Kerala State Transport Employees ... vs State Of Kerala
2021 Latest Caselaw 4674 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                 THE HONOURABLE MR. JUSTICE AMIT RAWAL

       TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942

                       WP(C).No.19646 OF 2020(E)

PETITIONERS:

       1       KERALA STATE TRANSPORT EMPLOYEES SANGH (BMS)
               REG.NO.161/84, HEAD OFFICE AT MAZDOOR BHAVAN, THALIYAL
               ROAD, KARAMANA, THIRUVANANTHAPURAM, PIN-695 002.
               (REPRESENTED BY ITS GENERAL SECRETARY SRI.K.L RAJESH,
               AGED 43 YEARS, S/O.LATE KRISHNAN NAIR, RESIDING AT "SREE
               LALITHAM", CHERUTHAMPODU, KEESHAROOR,
               THIRUVANANTHAPURAM DISTRICT, PIN-695 124)

       2       RAMESHKUMAR.M.R., AGED 42 YEARS
               S/O.SRI.G.RAMACHANDRAN NAIR, DRIVER, KERALA STATE ROAD
               TRANSPORT CORPORATION, ERNAKULAM UNIT, (RESIDING AT
               MANAPPATTUPUTHENPURA, VENGOOR POST, PIN-683 546).

               BY ADV. SRI.T.M.RAMAN KARTHA

RESPONDENTS:

       1       STATE OF KERALA
               REPRESENTED BY THE SECRETARY, DEPARTMENT OF TRANSPORT,
               GOVERNMENT OF KERALA, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695 001.

       2       KERALA STATE ROAD TRANSPORT CORPORATION (KSRTC),
               CHIEF OFFICE AT TRANSPORT BHAVAN, FORT,
               THIRUVANANTHAPURAM-695 001, REPRESENTED BY ITS MANAGING
               DIRECTOR.

       3       THE CHAIRMAN,
               KERALA STATE ROAD TRANSPORT CORPORATION(KSRTC), CHIEF
               OFFICE AT TRANSPORT BHAVAN, FORT,
               THIRUVANANTHAPURAM-695 001.

       4       THE FINANCIAL ADVISOR AND CHIEF ACCOUNTS OFFICER,
               KERALA STATE ROAD TRANSPORT CORPORATION(KSRTC),
               CHIEF OFFICE AT TRANSPORT BHAVAN, FORT,
               THIRUVANANTHAPURAM-695 001.

       5       THE CENTRAL RECORDKEEPING AGENCY (NPS),
               SUBSCRIBER CARE GROUP, NSDL-E GOVERNANCE INFRASTRUCTURE
               LIMITED, 1ST FLOOR, TIMES TOWER, KAMALA MILLS COMPOUND,
               SENAPATI BAPAT MARG, LOWER PAREL, MUMBAI-400 013.

               GP SRI B.HARISH KUMAR

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD               ON
09.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.19646 OF 2020(E)             2




                            JUDGMENT

Dated this the 9th day of February 2021

This Court confronting with Mr.T.M.Raman Kartha, the

counsel representing the 1st petitioner with regard to the

registration of the Union ought have been entered into the

referendum, learned counsel for the petitioner submits that the

Union has been entered into the referendum after filing of the

writ petition and prays for amendment of the writ petition.

Instead of amendment, I permitted to withdraw this writ

petition with liberty to file a fresh writ petition with better

particulars.

Accordingly, this writ petition is dismissed as withdrawn.

Sd/-

AMIT RAWAL

JUDGE

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