Thankachen vs The Secretary
2022 Latest Caselaw 10487 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. 31748 OF 2022
PETITIONER/S:

            THANKACHEN
            AGED 61 YEARS
            S/O. LUKOSE, VALEL HOUSE, NATTASSERY, S.H.MOUNT
            P.O., PIN-686 006, KOTTAYAM DISTRICT.
            BY ADV SAJU J.VALLYARA


RESPONDENT/S:

            THE SECRETARY
            REGIONAL TRANSPORT AUTHORITY, KOTTAYAM ,
            COLLECTORATE, KOTTAYAM-686 002
OTHER PRESENT:

            0
            SR GP V.K. SUNIL


     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. 31748 of 2022



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

                              W.P.(C) No. 31748 of 2022
                        =============================================================

                   Dated this the 7th day of October, 2022

                                          JUDGMENT

The above writ petition is filed with following reliefs:

"(i) issue a writ of mandamus or any other appropriate writ, direction or order, directing the respondent to consider and dispose of Exhibit P-4 request for revision of timings in respect of stage carriage, KL-34-5005 operating on the route Cherthala - Kottayam, within a reasonable time limit to be fixed by this Hon'ble Court;

(ii) grant such other reliefs as this Honourable Court may deem fit and proper in the circumstances of this case." (sic)

2. The grievance of the petitioner is that Ext.P4 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.P4 in accordance to seniority.

W.P.(C). No. 31748 of 2022

Therefore, this writ petition is disposed of directing the

respondent to consider Ext.P4 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. 31748 of 2022

APPENDIX OF WP(C) 31748/2022

PETITIONER EXHIBITS Exhibit P1 PHOTOCOPY OF THE REGULAR PERMIT VIDE NO. P. ST. 5/848/2007 ISSUED BY THE RESPONDENT DATED 30.07.2019 TO THE PETITIONER IN RESPECT OF STAGE CARRIAGE KL-34-5005.

Exhibit P2 PHOTOCOPY OF THE TEMPORARY PERMIT VIDE NO. KL2022-TEMP-5451B DATED 01.09.2022 ISSUED BY THE RESPONDENT TO THE PETITIONER IN RESPECT OF STAGE CARRIAGE KL-34-5005.

Exhibit P3 TRUE COPY OF THE PROCEEDINGS VIDE ORDER NO. C2/3592/2013/K DATED 25.10.2013 ISSUED BY THE RESPONDENT. Exhibit P4 PHOTOCOPY OF THE REQUEST DATED 26.09.2022 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT FOR REVISION OF TIMINGS IN RESPECT OF STAGE CARRIAGE KL-34-5005 WITH ENGLISH TRANSLATION.