Giri R vs The Secretary, Regional ...
2022 Latest Caselaw 10657 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  FRIDAY, THE 21ST DAY OF OCTOBER 2022 / 29TH ASWINA, 1944
                   WP(C) NO. 33640 OF 2022


PETITIONER:

          GIRI R
          AGED 60 YEARS
          KESAVAVILASOM, KADAMPATTUKONAM,
          KALLUVATHUKKAL PO, KOLLAM-691302.
          BY ADV STALIN PETER DAVIS

RESPONDENT:

          THE SECRETARY,
          REGIONAL TRANSPORT AUTHORITY
          REGIONAL TRANSPORT OFFICE,
          CIVIL STATION, ANANDAVALLESWARAM,
          KOLLAM-691013.
OTHER PRESENT:

          0
          SRI.V.K.SUNIL, SR.GP


    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 21.10.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WP(C).No.33640/2022

                                      2




                   P.V.KUNHIKRISHNAN, J.
                    --------------------------------
                   W.P.(C).No.33640 of 2022
             ----------------------------------------------
           Dated this the 21st day of October, 2022


                            JUDGMENT

This writ petition is filed with following prayers:

i. To issue a writ of mandamus or any other appropriate writ, direction or order directing the respondent to consider and dispose Exhibit.P1 application submitted by the petitioner for making necessary changes in the timings of his service on the route Nelletil -Kollam Civil Station in respect of vehicle KL-03-P-8884, after affording an opportunity to the petitioner and interested operators, within a reasonable time limit to be fixed by this Honourable Court, in the interest of justice.

ii. To issue any other appropriate writ, direction or order which this Honourable Court deem fit in the circumstances of the case.

(SIC)

2. Petitioner is the existing operator operating service

on the route Nelletil - Kollam Civil Station in respect of WP(C).No.33640/2022

vehicle bearing registration No.KL-03/P-8884. The timings of

the petitioner was settled on 28.12.2001. According to the

petitioner, the timing is to be varied because of the change of

circumstances and the petitioner submitted Ext.P1 application.

The grievance of the petitioner is that the same is not

considered.

3. Heard the learned counsel for the petitioner and

the learned Government Pleader.

4. After hearing both sides, I think this writ petition

can be disposed of directing the respondent to consider Ext.P1

application as per seniority.

Therefore, this writ petition is disposed of in the

following manner:

The respondent is directed to consider

and dispose Ext.P1 application

submitted by the petitioner for change

in the timings of his service on the route

Nelletil - Kollam Civil Station in respect

of vehicle bearing registration No.KL-

03/P-8884, after affording an

opportunity of hearing to the petitioner WP(C).No.33640/2022

and other affected parties, as

expeditiously as possible, and also in

accordance with seniority.

sd/-

P.V.KUNHIKRISHNAN JV JUDGE WP(C).No.33640/2022

APPENDIX OF WP(C) 33640/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 15.10.2022 ALONG WITH ENGLISH TRANSLATION.