Sakunthala K vs The Secretary, Regional ...
2021 Latest Caselaw 14837 Ker

W.P(C).13425/2021
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                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                    THE HONOURABLE MR. JUSTICE SUNIL THOMAS
       THURSDAY, THE 15TH DAY OF JULY 2021 / 24TH ASHADHA, 1943
                            WP(C) NO. 13425 OF 2021
PETITIONER/S:

             SAKUNTHALA K, AGED 50 YEARS
             HARILAL NIVAS,KANDACHIRA,PERINAD,
             KOLLAM-691601.

             BY ADV K.V.GOPINATHAN NAIR



RESPONDENT/S:

      1      THE SECRETARY, REGIONAL TRANSPORT AUTHORITY
             REGIONAL TRANSPORT AUTHORITY,
             CIVIL STATION, NEAR ANANDAVALLEESWARAM TEMPLE,
             KOLLAM, PIN-691013.

      2      SUNILKUMAR.S,
             S.S.BHAVAN,CHARUMOODU,VELIMON.P.O,KOLLAM,PIN-691511.


OTHER PRESENT:

             SR.GP K.P HARISH




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).13425/2021
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                                  JUDGMENT

Ext.P3 is a notification issued by the Secretary, RTA, Kollam

informing that an application for revision of timing has been filed by the

applicant in the route Pooyappally-Kollam. Petitioner filed Exts.P4 and P5

objections. The grievance of the petitioner is that, this is not being

considered and she apprehends that, if at any point of time timing

conference is convened, the objection brought on record by the petitioner

is not likely to be considered.

2. Learned Senior Government Pleader, on instructions, submitted

that, route enquiry report is awaited and timing conference has not been

convened due to the pandemic situation.

3. Having considered the entire facts and after hearing the

learned counsel for the petitioner and learned Senior government pleader,

I am inclined dispose of the Writ Petition by directing the RTA to consider

Exts.P4 and P5 objections while the question of timing referred to in

Ext.P3 notice, is taken up for consideration.

Writ Petition is disposed of as above.

Sd/-

SUNIL THOMAS JUDGE Sbna/ W.P(C).13425/2021

APPENDIX OF WP(C) 13425/2021

PETITIONER ANNEXURE

Exhibit P1 TRUE COPY OF THE TIMING IN RESPECT OF PETITIONER'S SERVICE

Exhibit P2 TRUE COPY OF THE PROCEEDINGS ISSUING FINALIZED TIMING FOR THE 2ND RESPONDENT'S SERVICE DATED 7.12.2017

Exhibit P3 TRUE COPY OF THE NOTICE PUBLISHED BY THE 1ST RESPONDENT DATED 17.6.2021

Exhibit P4 TRUE COPY OF THE OBJECITON SUBMITTED BY THE PETITIONER ON 22.6.2021

Exhibit P5 TRUE COPY OF THE OBJECTION SUBMITTED BY THE PETITIONER IN CONTINUATION OF EXHIBIT.P4 DATED 24.6.2021.