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. 841 OF 2022
AGAINST JUDGMENT DATED 12.01.2022 IN WP(C) 21547/2020 OF THIS COURT
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APPELLANT/4TH RESPONDENT:
KERALA STATE ROAD TRANSPORT CORPORATION, REPRESENTED BY ITS MANAGING
DIRECTOR, TRANSPORT BHAVAN, THIRUVANANTHAPURAM DISTRICT-695 023.
BY STANDING COUNSEL SRI.P.C.CHACKO
RESPONDENTS/PETITIONER & RESPONDENTS 1 TO 3:
1. JOY.M.P., AGED 50 YEARS, S/O.PAULOSE, MANGALATH PUTHENPURAYIL HOUSE,
KOORACHUND POST, PIN-673 527, KOZHIKODE DISTRICT.
2. THE STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
DEPARTMENT OF TRANSPORTS, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
3. THE REGIONAL TRANSPORT AUTHORITY, MALAPPURAM, REPRESENTED BY ITS
SECRETARY, CIVIL STATION,MALAPPURAM P.O., PIN-676 505.
4. THE SECRETARY, REGIONAL TRANSPORT AUTHORITY, CIVIL STATION,
MALAPPURAM P.O., MALAPPURAM, PIN-676 505.
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.21547 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. 841 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. 21547 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