Kerala High Court
Sudheer Ram S vs The Kerala State Road Transport ... on 10 June, 2014
Author: V.Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALAAT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
MONDAY, THE 13TH DAYOF JULY 2015/22ND ASHADHA, 1937
WP(C).No. 20529 of 2015 (M)
----------------------------
PETITIONERS:
--------------------
1. SUDHEER RAM S., S/O. M.SIVARAMAKRISHNAN,
SUPERINTENDENT, KERALA STATE ROAD
TRANSPORT CORPORATION, KASARAGOD-671121.
2. SUJA T.K., SUPERINTENDENT,
KERALA STATE ROAD TRANSPORT CORPORATION
THIRUVALLA-689101.
3. JAYASREE K.R., SUPERINTENDENT,
KERALA STATE ROAD TRANSPORT CORPORATION
ERATTUPETTA-686121.
4. PRAMEELA KUMARI A., SUPERINTENDENT,
KERALA STATE ROAD TRANSPORT CORPORATION
THODUPUZHA-685584.
5. PRAMEELA KURUP V., SUPERINTENDENT,
KERALA STATE ROAD TRANSPORT CORPORATION
KARUNAGAPALLY-690518.
6. NEENA T.M., SUPERINTENDENT,
KERALA STATE ROAD TRANSPORT CORPORATION
THODUPUZHA-685584.
7. BINDU E.P., SUPERINTENDENT,
KERALA STATE ROAD TRANSPORT CORPORATION
PAPPANAMCODE-695018.
8. KALA S., SUPERINTENDENT,
KERALA STATE ROAD TRANSPORT CORPORATION
KATTAPPANA-685508.
9. LATHA S., SUPERINTENDENT,
KERALA STATE ROAD TRANSPORT CORPORATION
KANIYAPURAM-695301.
10. SUNIL KUMAR V., SUPERINTENDENT,
KERALA STATE ROAD TRANSPORT CORPORATION
KOLLAM-691001.
WP(C) NO. 20529/2015
11. RAJAKSHI P.P., SUPERINTENDENT,
KERALA STATE ROAD TRANSPORT CORPORATION
THAMARASSERY-673573.
12. MINI VARGHESE, SUPERINTENDENT,
KERALA STATE ROAD TRANSPORT CORPORATION
ALUVA-683101.
13. MAHESWARI M., SUPERINTENDENT,
KERALA STATE ROAD TRANSPORT CORPORATION
THIRUVANANTHAPURAM CENTRAL-695001.
14. GEORGE K.JOSE, SUPERINTENDENT,
KERALA STATE ROAD TRANSPORT CORPORATION
REGIONAL WORKSHOP, EDAPPAL-679571.
15. PREMAKUMARI K.G., SUPERINTENDENT,
KERALA STATE ROAD TRANSPORT CORPORATION
KUMILY-685509.
16. THULASI T., SUPERINTENDENT,
KERALA STATE ROAD TRANSPORT CORPORATION
KATTAPPANA-685508.
17. NIMSY MATHEW, SUPERINTENDENT,
KERALA STATE ROAD TRANSPORT CORPORATION
KOTHAMANGALAM-686691.
18. SUNITHA KURIAN, SUPERINTENDENT,
KERALA STATE ROAD TRANSPORT CORPORATION
CHENGANNUR-689121.
19. BINDU K.G., SUPERINTENDENT,
KERALA STATE ROAD TRANSPORT CORPORATION
PALAKKAD-678001.
BY ADVS.SRI.ANANDARAJAN.N
SRI.C.V.MILTON
RESPONDENTS:
------------------------
1. THE KERALA STATE ROAD TRANSPORT CORPORATION
REPRESENTED BY ITS MANAGING DIRECTOR
TRANSPORT BHAVAN, FORT P.O.
THIRUVANANTHAPURAM-695023.
2. THE EXECUTIVE DIRECTOR (ADMINISTRATION)-IN-CHARGE
KERALA STATE ROAD TRANSPORT CORPORATION
TRANSPORT BHAVAN, FORT P.O.
THIRUVANANTHAPURAM-695023.
WP(C) NO. 20529/2015
3. DEEPA N.NAIR, SUPERINTENDENT,
KERALA STATE ROAD TRANSPORT CORPORATION
NILAMBUR-679329 (NOW A THODUPUZHA).
BY SRI.M.GOPIKRISHNAN NAMBIAR, SC, KSRTC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 13-07-2015,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 20529 of 2015 (M)
APPENDIX
PETITIONER(S)' EXHIBITS
EXHIBIT P1 - RELEVANT PAGES OF FINAL GRADATION LIST OF MINISTERIAL AS
ON 01-04-2010.
EXHIBIT P2(a) - TRUE COPY OF MEMORANDUM NO. PLI/004847/2014 DATED
10-06-2014.
EXHIBIT P2(b) - TRUE COPY OF MEMORANDUM NO. PLI/03907/2013 DATED
30-11-2013.
EXHIBIT P2(c) - TRUE COPY OF MEMORANDUM NO. PLI/03907/2013 DATED
11-02-2014.
EXHIBIT P2(d) - TRUE COPY OF MEMORANDUM NO. PLI/03907/2013 DATED
30-04-2014.
EXHIBIT P2(e) - TRUE COPY OF MEMORANDUM NO. PLI/004847/2014 DATED
09-07-2014.
EXHIBIT P2(f) - TRUE COPY OF MEMORANDUM NO. PLI/004847/2014 DATED
12-09-2014.
EXHIBIT P3 - TRUE COPY OF MEMORANDUM NO. PLI/004847/2014 DATED
10-10-2014.
EXHIBIT P4 - TRUE COPY OF G.O.(P)NO. 968/87/FIN DATED 17-11-1987.
EXHIBIT P5 - TRUE COPY OF PAY SLIP OF SUDHEER RAM S., 1ST PETITIONER
FOR THE MONTH 11/2014.
EXHIBIT P6 - TRUE COPY OF PAY SLIP OF DEEP N.NAIR, 3RD RESPONDENT FOR
THE MONTH 11/2014.
EXHIBIT P7 - SALARY DETAILS OF DEEPA N.NAIR, 3RD RESPONDENT
FURNISHED BY THE ASST.TRANSPORT OFFICER, K.S.R.T.C.
NILAMBUR AS PER NO. E1/16/14/NBR DATED 13-11-2014.
EXHIBIT P8 - TRUE COPY OF REPRESENTATIONDATED 24-11-2014 FILED BY THE
1ST PETITIONER.
EXHIBIT P9 - TRUE COPY OF REPRESENTATIONDATED 12-12-2014 FILED BY
THE 2ND PETITIONER.
EXHIBIT P10 - TRUE COPY OF REPRESENTATIONDATED 24-11-2014 FILED BY THE
3RD PETITIONER.
EXHIBIT P11 - TRUE COPY OF REPRESENTATIONDATED 24-11-2014 FILED BY THE
4TH PETITIONER.
WP(C) NO. 20529/2015
EXHIBIT P12 - TRUE COPY OF REPRESENTATIONDATED 16-03-2015 FILED BY
THE 5TH PETITIONER.
EXHIBIT P13 - TRUE COPY OF REPRESENTATIONDATED 24-11-2014 FILED BY THE
6TH PETITIONER.
EXHIBIT P14 - TRUE COPY OF REPRESENTATIONDATED 29-11-2014 FILED BY THE
7TH PETITIONER.
EXHIBIT P15 - TRUE COPY OF REPRESENTATIONDATED 24-12-2014 FILED BY
THE 8TH PETITIONER.
EXHIBIT P16 - TRUE COPY OF REPRESENTATIONDATED 24-11-2014 FILED BY THE
9TH PETITIONER.
EXHIBIT P17 - TRUE COPY OF REPRESENTATIONDATED 24-11-2014 FILED BY THE
10TH PETITIONER.
EXHIBIT P18 - TRUE COPY OF REPRESENTATIONDATED 24-11-2014 FILED BY THE
11TH PETITIONER.
EXHIBIT P19 - TRUE COPY OF REPRESENTATIONDATED 24-11-2014 FILED BY THE
12TH PETITIONER.
EXHIBIT P20 - TRUE COPY OF REPRESENTATIONDATED 27-11-2014 FILED BY THE
13TH PETITIONER.
EXHIBIT P21 - TRUE COPY OF REPRESENTATIONDATED 28-11-2014 FILED BY THE
14TH PETITIONER.
EXHIBIT P22 - TRUE COPY OF REPRESENTATIONDATED 24-11-2014 FILED BY THE
15TH PETITIONER.
EXHIBIT P23 - TRUE COPY OF REPRESENTATIONDATED 25-11-2014 FILED BY THE
16TH PETITIONER.
EXHIBIT P24 - TRUE COPY OF REPRESENTATIONDATED 24-11-2014 FILED BY THE
17TH PETITIONER.
EXHIBIT P25 - TRUE COPY OF REPRESENTATIONFILED BY THE 18TH
PETITIONER.
EXHIBIT P26 - TRUE COPY OF REPRESENTATIONFILED BY THE 19TH
PETITIONER.
RESPONDENT(S)' EXHIBITS : NIL
/TRUE COPY/
P.A. TO JUDGE.
V. CHITAMBARESH, J
--------------------------------
WP(C) NO. 20529 OF 2015
------------------------------------
Dated this the 13th day of July, 2015
JUDGMENT
The petitioners seek re-fixation of their pay after rectifying the anomalies. The grounds are detailed in Exts.P8 to P26 representations. The same are pending consideration.
2. I direct the first respondent to consider Exts.P8 to P26 representations with notice to the petitioners. The grounds urged therein shall be adverted to. Final orders shall be passed within a period of two months. Steps to disburse the arrears of salary if any shall be taken.
The Writ Petition is disposed of.
V. CHITAMBARESH JUDGE ncd