Sasidharan P.N vs Vaikom Municipality on 20 May, 2014

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Kerala High Court

Sasidharan P.N vs Vaikom Municipality on 20 May, 2014

Bench: K.Vinod Chandran

        

 
IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT:

                      THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

          TUESDAY, THE 24TH DAY OF NOVEMBER 2015/3RD AGRAHAYANA, 1937

                                WP(C).No. 34585 of 2015 (W)
                                    ----------------------------

PETITIONER:
------------------

            SASIDHARAN P.N, AGED 61 YEARS
            S/O.LATE NARAYANAN, PADINJARE KAYIKKARA
            VAIKOM VILLAGE, VAIKOM.P.O.
           DISTRICT KOTTAYAM.

            BY ADVS.SRI.K.REGHU KOTTAPPURAM
                       SRI.M.MUKESH
                       SRI.R.MAHESH (KOTTAPPURAM)
                       SRI.MURUKESH REGHU

RESPONDENTS:
-----------------------

        1. VAIKOM MUNICIPALITY,
            REPRESENTED BY THE SECRETARY, VAIKOM-686 141.

        2. THE DIRECTOR OF URBAN AFFAIRS,
            STATE OF KERALA, THIRUVANANTHAPURAM-695 001.

        3. THE SECRETARY TO GOVERNMENT
            LOCAL SELF GOVERNMENT,STATE OF KERALA
            THIRUVANANTHAPURAM-695 001.

            BY SRI.GEORGE KARITHANAM VARGHESE
            BY GOVERNMENT PLEADER SMT. A. LOWSY

            THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
            24-11-2015, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

WP(C).No. 34585 of 2015 (W)


                                           APPENDIX

PETITIONER'S EXHIBITS:-
-----------------------------------

EXHIBIT P1           -         COPY OF NOTICE VIDE G1-2389/14 DATED 20.05.2014.

EXHIBIT P2           -         COPY OF ORDER NO.PF 11-2095/14 DATED 28-03-2015
                               ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P3           -         COPY OF ORDER NO.A2-7662/14 DATED 28-01-2014.

RESPONDENTS' EXHIBITS:- NIL
---------------------------------------


                                                               //TRUE COPY//


                                                               P.A. TO JUDGE


sp



                     K. VINOD CHANDRAN, J.
               ---------------------------------------
                   W.P(C). No.34585 of 2015
               ---------------------------------------
         Dated this the 25th day of November, 2015.

                           JUDGMENT

The petitioner, who was a Municipality sanitation worker, seeks disbursement of his retirement benefits, commutation of pension and D.A. arrears.

2. The learned Standing Counsel appearing for the Municipality submits that the payment is not made only due to the financial stringency of the Municipality.

3. In any event, the retired employee has to survive and in such circumstance, the Municipality shall pay 50% of the amounts due within three months and the balance 50% shall be paid within three months thereafter.

Writ Petition is disposed of with the above direction.

Sd/-

K. VINOD CHANDRAN, JUDGE.

//True Copy// P.A. to Judge.

sp/26/11/15

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