Salimon M T vs Kerala State Road Transport ...
2022 Latest Caselaw 7933 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
                       WP(C) NO. 21116 OF 2022


PETITIONER:

          SALIMON M T, DRIVER, KERALA STATE ROAD TRANSPORT
          CORPORATION (KSRTC), ERNAKULAM DEPOT, ERNAKULAM
          DISTRICT PIN-. RESIDING AT MANGALATH HOUSE,
          KUTHTHIYATHODU, CHERTHALA, AALAPPUZHA DISTRICT,
          PIN- 688 533.

          BY ADVS.
          V.PREMCHAND
          SURYA MOHAN P.
          INDHU G.


RESPONDENTS:

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

    2     THE CHAIRMAN AND MANAGING DIRECTOR,
          KERALA STATE ROAD TRANSPORT CORPORATION,
          TRANSPORT BHAVAN, FORT P.O,
          THIRUVANANTHAPURAM-695 023

    3     THE EXECUTIVE DIRECTOR (VIGILANCE) KERALA STATE
          ROAD TRANSPORT CORPORATION. TRANSPORT BHAVAN,
          FORT P.O, THIRUVANANTHAPURAM- 695 023

    4     THE ASSISTANT TRANSPORT OFFICER,
          KERALA STATE ROAD TRANSPORT CORPORATION,
          ERNAKULAM, PIN-682030


          SRI DEEPU THANKAN-SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 21116/22
                                            2



                                 JUDGMENT

Even though there are various assertions, averments and

allegations made and urged in this Writ Petition, when this

matter was called today, Sri.V.Premchand - learned counsel for

the petitioner, confined his plea that the competent Authority of

the Kerala State Road Transport Corporation (KSRTC) - in which

his client is presently working as a Driver, be directed to

complete the disciplinary action against him without any

avoidable delay. He added that the continued suspension of his

client is illegal and prayed that such contention be left open, so

that it can be impelled at the time when final orders in the

disciplinary action becomes necessary to be challenged.

2. In reply, Smt.Umul Fidha - learned counsel

representing the learned Standing Counsel for the KSRTC,

submitted that the disciplinary action against the petitioner can

be completed within a period of three months, but prayed that he

be directed to co-operate with the same without seeking any

avoidable adjournments.

WPC 21116/22

Taking note of the afore submissions, I order this Writ

Petition, directing the competent among the respondents to

complete the disciplinary action against the petitioner, after

affording him an opportunity of being heard as expeditiously as is

possible, but not later than three months from the date of receipt

of a copy of this judgment.

Needless to say, the afore time frame is fixed recording the

undertaking of Sri.V.Premchand - learned counsel for the

petitioner, that his client will fully co-operate with the

disciplinary proceedings without seeking any unnecessary and

avoidable adjournments.

Sd/-

RR                                              DEVAN RAMACHANDRAN
                                                          JUDGE
 WPC 21116/22


                APPENDIX OF WP(C) 21116/2022

PETITIONER EXHIBITS
Exhibit P1          TRUE COPY OF THE SUSPENSION ORDER DATED

03/06/2022 ISSUED BY THE 3RD RESPONDENT. Exhibit P2 TRUE COPY OF THE APPEAL PETITION DATED 09/06/2022 SUBMITTED BY THE PETITIONER. Exhibit P3 TRUE COPY OF THE ACKNOWLEDGEMENT RECEIPT DATED 09/06/2022.

Exhibit P4 TRUE COPY OF THE CHARGE SHEET DATED 15/06/2022 ISSUED TO THE PETITIONER BY THE 3RD RESPONDENT.

Exhibit P5 TRUE COPY OF THE REPLY DATED 21/06/2022 FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.

Exhibit P6 TRUE COPY OF THE ACKNOWLEDGEMENT RECEIPT DATED 21/06/2022 BY THE 3RD RESPONDENT.