IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
Thursday, the 7th day of July 2022 / 16th Ashadha, 1944
WA NO. 842 OF 2022
AGAINST JUDGMENT DATED 12.01.2022 IN WP(C) 14547/2020 OF THIS COURT
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APPELLANT/4TH RESPONDENT:
THE KERALA STATE ROAD TRANSPORT CORPORATION , TRANSPORT
BHAVAN, THIRUVANANTHAPURAM,REPRESENTED BY ITS MANAGING
DIRECTOR,PIN-695 014.
BY STANDING COUNSEL SRI.P.C.CHACKO
RESPONDENTS/PETITIONER & RESPONDENTS 1 TO 3:
1. T.K.RAJENDRAN, RAJESH TRANSPORT, THALASSERY ROAD, KEERTHI, CHOVVA,
KANNUR - 670006 .
2. STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT, TRANSPORT
DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695001.
3. THE REGIONAL TRANSPORT AUTHORITY, KANNUR, REPRESENTED BY ITS
SECRETARY, PIN 670002.
4. THE SECRETARY, REGIONAL TRANSPORT AUTHORITY, CIVIL STATION, KANNUR,
PIN - 670002.
BY SENIOR GOVERNMENT PLEADER FOR R2 TO R4
Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to pass an order staying all further proceedings in pursuance of the
judgment dated 12.01.2022 in WP(C) No.14547 of 2020 pending final disposal
of the Writ Appeal.
This Writ Appeal coming on for admission on 07/07/2022 upon perusing
the appeal memorandum, the court on the same day passed the following:
P.T.O.
S. MANIKUMAR, CJ & SHAJI P. CHALY, J.
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W.A. No. 842 of 2022
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Dated this the 7th day of July, 2022.
ORDER
S. MANIKUMAR,CJ.
The issue involved in this case is similar to W.A. No. 772 of 2022 filed by the Kerala State Road Transport Corporation challenging the very same common judgment dated 12.01.2022.
2. By order dated 27.06.2022, this Court, posted W.A. No. 772 of 2022 along with W. A. No. 931 of 2020, in which case while admitting the matter, an interim order of stay was also granted.
3. Therefore, instant appeal is also admitted. Learned Senior Government Pleader takes notice for respondent Nos. 2 to 4. Issue notice to the first respondent by speed post returnable in 10 days.
4. There shall be an interim stay of operation of impugned judgment dated 12.01.2022 in W.P.(C) No. 14547 of 2020.
Post the matter along with W.A. No. 772 of 2022 and connected cases.
sd/-
S. MANIKUMAR, CHIEF JUSTICE.
sd/-
SHAJI P. CHALY, JUDGE.
Rv 07-07-2022 /True Copy/ Assistant Registrar