Krishnan Maniyan vs State Of Kerala
2024 Latest Caselaw 27046 Ker

Kerala High Court

Krishnan Maniyan vs State Of Kerala on 6 September, 2024

                                                             2024:KER:68203


                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                THE HONOURABLE MR.JUSTICE BASANT BALAJI

        FRIDAY, THE 6TH DAY OF SEPTEMBER 2024/15TH BHADRA, 1946

                          WP(C) NO. 23522 OF 2021

PETITIONER:

            KRISHNAN MANIYAN,
            AGED 60 YEARS
            S/O KUNJIRAMAN (LATE), MULLAKKODE HOUSE,
            KANDANKALI.P.O, PAYYANNUR TALUK,
            KANNUR - 670 333.

            BY ADV M.PROMODH KUMAR


RESPONDENTS:

    1       STATE OF KERALA,
            REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT,
            GOVERNMENT SECRETARIAT, TRIVANDRUM - 695 001.

    2       THE DIRECTOR,
            DIRECTORATE OF URBAN AFFAIRS, SWARAJ BHAVAN,
            NANDANKODE, TRIVANDRUM - 695 003.

    3       PAYYANNUR MUNICIPALITY,
            REPRESENTED BY ITS SECRETARY, PAYYANUR.P.O,
            KANNUR - 670 307.

    4       THE SECRETARY,
            PAYYANUR MUNICIPALITY, PAYYANUR.P.O,
            KANNUR - 670 307.

            BY ADV M.SASINDRAN
            GP SRI. RIYAL DEVASSY


     THIS     WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
06.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No.23522 of 2021

                                                              2024:KER:68203
                                       -2-

                              JUDGMENT

(Dated this the 6th day of September, 2024)

The writ petition is filed for directing respondents 3 and 4

to release the provident fund benefits to the petitioner as directed

in Ext.P2 and pay the interest at the rate of 12% p.a. of the

amount. The counsel for the petitioner submits that, after filing of

the writ petition the amount has been paid. The petitioner claims

interest at the rate of 12% p.a.

2. The petitioner is at liberty to claim the interest, if there

is a delay in payment, in appropriate proceedings.

The Writ Petition is disposed with above said direction.

Sd/-

BASANT BALAJI JUDGE

ADS

2024:KER:68203

APPENDIX OF WP(C) 23522/2021

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE PETITIONER'S ORDER OF RETIREMENT ISSUED BY THE 4TH RESPONDENT DATED 27.02.2021.

EXHIBIT P2 TRUE COPY OF THE ORDER NO.PF-13-14892/2020 PASSED BY THE 2ND RESPONDENT DATED 02.03.2021.

EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS ISSUED BY THE 4TH RESPONDENT DATED 19.03.2021.

EXHIBIT P4 TRUE COPY OF THE LETTER ISSUED BY THE 2ND RESPONDENT TO THE 1ST RESPONDENT DATED 31-08-2021.