Kerala High Court
M. Ramarajan vs The Kerala State Road Transport ... on 17 September, 2011
Author: C.K.Abdul Rehim
Bench: C.K.Abdul Rehim
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE C.K.ABDUL REHIM
TUESDAY,THE 24TH DAY OF JUNE 2014/3RD ASHADHA, 1936
WP(C).No. 16005 of 2014 (A)
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PETITIONERS :
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1. M. RAMARAJAN, S/O.GOVINDAN NAIR,
MADATHIL HOUSE, ARAKULAM WEST,
KODUNGALLUR, THRISSUR PIN - 680664
(DIST.TRANSPORT OFFICER - RETIRED
THRISSUR D/R1.5.2012).
2. A.K.RAVEENDRAN
S/O.A.K.KRISHNAN, AKKODAPILLY HOUSE,
CHANADICALTEMPLE ROAD, PATHAZHAKAD P.O.,
KODUNGALLUR, THRISSUR - 680 668.
(SUPERINTENDENT - RETIRED GURUVAYOOR D/R 30.11.2013)
BY ADV. SRI.C.V.MILTON
RESPONDENTS :
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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 AND CHIEF ACCOUNTS OFFICER,
KERALA STATE ROAD TRANSPORT CORPORATION,
TRANSPORT BHAVAN, FORT P.O.,
THIRUVANANTHAPURAM - 695023.
3. THE DISTRICT TRANSPORT OFFICER,
KERALA STATE ROAD TRANSPORT CORPORATION,THRISSUR - 680 021.
4. THE DISTRICT TRANSPORT OFFICER
KERALA STATE ROAD TRANSPORT CORPORATION
GURUVAYOOR - 680101.
BY SRI.BABU JOSEPH KURUVATHAZHA,SC,KSRTC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 24-06-2014, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
BP
WP(C).No. 16005 of 2014 (A)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXT.P-1(A): TRUE COPY OF IST PAGE OF THE PENSION PAYMENT ORDER ISSUED
TO THE IST PETITIONER.
EXT.P-1(B): TRUE COPY OF IST PAGE OF THE PENSION PAYMENT ORDER ISSUED
TO THE 2ND PETITIONER.
EXT.P-2: TRUE COPY OF THE ORDER NO.L.R.8/023330/97 DATED 17.9.2011
ISSUED BY THE IST RESPONDENT.
EXT.P-3(A): TRUE COPY OF THE REPRESENTATION DATED 3.4.2014 SENT TO THE
IST RESPONDENT BY THE IST PETITIONER.
EXT.P-3(B): TRUE COPY OF THE REPRESENTATION DATED 4.5.2014 SENT TO THE
IST RESPONDENT BY THE 2ND PETITIONER.
EXT.P-4: TRUE COPY OF THE JUDGMENT DATED 25.9.2012 IN WPC
NO.22257/2012
RESPONDENT(S)' EXHIBITS : NIL.
//TRUE COPY//
P.A. TO JUDGE
BP
C.K.ABDUL REHIM,J.
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WP(C).NO. 16005 of 2014
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Dated this the 24th day of June, 2014
JUDGMENT
Petitioners are retired employees of the 1st respondent Corporation. Grievance is regarding non payment of arrears of pay revision due for the period from 1.3.1997 to 31.10.1999 based on the general pay revision which was brought into effect on 1.3.1997. The petitioners rely on Ext. P2 proceedings issued by the 1st respondent with respect to payment of pay revision arrears to serving as well as retired employees. It is pointed out that a time frame was fixed to disburse the arrears with respect to employees retiring after 31.3.2011, along with their retirement benefits. Despite the fact that the petitioners retied from service after 31.3.2011, the pay revision arrears is not paid to them along with the retirement benefits. The petitioners also rely on the bilateral agreement executed on 22.5.2012 for claiming the benefits. It is noticed that the petitioners had submitted Exts. P3
(a) and Ext.P3(b) representations before the Managing Director of the 1st respondent Corporation seeking payment of arrears of WP(C). 16005 /2014 the benefits due under the 1997 pay revision. Since those representations were not considered this writ petition is filed.
2. This court is of the considered opinion that it is for the 1st respondent Corporation to consider the claim of the petitioners and to take appropriate decisions. Hence interest of justice will be achieved by directing an early disposal of Exts. P3(a) and P3
(b).
3. Therefore the writ petition is disposed of by directing the 1st respondent to consider Exts. P3(a) and P3(b) and to take an appropriate decision on the requests made therein, if necessary after affording opportunity of personal hearing to the petitioners. A decision in this regard shall be taken at the earliest possible, at any rate within a period of two months from the date of receipt of a copy of this judgment.
C.K.ABDUL REHIM, JUDGE pmn/ WP(C). 16005 /2014 WP(C). 16005 /2014