Kerala High Court
S.Pradeepkumar vs Kerala State Road Transport ... on 21 November, 2016
Author: Shaji P.Chaly
Bench: Shaji P.Chaly
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
TUESDAY,THE 11TH DAY OF JULY 2017/20TH ASHADHA, 1939
WP(C).No. 18530 of 2017 (M)
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PETITIONER(S)/PETITIONER:
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S.PRADEEPKUMAR
DRIVER,SEC.1 GRADE,(RTD)KSRTC,ATTINGAL.P.O,
THIRUVANANTHAPURAM,NOW RESIDING AT CHARUVILA VEEDU,
NEDUMPARAMBU,ATTINGAL.P.O,PIN:695101.
BY ADV. SRI.R.ANILKUMAR
RESPONDENT(S)/RESPONDENTS:
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1. KERALA STATE ROAD TRANSPORT CORPORATION
REPRESENTED BY MANAGING DIRECTOR,HEAD OFFICE,
THAMPANOOR,THIRUVANANTHAPURAM-695001.
2. KERALA STATE ROAD TRANSPORT CORPORATION,
ATTINGAL,DEPOT,ATTINGAL.P.O,
REPRESENTED BY DEPOT MANAGER,PIN:695101.
3. KERALA TRANSPORT WORKERS CO-OPERATIVE SOCIETY LTD.133,
THAMPANOOR,THIRUVANANTHAPURAM-695101.
BY SHRI.T.PSAJAN, SC, KSRTC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 11-07-2017, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C).No. 18530 of 2017 (M)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1 THE TRUE PHOTOCOPY OF THE MEMORANDUM NO.E2/3595/16ATL
DATED 21.11.2016
EXHIBIT P2 THE TRUE PHOTOCOPY OF THE CASH RECEIPT NO.162355 DATED
20.12.2016
EXHIBIT P3 THE TRUE COPY OF THE PAY SLIP FOR THE MONTH OF JUNE 2016 AND
JULY 2016.
RESPONDENT(S)' EXHIBITS: NIL
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//TRUE COPY//
P.A. TO JUDGE
dlk
SHAJI P. CHALY, J.
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W.P(C) No.18530 of 2017
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Dated this the 11th day of July, 2017
JUDGMENT
Petitioner is a retired employee of the Kerala State Road Transport Corporation. The sole grievance of the petitioner in this writ petition is, non-disbursement of the pension and pensionary benefits due to the petitioner. Challenging the inaction on the part of the respondents in disbursing the pension and pensionary benefits, this writ petition filed.
2. Having heard learned counsel for the petitioner and learned standing counsel, there will be a direction to the respondents to disburse pension and pensionary benefits to the petitioner, within six weeks from the date of receipt of a copy of this judgment, if there are no other legal impediments standing in the way.
Writ petition is disposed of accordingly.
Sd/-
SHAJI P. CHALY, JUDGE dlk/11/7/