Vyga Thomas vs The Kerala State Road Transport ...
2021 Latest Caselaw 14314 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MR. JUSTICE SUNIL THOMAS
        THURSDAY, THE 8TH DAY OF JULY 2021 / 17TH ASHADHA, 1943
                        WP(C) NO. 7912 OF 2021
PETITIONER/S:

    1       VYGA THOMAS
            AGED 40 YEARS
            W/O. JOSE MATTHEW, PUTHIYAPARAMBIL HOUSE, MALAMEL
            HOUSE, NEAR CLUB JUNCTION, EDAPALLY TOLL,
            ERNAKULAM-682024.

    2       FAROOQUE K.K.,
            AGED 38 YEARS
            S/O. KOYA, CHAKKANATHVELI, ERAMAVALLOOR PO,
            CHERTHALA-688537.

    3       SANDHYA VASUDEVAN,
            AGED 44 YEARS
            W/O. VINOD KUMAR, PARAPPATH HOUSE, MANJUMMEL,
            ERNAKULAM-683501.

            BY ADV M.R.SARIN



RESPONDENT/S:

    1       THE KERALA STATE ROAD TRANSPORT CORPORATION
            REPRESENTED BY THE MANAGING DIRECTOR, TRANSPORT
            BHAVAN, THIRUVANANTHAPURAM-695001.

    2       THE CHAIRMAN AND MANAGING DIRECTOR,
            KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT
            BHAVAN, THIRUVANANTHAPURAM-695023.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 7912 OF 2021
                                    2



                              JUDGMENT

The petitioners are aggrieved by the non consideration of

Ext.P4 representation filed by them, who are the ministerial staff of

the first respondent -Organisation. They seek re-deployment. The

relief sought is for a direction to the second respondent to consider

Ext.P4 representation as expeditiously as possible.

2. Heard the learned counsel for the petitioners and the

learned standing counsel Sri.T.P.Sajan for the KSRTC. I am inclined

to dispose of the Writ Petition itself, by directing the second

respondent to take up Ext.P4 representation and to dispose it of in

accordance with law, as expeditiously as possible, at any rate,

within a period of three months from the date of receipt of a copy

of this judgment.

Writ Petition is disposed of as above.

Sd/-

SUNIL THOMAS, JUDGE

R.AV WP(C) NO. 7912 OF 2021

APPENDIX

PETITIONER ANNEXURE

EXHIBIT P1 THE TRUE COPY OF THE APPOINTMENT ORDER OF THE 1ST PETITIONER DATED 30.12.2010.

EXHIBIT P2 THE TRUE COPY OF THE APPOINTMENT ORDER OF THE 2ND PETITIONER DATED 03.01.2011.

EXHIBIT P3 THE TRUE COPY OF THE APPOINTMENT ORDER OF THE 3RD PETITIONER DATED 28.11.2009.

EXHIBIT P4 THE TRUE COPY OF THE REPRESENTATION LETTER FILED BY THE PETITIONERS BEFORE THE 2ND RESPONDENT DATED 1.3.2021.

RESPONDENT'S/S EXHIBITS             NIL