Kerala High Court
Krishnan Govindan vs State Of Kerala on 14 January, 2015
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
WEDNESDAY, THE 14TH DAY OF JANUARY 2015/24TH POUSHA, 1936
WP(C).No. 20224 of 2014 (C)
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PETITIONER :
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1. KRISHNAN GOVINDAN, AGED 76 YEARS,
S/O.GOVINDAN NOMINAL MUSTER ROLL WORKER
(RETIRED) CHANGANACHERRY MUNICIPALITY,
R/A.PARUVAPARAMBIL, NALUKODY P O, PAIPAD
CHANGANACHERRY
2. K. SARASSAMMA,
SANITATION WORKER(RETIRED)CHANGANACHERRY,
MUNICIPALITY R/A.PARATHU THAZHAYIL
PUZHAVATHU CHANGANACHEERY
3. K. K. SANTHAMMA, CONTINGENT DIVISION SWEEPER
(RETIRED)HEALTH INSPECTOR, 2ND CIRCLE OFFICE
CHANGANACHERRY MUNICIPALITY, CHANGANACHERRY - PIN-686101
BY ADVS.SRI.S.JAYAKRISHNAN
SRI.S.PARAMESWARA PRASAD
RESPONDENTS :
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1. STATE OF KERALA
REP BY THE SECRETARY,
DEPARTMENT OF LOCAL SELF GOVERNMENT,
(MUNICIPAL CONTINGENT SERVICE)SECRETARIAT,
THIRUVANANTHAPURAM-PIN-695001
2. CHANGANACHERRY MUNICIPALITY
REP BY ITS SECRETARY, CHANGANACHERRY, PIN-686101
3. DEPUTY DIRECTOR, LOCAL FUND AUDIT DEPARTMENT
CHANGANCHERRY MUNICIPALITY,CHANGANACHERRY, PIN-686101.
R1 & R3 BY SENIOR GOVERNMENT PLEADER SMT. RAJASREE M.J.
R2 BY ADVS. SRI.M.P.ASHOK KUMAR
SMT.BINDU SREEDHAR
SMT.R.S.MANJULA
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 14-01-2015, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
bp
WP(C).No. 20224 of 2014 (C)
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APPENDIX
PETITIONER(S)' EXHIBITS
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P1:- TRUE COPY OF THE ORDER NO E4/7416/97 DTD 29/7/1998 ISSUED BY THE
2ND RESPONDENT TO THE IST PETITIONER.
P2:- TRUE COPY OF THE ORDER NO H 2-5501/09 DTD 1/3/2010 ISSUED BY THE 2ND
RESPONDENT TO THE 3RD PETITIONER
P3:- TRUE COPY OF THE REPRESENTATION DTD 10/7/2014 FILED BY THE IST
PETITIONER BEFORE THE 2ND RESPONDENT.
P4:- TRUE COPY OF THE REPRESENTATION DTD 5/6/2014 FILED BY THE 2ND
PETITIONER BEFORE THE 2ND RESPONDENT.
P5:- TRUE COPY OF THE REPRESENTATION DTD 28/4/2014 FILED BY THE 3RD
PETITIONER BEFORE THE 2ND RESPONDENT
RESPONDENT(S)' EXHIBITS : NIL.
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//TRUE COPY//
P.A. TO JUDGE
bp
A.MUHAMED MUSTAQUE, J.
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W.P.(C) No.20224 of 2014
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Dated this the 14th day of January, 2015
JUDGMENT
Petitioners are the retired Contingent employees under the second respondent. The first petitioner retired from service as Nominal Muster Roll Worker on 31.7.1998. The second petitioner retired from service as Sanitation Worker on 30.4.2006. The third petitioner retired from service as Contingent Division Sweeper on 31.12.2009. It is submitted that the second respondent sanctioned and disbursed the monthly pension but they have so far not received other benefits including pay revision arrears. Accordingly, the petitioners have approached the second respondent by way of Exts.P3 to P5 representations.
In view of the above, there shall be a direction to the second respondent to consider Exts.P3 to P5 representations W.P.(C) No.20224 of 2014 2 within a period of two months after affording an opportunity of hearing to the petitioner and if it is found the petitioner is entitled for revised pensionary benefits, the same shall be disbursed without further delay, at any rate, within a further period of three months.
The writ petition is disposed of as above.
Sd/-
A.MUHAMED MUSTAQUE, JUDGE ln