U.P.Vasudevan vs State Of Kerala And Others
2021 Latest Caselaw 21538 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     FRIDAY, THE 29TH DAY OF OCTOBER 2021 / 7TH KARTHIKA, 1943
                        WP(C) NO. 18247 OF 2011
PETITIONER/S:

            U.P.VASUDEVAN, S/O PADMANAPHAN,
            ULAKAMPARAMBIL HOUSE,
            KALLARA SOUTH P.O.,, KOTTAYAM.

            BY ADV SRI.I.DINESH MENON



RESPONDENT/S:

    1       STATE OF KERALA AND OTHERS
            CHIEF SECRETARY, GOVERNMENT SECRETARIAT,,
            TRIVANDRUM-695 001.

    2       THE KERALA STATE ROAD TRANSPORT CORPORATION
            REPRESENTED BY ITS CHAIRMAN & MANAGING,
            DIRECTOR, TRANSPORT BHAVAN, TRIVANDRUM-695001.

    3       THE REGIONAL TRANSPORT AUTHORITY
            KOTTAYAM, REPRESENTED BY ITS SECRETARY,, PIN 686002.

            BY ADV.SRI.P.C.CHACKO, SC KSRTC
            BY GP SRI.K.M.FAISAL


     THIS   WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
29.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18247 OF 2011       ..2..




                          JUDGMENT

Since W.P.(C) Nos.11576/2011 and 8503/2011, which

were tagged together have already been dismissed by

this Court by judgment dated 10.04.2015, this writ

petition is also dismissed in the light of the said

judgment.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB/29/10/2021 WP(C) NO. 18247 OF 2011 ..3..

APPENDIX

PETITIONERS EXHIBITS

EXT.P1 TRUE COPY OF THE REGULAR PERMIT ISSUED TO THE PETITIONERS

EXT.P2 TRUE COPY OF THE NOTIFICATION DATED 15.9.2008

EXT.P3 TRUE COPY OF THE REPRESENTATION DATED 13.10.2008

EXT.P4 TRUE COPY OF THE NOTIFICATION DATED 14.7.2009

EXT.P5 TRUE COPY OF THE ORDER IN WRIT PETITION (CIVIL) NO.23851/09 DATED 16.9.2009.

EXT.P6 TRUE COPY OF THE ORDER IN WRIT PETITION (CIVIL) NO.11576/2011) DATED 8.4.2011