Kerala High Court
K.T.Anthony vs Kerala State Road Transport ... on 6 July, 2010
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE B.P.RAY
WEDNESDAY, THE 22ND DAY OF FEBRUARY 2012/3RD PHALGUNA 1933
WP(C).No. 4324 of 2012 (M)
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PETITIONER:
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K.T.ANTHONY
S/O.THOMA.K.A., KIZHAKKEDATH HOUSE, JOSEPURAM
VAPPALASSY P.O., ERNAKULAM DISTRICT, PIN 683 572
(CONDUCTOR-RETIRED
KERALA STATE ROAD TRANSPORT CORPORATION, ERNAKULAM
D/R 31.01.2007).
BY ADV. SRI.C.V.MILTON
RESPONDENTS:
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1. KERALA STATE ROAD TRANSPORT CORPORATION,
REPRESENTED BY ITS MANAGING DIRECTOR,
TRANSPORT BHAVAN, FORT P.O.
THIRUVANANTHAPURAM-695 023.
2. THE DISTRICT TRANSPORT OFFICER
KERALA STATE ROAD TRANSPORT CORPORATION,
ERNAKULAM - 689 618.
BY SRI.BABU JOSEPH KURUVATHAZHA,SC,KSRTC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
'22-02-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
APPENDIX
PETITIONER'S EXHIBITS :
EXHIBIT-P1. TRUE COPY OF THE 1ST PAGE OF THE PENSION PAYMENT ORDER
ISSUED TO THE PETITIONER.
EXHIBIT-P2. TRUE COPY OF THE ORDER NO.PA2/014298/07 DATED 6.07.2010.
EXHIBIT-P3. TRUE COPY OF THE PAGE NO.4 OF THE PENSION PAYMENT ORDER
SHOWING THE REVISION OF PENSION.
EXHIBIT-P4. TRUE COPY OF THE REPRESENTATION DATED 27.01.2012 SENT TO
THE 1ST RESPONDENT.
RESPONDENTS' EXHIBITS : NIL
//True Copy//
P.A. to Judge.
B.P. RAY, J.
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W.P.(C) No. 4324 of 2012
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Dated this the 22nd day of February, 2012.
JUDGMENT
Heard the learned counsel for the petitioner.
2. The petitioner retired from the service of the Kerala State Road Transport Corporation on 31.01.2007. He was placed under suspension on three occasions for unauthorised absence during the period from 2003 to 2007. Later these disciplinary files were closed by granting eligible leave for the period of suspension and days of absence. Periods of absence were regularised and revised pension were given vide Ext.P3. But the arrears of salary for the period 2003-2007 were not drawn and disbursed to the petitioner. Hence this writ petition.
3. The petitioner submitted Ext.P4 representation before the first respondent. Let the first respondent dispose of Ext.P4 representation within three months from the date of receipt of a copy of this judgment, after giving an opportunity of hearing to the petitioner .
This writ petition is disposed of as above.
sd/- B.P. RAY, JUDGE.
rv O.P. No. -:2:- B.P. RAY, J.
----------------------------------------------------------- O.P.No. 13887 of 2002 O.P. No. -:3:-
------------------------------------------------------------- Dated this the 17th day of February, 2012.
JUDGMENT