Vinodkumar K.M vs The Chairman And Managing ...
2022 Latest Caselaw 7292 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                       WP(C) NO. 7144 OF 2021
PETITIONER:

          VINODKUMAR K.M.
          VINU BHAVAN, VENKAVILA, IRINCHAYAM P.O.,
          NEDUMANGADU, THIRUVANANTHAPURAM DISTRICT
          BY ADV JOSE J.MATHAIKAL


RESPONDENTS:

    1     THE CHAIRMAN AND MANAGING DIRECTOR
          KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT
          BHAVAN, THIRUVANANTHAPURAM FORT P.O., PIN 695 023
    2     THE STATE APPELLATE TRIBUNAL OF KERALA STATE ROAD
          TRANSPORT CORPORATION,
          TRANSPORT BHAVAN, FORT P.O.,
          THIRUVANANTHAPURAM. PIN 695 023
OTHER PRESENT:

          SRI DEEPU THANKAN -SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 7144 OF 2021            2

                            JUDGMENT

Another matter filed by the same petitioner, namely

W.P(C)No.18576 of 2019 had been disposed by this Court

directing the competent Authority of the Kerala State Road

Transport Corporation (KSRTC) to consider the readmission of

the petitioner into their services.

2. It is only if the petitioner is able to be so readmitted, will

there be any purpose in this Court considering the merits of this

writ petition.

Resultantly, I close this writ petition; however, leaving

liberty to the petitioner to approach this Court for a rehearing in

the event the orders be issued by the competent Authority in the

afore mentioned writ petition is to his benefit.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/23.6

APPENDIX OF WP(C) 7144/2021

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF RESIGNATION LETTER DATED 8/10/2018 EXHIBIT P2 TRUE COPY OF MEMO DATED 22/10/2018 ISSUED BY 1ST RESPONDENT.

EXHIBIT P3 TRUE COPY OF FINAL ORDER DATED 15/11/2018 IN DISCIPLINARY ACTION.

EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED 16/2/2019 SUBMIT BY THE PETITIONER EXHIBIT P5 TRUE COPY OF THE REPRESENTATION DATED 11/3/2019 SUBMITTED BY THE PETITIONER EXHIBIT P6 TRUE COPY OF MEMORANDUM DATED 25/3/2019 BY THE RESPONDENT.

EXHIBIT P7 TRUE COPY OF REPRESENTATION DATED 30/3/2019 SUBMITTED BY THE PETITIONER EXHIBIT P8 TRUE COPY OF REPRESENTATION DATED 12/4/2019 SUBMITTED BY THE PETITIONER EXHIBIT P9 TRUE COPY OF ORDER DATED 16/4/2019 ISSUED BY THE RESPONDENT.

EXHIBIT P10 TRUE COPY OF REPRESENTATION DATED 27/4/2019 BY PETITIONER EXHIBIT P11 TRUE COPY OF PETITION DATED 13/5/2019 BY PETITIONER EXHIBIT P12 TRUE COPY OF LETTER NO.150/GL/2/2018/RTC DATED 25/5/2019 BY 1ST RESPONDENT. EXHIBIT P13 TRUE COPY OF REPRESENTATION DATED 14/6/2019 BY PETITIONER EXHIBIT P14 TRUE COPY OF APPEAL PETITION DATED 28.11.2018 EXHIBIT P15 TRUE COPY OF ORDER DATED 5/3/2021 IN APPEAL PETITIONER NO.1/2018 ISSUED BY THE SECOND RESPONDENT.