BIJU AUGUSTINE Vs. THE MANAGING DIRECTOR

JUDGEMENT

(1.) The petitioner, who is working as Conductor in Moovattupuzha depot of Kerala State Transport Corporation, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the respondents to sanction and disburse the arrears of salary and other benefits payable to him with effect from 2006 onwards within a time frame to be fixed by this Court. The petitioner has also sought for a declaration that he is entitled for such arrears with effect from 2.6.2000 onwards.

(2.) Heard the learned counsel for the petitioner and also the learned Standing Counsel for KSRTC representing respondents 1 to 3.

(3.) During the course of arguments, the learned counsel for the petitioner would submit that the petitioner has already submitted Ext.P2 representation before the 1 st respondent to sanction and disburse the monetary benefits payable to him towards arrears of salary with effect from 2006.