Kerala High Court
Riju.K vs Regional Transport Authority ... on 28 June, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
TUESDAY, THE 28TH DAY OF JUNE 2022 / 7TH ASHADHA, 1944
WP(C) NO. 20369 OF 2022
PETITIONER/S:
RIJU.K.
AGED 41 YEARS
S/O. K. MOHANAN, KUZHUPPILLY HOUSE, VARAKKARA (P.O),
POOKKODU, THRISSUR DISTRICT, PIN 680 505.
BY ADVS.
P.V.ANOOP
PHIJO PRADEESH PHILIP
NEETHU C.V.
RESPONDENTS:
1 REGIONAL TRANSPORT AUTHORITY THRISSUR,
OFFICE OF THE REGIONAL TRANSPORT AUTHORITY, CIVIL
STATION, AYYANTHOLE, THRISSUR DISTRICT, PIN 680 003.
2 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, OFFICE OF THE REGIONAL
TRANSPORT AUTHORITY, CIVIL STATION, AYYANTHOLE, THRISSUR
DISTRICT, PIN 680 003.
3 JOINT REGIONAL TRANSPORT OFFICER,
REGIONAL TRANSPORT OFFICE, CIVIL STATION, IRINJALAKKUDA,
THRISSUR, PIN 680 125.
4 TITTO A.T,
S/O. THANKACHAN, AMATHURUTHIL, PALLIKKUNNU,
VARANDARAPPILLY P.O, THRISSUR DISTRICT , PI N 680 303.
GOVERNMENT PLEADER SRI.JIMMY GEORGE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 20369 OF 2022
2
JUDGMENT
The petitioner is a conductor and Manager of the
stage carriage bearing registration No. KL-42A-9510
which is covered by regular permit on the route
Karikkulam-Ayyanthole via Palappilly-Varandarapilly-
Amballur-Ollur and Thrissur.
2. The 4th respondent is operating a stage
carriage bearing registration No. KL-53-1194 on the
route Irinjalakkudan-Thrissur via Nedumbal-
Nandikkara-Pudukkad-Amballur-Ollur. According to
the petitioner, the destination point for the two
vehicles is to Thrissur from Amballur. It is stated
that the petitioner's vehicle has to ply 16 km to reach
Thrissur and the 4th respondent has to ply 24
kilometers to reach Thrissur. According to the
petitioner, the ordinary stage carriage services in the
WP(C) NO. 20369 OF 2022
State are allotted with 2.5 minutes time to travel a
single kilometer. Therefore, both the vehicles depart
from Amballur at the same time and the 4 th
respondent's vehicle would reach the destination only
after 20 minutes.
3. The case of the petitioner is that the 4 th
respondent is at present operating the vehicle in such
a manner so as to reach the destination along with
the petitioner's vehicle. The petitioner has therefore
filed Ext.P1 complaint before the 2nd respondent.
The grievance of the petitioner is that 2 nd respondent
has not yet considered Ext.P1 complaint.
4. Heard the learned counsel for the petitioner
as well as the learned Government Pleader for the
respondents. In the nature of the direction I propose
to issue notice to the 4th respondent is dispensed
WP(C) NO. 20369 OF 2022
with.
5. The learned Government Pleader on
instructions submits that the 2nd respondent has
already called for a report from the RTO,
Irinjalakkuda on Ext.P1 complaint and that a decision
will be taken on Ext.P1 complaint without delay.
Accordingly, this writ petition is disposed of with
a direction to the 2nd respondent to consider Ext.P1
complaint submitted by the petitioner after notice to
the 4th respondent expeditiously, at any rate within a
period of two months from the date of receipt of a
copy of this judgment.
Sd/-
MURALI PURUSHOTHAMAN
JUDGE
al/-
WP(C) NO. 20369 OF 2022
APPENDIX OF WP(C) 20369/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE COMPLAINT DATED
05.05.2022 FILED BY THE PETITIONER
BEFORE THE 2ND RESPONDENT WITH ENGLISH
TRANSLATION.
Exhibit P2 TRUE COPY OF THE TIME SCHEDULE
DISPLAYED IN THE NOTICE BOARD OF THE
3RD RESPONDENT.
Exhibit P3 TRUE COPY OF THE REPORT OF THE 3RD
RESPONDENT SHOWING THE TOTAL DISTANCE
FROM IRINJALAKKUDA TO AMBALLUR.
Exhibit P4 TRUE COPY OF THE TIME SCHEDULE ALLOTED
TO THE PETITIONER'S SERVICE.
