Citation : 2021 Latest Caselaw 19337 Ker
Judgement Date : 14 September, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE AMIT RAWAL
TUESDAY, THE 14TH DAY OF SEPTEMBER 2021/23RD BHADRA, 1943
W.P.(C)NO.18937 OF 2021
PETITIONERS:
1 RATHEESH U., AGED 37 YEARS,
RATHEESH BHAVANAM, PUTHUPPALLIKUNNAM, L.S.P.O.,
NOORANAD, ALAPPUZHA DISTRICT 690 571.
(EMPANEL MECHANIC, REGIONAL WORKSHOP,
KSRTC, MAVELIKKARA).
2 SUNU T., CHARUVILATHEKKETHIL,
KURAMPALA SOUTH P.O., PANDALAM,
PATHANAMTHITTA DISTRICT 689 501,
(EMPANEL MECHANIC, REGIONAL WORKSHOP,
KSRTC, MAVELIKKARA).
3 BINOY T.K., THOPPILPADETTATHIL DESATHINAKAM,
PERUINGALA P.O., KAYAMKULAM,
ALAPPUZHA DISTRICT 690 559,
(EMPANEL MECHANIC, REGIONAL WORKSHOP,
KSRTC, MAVELIKKARA).
4 ANEESHMON.R., KARTHIKA SADANAM, CHATHIYARA,
THAARAKULAM P.O., ALAPPUZH DISTRICT 690 530.
(EMPANEL MECHANIC, REGIONAL WORKSHOP,
KSRTC, MAVELIKKARA).
5 MUKESH.M., MUKESH BHAVANAM, MUNNATTUKARA,
THENGAMAM P.O., PATHANAMTHITTA DISTRICT 690 522.
(EMPANEL MECHANIC, REGIONAL WORKSHOP,
KSRTC, MAVELIKKARA).
6 JAYESH KUMAR R., PEARURPADEETTATHIL,
VALLIKUNNAM P.O., KRUZHAMA,
ALAPPUZHA DISTRICT 690 501.
(EMPANEL MECHANIC, REGIONAL WORKSHOP,
KSRTC, MAVELIKKARA).
7 N PRAKASH, NANASSERIL HOUSE, KAPPILMEKKU,
KRISHNAPURAM P.O., ALAPPUZHA DISTRICT 690 533,
(EMPANEL MECHANIC, REGIONAL WORKSHOP,
KSRTC, MAVELIKKARA).
8 RENJITH M., RENJITH BHAVANAM, AYIKUNNAM,
SASTHAMCOTTA P.O., KOLLAM DISTRICT 690 521,
(EMPANEL MECHANIC, REGIONAL WORKSHOP, KSRTC,
MAVELIKKARA).
W.P.(C)NO.18937 OF 2021
2
9 SUDHEESH S., EDAVUMTHALA THEKKATHIL,
SOORANAD NORTH, NEDUVILEMURI, ANAYADI P.O.,
KOLLAM DISTRICT 690 561.,
(EMPANEL MECHANIC, REGIONAL WORKSHOP,
KSRTC, MAVELIKKARA).
10 SREEJITH R., ONAMPALLIL HOUSE, BHARANICKAVU,
BHARANICKAVU P.O., ALAPPUZHA DISTRICT 690 503,
(EMPANEL MECHANIC, REGIONAL WORKSHOP,
KSRTC, MAVELIKKARA).
11 GOPAKUMAR, G., GOPALAYAM, CHERUKOLE P.O.,
MAVELIKKARA, ALAPPUZHA DISTRICT 690 104,
(EMPANEL MECHANIC, REGIONAL WORKSHOP,
KSRTC, MAVELIKKARA).
12 RENGESH G., MADATHIL KIZHAKKATHIL,
ADINADU NORTH P.O., KARAKKAD P.O.,
CHENGANNUR, ALAPPUZHA DISTRICT 690 542,
(EMPANEL MECHANIC, REGIONAL WORKSHOP,
KSRTC, MAVELIKKARA).
13 SURESHKUMAR M.G.,
MADATHIL THEKKATHIL, KARAKKAD P.O.,
CHENGANNUR, ALAPPUZHA DISTRICT 689 504,
(EMPANEL MECHANIC, REGIONAL WORKSHOP,
KSRTC, MAVELIKKARA).
14 RAJESHKUMAR S., KATTOOR KALEEKAL, VAYANAKAM,
NJAKKANAL P.O., OCHIRA, KOLLAM DISTRICT 690 533,
(EMPANEL MECHANIC, REGIONAL WORKSHOP,
KSRTC, MAVELIKKARA).
15 SAJEEVKUMAR P., NELAVEETUVELI HOUSE,
VADACKAL P.O., ALAPPUZHA DISTRICT 688 003,
(EMPANEL MECHANIC, REGIONAL WORKSHOP,
KSRTC, MAVELIKKARA).
16 NISAHMOL A.M., AKKAKKUNNEL HOUSE,
ETTUMANNOOR P.O., PEROOR ROAD, KOTTAYAM 686 631.
BY ADV N.SASIDHARAN UNNITHAN
RESPONDENTS:
1 KERALA STATE ROAD TRANSPORT CORPORATION,
REPRESENTED BY THE MANAGING DIRECTOR, KSRTC,
TRANSPORT BHAVAN, FORT,
THIRUVANANTHAPURAM 695 023.
W.P.(C)NO.18937 OF 2021
3
2 EXECUTIVE DIRECTOR (ADMINISTRATION),
KSRTC, TRANSPORT BHAVAN, FORT,
THIRUVANANTHAPURAM 695 023.
3 WORKS MANAGER,
KSRTC REGIONAL WORKSHOP,
MAVELIKKARA 690 102.
SRI.DEEPU THANKAN - SC - KSRTC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 14.09.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.(C)NO.18937 OF 2021
4
JUDGMENT
Petitioners, the empanelled employees have
temporarily been relieved vide Ext.P2 dated
9.6.2017. However, the proposal mooted out by
the Kerala State Road Transport Corporation
(for short 'KSRTC') for rehabilitation of
disengaged employees who were on the rolls
during 2019-2020 for giving them a chance, did
not include the petitioners who were disengaged
in the year 2017. No action has been taken in
this regard on Ext.P5 representation submitted
by the petitioners.
2. Adv.Sri.Deepu Thankan, the learned
standing counsel appears for the respondents.
Without expressing any opinion on the
merits, I dispose of the writ petition by
issuing direction to respondent No.1 to take a
call on Ext.P5 representation, in accordance
with law, by affording adequate opportunity of W.P.(C)NO.18937 OF 2021
hearing to the petitioners, either through
virtual or through video conferencing mode and
decide the same within a period of 45 days from
the date of receipt of a copy of the judgment.
Sd/-
AMIT RAWAL, JUDGE ss W.P.(C)NO.18937 OF 2021
APPENDIX OF WP(C) 18937/2021
PETITIONER EXHIBITS:
Exhibit P1 A TRUE COPY OF THE APPOINTMENT MEMORANDUM NO. EI/906/07/RW MVKA DATED 10/8/2017 ISSUED TO THE IST PETITIONER BY THE 3RD RESPONDENT.
Exhibit P2 TRUE COPY OF THE MEMORANDUM NO.
EI/169/17/RW MVKA DATED 9/6/2017 RELIEVING THE PETITIONERS AND SIMILAR OTHERS ISSUED BY THE 3RD RESPONANT WITH ITS TRUE ENGLISH TRANSLATION. Exhibit P3 TRUE COPY OF THE MEMORANDUM NO.
444/GL2/2021/RTC DATED 12/7/2021 ISSUED FROM THE KSRTC WITH ITS TRUE ENGLISH TRANSLATION.
Exhibit P4 TRUE COPY OF THE ATTENDANCE STATEMENT PREPARED BY THE 3RD RESPONDENT INCLUDING THE NAME OF THE PETITIONERS.
Exhibit P5 TRUE COPY OF THE JOINT REPRESENTATION DATED 2/8/2021 OF PETITIONERS ALONG WITH ITS TRUE ENGLISH TRANSLATION.
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