, KAPLAMMOODU,
            CHEERANCHIRA P. O., CHETHIPUZHA,
            KOTTAYAM DISTRICT, PIN - 686 106.

            BY ADV S.JAYAKRISHNAN SUKUMARAN NAIR
RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY THE SECRETARY,
            DEPARTMENT OF LOCAL SELF GOVERNMENT (MUNICIPAL
            CONTINGENT SERVICE), SECRETARIAT,
            THIRUVANANTHAPURAM, PIN - 695 001.
    2       CHANGANACHERRY MUNICIPALITY
            REPRESENTED BY ITS SECRETARY
            CHANGANASSERY P. O, KOTTAYAM,
            PIN - 686 101.
    3       THE DEPUTY DIRECTOR
            LOCAL FUND AUDIT DEPARTMENT,
            CHANGANACHERRY MUNICIPALITY
            CHNGANASSERY P. O
            KOTTAYAM, PIN - 686 101.

            SMT. MARY BEENA JOSEPH - SR. GP
            SRI. PAUL JACOB - SC


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   05.09.2024,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                  2024:KER:67316


WP(C) NO.28250 OF 2024
                                2




                            JUDGMENT

The petitioner, a contingent employee in

the 2nd respondent Municipality, retired from

service on 30.09.2022. The grievance of the

petitioner is that the retirement/terminal

benefits due to him are not so far disbursed by

the Municipality.

2. The learned Standing Counsel submits

that an amount of Rs.5,13,074/- has already

been disbursed to the petitioner and the

balance amount remaining is Rs.4,00,000/-. It

is further submitted that the said amount will 2024:KER:67316

WP(C) NO.28250 OF 2024

be disbursed to the petitioner within a period of

one month from today. This submission is

recorded.

The writ petition is disposed of.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR 2024:KER:67316

WP(C) NO.28250 OF 2024

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 TRUE COPY OF ORDER NO.H2-9184/22 DATED 10.08.2023 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.

EXHIBIT P2 TRUE COPY OF JUDGMENT DATED 19.09.2023 IN W.P(C) NO.30169 OF 2023 OF THIS HON'BLE COURT.

EXHIBIT P3 TRUE COPY OF ORDER NO. H2-14491/23 DATED 29.02.2024 PASSED BY THE 2ND RESPONDENT. EXHIBIT P4 TRUE COPY OF THE TREATMENT RECORDS ISSUED BY ST.THOMAS HOSPITAL, CHETHIPUZHA 20/06/2024.

EXHIBIT P5 TRUE COPY OF REPRESENTATION DATED 24.07.2024 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

RESPONDENTS EXHIBITS:- NIL.