Shamim T.M. vs Managing Director
2021 Latest Caselaw 5568 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     TUESDAY, THE 16TH DAY OF FEBRUARY 2021 / 27TH MAGHA,1942

                       WP(C).No.5955 OF 2020(T)


PETITIONER:

               SHAMIM T.M., AGED 47 YEARS
               S/O.THOUFFEK, IQBAL MANZIL, UMAYANNALLOR P.O.,
               KOLLAM DISTRICT.

               SRI.R.MOHANA BABU
               SRI.M.AJITH (KARICODE)

RESPONDENTS:

      1        MANAGING DIRECTOR, K.S.R.T.C,
               THIRUVANANTHAPURAM - 695 023.

      2        ASSISTANT TRANSPORT OFFICER KSRTC
               OFFICE OF THE ASSISTANT TRANSPORT OFFICE,
               CHATHANNOOR, KOLLAM DISTRICT - 691 572.

               SRI. T.P.SAJAN, SC

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
16.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.5955 OF 2020(T)

                                         2


                               JUDGMENT

Dated this the 16th day of February 2021

When this matter was called today, Sri.R.Mohanababu,

the learned counsel for the petitioner, submitted that his client

is confining to the singular plea that his representation - which

has been numbered as file No.E1/2699/18/CTNR dated

16.10.2018 - now pending before the first respondent -

Managing Director of the KSRTC, be directed to be taken up

and disposed of within a time frame to be fixed by this Court.

2. Sri.T.P.Sajan, the learned standing counsel for the

KSRTC, submitted that if the petitioner only requires his afore

representation to be taken up and disposed of, there does not

appear to be any legal impediment in doing so; but prayed that

this Court may not make any affirmative declarations as to the

entitlement of the petitioner to any relief and leave it to the

competent Authority to take a decision on it in terms of law.

Taking note of the afore submissions, I order this writ

petition and direct the first respondent to take up the

petitioner's representation - which is shown as file

No.E1/2699/18/CTNR dated 16.10.2018 - and dispose of the WP(C).No.5955 OF 2020(T)

same, after affording an opportunity of being heard to him -

either physically or through video conferencing - thus

culminating in an appropriate decision thereon, as

expeditiously as is possible, but not later than 30.03.2021.

                                           Sd/- DEVAN RAMACHANDRAN

    Stu                                             JUDGE
 WP(C).No.5955 OF 2020(T)




                               APPENDIX
    PETITIONER'S EXHIBITS:

    EXHIBIT P1       TRUE COPY OF THE MEMORANDUM DATED 21/4/2008.

    EXHIBIT P2       TRUE COPY OF THE REGULARIZATION OF PETITIONER
                     AS DRIVER.

    EXHIBIT P3       TRUE COPY OF THE CASUALITY OUTPATIENT TICKET

DATED 01/01/2018 ISSUED TO PETITIONER.

EXHIBIT P4 TRUE COPY OF THE NOTICE DATED 09/10/2018 ISSUED FROM THE OFFICE OF 2ND RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE REPRESENTATION GIVEN TO 1ST RESPONDENT ON 15.10.2020.