V.K.Srikumar vs The Kerala State Road Transport ... on 17 October, 2019

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Kerala High Court

V.K.Srikumar vs The Kerala State Road Transport ... on 17 October, 2019

Bench: A.Muhamed Mustaque

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

  THURSDAY, THE 17TH DAY OF OCTOBER 2019 / 25TH ASWINA, 1941

                     WP(C).No.27714 OF 2019(L)


PETITIONER:

               V.K.SRIKUMAR, AGED 56 YEARS, S/O.KESAVAN NAIR,
               KESAVAM, EAST DESOM, DESOM P.O., PIN-683 102,
               (INSPECTOR, KERALA STATE ROAD TRANSPORT
               CORPORATION, RETIRED ON 31.07.2019 FROM NORTH
               PARAVOOR DEPOT).

               BY ADVS.
               SRI.K.P.JUSTINE (KARIPAT)
               SRI.JOSEPH GEORGE

RESPONDENTS:

      1        THE KERALA STATE ROAD TRANSPORT CORPORATION,
               REP. BY ITS MANAGING DIRECTOR, TRANSPORT BHAVAN,
               EAST FORT, THIRUVANANTHAPURAM-695 023.

      2        THE MANAGING DIRECTOR, KERALA ROAD TRANSPORT
               CORPORATION, TRANSPORT BHAVAN, EAST FORT,
               THIRUVANANTHAPURAM-695 023.

      3        THE EXECUTIVE DIRECTOR (ADMINISTRATION),
               KERALA ROAD TRANSPORT CORPORATION, TRANSPORT
               BHAVAN, EAST FORT, THIRUVANANTHAPURAM-695023.

      4        THE DEPUTY CHIEF ACCOUNTS OFFICER (PENSION),
               KERALA ROAD TRANSPORT CORPORATION, TRANSPORT
               BHAVAN, EAST FORT, THIRUVANANTHAPURAM-695023.

      5        THE ASSISTANT TRANSPORT OFFICER,
               KERALA ROAD TRANSPORT CORPORATION, NORTH PARAVUR
               DEPOT-683513.


               SC T P SAJAN KSRTC

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 17.10.2019, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C).No.27714 OF 2019(L)

                                ..2..




                            JUDGMENT

The petitioner, a retired employee of the KSRTC approached this Court on account of the delay in disbursing the regular pension with arrears along with DCRG, CVP, PF, Leave Surrender Salary and other eligible benefits. He retired form the North Paravoor Depot of the KSRTC on 31.07.2019.

2. In the light of the facts and circumstances, the competent among the respondents shall disburse the pensionary benefits to the within a period of ten weeks.

The Writ Petition is disposed as above.

Sd/-

A.MUHAMED MUSTAQUE JUDGE PR WP(C).No.27714 OF 2019(L) ..3..

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PENSION PASS ISSUED TO THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED 16.08.2019 SUBMITTED BY THE PETITIONER.

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