K.P.George vs The Secretary
2021 Latest Caselaw 18945 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE SATHISH NINAN
      FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943
                             WP(C) NO. 18529 OF 2021
PETITIONER:

              K.P.GEORGE
              AGED 55 YEARS
              S/O. POULOSE, KARATTEPURATH HOUSE,
              THELEMPATTA, MOOLANKAVU POST, WAYANAD.

              BY ADV JOSEPH V. GREGORY



RESPONDENT:

              THE SECRETARY
              REGIONAL TRANSPORT AUTHORITY, WAYANAD, REGIONAL TRANSPORT
              OFFICE, KALPETTA P.O, WAYANAD - 673122.

              BY SRI.BIMAL K. NATH, SR. GOVT. PLEADER


     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
10.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                             SATHISH NINAN, J.
             = = = =     = = = = = = = = = = = = = =
                  W.     P. (C) No.18529 of 2021
             = = = =     = = = = = = = = = = = = = =
          Dated this     the 10th day of September, 2021

                            J U D G M E N T

The petitioner is the holder of a regular permit.

The permit was granted subject to settlement of timings.

Since there was delay in the holding of timing

conference and issuance of timings, the petitioner

approached this Court in W.P.(C) No.26896 of 2020. As

per the directions of this Court in Ext.P1 judgment, the

petitioner is issued with a provisional set of timings.

The petitioner seeks for convening of a timing

conference for settlement of his timings.

2. The writ petition is disposed of directing the

respondent to have the timings of the petitioner

settled, with due notice to the affected parties, by

convening a timing conference as expeditiously as

possible and at any rate within a period of two months

from the date of receipt of a copy of this judgment. It

is made clear that, if holding of a regular physical W. P. (C) No.18529 of 2021

meeting is not possible in the wake of the Covid

pandemic, it shall be open for the respondent to convene

the meeting in virtual mode.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 18529/2021

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE PROCEEDINGS OF THE RESPONDENT DATED 04.02.2021.

Exhibit P2 TRUE COPY OF THE ONLINE TIMING CONFERENCE NOTICE DATED 02.09.2021 (C2-3330/2021) ISSUED BY THE SECRETARY, RTA THRISSUR.

Exhibit P3 TRUE COPY OF THE REPRESENTATION DATED 11.08.2021.

------