Bijumon R vs The Regional Transport Authority
2021 Latest Caselaw 7351 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

    TUESDAY, THE 02ND DAY OF MARCH 2021 / 11TH PHALGUNA, 1942

                     WP(C).No.41942 OF 2017(P)


PETITIONER:

              BIJUMON R
              KALEKKATTU HOUSE, THIRUVAOOR P.O, CHERTHALA,
              ALAPPUZHA.

              BY ADV. SRI.G.PRABHAKARAN

RESPONDENT:

      1       THE REGIONAL TRANSPORT AUTHORITY
              ALAPPUZHA, REPRESENTED BY ITS SECRETARY
              688 001.

      2       THE SECRETARY
              REGIONAL TRANSPORT AUTHORITY,
              ALAPPUZHA-688 001.

      3       THE KERALA STATE ROAD TRANSPORT CORPORATION
              REPRESENTED BY CHAIRMAN AND MANAGING DIRECTOR,
              TRANSPORT BHAVAN, PATTAM,
              THIRUVANANTHAPURAM 695 034.

      4       THE STATE TRANSPORT AUTHORITY
              THIRUVANANTHAPURAM-695 034.




              SMT MABLE C KURIAN GOVERNMENT PLEADER
              R3 SRI.P.C.CHACKO, SC

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
02.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.41942 OF 2017(P)         2




                              JUDGMENT

In view of the memo filed by the petitioner, this writ petition is

dismissed as infructuous.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE IAP