Abdul Saleem P.V vs The Regional Transport Authority
2021 Latest Caselaw 16670 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE SUNIL THOMAS
    WEDNESDAY, THE 11TH DAY OF AUGUST 2021 / 20TH SRAVANA, 1943
                        WP(C) NO. 14539 OF 2021
PETITIONER/S:

          ABDUL SALEEM P.V.
          AGED 35 YEARS
          S/O.ABDULLA, PALLI PUTHIYA VEETTIL, PULLOOPI,
          KANNADIPARAMBA, CHELARI P.O., KANNUR DISTRICT -670

          BY ADV O.D.SIVADAS



RESPONDENT/S:

    1     THE REGIONAL TRANSPORT AUTHORITY
          REPRESENTED BY ITS SECRETARY, CIVIL STATION, KANNUR,
          PIN- 670 001.

    2     THE SECRETARY
          REGIONAL TRASPORT AUTHORITY, CIVIL STATION, KANNUR,
          PIN- 670 001.


OTHER PRESENT:

          SR GP SUNIL V K




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14539 OF 2021
                                  2



                         JUDGMENT

The petitioner is an existing stage carriage operator

with a permit valid up to 22.02.2025. Ext.P2 is the order

approving original timing. The petitioner had submitted

an application for variation of permit. Though the copy

of the application is not produced, the learned counsel for

the petitioner referred to Exts.P2 to P4, to convince that

the application filed by him was for the purpose of

variation of permit. The grievance of the petitioner is

that though the report was called from the field officer

evidenced by Ext.P2, the matter has not been taken up

and considered in the meeting held on 19.08.2019.

Thereafter, it was adjourned. Ext.P1 application is still

pending consideration.

2. After hearing the learned counsel for the

petitioner and the learned senior Government Pleader, I

am inclined to dispose of the Writ Petition itself, with a

direction to the first respondent to take up and consider WP(C) NO. 14539 OF 2021

the variation application submitted by the petitioner

referred to in Exts.P2 to P4 and to pass appropriate

orders on it, as expeditiously as possible, at any rate,

within a period of two months from the date of receipt of

a copy of this judgment. If for any reason, there is no

likelihood of RTA meeting being held within the above

two months period, the decision shall be taken by

circulation provided, notice is given to all other affected

parties and objection is waiting, if any, invited.

Writ Petition is disposed of, accordingly.

Sd/-

SUNIL THOMAS, JUDGE R.AV WP(C) NO. 14539 OF 2021

APPENDIX OF WP(C) 14539/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PROCEEDING DATED 31/10/2018 ALLOTTING TIMING TO THE PETITIONER'S SERVICE.

Exhibit P2 TRUE COPY OF THE RELEVANT PORTION OF THE AGENDA WITH THE DECISION OF THE 1ST HELD ON 19/08/2019.

Exhibit P3 TRUE COPY OF THE REQUEST DATED 20/05/2020 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT.

Exhibit P4 TRUE COPY OF THE REQUEST DATED 13/07/2021 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT.