Venu Kumar vs Kerala State Road Transport ...
2021 Latest Caselaw 17297 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
         TUESDAY, THE 17TH DAY OF AUGUST 2021 / 26TH SRAVANA, 1943
                         WP(C) NO. 17005 OF 2021
PETITIONER/S:

              VENU KUMAR
              AGED 51 YEARS
              S/O SUKUMARA PILLAI, PALAVILAYIL VEEDU,
              VENGA.P.O, SASTHAMCOTTA, KOLLAM DISTRICT, PIN-690521,

              WORKING AS CONDUCTOR, KSRTC, KARUNAGAPPALLY DEPOT.

              BY ADVS.
              K.SIJU
              S.ABHILASH
              ANJANA KANNATH



RESPONDENT/S:

     1        KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT
              BHAVAN, EAST FORT,THIRUVANANTHAPURAM-695023, REPRESENTED
              BY ITS MANAGING DIRECTOR.

     2        THE CHAIRMAN AND MANAGING DIRECTOR, KSRTC, TRANSPORT
              BHAVAN, EAST FORT, THIRUVANANTHAPURAM-695023.

     3        ZONAL EXECUTIVE DIRECTOR,
              KSRTC SOUTH ZONE, THIRUVANANTHAPURAM, PIN-695023.

     4        UNIT INSPECTOR,
              KERALA STATE ROAD TRANSPORT CORPORATION, KARUNAGAPPALLY
              DEPOT, KARUNAGAPPALLY,
              KOLLAM-690518.

              SRI. DEEPU THANKAN- STANDING COUNSEL, KSRTC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17005 OF 2021                     2



                                     JUDGMENT

Heard both sides.

2. Petitioner has approached this Court for a direction to permit the

petitioner to continue in the post of Selection Grade Conductor at KSRTC,

Karunagappally depot on compassionate grounds. Petitioner has filed Ext.P6

representation dated 23.07.2021 before the 2nd respondent.

3. Sri.Deepu Thankan, learned Standing Counsel appearing for the

respondents submits that the Managing Director of the Corporation will

consider Ext.P6 and will pass appropriate orders within a period of one month

and that the petitioner will not be transferred before a decision is taken on

Ext.P6.

4. Recording this submission, the writ petition is disposed of,

directing the 2nd respondent to take a decision on Ext.P6 within a period of

one month from today. Till such time, the petitioner shall not be transferred.

The writ petition is disposed of, accordingly.

Sd/-

MURALI PURUSHOTHAMAN JUDGE ajt

APPENDIX OF WP(C) 17005/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE DRAFT TRANSFER ORDER DATED 30.01.2021

Exhibit P2 TRUE COPY OF APPEAL/OBJECTION DATED 05.02.2021 SUBMITTED BY THE PETITIONER AGAINST THE DRAFT TRANSFER ORDER

Exhibit P3 TRUE COPY OF DISABILITY CERTIFICATE OF THE SISTER OF THE PETITIONER DATED 14.08.2013.

Exhibit P4 TRUE COPY OF DEATH CERTIFICATE OF THE PETITIONER'S MOTHER SARASAMMA AMMA

Exhibit P5 TRUE COPY OF DEATH CERTIFICATE ISSUED FROM PADMAVATHI MEDICAL FOUNDATION HOSPITAL DATED 04.08.2021.

Exhibit P6 TRUE COPY OF REPRESENTATION SUBMITTED BEFORE THE 2ND RESPONDENT ON 23.07.2021 THROUGH PROPER CHANNEL.

Exhibit P7 TRUE COPY OF JUDGMENT DATED 17.3.2021 IN W.P(C)NO.4561/2021 AND CONNECTED CASES OF THIS HON'BLE COURT.