Anto John A.S vs Kerala State Road Transport ...
2021 Latest Caselaw 3370 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

      FRIDAY, THE 29TH DAY OF JANUARY 2021 / 9TH MAGHA, 1942

                       WP(C).No.568 OF 2021(U)


PETITIONER:

               ANTO JOHN A.S
               AGED 42 YEARS
               S/O.K.J.ALOSIUS,
               V.M.COTTAGE,
               KAMUKINCODE,
               KODANGAVILA P.O.,
               THIRUVANANTHAPURAM DISTRICT-695123.

               BY ADV. SHRI.K.G.PRAMOD KUMAR

RESPONDENTS:

      1        KERALA STATE ROAD TRANSPORT CORPORATION
               REPRESENTED BY ITS MANAGING DIRECTOR,
               K.S.R.T.C. CHIEF OFFICE,
               TRANSPORT BHAVAN,
               THIRUVANANTHAPURAM-695023.

      2        ASSISTANT TRANSPORT OFFICER,
               K.S.R.T.C.,
               KALPETTA DEPOT,
               KALPETTA-673121.



               SC SRI.T.P SAJAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.568 OF 2021

                                          2




                                   JUDGMENT

Dated this the 29th day of January 2021

The petitioner is now posted at Kalpetta Depot

in Wayanad district under the first respondent

corporation as a conductor.

According to him, since conductors are excess

in Kalpetta Depot, the second respondent is not

able to provide such number of duties to the

petitioner to be eligible for salary. Hence he

seeks transfer to Thiruvananthapuram City Depot

where there is a shortage of 86 conductors. A

representation was submitted as Ext.P2, which is

still pending. The prayer sought in the writ

petition is for a direction to the first

respondent, to consider the above application at

the earliest.

After hearing the learned counsel for the

petitioner and the learned Standing Counsel for the

respondents, I am inclined to dispose of the writ

petition itself by directing the first respondent WP(C).No.568 OF 2021

to take up Ext.P2, as expeditiously as possible and

dispose it on merits, within a period of six weeks

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.568 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE PHOTOCOPY OF THE JUDGMENT DATED 19.12.2019 IN WP(C)32971/2018.

EXHIBIT P2 TRUE PHOTOCOPY OF 'TRANSFER APPLICATION' DATED 26.06.2020 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT.

EXHIBIT P3 TRUE PHOTOCOPY OF APPLICATION DATED 03.09.2020 UNDER RIGHT TO INFORMATION ACT.

EXHIBIT P4 TRUE PHOTOCOPY OF REPLY DATED 07.10.2020 TO EXT.P3.

EXHIBIT P5 TRUE PHOTOCOPY OF MEDICAL CERTIFICATE DATED 23.12.2020.

EXHIBIT P6 TRUE PHOTOCOPY OF APPLICATION DATED 05.02.2020 UNDER RIGHT TO INFORMATION ACT.

EXHIBIT P7 TRUE PHOTOCOPY OF REPLY DATED 26.02.2020 EXT.P6.

//True Copy// P.A to Judge