Kerala High Court
K. Raveendran vs Kerala State Road Transport ... on 26 November, 1996
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE C.K.ABDUL REHIM
WEDNESDAY, THE 3RD DAY OF SEPTEMBER 2014/12TH BHADRA, 1936
WP(C).No. 23380 of 2014 (V)
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PETITIONERS:-
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1. K. RAVEENDRAN,
ALUVILA PUTHEN VEEDU, AVANOOR,
KOTTARAKARA P.O., KOLLAM DISTRICT,PIN - 691 506,
(DRIVER RETIRED FROM PATHANAPURAM DEPOT.).
2. C. SIVANANDAN ACHARY, SACHU BHAVAN,
NJARAKKAD, THALAVOOR P.O., KOLLAM DISTRICT,
PIN - 691 528, (DRIVER RETIRED FROM PATHANAPURAM DEPOT.).
3. P.SUBRAMANYAN PILLAI, ANU BHAVANAM,
PANDAPLAVU P.O., PATTAZHY, KOLLAM DISTRICT,
PIN - 691 522, (DRIVER RETIRED FROM PATHANAPURAM DEPOT.).
4. K. UTHAMAN, ARUN BHAVAN,
NADUTHERRY, THALAVOOR P.O,. KOLLAM DISTRICT,
PIN - 691 528 (DRIVER, PATHANAPURAM DEPOT.).
5. S. PRASANTHA KUMAR, SNTHA BHAVANAM,
PATTMUKKU, MULAVANA P.O., KOLLAM DISTRICT,
PIN - 691 450 (DRIVER, PATHANAPURAM DEPOT.).
6. D. RAJAMONY, HARITHA BHAVAN,
PANDITHITTA, AMBALANIRAPPU P.O., KOLLAM DISTRICT,
PIN - 691 528, (DRIVER, PATHANAPURAM DEPOT.).
7. G.CHANDRASEKHARA PILLAI, DHANYA VILASOM,
KAMUKUMCHERRY P.O., KOLLAM DISTRICT,
PIN - 691 528, (DRIVER, PATHANAPURAM DEPOT.).
8. A. ABDUL AZEEZ RAWTHER,
THARAYIL VADAKKETHIL VEEDU,
CHELIKUZHY P.O., KOLLAM DISTRICT,
PIN - 691 556, (DRIVER, PATHANAPURAM DEPOT.).
9. G. RAJEEV, SAJI BHAVAN, PUNNALA,
PUNNALA P.O.,KOLLAM DISTRICT,
PIN - 689 696, (DRIVER, PATHANAPURAM DEPOT.).
10. P.SIDHIQUE, PUTHUMANA PURAYIDOM,
POONKULANJI P.O., KOLLAM DISTRICT, PIN - 689 695,
(DRIVER, PATHANAPURAM DEPOT.).
BY ADV. SRI.N.SASIDHARAN UNNITHAN.
WP(C).No. 23380 of 2014 (V)
RESPONDENTS:
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1. KERALA STATE ROAD TRANSPORT CORPORATION,
REPRESENTED BY THE MANAGING DIRECTOR, KSRTC,
THIRUVANANTHAPURAM - 695 023.
2. ASSISTANT TRANSPORT OFFICER,
KSRTC, PATHANAPURAM,
KOLLAM DISTRICT - 689 696.
BY ADV. SRI.M.GOPIKRISHNAN NAMBIAR, SC, KSRTC.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 03-09-2014, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
rs.
WP(C).No. 23380 of 2014 (V)
APPENDIX
PETITIONER'S EXHIBITS:-
EXHIBIT P1. TRUE COPY OF APPOINTMENT MEMORANDUM DATED 26.11.1996
ISSUED TO THE 1ST PETITIONER.
EXHIBIT P2. TRUE COPY OF MEMORANDUM DATED 05.12.2012 ISSUED BY THE
1ST RESPONDENT CORPORATION.
EXHIBIT P3. TRUE COPY OF MEMORANDUM DATED 25.01.2014 ISSUED BY THE
1ST RESPONDENT CORPORATION.
EXHIBIT P4. TRUE COPY OF JOINT REPRESENTATION DATED 20.08.2014 OF
THE PETITIONERS.
RESPONDENT'S EXHIBITS:- NIL.
//TRUE COPY//
P.A. TO JUDGE
rs.
C.K. ABDUL REHIM, J
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W.P(C). No. 23380 of 2014
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Dated this the 3rd day of September, 2014
J U D G M E N T
The petitioners are retired and serving employees of the 1st respondent Corporation. Grievance is regarding non- payment of revised daily wages based on the bilateral agreement executed on 13.04.1999, based on the pay revision came into effect from 01.03.1997 onwards. The petitioners are basing their claims on the basis of Exts.P2 & P3 orders issued by the 1st respondent Corporation in this regard. Ext.P4 joint representation submitted by the petitioners is pending consideration and disposal before the 1st respondent. Interest of justice can be achieved by directing an early consideration of Ext.P4 and to take an appropriate decision with respect to the claims raised by the petitioners.
2. Therefore this writ petition is disposed of by directing the 1st respondent to consider Ext.P4 and to take an appropriate decision with respect to the claims made by the petitioners, if necessary after affording opportunity of personal hearing to a representative of the petitioners. W.P(C). No. 23380 of 2014 -2-
3. A decision in this regard shall be taken at the earliest and the amounts if any found due to the petitioners shall be disbursed, at the earliest, at any rate within a period of 4 months from the date of receipt of a copy of this judgment.
Sd/-
C.K. ABDUL REHIM, JUDGE.
Pn