Jijo Antony vs Kerala State Road Transport ...
2021 Latest Caselaw 7464 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

   WEDNESDAY, THE 03RD DAY OF MARCH 2021 / 12TH PHALGUNA, 1942

                       WP(C).No.2579 OF 2021(V)


PETITIONER:

               JIJO ANTONY, AGED 39 YEARS
               S/O K C ANTONY,
               KUNNATHUPARAMBIL HOUSE,
               MUTTUCHIRA P O, MYLADUMPARA,
               KOTTAYAM DISTRICT-686613.

               BY ADV. SHRI.JINU JOSEPH

RESPONDENTS:

1 KERALA STATE ROAD TRANSPORT CORPORATION REPRESENTED BY ITS MANAGING DIRECTOR, TRANSPORT BHAVAN, EAST FORT. P O, PAZHAVANGADI, THIRUVANANTHAPURAM-695023.

2 THE CHAIRMAN CUM MANAGING DIRECTOR KERALA STATE ROAD TRANSPORT CORPORATION, T RANSPORT BHAVAN, EAST FOR P O, PAZHAVANGADI, THIRUVANANTHAPURAM-695023.

3 THE DISTRICT TRANSPORT OFFICER KSRTC KOTTAYAM DEPOT, T B ROAD, KOTTAYAM-686001.

4 THE ASSISTANT DISTRICT TRANSPORT OFFICER KSRTC, VAIKOM DEPOT, VAIKOM P O, KOTTAYAM DISTRICT-686146.

OTHER PRESENT:

SC,SRI.T.P SAJAN

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 03.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: W.P(C).2579/2021

COMMON JUDGMENT

The limited prayer sought by the petitioner is that, Ext.P5

representation may be considered and he may be permitted to rejoin.

2. Learned Standing Counsel for the KSRTC submitted that the

incident occurred due to an accident and he was on medical leave for

three months. This fact will be taken note of while considering Ext.P5.

3. Having considered this submission, which is recorded, I am

inclined to dispose of the Writ Petition directing the second respondent

to consider Ext.P5, in the light of the facts disclosed and dispose of it as

expeditiously as possible, at any rate, within one month from the date of

receipt of a copy of this judgment.

Writ Petition is disposed of as above.

Sd/-

                                                SUNIL THOMAS

Sbna                                                JUDGE
 W.P(C).2579/2021





                         APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1           TRUE COPY OF THE MEDICAL OP RECORD DATED

13/07/2016 OF THE GENERAL HOSPITAL.

EXHIBIT P2 TRUE COPY OF THE CERTIFICATE ISSUED BY THE ORTHOPEDIC SURGEON OF HOLY GHOST MISSION HOSPITAL, MUTTICHIRA.

EXHIBIT P3 TRUE COPY OF THE MEDICAL RECORD OF SREE DHANWANDHARI ASRAMAM AYURVEDIC HOSPITAL, VAIKOM.

EXHIBIT P4 TRUE COPY OF THE NOTICE DATED 09/10/2018 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE REPRESENTATION DATED 09/10/2018 MADE TO THE 2ND RESPONDENT THROUGH PROPER CHANNEL

EXHIBIT P6 TRUE COPY OF THE REMINDER DATED 22.07.2019 SUBMITTED BEFORE THE 4TH RESPONDENT.