HAREESHKUMAR EMBRANTHIRI Vs. NARAYANAN NAMBOOTHIRI AND OTHERS

JUDGEMENT

(1.) The petitioner claims that he resigned from service while working as Santhi at Randumoorthy Temple, Ottappalam, on 30.11.2014 on account of the injuries sustained by him in an accident. According to him, the arrears of pay and the benefits for the period during which he worked are yet to be paid by the 2nd respondent. The petitioner claims that though he approached respondents 2, 3 and 5, there is no positive response and therefore he has filed this writ petition seeking a direction to respondents to disburse the arrears of salary and other benefits.

(2.) The learned Standing Counsel points out that the petitioner should have approached the Executive Officer for the payment of salary and in case he did not take any action it was for the petitioner to approach the 4th respondent. In the above circumstances, the petitioner is allowed to approach the 4th respondent with appropriate representation and if the petitioner submits any such representation within two weeks from the date of receipt of a copy of the judgment, the 4th respondent shall consider the same and pass orders thereon after hearing the petitioner as well as the 2nd respondent within a further period of two months. The writ petition is disposed of accordingly.