For Information Purpose Only vs Anil Kumar S
2021 Latest Caselaw 10633 Ker

Citation : 2021 Latest Caselaw 10633 Ker
Judgement Date : 29 March, 2021

Kerala High Court

For Information Purpose Only vs Anil Kumar S on 29 March, 2021

WP(C) 8145/2021 1/2

IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE SUNIL THOMAS

Monday,the 29th day of March 2021/8th Chaithra, 1943
WP(C) No.8145/2021(P)

For information purpose only
PETITIONER
ANIL KUMAR S.,
DRIVER, K.S.R.T.C., VIKAS BHAVAN DEPOT, THIRUVANANTHAPURAM.

RESPONDENTS
1.KERALA STATE ROAD TRANSPORT CORPORATION
REPRESENTED BY THE SECRETARY, TRANSPORT BHAVAN,
THIRUVANANTHAPURAM-695 023.

2.THE CHAIRMAN AND MANAGING DIRECTOR,
KERALA STATE ROAD TRANSPORT CORPORATION LTD.,
TRANSPORT BHAVAN, THIRUVANANTHAPURAM-695 023.

Writ Petition (civil) praying inter alia that in the circumstances stated in the aﬃdavit ﬁled
along with the WP(C) the High Court be pleased to issue an interim direction to the 2nd
respondent to post the petitioner in any light duty in Kollam depot of K.S.R.T.C. forthwith
pending disposal of the Writ Petition.

This petition coming on for admission upon perusing the petition and the aﬃdavit ﬁled in
support of WP(C) and upon hearing the arguments of Dr. K.P.SATHEESAN, Senior Advocate
along with M/S GOKUL D. SUDHAKARAN, K.SUDHINKUMAR, P.MOHANDAS
(ERNAKULAM), SABU PULLAN and S.K.A Sri ADHITHYAN, Advocates for the
petitioner and of DEEPU THANKAN, STANDING COUNSEL for the Respondents, the
court passed the following.
WP(C) 8145/2021 2/2

ORDER

Advocate Deepu Thankan, Standing Counsel takes notice on admission for the KSRTC. Await instructions. In the meanwhile, respondents shall continue to engage the petitioner in accordance with the directions contained in Exhibit P7 speciﬁcally para 4. Post on 02.06.2021.

29-03-2021 For information purpose only Sd/-

SUNIL THOMAS,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR

EXHIBIT P7 - TRUE COPY OF THE JUDGMENT DATED 26.08.2020 IN WP(C) NO.5555/2020.