Dishil Joy vs The Secretary
2022 Latest Caselaw 7578 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
        FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
                       WP(C) NO. 20579 OF 2022
PETITIONER:

           DISHIL JOY
           AGED 40 YEARS
           S/O. JOY JOSEPH,
           RATHAPPILLI HOUSE,
           KANIYARKODE, THRISSUR - 680 594.

           BY ADV SRI. I.DINESH MENON


RESPONDENTS:

    1      THE SECRETARY,
           REGIONAL TRANSPORT AUTHORITY,
           IDUKKI, REGIONAL TRANSPORT OFFICE,
           CIVIL STATION P. O.,
           IDUKKI - 686 505.
    2      JIJO K.J.,
           S/O. JOY, KUNNATHUMATTATHIL HOUSE,
           MADAVOOR P. O., MUVATTUPUZHA,
           ERNAKULAM DISTRICT - 686 673.

           SRI. JIMMY GEORGE - GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.20579 OF 2022

                                 2


                             JUDGMENT

Pursuant to the direction in Ext.P3 judgment, a

timing conference is being convened to consider the

revision of timings of the 2 nd respondent's stage

carriage. Ext.P4 is the notice issued to the 2 nd

respondent pursuant to Ext.P3 judgment.

2. The learned counsel for the petitioner

submits that, the petitioner had submitted Ext.P5

objection to the application of the 2 nd respondent for

revision of his timings. The grievance of the

petitioner is that, his objection will not be considered

without any direction from this Court.

3. Heard the learned counsel for the petitioner

and the learned Government Pleader for the 1 st

respondent. In the nature of the directions I

propose to issue notice to the 2nd respondent is

dispensed with.

WP(C).No.20579 OF 2022

4. It is seen from Ext.P4 that, a timing

conference is scheduled on 28.06.2022 to consider

the application of the 2nd respondent for revision of

timings. Since the petitioner has filed Ext.P5

objection to the application of the 2 nd respondent for

revision of timings, I feel it is only appropriate that

the 1st respondent considers Ext.P5 objection of the

petitioner also in the timing conference slated on

28.06.2022. It is ordered accordingly.

The writ petition is disposed of with the above

direction.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SPR WP(C).No.20579 OF 2022

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 TRUE COPY OF THE PERMIT ISSUED TO THE PETITIONER ON THE ROUTE THODUPUZHA- PANICKANKUDY.

EXHIBIT P2 TRUE COPY OF THE PROCEEDINGS ISSUING TIMINGS TO THE PETITIONER'S SERVICE DATED 20.12.2018.

EXHIBIT P3 TRUE COPY OF THE JUDGMENT IN WP[C] NO.2506/2022 DATED 04.02.2022. EXHIBIT P4 TRUE COPY OF THE NOTICE FOR TIMING CONFERENCE DATED 09.06.2022. EXHIBIT P5 TRUE COPY OF THE OBJECTION DATED 15.06.2022.

RESPONDENTS EXHIBITS: NIL.