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Kerala High Court

Suresh K C vs Kerala State Electricity Board Limited ... on 1 September, 2022

Author: Anu Sivaraman

Bench: Anu Sivaraman

WP(C) No.27128/2022                           1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                      THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
           Thursday, the 1st day of September 2022 / 10 th Bhadra, 1944
                              WP(C) NO. 27128 OF 2022
   PETITIONER:

          SURESH K C., (RETIRED SENIOR ASSISTANT), NETTAYIKODATH HOUSE,
          NETTAYIKODATH ROAD, PALARIVATTOM P.O., ERNAKULAM-682025 (WORKED AS
          SENIOR ASSISTANT, ELECTRICAL SECTION, VENNALA, ERNAKULAM )

   RESPONDENT:

      1. KERALA STATE ELECTRICITY BOARD LIMITED (KSEB) REPRESENTED BY ITS
         SECRETARY. VYDHYUTHI BHAVAN, PATTOM P.O., THIRUVANANTHAPURAM , PIN -
         695004
      2. THE CHIEF ENGINEER (HRM) KERALA STATE ELECTRICITY BOARD LIMITED
         (KSEB) VYDHYUTHI BHAVAN, PATTOM P.O.,THIRUVANANTHAPURAM , PIN -
         695004
      3. DEPUTY DIRECTOR, KERALA STATE ELECTRICITY BOARD LIMITED (KSEB)
         VYDHYUTHI BHAVAN, PATTOM P.O., THIRUVANANTHAPURAM , PIN - 695004
      4. THE EXECUTIVE ENGINEER, KSEB, ELECTRICAL DIVISION, VYDHYUTHI
         BHAVANAM, POWER HOUSE ROAD, ERNAKULAM, PIN - 682018
      5. DEPUTY CHIEF ENGINEER,ELECTRICAL CIRCLE, VYDHYUTHI BHAVANAM, POWER
         HOUSE ROAD, ERNAKULAM, PIN - 682018

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to direct the 2nd respondent to disburse all the retirement
   benefits including pension as well as the DCRG which is legally due to him
   pending disposal of the Writ Petition.
        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S K.R.RAJKUMAR, JAGADEESH LAKSHMAN, RAHUL RAJ Advocates for the
   petitioners, M/S SRI.K.S.ANIL, STANDING COUNSEL for the respondents, the
   court passed the following:
                                      ORDER

Admit.

Learned standing counsel seeks time to get specific instructions with regard to the contention of the petitioner that the last month salary and provisional pension has not been disbursed to the petitoner.

Post on 23.09.2022.

Sd/- ANU SIVARAMAN JUDGE 01-09-2022 /True Copy/ Assistant Registrar