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. 830 OF 2022
AGAINST JUDGMENT DATED 12.01.2022 IN WP(C) 23111/2020 OF THIS COURT
APPELLANT/4TH RESPONDENT:
KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT BHAVAN,
THIRUVANANTHAPURAM -695 001, REPRESENTED BY ITS MANAGING DIRECTOR.
BY STANDING COUSNEL SRI.P.C.CHACKO
RESPONDENTS/PETITIONERS & RESPONDENTS 1 TO 3:
1. K.BHASKARAN, S/O KRISHNAN, KILIVAYIL HOUSE, IRINGALLUR P.O.,VENGARA,
MALAPPURAM - 676304.
2. PRASOON, S/O BASKARAN, KILIVAYIL HOUSE, IRINGALLUR P.O., VENGARA,
MALAPPURAM DISTRICT - 676304.
3. REGIONAL TRANSPORT AUTHORITY, VADAKARA, REPRESENTED BY ITS
SECRETARY, KOZHIKODE DISTRICT - 673101.
4. THE SECRETARY, REGIONAL TRANSPORT OFFICE, VADAKRA, KOZHIKODE - 673
101.
5. THE STATE OF KERALA, REPRESENTED THE PRINCIPAL SECRETARY TO
GOVERNMENT, TRANSPORT DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695001.
BY SENIOR GOVERNMENT PLEADER FOR R3 TO R5
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.23111 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. 830 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. 3 to 5. Issue notice to respondents 1 and 2 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. 23111 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