Kerala High Court
Shemeem M.H vs Kerala State Road Transport ... on 9 June, 2021
WP(C) NO. 11479 OF 2021
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 9TH DAY OF JUNE 2021 / 19TH JYAISHTA, 1943
WP(C) NO. 11479 OF 2021
PETITIONER:
1 SHEMEEM M.H.
HASHIMJI MANZIL, NEDUVATHOOR, NILESHWARAM P.O.,
KOTTARAKKARA, DRIVER GRADE-II,
KERALA STATE ROAD TRANSPORT CORPORATION,
KOTTARAKKARA DEPOT.
2 A.SANTHOSH,
ANANDA BHAVAN, KUTTIKKAD P.O., KADAKKAL, KOLLAM,
DRIVER GRADE-II, KERALA STATE ROAD TRANSPORT CORPORATION,
CHADAYAMANGALAM DEPOT.
3 SURESHKUMAR C.R.,
CHEMMATTUSSERIL HOUSE, NARANGANAM NORTH, KOZHENCHERRY P.O.,
PATHANAMTHITTA, DRIVER GRADE-II, KERALA STATE ROAD TRANSPORT
CORPORATION, PATHANAMTHITTA DEPOT.
4 T.A. ALI,
AYYATHADATHIL HOUSE, GRAMAM P.O., MALAPPURAM,
CONDUCTOR GRADE-II, KERALA STATE ROAD TRANSPORT CORPORATION,
PONNANI DEPOT.
5 SURESHKUMAR K.,
KURUVANGAT HOUSE, ERAMANGALAM P.O.,
CONDUCTOR GRADE-II, KERALA STATE ROAD TRANSPORT CORPORATION,
PONNANI DEPOT.
BY ADVS.
B.S.SWATHI KUMAR
ANITHA RAVINDRAN
HARISANKAR N UNNI
REMYA MURALI
RESPONDENTS:
1 KERALA STATE ROAD TRANSPORT CORPORATION KSRTC
TRANSPORT BHAVAN, EAST FORT,
WP(C) NO. 11479 OF 2021
2
THIRUVANANTHAPURAM-695023,
REPRESENTED BY ITS MANAGING DIRECTOR.
2 KERALA STATE ROAD TRANSPORT CORPORATION KSRTC
KERALA STATE ROAD TRANSPORT CORPORATION,
TRANSPORT BHAVAN, FORT P.O.,
THIRUVANANTHAPURAM-695023.
BY SRI.DEEPU THANKAN, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 09.06.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 11479 OF 2021
3
C.S.DIAS,J
------------------------
WP(C).No.11479 of 2021
------------------------
Dated this the 9th day of June, 2021
JUDGMENT
The petitioners are drivers and conductors of the 1 st
respondent Corporation and they are attached to various
depots. Ventilating their grievances with regard to non-
sanctioning of leave facility and other benefits, the petitioners
have preferred Exts.P1 to P5 representations, respectively,
before the 1st respondent. However, they contend that there is
inaction on the part of the 1 st respondent in considering the
representations. Hence, the petitioners seek for a direction to
the 1st respondent to consider and dispose of Exts.P1 to P5
representations at an early date.
2. Heard the learned counsel appearing for the
petitioners and the learned Standing Counsel appearing for the
respondents.
3. Taking into account the fact that the petitioners have
WP(C) NO. 11479 OF 2021
preferred Exts.P1 to P5 representations, which are admittedly pending
consideration before the 1st respondent, without expressing anything
on the merits of the matter, I direct the 1 st respondent to consider and
dispose of Exts.P1 to P5 representations, in accordance with law, as
expeditiously as possible and at any rate within a period of two
months from the date of receipt of a copy of this judgment.
The writ petition is ordered accordingly.
Sd/-
C.S.DIAS,JUDGE
dlK 09.06.2021
WP(C) NO. 11479 OF 2021
APPENDIX OF WP(C) 11479/2021
PETITIONERS ANNEXURE
Exhibit P1 TRUE COPY OF THE PETITION FILED BY THE 1ST
PETITIONER BEFORE THE 2ND RESPONDENT DATED
23.4.2021.
Exhibit P2 TRUE COPY OF THE PETITION FILED BY THE 2ND
PETITIONER BEFORE THE 2ND RESPONDENT DATED
23.4.2021.
Exhibit P3 TRUE COPY OF THE PETITION FILED BY THE 3RD
PETITIONER BEFORE THE 2ND RESPONDENT DATED
13.3.2021.
Exhibit P4 TRUE COPY OF THE PETITION FILED BY THE 4TH
PETITIONER BEFORE THE 2ND RESPONDENT DATED
29.3.2021.
Exhibit P5 TRUE COPY OF THE PETITION FILED BY THE 5TH
PETITIONER BEFORE THE 2ND RESPONDENT DATED
30.3.2021.
Exhibit P6 TRUE COPY OF THE JUDGMENT IN WP(C)
NO.9394/2021 DATED 9.4.2021.
