P V Prakasan vs State Of Kerala
2021 Latest Caselaw 17991 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
    WEDNESDAY, THE 1ST DAY OF SEPTEMBER 2021 / 10TH BHADRA, 1943
                         WP(C) NO. 14928 OF 2021
PETITIONER/S:

           P V PRAKASAN,
           AGED 54 YEARS
           S/O. KAMMARAN, PUTHIYAVEETTIL, KALEESWARAM, KANKOL P.O.
           VIA, PAYYANNUR, KANNUR DISTRICT 670 307.

           BY ADVS.
           P.A.JACOB
           ABHILASH S.FRANCIS



RESPONDENT/S:

     1     STATE OF KERALA
           REPRESENTED BY THE SECRETARY TO GOVERNMENT, DEPARTMENT OF
           TRANSPORTS, SECRETARIAT, THIRUVANANTHAPURAM 695 001.

     2     KERALA STATE ROAD TANSPORT CORPORATION,
           REPRESENTED BY THE CHAIRMAN AND MANAGING DIRECTOR,
           TRANSPORT BHAVAN FORT P.O., THIRUVANANTHAPURAM 695 001.

     3     THE CHAIRMAN AND MANAGING DIRECTOR,
           KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT
           BHAVAN, FORT P.O. THIRUVANANTHAPURAM 695 001.

           BY ADV SHRI.DEEPU THANKAN, SC, KSRTC



OTHER PRESENT:

           GP SRI JIMMY GEORGE, SRI DEEPU THANKAN SC KSRTC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14928 OF 2021
                                    2



                           JUDGMENT

The petitioner has approached this Court seeking

directions to the 3rd respondent to comply with Ext.P1

judgment of this Court.

I am of the view that the remedy would have been

elsewhere but do not in the manner and mode warranting this

Court to interfere under Article 226 of the Constitution. Writ

petition is dismissed with the aforementioned observation.

sd/-

sab                                           AMIT RAWAL

                                                   JUDGE
 WP(C) NO. 14928 OF 2021

APPENDIX OF WP(C) 14928/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE SAID JUDGMENT IN WRIT PETITION NO. 36521/18 DATED 16.11.18.