Rajeev Kumar.K vs Kerala State Road Transport ...
2021 Latest Caselaw 4882 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    WEDNESDAY, THE 10TH DAY OF FEBRUARY 2021 / 21ST MAGHA,1942

                       WP(C).No.3456 OF 2021(F)


PETITIONER:

               RAJEEV KUMAR.K
               AGED 43 YEARS
               KOCHUPARAMBIL VEETIL,
               KUNNUMPURAM P.O,
               THRIKKODITHANAM,
               CHANGANASSERY, KOTTAYAM.

               BY ADVS.
               SRI.B.S.SWATHI KUMAR
               SMT.ANITHA RAVINDRAN
               SRI.HARISANKAR N UNNI
               SHRI.SARANGADHARAN P.

RESPONDENTS:

      1        KERALA STATE ROAD TRANSPORT CORPORATION
               TRANSPORT BHAVAN, EAST FORT,
               THIRUVANANTHAPURAM - 695 003.
               REPRESENTED BY ITS MANAGING DIRECTOR.

      2        THE DISTRICT TRANSPORT OFFICER
               KERALA STATE ROAD TRANSPORT CORPORATION
               CHANGANASSERY DEPOT, KOTTAYAM-686 101


               SRI.P.C CHACKO, SC

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.3456 OF 2021(F)

                                          2



                                     JUDGMENT

Dated this the 10th day of February 2021

The grievance of the petitioner who is conducting a shop

in Stall No.2 of the Changanassery KSRTC Bus Stand is that, on

expiry of the period of the licence, he has been offered continuance

of the licence, at an enhanced rate of 100%. Since, he was not

amenable for that. By Ext.P1 he was directed not to use the stall for

conducting his business. This is under challenge.

It seems that the petitioner has submitted a request before

the ATO by Ext.P8 and P9 representations. They are pending.

Having considered the entire facts and after hearing the

learned counsel for the petitioner and Mr.P.C.Chacko, the learned

standing counsel for the KSRTC, I am inclined to dispose this writ

petition itself with a direction that the 1 st respondent shall take an

appropriate decision on Exts.P8 and P9 representations as

expeditiously as possible, at any rate within a period of one month

from the date of receipt of a copy of this judgment. During the above

period, Ext.P1 shall remain suspended.

Sd/-

SUNIL THOMAS JUDGE

Sn WP(C).No.3456 OF 2021(F)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE NOTICE DATED 2.2.2021 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF THE TENDER NOTIFICATION NO. E.S.1/036965/17 DATED 7.12.2017

EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGES OF THE DRAFT AGREEMENT.

EXHIBIT P4 TRUE COPY OF THE RECEIPT NO.124691 DATED 30.01.2018.

EXHIBIT P5 TRUE COPY OF THE RECEIPT NO. 124692 DATED 30.1.2019.

EXHIBIT P6 TRUE COPY OF THE RECEIPT NO. 129925 DATED 29.1.2019.

EXHIBIT P7 TRUE COPY OF THE RECEIPT NO. 177384 DATED 30.01.2020.

EXHIBIT P8 TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER DATED 23.06.2020.

EXHIBIT P9 TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER DATED 16.1.2021.

RESPONDENT'S/S EXHIBITS: NIL

Sn



             //TRUE COPY//              PA TO JUDGE