Kerala High Court

Kerala State Financial Enterprises Ltd vs Mohammed Ali Vp on 5 August, 2025

WA NO. 1590 OF 2025‬
‭                             1‬
                              ‭                2025:KER:58320‬
                                               ‭


           IN THE HIGH COURT OF KERALA AT ERNAKULAM‬
           ‭

                             PRESENT‬
                             ‭

   THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI‬
   ‭

                               &‬
                               ‭

         THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.‬
         ‭

                TH‬
                ‭
  TUESDAY, THE 5‬
  ‭                 DAY OF AUGUST 2025 / 14TH SRAVANA,‬‭
                    ‭                                  1947‬

                       WA NO. 1590 OF 2025‬
                       ‭

 AGAINST THE JUDGMENT DATED 17.03.2025 IN WP(C) NO.35429 OF‬
 ‭
                2024 OF HIGH COURT OF KERALA‬
                ‭

APPELLANT/RESPONDENT:‬

‭

‭ERALA STATE FINANCIAL ENTERPRISES LTD.‬ K 'BHADRATHA', MUSEUM ROAD, PB NO. 510, THRISSUR‬ ‭ REPRESENTED BY ITS MANAGING DIRECTOR, PIN - 680020‬ ‭

‭Y ADVS.‬ B SHRI.M.GOPIKRISHNAN NAMBIAR‬ ‭ SHRI.K.JOHN MATHAI‬ ‭ SRI.JOSON MANAVALAN‬ ‭ SRI.KURYAN THOMAS‬ ‭ SHRI.PAULOSE C. ABRAHAM‬ ‭ SHRI.RAJA KANNAN‬ ‭ SRI.JAI MOHAN‬ ‭

RESPONDENT/PETITIONER:‬ ‭

‭OHAMMED ALI VP‬ M AGED 59 YEARS‬ ‭ S/O UMMER MP 'RAISA', HOUSE NO. 56/ 298A,‬ ‭ PULAYILPARAMBU KALLAI P.O., KOZHIKODE,‬ ‭ KERALA, PIN - 673003‬ ‭

THIS‬ ‭ ‭ WRIT‬ ‭ APPEAL‬ ‭HAVING‬ ‭ COME‬ ‭ UP‬ ‭ FOR‬ ‭ ADMISSION‬ ‭ON‬ ‭5.08.2025,‬ ‭ 0 THE‬ ‭COURT‬ ‭ ON‬ ‭THE‬ ‭ SAME‬ ‭ DAY‬ ‭DELIVERED‬ ‭ THE‬ FOLLOWING:‬ ‭ WA NO. 1590 OF 2025‬ ‭ 2‬ ‭ 2025:KER:58320‬ ‭

JUDGMENT‬ ‭

‭Sushrut Arvind Dharmadhikari, J.‬

‭Heard‬ ‭C.M.Appln‬ ‭No.1‬ ‭of‬ ‭2025‬ ‭for‬ ‭condonation‬ ‭of‬ ‭delay.‬ ‭The‬

‭appeal‬ ‭has‬ ‭been‬ ‭filed‬ ‭with‬ ‭a‬ ‭delay‬ ‭of‬ ‭68‬ ‭days.‬ ‭Having‬ ‭perused‬ ‭the‬

‭reasons‬ ‭stated‬ ‭in‬ ‭the‬ ‭affidavit‬ ‭filed‬ ‭in‬ ‭support‬ ‭of‬‭the‬‭application‬ ‭to‬

‭condone‬ ‭delay,‬ ‭we‬ ‭are‬ ‭satisfied‬ ‭that‬ ‭sufficient‬ ‭cause‬‭has‬‭been‬ ‭made‬

‭out‬‭to‬‭condone‬‭the‬‭delay.‬ ‭Hence‬‭delay‬‭is‬‭condoned,‬‭and‬‭the‬‭appeal‬‭is‬

‭heard finally with the consent of parties.‬

‭2.‬ ‭The‬ ‭present‬ ‭intra-court‬‭appeal‬ ‭filed‬ ‭under‬ ‭Section‬‭5‬‭of‬‭the‬

‭Kerala‬ ‭High‬ ‭Court‬ ‭Act,‬ ‭1958‬ ‭assails‬ ‭the‬ ‭judgment‬ ‭dated‬ ‭17.03.2025‬

‭passed‬ ‭in‬ ‭WP(C)‬ ‭No.35429‬ ‭of‬ ‭2024‬ ‭whereby‬ ‭the‬ ‭appellant‬ ‭has‬ ‭been‬

‭directed‬ ‭to‬ ‭disburse‬ ‭the‬ ‭terminal‬ ‭benefits‬ ‭of‬ ‭the‬ ‭respondent‬‭within‬

‭three months.‬ WA NO. 1590 OF 2025‬ ‭ 3‬ ‭ 2025:KER:58320‬ ‭

‭3.‬ ‭The‬ ‭appellant‬‭herein‬ ‭is‬‭the‬ ‭respondent‬‭in‬ ‭the‬ ‭writ‬‭petition‬

‭whereas the respondent herein was the petitioner.‬

‭4.‬ ‭The‬ ‭respondent‬ ‭had‬ ‭filed‬ ‭the‬ ‭writ‬ ‭petition‬ ‭seeking‬ ‭the‬

‭following reliefs:‬

"‭ (i)‬ ‭issue‬ ‭a‬ ‭writ‬ ‭of‬ ‭mandamus‬ ‭or‬ ‭such‬ ‭other‬ ‭writ,‬ ‭direction‬ ‭or‬ ‭order‬ ‭compelling‬ ‭the‬ ‭Respondent‬ ‭to‬ ‭pay‬ ‭to‬ ‭the‬ ‭Petitioner‬ ‭the‬ ‭withheld‬ ‭amount‬ ‭such‬ ‭as‬ ‭14,95,800/-‬ ‭towards‬ ‭Earned‬ ‭Leave‬ ‭surrender‬‭salary‬‭for‬‭270‬‭days‬‭with‬‭interest‬‭from‬‭01-06-2023‬‭till‬‭the‬ ‭date‬ ‭of‬ ‭payment,‬ ‭performance‬ ‭incentive‬ ‭for‬‭the‬‭years‬‭2022-23‬‭and‬ ‭2023-24,‬ ‭statutory‬ ‭interest‬ ‭till‬ ‭31-01-2024‬‭for‬‭the‬‭delayed‬‭payment‬ ‭of‬ ‭Gratuity‬ ‭amount‬ ‭as‬ ‭well‬ ‭as‬ ‭pay‬ ‭revision‬ ‭arrears‬ ‭from‬ ‭2022‬ ‭onwards;‬ ‭(ii)‬ ‭issue‬‭a‬‭writ‬‭of‬‭certiorari‬‭or‬‭such‬‭other‬‭writ,‬‭direction‬‭or‬‭order‬ ‭quashing‬‭Exhibits‬‭P2,‬‭P7,‬‭P10,‬‭P11‬‭&‬‭P13‬‭as‬‭stale,‬‭arbitrary,‬‭without‬ ‭application of mind, unreasonable, illegal and unconstitutional;‬ ‭(iii)‬‭dispense‬‭with‬‭the‬‭filing‬‭of‬‭translation‬‭in‬‭the‬‭English‬‭language‬‭of‬ ‭documents‬ ‭in‬ ‭vernacular‬ ‭produced‬ ‭as‬ ‭exhibits‬ ‭in‬ ‭the‬ ‭writ‬ ‭proceedings;‬ ‭(iv)‬ ‭issue‬ ‭such‬ ‭other‬ ‭writ,‬ ‭direction‬‭or‬‭order‬‭as‬‭is‬‭deemed‬‭just‬‭and‬ ‭necessary in the facts, features and circumstances of the case."‬

‭5.‬ ‭The‬‭learned‬‭Single‬‭Judge‬‭disposed‬‭of‬‭the‬‭writ‬‭petition‬‭on‬‭the‬

‭ground‬ ‭that‬ ‭disciplinary‬ ‭enquiry‬ ‭would‬ ‭not‬ ‭continue‬ ‭after‬ ‭the‬

‭respondent‬ ‭demitted‬ ‭the‬ ‭office‬ ‭in‬ ‭view‬ ‭of‬ ‭the‬ ‭relevant‬ ‭Standing‬ WA NO. 1590 OF 2025‬ ‭ 4‬ ‭ 2025:KER:58320‬ ‭

‭Order‬‭of‬‭the‬‭Kerala‬‭State‬‭Financial‬‭Enterprises‬‭(KSFE).‬ ‭The‬‭said‬‭issue‬

‭is‬‭no‬‭longer‬‭res‬‭integra‬‭.‬ ‭This‬‭Court‬‭has‬‭decided‬‭batch‬‭of‬‭writ‬‭petitions‬

‭vide‬ ‭judgment‬ ‭dated‬ ‭16.01.2025‬ ‭passed‬ ‭in‬ ‭WP(C)‬ ‭No.31602‬ ‭of‬ ‭2024‬

‭and‬‭connected‬‭cases‬‭and‬‭allowed‬‭the‬‭writ‬‭petitions.‬ ‭Learned‬‭counsel‬

‭for‬ ‭the‬ ‭appellant‬ ‭contended‬ ‭that‬ ‭in‬ ‭one‬ ‭of‬ ‭the‬ ‭orders‬ ‭they‬ ‭have‬

‭approached‬ ‭the‬ ‭Hon'ble‬ ‭Apex‬ ‭Court‬‭wherein‬‭stay‬ ‭has‬‭been‬‭granted.‬

‭Therefore,‬ ‭the‬ ‭judgment‬ ‭of‬‭the‬ ‭learned‬‭Single‬ ‭Judge‬‭deserves‬ ‭to‬‭be‬

‭stayed till the outcome of the SLP.‬

‭6.‬ ‭Per‬‭contra,‬‭learned‬‭counsel‬‭for‬‭the‬‭respondent‬‭opposed‬‭the‬

‭prayer‬ ‭and‬ ‭submitted‬ ‭that‬ ‭the‬ ‭learned‬ ‭Single‬ ‭Judge‬ ‭has‬ ‭rightly‬

‭decided‬ ‭the‬ ‭writ‬ ‭petition.‬ ‭As‬‭such,‬‭no‬ ‭error‬ ‭is‬‭shown‬‭to‬‭have‬ ‭been‬

‭committed‬ ‭in‬ ‭the‬ ‭judgment.‬ ‭Therefore,‬‭this‬‭writ‬‭appeal‬‭deserves‬‭to‬

‭be dismissed.‬

‭7. Heard both sides.‬ WA NO. 1590 OF 2025‬ ‭ 5‬ ‭ 2025:KER:58320‬ ‭

‭8.‬‭In‬‭identical‬‭issue,‬‭W.A‬‭No.301‬‭of‬‭2025‬‭has‬‭been‬‭dismissed‬‭vide‬

‭judgment‬ ‭dated‬ ‭14.02.2025‬ ‭upholding‬ ‭the‬ ‭judgment‬ ‭of‬ ‭the‬ ‭learned‬

‭Single‬ ‭Judge.‬ ‭Therefore,‬ ‭we‬ ‭are‬ ‭not‬ ‭inclined‬ ‭to‬ ‭interfere‬ ‭with‬ ‭the‬

‭judgment passed by the learned Single Judge.‬

‭Accordingly,‬ ‭this‬ ‭writ‬ ‭appeal‬ ‭being‬ ‭bereft‬ ‭of‬ ‭merit‬ ‭and‬

‭substance, is hereby dismissed.‬

Sd/-‬ ‭ SUSHRUT ARVIND DHARMADHIKARI‬ ‭ JUDGE‬ ‭

‭Sd/-‬ SYAM KUMAR V.M.‬ ‭ JUDGE‬ ‭ MC/5.8‬ ‭ WA NO. 1590 OF 2025‬ ‭ 6‬ ‭ 2025:KER:58320‬ ‭

APPENDIX OF WA 1590/2025‬ ‭

PETITIONER ANNEXURES‬ ‭

Annexure A1‬ ‭ ‭RUE‬ ‭ T COPY‬ ‭OF‬ ‭ THE‬ ‭ JUDGMENT‬ ‭ OF‬ ‭THIS‬ HON'BLE‬ ‭ ‭ COURT‬ ‭ DATED‬ ‭02.07.2024‬ ‭ IN‬ ‭ WRIT‬ APPEAL NO. 803 OF 2024‬ ‭ Annexure A2‬ ‭ TRUE‬ ‭ ‭ COPY‬ ‭ OF‬ ‭ THE‬ ‭ORDER‬ ‭ DATED‬ ‭08.11.2024‬ OF‬‭ ‭ THE‬‭ HON'BLE‬‭ SUPREME‬‭ COURT‬‭ OF‬‭ INDIA‬‭IN‬ SLP (C) NO. 25529/ 2024‬ ‭ Annexure A3‬ ‭ TRUE‬ ‭ ‭ COPY‬ ‭ OF‬ ‭ THE‬ ‭ GO‬ ‭ BEARING‬ ‭ NO.‬ 26/2022/P&EA‬ ‭ ‭ DATED‬ ‭ 07.11.2022‬ ‭ ISSUED‬ ‭ BY‬ THE‬ ‭ ‭ DEPARTMENT‬ ‭ OF‬ ‭ PLANNING‬ ‭AND‬ ‭ ECONOMIC‬ AFFAIRS,‬ ‭ ‭ GOVT.‬ ‭ OF‬ ‭ KERALA‬ ‭ ALONG‬ ‭WITH‬ ‭ ITS‬ ENGLISH TRANSLATION‬ ‭ Exhibit P2‬ ‭ ENGLISH‬ ‭ ‭ TRANSLATION‬ ‭ OF‬ ‭EXHIBIT.P2‬ ‭ IN‬ WP(C)‬ ‭ Exhibit.P3‬ ‭ ENGLISH‬ ‭ ‭ TRANSLATION‬ ‭ OF‬ ‭EXHIBIT.P3‬ ‭ IN‬ WP(C)‬ ‭ Exhibit P5‬ ‭ ENGLISH‬ ‭ ‭ TRANSLATION‬ ‭ OF‬ ‭EXHIBIT.P5‬ ‭ IN‬ WP(C)‬ ‭ Exhibit P6‬ ‭ ENGLISH‬ ‭ ‭ TRANSLATION‬ ‭ OF‬ ‭EXHIBIT.P6‬ ‭ IN‬ WP(C)‬ ‭ Exhibit.P7‬ ‭ ENGLISH‬ ‭ ‭ TRANSLATION‬ ‭ OF‬ ‭EXHIBIT.P7‬ ‭ IN‬ WP(C)‬ ‭ Exhibit P8‬ ‭ ENGLISH‬ ‭ ‭ TRANSLATION‬ ‭ OF‬ ‭EXHIBIT.P8‬ ‭ IN‬ WP(C)‬ ‭ Exhibit P10‬ ‭ ENGLISH‬ ‭ ‭ TRANSLATION‬ ‭ OF‬ ‭EXHIBIT.P10‬ ‭ IN‬ WP(C)‬ ‭ Exhibit P11‬ ‭ ENGLISH‬ ‭ ‭ TRANSLATION‬ ‭ OF‬ ‭EXHIBIT.P11‬ ‭ IN‬ WP(C)‬ ‭ Exhibit P13‬ ‭ ENGLISH‬ ‭ ‭ TRANSLATION‬ ‭ OF‬ ‭EXHIBIT.P13‬ ‭ IN‬ WP(C)‬ ‭