Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Kerala High Court

M.Sundareshan Pillai vs State Of Kerala on 28 June, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR.JUSTICE BASANT BALAJI
        FRIDAY, THE 28TH DAY OF JUNE 2024 / 7TH ASHADHA, 1946
                       WP(C) NO. 29517 OF 2023
PETITIONERS:

    1      M.SUNDARESHAN PILLAI
           AGED 73 YEARS
           S/O.A MADHAVAN PILLAI, RETIRED WHILE WORKING AS
           ATHLETIC COACH WITH THE KERALA STATE SPORTS COUNCIL,
           RESIDING AT: RAMAVILASAM HOUSE, MYAILAKKAD P.O.,
           KOTTIYAM, KOLLAM DISTRICT, PIN - 691571
    2      ANILAL.P
           AGED 70 YEARS
           S/O.A. PEETHAMBARAN, ATHLETIC COACH, RETIRED FROM
           DISTRICT OFFICE, KOLLAM UNDER THE KERALA STATE SPORTS
           COUNCIL, RESIDING AT: ARAMANA, ADHICHANELLOOR P.O.,
           KOLLAM DISTRICT, PIN - 691573
    3      N. LAWRENCE
           AGED 69 YEARS
           S/O.J.NESAN, GYMNASTIC COACH, RETIRED FROM REGIONAL
           COCHIN CENTRE AT THIRUVANANTHAPURAM, UNDER THE KERALA
           STATE SPORTS COUNCIL RESIDING AT: LAWRENCE BHAVAN,
           T.C.NO.14/19(1)ANANDHA NAGAR, NEAR M.G.COLLEGE,
           KESAVADASAPURAM, PATTOM.P.O., THIRUVANANTHAPURAM,
           PIN - 695004
    4      ANNAMMA C.C
           AGED 71 YEARS
           W/O.TITUS PAUL, BASKET BALL COACH (RETIRED) FROM
           DISTRICT SPORTS, COUNCIL, THRISSUR UNDER KERALA SPORTS
           STATE COUNCIL, RESIDING :- PATHADAN HOUSE,
           ERAYAMKUDI P.O., THRISSUR DISTRICT, PIN - 680308
    5      SATHEESH KUMAR.T
           AGED 58 YEARS
           S/O.T.KUTTAN, JUNIOR SUPERINTENDENT (RETIRED) RETIRED
           FROM KERALA STATE SPORTS COUNCIL, THIRUVANANTHAPURAM.
           RESIDING AT : AKSHAYAM NEAR D.C.C OFFICE, EMLY,
           KALPETTA NORTH (P.O), WAYANAD DISTRICT, PIN - 673122
           BY ADVS.
           R.REJI
           M.V.THAMBAN
           THARA THAMBAN
           B.BIPIN
           ARUN BOSE
           JEENA A.V.
           THOMAS THOMAS
 WP(C) NO. 29517 OF 2023
                                      2

RESPONDENTS:

     1       STATE OF KERALA
             REPRESENTED BY THE SECRETARY TO THE GOVERNMENT
             DEPARTMENT OF SPORTS GOVERNMENT SECRETARIAT
             THIRUVANANTHAPURAM, PIN - 695001
     2       THE SECRETARY TO THE GOVERNMENT
             DEPARTMENT OF FINANCE, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM, PIN - 695001
     3       KERALA STATE SPORTS COUNCIL
             REPRESENTED BY ITS SECRETARY, OFFICE OF THE KERALA
             STATE SPORTS COUNCIL, THIRUVANANTHAPURAM,
             PIN - 695001
     4       THE PRESIDENT
             KERALA STATE SPORTS COUNCIL, OFFICE OF THE KERALA
             STATE SPORTS COUNCIL, THIRUVANANTHAPURAM,
             PIN - 695001
     5       THE DISTRICT SPORTS COUNCIL
             REPRESENTED BY THE SECRETARY, INDOOR STADIUM, PALACE
             ROAD, THRISSUR, PIN - 680001
     6       THE DISTRICT SPORTS COUNCIL
             REPRESENTED BY THE SECRETARY, NEAR NEHRU STADIUM,
             KOTTAYAM, PIN - 686001
OTHER PRESENT:

             SR GP SMT MARY BEENA JOSEPH, SC SMT LATHA ANAND


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   28.06.2024,   THE   COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 29517 OF 2023
                                  3

                            JUDGMENT

Dated this the 28th day of June 2024 Petitioners are senior citizens and have retired from Kerala State Sports Council as Coaches in various disciplines of sports, Their terminal benefits, such as DCRG, Commuted Value of Pension and pay revision benefits from 2009 onwards and Leave Surrender due to the 5th petitioner, are not paid till today. Pointing out this they filed Ext.P1 representation before the 1st respondent. The said representation is dated 28.08.2023. It is not disposed of as on now.

Therefore, there will be a direction to the 1st respondent to take up Ext.P1 and pass appropriate orders within a period of three months from the date of receipt of a copy of this judgment.

Sd/-

BASANT BALAJI JUDGE saap WP(C) NO. 29517 OF 2023 4 APPENDIX OF WP(C) 29517/2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE REPRESENTATION DATED 28.08.2023 SUBMIITTED BY THE PETITIONERS BEFORE THE RESPONDENTS 1 TO 3