Kerala State Road Transport ... vs Thomas George
2022 Latest Caselaw 8883 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                     &
                  THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
          Thursday, the 7th day of July 2022 / 16th Ashadha, 1944
                             WA NO. 835 OF 2022

    AGAINST JUDGMENT DATED 12.01.2022 IN WP(C) 11084/2020 OF THIS COURT

                                      ---

APPELLANT/ADDL.2ND RESPONDENT:

     KERALA STATE ROAD TRANSPORT CORPORATION ,REPRESENTED BY ITS MANAGING
     DIRECTOR, TRANSPORT BHAVAN, FORT P.O., THIRUVANANTHAPURAM DISTRICT -
     695 023.

BY STANDING COUNSEL SRI.P.C.CHACKO

RESPONDENTS/PETITIONER & 1ST RESPONDENT:

  1. THOMAS GEORGE , THOTTACKAD P.O., CHANGANACHERRY, KOTTAYAM DISTRICT,
     PIN - 686 539.
  2. THE REGIONAL TRANSPORT AUTHORITY, IDUKKI, OFFICE OF THE REGIONAL
     TRANSPORT OFFICER, CIVIL STATION,IDUKKI P.O.,PAINAVU, PIN - 685 603.

BY SENIOR GOVERNMENT PLEADER FOR R2

     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to pass an order staying all further proceedings in pursuance of the
judgment dated 12.01.2022 in WP(C) No.11084 od 2020 pending final disposal
of the Writ Appeal.
     This Writ Appeal coming on for admission on 07/07/2022 upon perusing
the appeal memorandum, the court on the same day passed the following:

                                                                    P.T.O.
                      S. MANIKUMAR, CJ & SHAJI P. CHALY, J.
                  ---------------------------------------------------------
                                  W.A. No. 835 of 2022
                   ---------------------------------------------------------
                            Dated this the 7th day of July, 2022.

                                            ORDER

S. MANIKUMAR,CJ.

The issue involved in this case is similar to W.A. No. 772 of 2022

filed by the Kerala State Road Transport Corporation challenging the

very same common judgment dated 12.01.2022.

2. By order dated 27.06.2022, this Court, posted W.A. No. 772

of 2022 along with W. A. No. 931 of 2020, in which case while

admitting the matter, an interim order of stay was also granted.

3. Therefore, instant appeal is also admitted. Learned Senior

Government Pleader takes notice for the second respondent. Issue

notice to the first respondent by speed post returnable in 10 days.

4. There shall be an interim stay of operation of impugned

judgment dated 12.01.2022 in W.P.(C) No. 11084 of 2020.

Post the matter along with W.A. No. 772 of 2022 and connected

cases.

sd/-

S. MANIKUMAR, CHIEF JUSTICE.

sd/-

SHAJI P. CHALY, JUDGE.

Rv

07-07-2022 /True Copy/ Assistant Registrar