M.V.Manoj vs The Kerala State Road Transport ...
2021 Latest Caselaw 9041 Ker

W.P.(C) No.8188/2020              1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    THURSDAY, THE 18TH DAY OF MARCH 2021 / 27TH PHALGUNA, 1942

                       WP(C).No.8188 OF 2020(W)


PETITIONERS:

               M.V.MANOJ,
               AGED 54 YEARS
               S/O M.V.VISWANATHAN, WORKS MANAGER IN-CHARGE OF
               MECHANICAL ENGINEER, KERALA STATE ROAD TRANSPORT
               CORPORATION, CENTRAL WORKS. PAPPANAMCOE,
               THIRUVANANTHAPURAM-695 018, RESIDING AT MANTHATTIL
               HOUSE, AYMANAM P.O.KOTTAYAM-686 015.

               BY ADVS.
               SRI.K.JAJU BABU (SR.)
               SMT.M.U.VIJAYALAKSHMI
               SRI.BRIJESH MOHAN

RESPONDENTS:

       1       THE KERALA STATE ROAD TRANSPORT CORPORATION
               REPRESENTED BY ITS CHAIRMAN AND MANAGING DIRECTOR,
               THIRUVANANTHAPURAM-695 001.

       2       THE CHAIRMAN AND MANAGING DIRECTOR,
               KERALA STATE ROAD TRANSPORT CORPORATION,
               THIRUVANANTHAPURAM-695 001.
                GOVT.PLEADER SRI.K.P.HARISH

OTHER PRESENT:

               SRI. DEEPU THANKAN (SC)

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.8188/2020                   2




                                JUDGMENT

Dated this the 18th day of March 2021

When the matter was taken up, it was submitted by the learned

counsel for the petitioner that the petitioner has retired from service and the

writ petition may be dismissed as infructuous.

Recording the above submission, the writ petition is dismissed as

infructuous.

Sd/-

SUNIL THOMAS

JUDGE

dpk

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE ORDER NO 109/GL2/2018/RTC DATED 30.1.2019 ISSUED BY THE 1ST RESPONDENT TO SRI. K MURALEEDHARAN NAIR

EXHIBIT P2 TRUE COPY OF THE APPLICATION DATED 7.5.2019 SUBMITTED BY THE PETITIONER FOR VOLUNTARY RETIREMENT

EXHIBIT P3 TRUE COPY OF LETTER NO 209/GL2/2019/RTC DATED 22.7.2019 ISSUED BY THE 1ST RESPONDENT

EXHIBIT P4 TRUE COPY OF THE ORDER NO VLC1-16237/14 DATED 13.8.2019 ISSUED BY THE 2ND RESPONDENT

EXHIBIT P5 TRUE COPY OF THE SHOW CAUSE NOTICE NO VLCI-

009332/19 DATED 15.5.2019 ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT

EXHIBIT P6 TRUE COPY OF THE SHOW CAUSE NOTICE NO VLCI-

009332/19 DATED 5.12.2019 ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT

EXHIBIT P7 TRUE COPY OF THE REPLY DATED 26.12.2019 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT

EXHIBIT P8 TRUE COPY OF THE ORDER NO 303/GL2/2020/RTC DATED 1.2.2020 ISSUED 1ST RESPONDENT