A SHAMSUDEEN Vs. KERALA STATE ROAD TRANSPORT CORPORATION REPRESENTED BY ITS MANAGING DIRECTOR TRANSPORT BAHVAN THIRUVANANTHAPURAM

JUDGEMENT

(1.) THE counsel for the 4th respondent submits that the entire amount due from the petitioner as well as the first respondent has already been paid to the society and that the account has been closed. Since the petitioner is no longer a defaulter to the 4th respondent, further action for recovery of any amount has become unnecessary and that no such action would be pursued thereafter.

(2.) COUNSEL for the petitioner submits that an amount in excess of Rs.14,000/- (Rupees Fourteen Thousand only) has been recovered from him unauthorizedly, for the reason that the first respondent had committed default/delay in remitting the amount recovered from his salary. For the recovery of the said amount, the counsel for the petitioner seeks time to amend the writ petition.