Kerala High Court
K.Haridas vs Kerala State Road Transport ... on 11 July, 2000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
TUESDAY, THE 24TH DAY OF MAY 2016/3RD JYAISHTA, 1938
WP(C).No. 18022 of 2016 (C)
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PETITIONER(S) :
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K.HARIDAS,
KAMMANTHARA VEEDU, ETHANNOOR, VEMBALLOOR P.O.,
PALAKKAD DISTRICT.
(DRIVER, PALAKKAD UNIT, RETIRED ON 31.01.2016).
BY ADV. SRI.N.SASIDHARAN UNNITHAN
RESPONDENT(S) :
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1. KERALA STATE ROAD TRANSPORT CORPORATION,
REPRESENTED BY THE MANAGING DIRECTOR,
TRANSPORT BHAVAN, THIRUVANANTHAPURAM-695 023.
2. DISTRICT TRANSPORT OFFICER,
KERALA STATE ROAD TRANSPORT CORPORATION,
PALAKKAD DEPOT, PALAKKAD DISTRICT-678 001.
BY ADV. SRI.M.GOPIKRISHNAN NAMBIAR, SC, KSRTC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 24-05-2016, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Msd.
WP(C).No. 18022 of 2016 (C)
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APPENDIX
PETITIONER(S)' EXHIBITS :
P1 TRUE COPY OF THE APPOINTMENT ORDER DATED 11.07.2000
ISSUED BY THE KSRTC TO THE PETITIONER.
P2 TRUE COPY OF THE RETIREMENT MEMO DATED 30.01.2016
ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.
P3 TRUE COPY OF THE PENSION PASS ISSUED TO THE PETITIONER
FROM THE KSRTC.
P4 TRUE COPY OF THE MARRIAGE INVITATION LETTER OF
THE PETITIONER'S DAUGHTER.
P5 COPY OF REPRESENTATION DATED 07.05.2016 OF
THE PETITIONER.
RESPONDENT(S)' EXHIBITS :
NIL
//TRUE COPY//
P.A.TO JUDGE.
Msd.
SHAJI P. CHALY, J
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W.P.(C) No. 18022 of 2016
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Dated this the 24th day of May, 2016
JUDGMENT
This Writ Petition is filed by the petitioner seeking direction to the first respondent to sanction and disburse admissible terminal benefits such as monthly pension, DCRG, Commuted Value of Pension etc., to the petitioner forth with and for other related reliefs.
2. The grievance voiced by the petitioner in this writ petition is that even though the petitioner retired from service on 21.1.2016 till date pension and other retirement benefits are not sanctioned to the petitioner. In that view of the matter seeking to ventilate his grievance petitioner has submitted Ext.P5 representation before the first respondent and the same is pending consideration on and with effect from 7.5.2016.
3. When the matter is taken up for hearing, learned counsel for the petitioner submitted that W.P.(C) No. 18022 of 2016 2 petitioner will be satisfied if a direction is issued to the first respondent to take a decision on Ext.P5 representation.
4. Heard learned counsel for the petitioner and the Standing Counsel for the Corporation.
5. Having perused the pleadings and records and the rival contentions raised by the respective counsels I am of the considered opinion that Ext.P5 can be directed to be disposed of within a time frame.
6. Therefore, there will be a direction to the first respondent to consider Ext.P5 representation submitted by the petitioner and take a decision on the same at the earliest and at any rate within a period of one month from the date of receipt of a copy of this judgment.
Writ Petition is disposed of accordingly.
Sd/-
SHAJI P. CHALY, JUDGE.
dlk/24/5/