T.Ayyappan vs The Chairman And Managing ...
2021 Latest Caselaw 2947 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    WEDNESDAY, THE 27TH DAY OF JANUARY 2021 / 7TH MAGHA, 1942

                       WP(C).No.1405 OF 2021(A)


PETITIONERS:

      1        T.AYYAPPAN
               AGED 54 YEARS
               S/O.THANKAPPAN,
               THRIPPADAM,
               KRISHNAPURAM,
               KATTAKADA P.O.,
               THIRUVANANTHAPURAM - 695 572.

      2        AJITH KUMAR B.P.
               AGED 54 YEARS
               S/O.RAMAN,
               KAMUKARATHALA MELE PUTHEN VEEDU,
               KALLIYOOR,
               KALLIYOOR P.O.,
               THIRUVANANTHAPURAM - 695 572.

               BY ADV. SRI.R.GOPAN

RESPONDENTS:

      1        THE CHAIRMAN AND MANAGING DIRECTOR
               KERALA STATE ROAD TRANSPORT CORPORATION,
               TRANSPORT BHAVAN, EAST FORT,
               THIRUVANANTHAPURAM - 695 023.

      2        C.P.PRASAD
               ASSISTANT TRANSPORT OFFICER,
               KERALA STATE ROAD TRANSPORT CORPORATION,
               KATTAKADA DEPOT,
               KATTAKADA P.O.,
               THIRUVANANTHAPURAM DISTRICT,
               PIN - 695 572.

               R1-2 BY ADV. SRI.DEEPU THANKAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1405 OF 2021

                                   2




                             JUDGMENT

Dated this the 27th day of January 2021

The grievance of the petitioners is that,

Exts.P3 and P4 applications requesting for transfer

of the Assistant Transport Officer (ATO) is pending

consideration.

I am inclined to dispose of the writ petition

itself, without expressing any comment on the

contentions raised by the petitioner herein in

Exts.P3 and P4, directing the first respondent to

consider Exts.P3 and P4 representations and dispose

it strictly on merits, as expeditiously as possible,

at any rate, within a period of six weeks from the

date of receipt of a copy of this judgment. The

petitioner shall also produce a copy of this Writ

Petition before the authority.

Sd/-

                                        SUNIL THOMAS
                                                JUDGE

Jms                           //True Copy//   P.A to Judge
 WP(C).No.1405 OF 2021





                            APPENDIX
PETITIONERS' EXHIBITS:

EXHIBIT P1              PHOTOCOPY OF THE FIR AND FIS IN CRIME

NO.3510/2020 DATED 28/10/2020 OF KATTAKADA POLICE STATION.

EXHIBIT P2 PHOTOCOPY OF THE FIR AND FIS IN CRIME NO.3929/2020 DATED 17/12/2020 OF KATTAKDA POLICE STATION.

EXHIBIT P3 PHOTOCOPY OF THE REPRESENTATION SUBMITTED BY THE 1ST PETITIONER BEFORE THE ATO, KSRTC, KATTAKADA UNIT DATED 10/1/2021.

EXHIBIT P4 PHOTOCOPY OF THE REPRESENTATION SUBMITTED BY THE 2ND PETITIONER BEFORE THE DY.S.P., NEDUMANGADU DATED 10/1/2021.

EXHIBIT P5 PHOTOCOPY OF THE COMPLAINT DATED 21/10/2020 SUBMITTED BY M.HARIKUMAR BEFORE THE STATION HOUSE OFFICER, KATTAKADA.

EXHIBIT P6 PHOTOCOPY OF THE COMPLAINT DATED 22/10/2020 SUBMITTED BY A.K.VIMAL KUMAR BEFORE THE STATION HOUSE OFFICER, KATTAKADA.

//True Copy// P.A to Judge