Nithin S vs The Chairman And Managing ...
2023 Latest Caselaw 4909 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR. JUSTICE SATHISH NINAN
THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA, 1945
                     WP(C) NO. 13972 OF 2023
PETITIONER:

            NITHIN S.
            AGED 35 YEARS
            ASWATHI, PALAYAMKUNNU P.O., VARKALA,
            THRIRUVANANTHAPURAM., PIN - 695146
            BY ADVS.
            I.DINESH MENON
            L.RAJESH NARAYAN

RESPONDENTS:

    1       THE CHAIRMAN AND MANAGING DIRECTOR
            KERALA STATE ROAD TRANSPORT CORPORATION
            TRANSPORT BHAVAN, FORT P.O.,
            THIRUVANANTHAPURAM., PIN - 695023
    2       THE DISTRICT OFFICER - SOUTH
            KERALA STATE ROAD TRANSPORT CORPORATION,
            THIRUVANANTHAPURAM SOUTH, TRANSPORT BHAVAN,
            THIRUVANANTHAPURAM., PIN - 695023
            BY ADV.SRI.DEEPU THANKAN, SC, KSRTC
     THIS     WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION     ON   13.04.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.13972 of 2023

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                      Sathish Ninan, J.
               ==============================
                  W.P.(C).No.13972 of 2023
                 ==========================
           Dated this the 13th day of April, 2023


                              JUDGMENT

Petitioner is working as Conductor Grade II

in the respondent Corporation. He is faced with an

order withholding annual increment.

2. Challenging the order, he has filed

Ext.P5 appeal before the 1 st respondent and the

same is pending consideration. All that the

petitioner seeks for is an expeditious

consideration of Ext.P5 and for stay of recovery

proceedings in the meanwhile.

Without expressing anything on the merits,

the writ petition is disposed of directing the 1st W.P.(C).No.13972 of 2023

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respondent to consider and pass appropriate orders

on Ext.P5 appeal, after affording an opportunity

of hearing to the petitioner, as expeditiously as

possible and at any rate, within a period of one

month from the date of receipt of a copy of this

judgment. Till orders are passed on Ext.P5 appeal,

let not any recovery proceedings be initiated

against the petitioner in relation to the order in

question.

Sd/-

Sathish Ninan, Judge rsr W.P.(C).No.13972 of 2023

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APPENDIX OF WP(C) 13972/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER DATED 05.04.2022. Exhibit P2 TRUE COPY OF THE ABSENT REPORT DATED 06.04.2022 .

Exhibit P3 TRUE COPY OF THE RELEVANT PAGE OF THE RULES.

Exhibit P4 TRUE COPY OF THE COMMUNICATION DATED 06.10.2022 .

Exhibit P5 TRUE COPY OF THE APPEAL DATED 26.01.2023.