C.K.Ramakrishnan vs The Secretary
2022 Latest Caselaw 9404 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
    WEDNESDAY, THE 10TH DAY OF AUGUST 2022 / 19TH SRAVANA, 1944
                        WP(C) NO. 25616 OF 2022
PETITIONER/:

          C.K.RAMAKRISHNAN
          AGED 73 YEARS
          S/O. KANNAN NAIR, AGED 73 YEARS, KRISHNA NIVAS, P M
          KUTTY ROAD, ERANHIPALAM P.O., KOZHIKODE - 673 006.
          BY ADV ANUMOD B.NAIR


RESPONDENT/S:

          THE SECRETARY,
          REGIONAL TRANSPORT AUTHORITY, KOZHIKODE, CIVIL STATION,
          MALAPARAMBA, KOZHIKODE - 673 020.


          G.P. SRI V.K.SUNIL


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 25616 OF 2022
                           2




                     JUDGMENT

The petitioner is a stage carriage operator. He

seeks for revision of own timings. Due to introduction

of new services and withdrawal of services, it has

become necessary to seek for revision of timings. It is

accordingly that Ext.P1 request has been submitted

seeking revision of timings, is the contention. The

petitioner seeks for an expeditious consideration of the

application.

2. Heard the learned Counsel for the petitioner

and the learned Government Pleader.

Without expressing anything on the merits, the

writ petition is disposed of directing the respondent to

consider and pass appropriate orders on Ext.P1

request, with due notice to the petitioner and to the WP(C) NO. 25616 OF 2022

interested /affected operators, as expeditiously as

possible and strictly in accordance with seniority.

MURALI PURUSHOTHAMAN JUDGE

al/10/08/2022 WP(C) NO. 25616 OF 2022

APPENDIX OF WP(C) 25616/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER DATED 23.2.2022.