K.P. Mohanadasan vs The Kerala State Road Transport ...
2021 Latest Caselaw 15854 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE AMIT RAWAL
        FRIDAY, THE 30TH DAY OF JULY 2021 / 8TH SRAVANA, 1943
                       WP(C) NO. 13951 OF 2014
PETITIONER:

           K.P. MOHANADASAN
           AGED 53 YEARS
           S/O PURUSHOTHAMAN, (DRIVER FIRST GRADE K.S.R.T.C DEPT
           CHENGANNUR), RESIDING AT KONGINIPARAMBIL HOUSE,
           CHANNANIKKADU KARA, PANACHICKADU VILLAGE,
           CHINGAVANAM, KOTTAYAM

           BY ADV SRI.R.SANTHOSH BABU



RESPONDENTS:

    1      THE KERALA STATE ROAD TRANSPORT CORPORATION
           REPRESENTED BY ITS MANAGING DIRECTOR,
           TRANSPORT BHAVAN, FORT, THIRUVANANTHAPURAM

    2      DISTRICT TRANSPORT OFFICER
           K.S.R.T.C., CHENGANNUR DEPOT, CHENGANNUR

    3      ASSISTANT TRANSPORT OFFICER
           K.S.R.T.C., CHENGANNUR DEPOT, CHENGANNUR

    4      VEHICLE SUPERVISOR
           K.R.T.C CHEGANNUR DEPOT, CHENGANNUR




           SRI T P SAJAN SC KSRTC




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13951 OF 2014
                                2


                            JUDGMENT

Learned Counsel for the petitioner submitted that the

matter has become infructuous. Accordingly, this writ petition is

dismissed as infructuous.

Sd/-

AMIT RAWAL JUDGE nak