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C.K.Gangadharan vs The Secretary
2021 Latest Caselaw 11180 Ker

Citation : 2021 Latest Caselaw 11180 Ker
Judgement Date : 7 April, 2021

Kerala High Court
C.K.Gangadharan vs The Secretary on 7 April, 2021
              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

              THE HONOURABLE MR. JUSTICE SUNIL THOMAS

   WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

                     WP(C).No.31168 OF 2019(U)


PETITIONER:

              C.K.GANGADHARAN,
              AGED 60 YEARS
              S/O.KUNHIRAMAN, USHUS, VELLORA P.O., KANNUR DISTRICT,
              PIN- 670306.

              BY ADV. SRI.O.D.SIVADAS

RESPONDENT:

              THE SECRETARY,
              REGIONAL TRANSPORT AUTHORITY, KANNUR, PIN- 670002.

              SRI.BIMAL K NATH, SR.GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.31168 OF 2019(U)      2




                         JUDGMENT

Dated this the 7th day of April 2021

The petitioner is a stage carriage operator conducting the

service. On account of the discrepancies in the timing, the

petitioner claimed that he could not adhere to Ext.P1 timing.

Accordingly, Ext.P2 request, seeking certain changes in the

existing timing was filed. The grievance is that the above

application has not been taken up and considered till now.

After hearing the learned counsel for the petitioner, the

learned counsel for the respondent and the Senior Government

Pleader I am inclined to dispose of the writ petition by

directing the respondents to consider Ext.P2 application as

expeditiously as possible at any rate within a period of six

week from the date of receipt of a copy of this judgment on

the basis of a field report to be obtained from the concerned

officer and after giving a reasonable opportunity to objectors if

any. It is also reported that a variation application is pending.

Ext.P2 shall be considered after the variation application is

taken up for consideration and thereafter Ext.P2 shall be

considered within the above six weeks.

Sd/-

SUNIL THOMAS JUDGE LEK

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE TIME SHEET OF THE PETITIONER'S SERVICE ISSUED ON 25.09.2018.

EXHIBIT P2 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT.

 
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