Ajitha Kumari @ Ajitha vs The Secretary, Regional ...
2022 Latest Caselaw 10381 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
      THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
                    WP(C) NO. 31825 OF 2022
PETITIONER/S:

            AJITHA KUMARI @ AJITHA,
            AGED 52 YEARS
            W/O. JAYACHANDRA BABU, MELOOTTIL VEEDU,
            DHARBHAKADU, AYIRAKUZHY.P.O., CHITHRA,
            THIRUVANANTHAPURAM DISTRICT. PIN 691 559.
            BY ADV O.D.SIVADAS


RESPONDENT/S:

            THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
            THIRUVANANTHAPURAM (RURAL) ,
            ATTINGAL-695101.
OTHER PRESENT:

            0
            GP JIMMY GEORGE


     THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION    ON   07.10.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                      -2-
W.P.(C). No. 31825 of 2022



                             P.V.KUNHIKRISHNAN, J.
                             ======================================================

                              W.P.(C) No. 31825 of 2022
                        =============================================================

                   Dated this the 7th day of October, 2022

                                          JUDGMENT

The above writ petition is filed with following prayers:

"(i) issue a writ of mandamus or other appropriate writ, order or direction to the respondent to entertain Ext.P2 request of the petitioner and consider the same after hearing the petitioner and other operators; and pass necessary orders in the request.

(ii) grant such other reliefs which this Hounourable court just and fit in the circumstance of the case." (sic)

2. The grievance of the petitioner is that Ext.P2 request

for revision of timing is not considered by the respondent.

3. Heard the counsel for the petitioner and the

Government Pleader.

4. After hearing both sides, I think a direction can be

issued to consider Ext.P2 in accordance to seniority.

W.P.(C). No. 31825 of 2022

Therefore, this writ petition is disposed of directing the

respondent to consider Ext.P2 request for revision of timing, as

expeditiously as possible, and also in accordance to seniority.

sd/-

P.V.KUNHIKRISHNAN JUDGE das

W.P.(C). No. 31825 of 2022

APPENDIX OF WP(C) 31825/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RELEVANT PORTION OF THE PROCEEDING DATED 30.06.2022 OF THE RESPONDENT.

Exhibit P2 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER DATED 6.10.2022 ALONG WITH PROPOSED SET OF TIMING WITH TRANSLATION.