JOJI ISSAC Vs. KERALA BOOKS AND PUBLICATION SOCIETY

JUDGEMENT

(1.) The petitioner, who is stated to be working as a Supervisor (Reproduction) in the Kerala Books and Publication Society, Kakkanad, (KBPS for short), has approached this Court seeking that the said respondent be directed to consider his leave applications pending before it, on the ground that he is neurologically unwell and is suffering from various debilitating diseases.

(2.) The petitioner says that he is also entitled to the amount which he had to spent towards taxi charges from July, 2019 till December, 2019; and pleads that the amount of Rs.1,25,000/- deducted from his salary from February, 2020 to June, 2020, along with his eligible TA and DA and room rent allowance at the revised rates, be directed to be reimbursed to him.

(3.) The petitioner says that he has, therefore, preferred Ext.P19 representation before the Chairman and Managing Director of the KBPS and prays that the same be directed to be taken up and disposed of at the earliest.