The Manager, Sdky Gurukula ... vs The Joint Regional Transport ...
2021 Latest Caselaw 12971 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                  THE HONOURABLE MR.JUSTICE V.G.ARUN
    WEDNESDAY, THE 16TH DAY OF JUNE 2021 / 26TH JYAISHTA, 1943
                       WP(C) NO. 12277 OF 2021
PETITIONER:

          THE MANAGER, SDKY GURUKULA VIDHYALAYA,
          EROOR, TRIPUNITHURA, KANAYANNUR, ERNAKULAM-682 306.

          BY ADV. SRI.SAJEEV KUMAR K.GOPAL



RESPONDENTS:

    1     THE JOINT REGIONAL TRANSPORT OFFICER,
          OFFICE OF THE JOINT REGIONAL TRANSPORT OFFICER,
          MINI CIVIL STATION, THRIPUNITHURA,
          ERNAKULAM-682 301.

    2     THE RELIANCE GENERAL INSURANCE COMPANY LTD.,
          OLD NO. 15, NEW NO. 29, NORTH USMAN ROAD,
          T. NAGAR CHENNAI, TAMILNADU-600 017.

    3     THE MANAGER,
          RELIANCE INSURANCE COMPANY, VISHNU BUILDING, II FLOOR,
          KP VALLON RD., KADAVANTHRA, ERNAKULAM, KERALA-682 020.

          BY ADV. SMT.PRIYA SHANAVAS, GOVERNMENT PLEADER


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION          ON
16.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No.12277 of 2021(H)

                                     2




                              JUDGMENT

The petitioner, Manager of a CBSC school

in which students from LKG to Class XII are

studying, has filed this writ petition seeking a

direction to the 1st respondent to issue service

verification certificates to the effect that the

school's had not operated pursuant to the lock

down.

2. The petitioner has filed Exts.P3 and P4

representations for this purpose and is

aggrieved by the delay in taking a decision

thereon.

3. The learned Government Pleader submits

that the authorities can be directed to take a

decision on the representations made by the

petitioner.

Accordingly, the writ petition is

disposed of directing the 1st respondent to W.P.(C).No.12277 of 2021(H)

consider the request made in Exts.P3 and P4

representations and pass orders thereon in

accordance with law, as expeditiously as

possible, at any rate, within a period of three

weeks from the date of receipt of a copy of the

judgment.

Sd/-

V.G.ARUN, JUDGE

ww W.P.(C).No.12277 of 2021(H)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER THROUGH E-MAIL ON 30.11.2020 TO THE MANAGER OF THE 2ND RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE REPLY RECEIVED BY E-MAIL FROM UMESH TO THE PETITIONER.

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 17.12.2020.

EXHIBIT P4 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER DATED 22.12.2020 BEFORE THE 1ST RESPONDENT.