Rasheed K vs The Secretary
2021 Latest Caselaw 7078 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

         THE HONOURABLE MR. JUSTICE SUNIL THOMAS

MONDAY, THE 01ST DAY OF MARCH 2021 / 10TH PHALGUNA, 1942

                WP(C).No.3966 OF 2021(U)


PETITIONER/S:

           RASHEED K.
           AGED 44 YEARS
           S/O.AHAMMEDKUTTY, KUZHIKKANDATHIL HOUSE,
           MUNDUMUZHI P.O.,VAZHAKKAD, MALAPPURAM 673 640.

           BY ADV. SRI.K.V.GOPINATHAN NAIR

RESPONDENT/S:

           THE SECRETARY, REGIONAL TRANSPORT AUTHORITY
           MALAPPURAM, CIVIL STATION ROAD, UPHILL,
           MALAPPURAM - 676 505.



           SR.GP BIMAL K NATH

     THIS WRIT PETITION (CIVIL) HAVING COME UP           FOR
ADMISSION ON 01.03.2021, THE COURT ON THE SAME           DAY
DELIVERED THE FOLLOWING:
 WP(C).No.3966 OF 2021(U)       2




                            JUDGMENT

Dated this the 1st day of March 2021

The petitioner was granted regular permit by virtue of

Ext.P1, subject to settlement of timings. The grievance of

the petitioner is that, by virtue of Ext.P1 proceedings, it was

issued. However, timing conference could not be convened

due to the pandemic. The limited prayer sought by the

petitioner is to grant him provisional timing, subject to the

directions of this Court.

2. Heard the learned counsel for the petitioner and

the learned Senior Government Pleader.

3. Having considered the limited prayer sought by

the petitioner and in the light of the fact that, inspite of

issuance of the regular permit, timing has not been fixed, I

am inclined to dispose of the writ petition with a direction.

The respondent shall call for a report from the concerned

AMVI and after ensuring that the timing proposed by the

petitioner does not clash with the existing timing and if

there is any clash, authorising the respondent to make

appropriate modifications and to issue a provisional timing,

within four weeks from the date of receipt of a copy of this

judgment. It is made clear that this will strictly be a

provisional timing, which will continue till in a timing

conference, a permanent timing is fixed. It is also made

clear that, granting of provisional timing will not confer any

right to insist that it should be adopted as the permanent

timing

Sd/-

SUNIL THOMAS JUDGE LEK

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PROCEEDINGS GRANTING REGULAR PERMIT TO THE PETITIONER NO.RTA1/214339/2017/M DATED 2/2/21.