Santhosh vs The Secretary
2021 Latest Caselaw 11708 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

              THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     FRIDAY, THE 09TH DAY OF APRIL 2021 / 19TH CHAITHRA, 1943

                      WP(C).No.7617 OF 2021(B)


PETITIONER:

              SANTHOSH
              AGED 45 YEARS
              S/O.THANKAPPAN,CHIRACKAL HOUSE,
              PAINGOTTOOR.P.O, MLUVATTUPUZHA,
              ERNAKULAM.

              BY ADV. SRI.O.D.SIVADAS

RESPONDENT:

              THE SECRETARY
              THE REGIONAL TRANSPORT AUTHORITY,
              MUVATTUPUZHA,PIN-686661.

              SRI.K.P HARISH,SR.GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7617 OF 2021(B)          2




                          JUDGMENT

Dated this the 9th day of April 2021

The petitioner herein is the holder of Ext.P1 permit.

Timing is also fixed accordingly. Subsequently, he filed Exts.P4

and P5 requests for change of the timing and for accepting the

proposed timing.

According to the learned Senior Government Pleader, the

petitioner is asking for a change of timing. The proposed

timing is during peak hours and it will be extremely difficult to

grant a clash free-timing in accordance with the proposed

timing. The learned counsel for the petitioner submitted that

he is not insisting that the above timing should be strictly

adhered, if it is practically not possible. However, having

considered the submission of the learned counsel for the

petitioner, that a clash free timing in the range of the timing

proposed by him may be acceptable to him, I am inclined to

dispose of the writ petition itself by directing the respondent to

consider Exts.P4 and P5 requests and grant a clash free timing

in accordance with law, as expeditiously a possible, at any

rate, within a period of six weeks from the date of receipt of a

copy of this judgment.

Sd/-

SUNIL THOMAS JUDGE LEK

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PERMIT WITH TIME SHEET OF THE PETITIONER'S SERVICE

EXHIBIT P2 TRUE COPY OF THE JUDGMENT DATED 18.03.2020 RENDERED BY THIS HONOURABLE COURT

EXHIBIT P3 TRUE COPY OF THE PROCEEDING OF RESPONDENT DATED 30.07.2020 ISSUED BY THE RESPONDENT TO THE PETITIONER

EXHIBIT P4 TRUE COPY OF THE REQUEST DATED 21.01.2021 BY THE PETITIONER BEFORE THE RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE REQUEST DATED 18.03.2021 BY THE PETITIONER BEFORE THE RESPONDENT.