Sunil Peter vs Kerala State Road Transport ...
2021 Latest Caselaw 9050 Ker

               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.5705 OF 2021(K)


PETITIONERS:

      1        SUNIL PETER, AGED 48 YEARS
               PARAPARAMBIL, VADAVATHOOR P.O.,
               KOTTAYAM DISTRICT-686010
               (MECHANIC, KSRTC, PONKUNNAM DEPOT).

      2        M.P.UDAYABHANU,
               MADATHIVELIYIL, VELLASSERY,
               KADUTHURUTHY, KOTTAYAM DISTRICT-686604
               (MECHANIC, KSRTC, VAIKOM DEPOT).

      3        SINU S.,
               SIVALAYAM, MUTTUCHIRA P.O.,
               KOTTAYAM DISTRICT-686613
               (MECHANIC, KSRTC, PALA DEPOT).

               BY ADV. SHRI.N.SASIDHARAN UNNITHAN

RESPONDENTS:

      1        KERALA STATE ROAD TRANSPORT CORPORATION
               REPRESENTED BY ITS CHAIRMAN AND MANAGING DIRECTOR,
               TRANSPORT BHAVAN, FORT, THIRUVANANTHAPURAM-695023.

      2        EXECUTIVE DIRECTOR (ADMINISTRATION),
               KSRTC, TRANSPORT BHAVAN, FORT,
               THIRUVANANTHAPURAM-695023.

      3        ASSISTANT TRANSPORT OFFICER,
               KSRTC, PONKUNNAM DEPOT, KOTTAYAM DISTRICT-686506.

      4        ASSISTANT TRANSPORT OFFICER,
               KSRTC, VAIKKOM DEPOT, KOTTAYAM DISTRICT-686141.

      5        ASSISTANT TRANSPORT OFFICER,
               KSRTC, PALA DEPOT, KOTTAYAM DISTRICT-686574.

               R1-5 BY ADV. SRI.DEEPU THANKAN

     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).5705/2021
                                    2




                             JUDGMENT

This Court, by a common judgment in W.P(C).No.4436 of 2021 and

connected cases dated 17.03.2021 has disposed of identical matters

with certain directions. The present Writ Petition also relates to

identical matters. Hence, the Writ Petition is disposed of in terms of the

common judgment in the above stated connected cases.

Sd/-

                                              SUNIL THOMAS

Sbna                                              JUDGE
 W.P(C).5705/2021





                         APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1           TRUE COPY OF PAGE NOS.1,2,3,18,19 AND 23 OF

MEMORANDUM NO.500/CMD(SPC)/2021/RTC DATED 13.2.2021 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF THE GUIDELINES OF TRANSFER ISSUED BY THE KSRTC AS PART OF THE BILATERAL AGREEMENT.

EXHIBIT P3 TRUE COPY OF REPRESENTATION DATED 15.2.2021 SUBMITTED BY THE 1ST PETITIONER BEFORE THE 3RD RESPONDENT.

EXHIBIT P4 TRUE COPY OF REPRESENTATION DATED 15.2.2021 SUBMITTED BY THE 1ST PETITIONER BEFORE THE UNIT OFFICE ALONG WITH HIS RECOMMENDATION IN THE PRESCRIBED PROFORMA.

EXHIBIT P5 TRUE COPY OF REPRESENTATION DATED 16.2.2021 SUBMITTED BY THE .... PETITIONER BEFORE THE UNIT OFFICER ALONG WITH HIS RECOMMENDATION IN THE PRESCRIBED PROFORMA.

EXHIBIT P6 TRUE COPY OF THE PAGE NO.1,17,18 AND 21 OF ORDER NO.500/CMD (SPC) 2021/RTC DATED 24.2.2021 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P7 TRUE COPY OF REPRESENTATION DATED 26.2.2021 SUBMITTED BY THE 1ST PETITIONER BEFORE THE 1ST RESPONDENT.

EXHIBIT P8 TRUE COPY OF REPRESENTATION DATED 25.2.2021 SUBMITTED BY THE 2ND PETITIONER BEFORE THE 1ST RESPONDENT.

EXHIBIT P9 TRUE COPY OF REPRESENTATION DATED 1.3.2021 SUBMITTED BY THE 3RD PETITIONER BEFORE THE 1ST RESPONDENT.