Muhammed Faisal E vs The Secretary
2022 Latest Caselaw 11513 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
    FRIDAY, THE 9TH DAY OF DECEMBER 2022 / 18TH AGRAHAYANA, 1944
                         WP(C) NO. 39843 OF 2022
PETITIONER:

              MUHAMMED FAISAL E.,
              S/O. YOUSAF E.P., EDAPARAMBIL HOUSE,
              MARUTHUR, ONGALLUR-1, PALAKKAD.

              BY ADV I.DINESH MENON


RESPONDENT:

              THE SECRETARY,
              REGIONAL TRANSPORT AUTHORITY,
              REGIONAL TRANSPORT OFFICE,
              CIVIL STATION, PALAKKAD- 678 001.

              SRI.JIMMY GEORGE - GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 39843 OF 2022
                                  2


                            JUDGMENT

The petitioner is stated to be a holder of permit on the route

Pallipuram - Cherplassery in respect of a stage carriage KL-10-Z-

9181. Since the new services have been introduced on the

aforementioned route, an application Ext.P2 dated 14.11.2022 has

been submitted to the respondent for revision of the timing.

2. The learned Government pleader submits that the

application for revision of timings shall be considered as per the

seniority, as expeditiously as possible, if submitted.

Without expressing any opinion on the merits of the matter, I

dispose of the writ petition by issuing directions to the respondent

to take a call on the request dated 14.11.2022, Ext.P2 for revision

of timing as per the seniority, as expeditiously as possible.

Sd/-

AMIT RAWAL JUDGE nak WP(C) NO. 39843 OF 2022

APPENDIX OF WP(C) 39843/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE TIME SHEET ISSUING TIMINGS TO THE PETITIONERS SERVICE DATED 29.11.2016.

Exhibit P2 TRUE COPY OF THE REQUEST MADE BY THE PETITIONER TO THE RESPONDENT WITH THE PROPOSED TIMINGS DATED 14.11.2022.