Kerala High Court
M.K.Mahesan vs The Kerala State Road Transport ... on 16 January, 2007
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE B.P.RAY
TUESDAY, THE 19TH DAY OF JUNE 2012/29TH JYAISHTA 1934
WP(C).No. 14215 of 2012 (B)
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PETITIONER(S):
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1. M.K.MAHESAN,, AGED 57 YEARS,
S/O.KANDAN,MANNUMCHIRAYIL HOUSE,CHERIYAVALLAMTHURUTH,
NORTH PARAVOOR-683 513,(CHARGEMAN,
KERALA STATE ROAD TRANSPORT CORPORATION,
RETIRED ON 31.3.2010 FROM REGIONAL WORKSHOP,ALUVA).
2. A.S.VENU,, AGED 59 YEARS,
S/O.SUNDARAN,AMMANCHERRY HOUSE,PADAMUGHAL,
PALACHUVADU, KAKKANAD, KOCHI-30,
(BLACKSMITH, KERALA STATE ROAD TRANSPORT CORPORATION,
RETIRED ON 30.6.2007 FROM REGIONAL TRANSPORT WORKSHOP,
ALUVA).
3. K.X.GEORGE, AGED 58 YEARS,
S/O.XAVIER,NARAKKAL.P.O,VIA.ARATTUVAZHI,
PIN-682505,(COACH BUILDER,
KERALA STATE ROAD TRANSPORT CORPORATION)
RETIRED ON 30.6.2008 FROM REGIONAL WORKSHOP, MAVELIKKARA).
4. C.S.RAJAPPAN,, AGED 58 YEARS,
S/O.SANKARAN,CHEERAKKATTU HOUSE,EZHAKKARANADU.P.O.,
PUTHUSSERY-682 308(CHARGEMAN,
KERALA STATE ROAD TRANSPORT CORPORATION,
RETIRED ON 31.12.2008 FROM MUVATTUPUZHA).
5. V.R.KARTHIKEYAN,, AGED 58 YEARS,
S/O.RAGHAVAN,VEERATTU VEEDU,NEDUMTHURUTHY,
CHUTTUPADUKARA,EDAPPALLY,(BLACKSMITH,
KERALA STATE ROAD TRANSPORT CORPORATION,
RETIRED ON 31.10.2008 FROM REGIONAL WORKSHOP, ALUVA).
6. C.K.VIJAYAN, AGED 59 YEARS,
S/O.KRISHNAN,CHELLITHARAPARAMBIL HOUSE,VADUTHALA,
COCHIN-23,(CHARGEMAN, KERALA STATE ROAD TRANSPORT CORPORATION,
RETIRED ON 31.1.2007 FROM KOTHAMANGALAM DEPOT).
7. K.J.ANTONY,, AGED 59 YEARS,
S/O.K.T.JOSEPH,KOLARIKKAL HOUSE,KOTTUVALLY,
KAITHARAM.P.O,NORTH PARAVUR,PIN-683519
(SPECIAL GRADE MECHANIC,
KERALA STATE ROAD TRANSPORT CORPORATION,
RETIRED ON 31.5.2009 FROM NORTH PARAVOOR DEPOT).
CONT...
WP(C).No. 14215 of 2012 (B)
8. VISWAMBARAN.P.N,, AGED 59 YEARS,
S/O.NARAYANAN,PALLIAPANATH HOUSE,EROOR,
THRIPUNITHURA,(BLACKSMITH
KERALA STATEROAD TRANSPORT CORPORATION,
RETIRED ON 31.5.2007 FROM REGIONAL WORKSHOP,ALUVA)
9. P.A.SIMON,, AGED 59 YEARS,
S/O ANTONY,PURATHOOR HOUSE,KOTTUVALLY,
KAITHARAM.P.O.,NORTH PARAVOOR,
PIN-683519 (SPECIAL GRADE MECHANIC,
KERALA STATE ROAD TRANSPORT CORPORATION,
RETIRED ON 31.8.2007 FROM NORTH PARAVOOR 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,FORT.P.O,THIRUVANANTHAPURAM-695023.
2. THE FINANCIAL ADVISOR & CHIEF ACCOUNTS OFFICER,
KERALA STATE ROAD TRANSPORT CORPORATION,
TRANSPORT BHAVAN,FORT.P.O,THIRUVANANTHAPURAM-695023.
3. THE ASSISTANT PERSONAL OFFIER (PENSION),
KERALA STATE ROAD TRANSPORT CORPORATION,
TRANSPORT BHAVAN,FORT.P.O,THIRUVANANTHAPURAM-695023.
4. THE MECHANICAL ENGINEER,
KERALA STATE ROAD TRANSPORT CORPORATION,
REGIONAL WORKSHOP,ALUVA-683513.
5. THE MECHANICAL ENGINEER,
KERALA STATE ROAD TRANSPORT CORPORATION,
REGIONAL WORKSHOP,MAVELIKKARA-682505.
6. THE ASSISTANT TRANSPORT OFFICER,
KERALA STATE ROAD TRANSPORT CORPORATION,
NORTH PARAVOOR-683519.
7. THE ASSISTANT TRANSPORT OFFICER,
KERALA STATE ROAD TRANSPORT CORPORATION, KOTHAMANGALAM-682023.
8. THE ASSISTANT TRANSPORT OFFICER,
KERALA STATE ROAD TRANSPORT CORPORATION, MUVATTUPUZHA-682308.
BY SRI.JOY GEORGE, SC, K.S.R.T.C.
BY SRI.BABU JOSEPH KURUVATHAZHA, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19-06-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
AS
WP(C).No. 14215 of 2012 (B)
APPENDIX
PETITIONER(S) EXHIBITS:
EXT-P1: COPY OF THE PENSION PASS ISSUED TO THE IST PETITIONER
BY THE RESPONDENT CORPORATION.
EXT-P1(A): COPY OF THE PENSION PASS ISSUED TO THE 2ND PETITIONER
BY THE RESPONDENT CORPORATION.
EXT-P1(B): COPY OF THE PENSION PASS ISSUED TO THE 3RD PETITIONER
BY THE RESPONDENT CORPORATION.
EXT-P1(C): COPY OF THE PENSION PASS ISSUED TO THE 4TH PETITIONER
BY THE RESPONDENT CORPORATION.
EXT-P1(D): COPY OF THE PENSION PASS ISSUED TO THE 5TH PETITIONER
BY THE RESPONDENT CORPORATION.
EXT-P1(E): COPY OF THE DUTY PASS ISSUED TO THE 6TH PETITIONER
BY THE RESPONDENT CORPORATION.
EXT-P1(F): COPY OF THE PENSION PASS ISSUED TO THE 7TH PETITIONER
BY THE RESPONDENT CORPORATION.
EXT-P1(G): COPY OF THE PENSION PASS ISSUED TO THE 8TH PETITIONER
BY THE RESPONDENT CORPORATION.
EXT-P1(H): COPY OF THE PENSION PASS ISSUED TO THE 9TH PETITIONER
BY THE RESPONDENT CORPORATION.
EXT-P2: COPY OF THE ORDER NO.PL.3/00631/07 DATED 16.1.2007
ISSUED BY THE RESPONDENT CORPORATION.
EXT-P3: COPY OF THE JUDGMENT DATED 1.12.2010 IN WP(C)27882/2007
OF THIS HONOURABLE COURT.
EXT-P4: COPY OF THE REPRESENTATION SUBMITTED BY THE IST
PETITIONER BEFORE THE RESPONDENT CORPORATION DATED
30.5.2012.
EXT-P4(A): COPY OF THE REPRESENTATION SUBMITTED BY THE 2ND
PETITIONER BEFORE THE RESPONDENT CORPORATION DATED
30.5.2012.
EXT-P4(B): COPY OF THE REPRESENTATION SUBMITTED BY THE 3RD
PETITIONER BEFORE THE RESPONDENT CORPORATION DATED
30.5.2012.
EXT-P4(C): COPY OF THE REPRESENTATION SUBMITTED BY THE 4TH
PETITIONER BEFORE THE RESPONDENT CORPORATION DATED
30.5.2012.
CONT...
WP(C).No. 14215 of 2012 (B)
EXT-P4(D): COPY OF THE REPRESENTATION SUBMITTED BY THE 5TH
PETITIONER BEFORE THE RESPONDENT CORPORATION DATED
30.5.2012.
EXT-P4(E): COPY OF THE REPRESENTATION SUBMITTED BY THE 6TH
PETITIONER BEFORE THE RESPONDENT CORPORATION DATED
30.5.2012.
EXT-P4(F): COPY OF THE REPRESENTATION SUBMITTED BY THE 7TH
PETITIONER BEFORE THE RESPONDENT CORPORATION DATED
30.5.2012.
EXT-P4(G): COPY OF THE REPRESENTATION SUBMITTED BY THE 8TH
PETITIONER BEFORE THE RESPONDENT CORPORATION DATED
30.5.2012.
EXT-P4(H): COPY OF THE REPRESENTATION SUBMITTED BY THE 9TH
PETITIONER BEFORE THE RESPONDENT CORPORATION DATED
30.5.2012.
RESPONDENTS' EXHIBITS: NIL
/TRUE COPY/
P.A.TO JUDGE
AS
B.P. RAY, J.
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W.P.(C) No. 14215 of 2012
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Dated this the 19th day of June, 2012.
JUDGMENT
Heard the learned counsel for the petitioners and the learned Standing Counsel for KSRTC.
2. The petitioners have filed this writ petition with the following prayers:
1. Call for the records of this case.
2. Issue a writ of mandamus or any other appropriate writ, order or direction directing the respondents to grant higher grade and to disburse consequential benefits to the petitioners on account of their completion of 25 years of service pursuant to Ext.P4 representation.
3. Without expressing any opinion on the merits of the case, this writ petition is disposed of directing the first respondent to consider Exts.P4 series of representations of the petitioners in the light of Ext.P3 judgment and pass orders thereon, within a period of two months from the date of receipt of a copy of this judgment.
This writ petition is disposed of as above.
sd/- B.P. RAY, JUDGE.
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