Kerala High Court
P Antony George vs The Kerala State Road Transport ... on 10 August, 2000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE C.K.ABDUL REHIM
THURSDAY, THE 17TH DAY OF OCTOBER 2013/25TH ASWINA, 1935
WP(C).No. 25191 of 2013 (Y)
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PETITIONER(S):
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1. P ANTONY GEORGE, AGED 62 YEARS
S/O.GEORGE (PPO NO.36734)
RESIDING AT PUTHIYAPARAMBIL HOUSE,
ST.BENEDICT 3RD CROSS ROAD, ERNAKULAM
KOCHI - 682 018 (CONDUCTOR - RETIRED ON 28/2/2006 FROM
K.S.R.T.C. ERNAKULAM DEPOT)
2. K.T.SURENDRAN, AGED 63 YEARS
S/O.ISHMATHI, (PPO NO.36134)
RESIDING AT KALATHIL HOUSE, PERUMPADAPPU PARK ROAD
PALLURUTHY P.O.
ERNAKULAM (CONDUCTOR - RETIRED ON 31/8/2005
FROM K.S.R.T.C ERNAKULAM DEPOT)
BY ADV. SRI.K.P.JUSTINE (KARIPAT)
RESPONDENT(S):
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1. THE KERALA STATE ROAD TRANSPORT CORPORATION,
REPRESENTED BY ITS MANAGING DIRECTOR
TRANSPORT BHAVAN, THIRUVANANTHAPURAM - 695 023.
2. THE ASSISTANT TRANSPORT OFFICER,
K.S.R.T.C, ERNAKULAM 682 011.
BY SRI.BABU JOSEPH KURUVATHAZHA,SC,KSRTC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17-10-2013, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 25191 of 2013 (Y)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXT.P1: TRUE COPY OF THE PENSION PAYMENT ORDER ISSUED BY THE
RESPONDENT CORPORATION TO THE 1ST PETITIONER.
EXT.P1(A): TRUE COPY OF THE PENSION PAYMENT ORDER ISSUED BY THE
RESPONDENT CORPORATION TO THE 2ND PETITIONER.
EXT.P2: TRUE COPY OF ORDER NO.LR8-012426/2000 DATED 10/8/2000 OF
THE RESPONDENT CORPORATION.
EXT.P3: TRUE COPY OF PAGE NO.7 OF THE 2008 PAY REVISION
AGREEMENT.
EXT.P4: TRUE COPY OF THE ORDER NO.A 23-001500/09 DATED 2-3-2009.
EXT.P5: TRUE COPY OF ORDER NO.LR 8-043530/10 DATED 11/1/2013.
EXT.P6: TRUE COPY OF THE JUDGMENT IN WA NO.210/2010 DATED
26/2/2010.
EXT.P7: TRUE COPY OF THE JUDGMENT IN WPC 19618/2013 DT. 7/8/2013.
EXT.P8: THE COPIES OF THE REPRESENTATIONS SUBMITTED BY THE 1ST
PETITIONER DATED 24/9/2013.
EXT.P8(A): THE COPIES OF THE REPRESENTATIONS SUBMITTED BY THE 2ND
PETITIONER DATED 24/9/2013.
RESPONDENT(S)' EXHIBITS : NIL
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/TRUE COPY/
P. A. TO JUDGE
Pn
C.K. ABDUL REHIM, J.
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W.P.(C). No. 25191 of 2013
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Dated this the 17th day of October, 2013
JUDGMENT
Petitioners are retired employees of the 1st respondent Corporation. They are approaching this court seeking direction for grant of upgradation and additional increment based on Exts.P2 and P3. It is pointed out that, by virtue of Exts.P4 and P5 such reliefs were permitted by the Corporation. The petitioners rely on various judgments of this court to point out that identical reliefs were granted to similarly situated persons. In this regard the petitioners have submitted Ext.P8 representation before the 1st respondent. This court is of the opinion that a direction to consider Ext.P8 and to take an appropriate decision within a time limit will serve the ends of justice.
2. Hence, the writ petition is disposed of directing the 1st respondent to consider Ext.P8 and to take an appropriate decision on the request made by the petitioners, if necessary after affording an opportunity of W.P.(C). No. 25191 of 2013 -2- personal hearing to the petitioners. A final decision in this regard shall be taken at the earliest possible, at any rate within a period of 2 months from the date of receipt of a copy of this judgment.
Sd/-
C.K. ABDUL REHIM, JUDGE /True copy/ P. A. to Judge Pn