Kerala High Court
K.Chenthanmara vs The State Of Kerala on 14 January, 2019
Author: P.V.Asha
Bench: P.V.Asha
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE SMT. JUSTICE P.V.ASHA
MONDAY ,THE 14TH DAY OF JANUARY 2019 / 24TH POUSHA, 1940
WP(C).No. 17970 of 2017
PETITIONER/S:
1 K.CHENTHANMARA
AGED 62 YEARS,S/O KANDACHAMI,RTD. SANITATION WORKER,
PALAKKAD MUNICIPALITY,RESIDING AT KUNNUPARAMBU,
KINASSERY POST, PALAKKAD 678707.
2 MANI V., AGED 63 YEARS
63 YEARS,S/O VELLA, RTD. SANITATION WORKER,
PALAKKAD MUNICIPALITY RESIDING AT KENATH PARAMBA,
KUNNATHURMEDU POST,PALAKKAD 678013.
BY ADV. SRI.U.BALAGANGADHARAN
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMENT,THIRUVANANTHAPURAM-695001.
2 THE DIRECTOR OF URBAN AFFAIRS
THIRUVANANTHAPURAM-695001.
3 THE PALAKKAD MUNICIPALITY
REPRESENTED BY ITS SECRETARY,PALAKKAD -678001.
4 THE SECRETARY
PALAKKAD MUNICIPALITY,PALAKKAD -678001.
BY ADVS.
SRI.P.S.APPU
SRI.A.R.NIMOD
SRI.T.C.SURESH MENON
OTHER PRESENT:
SRI.BIJOY CHANDRAN SR.GOVT. PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
14.01.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.17970 of 2017
2
J U D G M E N T
Petitioners, who retired from service of the Palakkad Municipality as Sanitation Workers in the year 2014, have filed this writ petition aggrieved by the denial of arrears of revision of pay and pension.
2. Learned Standing Counsel submits that the entire amount due to the petitioners have since been paid.
The writ petition is disposed of, recording the submission of the learned Standing Counsel.
Sd/-
P.V.ASHA, JUDGE.
AS WP(C).No.17970 of 2017 3 APPENDIX PETITIONER'S/S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE PAY SLIP FOR THE MOTH AUGUST 2014 OF THE FIRST PETITIONER.
EXHIBIT P2 A TRUE COPY OF THE ORDER DATED 31.07.2015 BY THE 4TH RESPONDENT TO FIRST PETITIONER.
EXHIBIT P3 A TRUE COPY OF THE ORDER DATED 31.07.2015 ISSUED BY THE 4TH RESPONDENT TO SECOND PETITIONER.
EXHIBIT P4 A TRUE COPY OF THE ORDER NO.GO(MS)118/2016/LSGD DATED 17.08.2016.
EXHIBIT P5 A SCHEDULE SHOWING VARIOUS ORDERS RELEASING DA INSTALMENTS.
EXHIBIT P6 A TRUE COPY OF THE LETTER SUBMITTED BY THE PETITIONER UNDER RTI ACT DATED 17.3.2017.
EXHIBIT P7 A TRUE COPY OF THE COMMUNICATION DATED 05.04.2017 RECEIVED UNDER RTI ACT.