Biju.Y vs Kerala State Road Transport ...
2021 Latest Caselaw 22216 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
               THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
         FRIDAY, THE 5TH DAY OF NOVEMBER 2021 / 14TH KARTHIKA, 1943
                             WP(C) NO. 24193 OF 2021
PETITIONER:

              BIJU.Y.
              AGED 47 YEARS,S/O.LATE K.YOHANNAN, CONDUCTOR,
              KERALA STATE ROA TRANSPORT CORPORATION, KAYAMKULAM DEPOT-
              690502, (RESIDING AT KOTTACKATTU VADAKETHIL,
              NADUVILEMURI, PADANILAM.P.O,
              NOORANADU-690529).

              BY ADVS.
              K.P.JUSTINE (KARIPAT)
              A.JOSEPH GEORGE


RESPONDENTS:

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

     2        THE MANAGING DIRECTOR,
              KERALA STATE ROAD TRANSPORT CORPORATION,
              TRANSPOPRT BHAVAN, EAST FORT, THIRUVANANTHAPURAM-695023.

     3        THE EXECUTIVE DIRECTOR(ADMINISTRATION),
              KERALA STATE ROAD TRANSPORT CORPORATION,
              TRANSPORT BHAVAN, EAST FORT, THIRUVANANTHAPURAM-695023.

     4        THE SUPERINTENDENT,
              SPECIAL CELL(TRANSFER GRIEVANCE),
              CHIEF OFFICE, KERALA STATE ROAD TRANSPORT CORPORATION,
              THIRUVANANTHAPURAM-695023.

     5        THE DISTRICT TRANSPORT OFFICER,
              KERALA STATE ROAD TRANSPORT CORPORATION,
              KAYAMKULAM DEPOT-690502.

     6        THE ASSISTANT TRANSPORT OFFICER,
              KERALA STATE ROAD TRANSPORT CORPORATION,
              TOTTIPALAM DEPOT-673513.

              SRI.DEEPPU THANKAN, SC, FOR KSRTC

     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
05.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 24193 OF 2021
                              2




                      JUDGMENT

The petitioner is conductor in the Kerala State

Road Transport Corporation attached to Kayamkulam

Depot, now under orders of transfer to Thottilpalam.

According to the petitioner, his mother is aged 75 years

and his son is studying in 10th standard and the transfer

of the petitioner to Thottilpalam, which is 270kms away,

would cause lot of inconvenience and hardships to the

petitioner and his family. Petitioner has preferred Ext.P4

representation seeking modification of the order of

transfer by either retaining him at Kayamkulam or to be

posted at any nearby units.

2. Heard the learned counsel for the petitioner

and the learned standing counsel for the KSRTC.

In the facts and circumstances of the case and in

the nature of the limited relief prayed for by the

petitioner at this stage there will be a direction to the WP(C) NO. 24193 OF 2021

2nd respondent to consider Ext.P4 and pass appropriate

orders in accordance with law within a period of six

weeks from the date of receipt of a copy of this

judgment.

Sd/-

MURALI PURUSHOTHAMAN JUDGE nak WP(C) NO. 24193 OF 2021

APPENDIX OF WP(C) 24193/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE DUTY PASS ISSUED TO THE PETITIONER.

Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF TRANSFER ORDER NO.500/CMD(SPC)/2021/RTC DATED 12.10.2021 WITH ITS ENGLISH TRANSLATION.

Exhibit P3 TRUE COPY OF THE REPRESENTATION DATED 20.9.2021 ALONG WITH ITS ENGLISH TRANSLATION.

Exhibit P4 TRUE COPY OF THE REPRESENTATION DATED 15.10.2021.