Shinu K.J vs Kerala State Road Transport ...
2021 Latest Caselaw 1095 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    TUESDAY, THE 12TH DAY OF JANUARY 2021 / 22TH POUSHA, 1942

                        WP(C).No.38 OF 2021(D)


PETITIONER:

               SHINU K.J.
               AGED 38 YEARS
               S/O.KHARIM M.,
               KHAJESH MANZIL,
               PUNNAMAN VAYAL,
               NADATHARA P.O.,
               KOLLAM 691 541

               BY ADV. SRI.S.MOHAMMED AL RAFI

RESPONDENTS:

      1        KERALA STATE ROAD TRANSPORT CORPORATION
               REP.BY ITS MANAGING DIRECTOR,
               TRANSPORT BHAVAN,
               FORT P.O.,
               THIRUVANANTHAPURAM 695 023

      2        EXECUTIVE DIRECTOR AND SECRETARY
               KERALA STATE ROAD TRANSPORT CORPORATION,
               TRANSPORT BHAVAN,
               FORT P.O.,
               THIRUVANANTHAPURAM 695 023



               SC SRI.T.P SAJAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.38 OF 2021

                                   2




                              JUDGMENT

Dated this the 12th day of January 2021

The petitioner herein submitted Ext.P4

application requesting to permit him to rejoin. It was

dated 01.12.2020.

The grievance of the petitioner is that, no

orders have been passed on it till now.

Heard the learned counsel for the petitioner and

the learned standing counsel for the K.S.R.T.C

Adv.Sri. T.P sajan.

I am inclined to dispose of the writ petition

itself, with direction to the first respondent to

take up Ext.P4 and pass appropriate orders on it in

accordance with law, as expeditiously as possible, at

any rate, within a period of one month from the date

of production of a copy of this judgment.

Sd/-

SUNIL THOMAS JUDGE

Jms //True Copy// P.A to Judge WP(C).No.38 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE MEMORANDUM NO.PL12/28062/05, DATED 22.12.2005, ISSUED BY 2ND RESPONDENT

EXHIBIT P2 TRUE COPY OF THE CASH RECEIPT DATED 27.12.2005, ISSUED BY 1ST RESPONDENT

EXHIBIT P3 TRUE COPY OF THE FITNESS CERTIFICATE DATED 31.8.2018, ISSUED TO THE PETITIONER

EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED 1/12/2020, TO THE 1ST RESPONDENT, SUBMITTED BY THE PETITIONER

//True Copy// P.A to Judge