Mehaboob M.K V.G vs The Kerala State Road Transport ...
2021 Latest Caselaw 20762 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE AMIT RAWAL
     TUESDAY, THE 5TH DAY OF OCTOBER 2021 / 13TH ASWINA, 1943
                      WP(C) NO. 21131 OF 2021
PETITIONER:

             MEHABOOB M.K V.G
             AGED 46 YEARS
             DRIVER-GRADE-1
             THE KERALA STATE ROAD TRANSPORT CORPORATION, ALUVA
             DEPOT, ERNAKULAM DISTRICT, RESIDING AT CHETHRAPPILLY
             PARAMBIL , ERAMAM., MUPPATHADAM P.O, ALUVA,
             ERNAKULAM DISTRICT.

             BY ADV O.D.SIVADAS



RESPONDENTS:

     1       THE KERALA STATE ROAD TRANSPORT CORPORATION KSRTC
             TRANSPORT BHAVAN, THIRUVANANTHAPURAM, PIN 695 001
             REPRESENTED BY ITS MANAGING DIRECTOR

     2       THE CHAIRMAN AND MANAGING DIRECTOR
             THE KERALA STATE ROAD TRANSPORT CORPORATION,
             TRANSPORT BHAVAN, THIRUVANANTHAPURAM, PIN 695 001

     3       THE ASSISTANT TRANSPORT OFFICER
             KERALA STATE ROAD TRANSPORT CORPORATION,
             ALUVA DEPOT, ERNAKULAM DISTRICT, PIN 683110




             SRI DEEPU THANKAN SC KSRTC




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   05.10.2021,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 21131 OF 2021
                                -2-




                            JUDGMENT

Counsel for the petitioner after arguing for

some time seeks permission of the court for

withdrawal of the writ petition with liberty to

file fresh petition.

Writ petition is permitted to be withdrawn

with liberty aforesaid.

Sd/-

AMIT RAWAL JUDGE hmh