Vijayakumar vs The Secretary, Regional ...
2023 Latest Caselaw 5013 Ker

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          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
  THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA, 1945

                   WP(C) NO. 13822 OF 2023

PETITIONER/S:

           VIJAYAKUMAR,
           AGED 62 YEARS
           S/O. GOVINDAN ACHARI,
           VIDYA BHAVAN, ANAPPARA, KADAKKAL.P.O.,
           KOLLAM DISTRICT., PIN - 691536

           BY ADV O.D.SIVADAS

RESPONDENT/S:

           THE SECRETARY,
           REGIONAL TRANSPORT AUTHORITY,
           CIVIL STATION, KOLLAM., PIN - 691001


           SRI TR RENJITH SR GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 13.04.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 13822 OF 2023

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                                          JUDGMENT

The petitioner states that he is the owner of an existing stage carriage

bearing Reg. No. KL-38-B-1472, operating service on the route

Karumamcode-Parippally. He has approached this Court seeking the following

relief.

i) Issue a writ of mandamus or other appropriate writ, order or direction to the respondent to consider Ext. P2 request for revision of the existing timings of the petitioner's service after hearing the petitioner and other operators.

2. Heard Sri. O.D. Sivadas, the learned counsel appearing for the

petitioner and Sri. T.R. Renjith, the learned Senior Government Pleader.

3. The learned Government Pleader submits that Ext.P2

representation for revision of timings can be taken up and disposed of within

three months on a seniority basis.

4. After having carefully evaluated the contentions raised in this

writ petition, the submissions made across the Bar, and the facts and

circumstances, I am of the view that this writ petition can be disposed of at

the admission stage itself by issuing the following directions:

a) There will be a direction to the respondent to take up,

consider and pass appropriate orders on Ext.P2 after affording WP(C) NO. 13822 OF 2023

an opportunity of being heard, either physically or virtually, to

the petitioner herein and other affected parties, if any.

b) Orders, as directed above, shall be passed expeditiously, in

any event, within a period of three months on a first come,

first go basis from the date of production of a copy of this

judgment.

c) It would be open to the petitioner to produce a copy of the

writ petition along with the judgment before the concerned

respondent for further action.

This writ petition is disposed of.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

avs WP(C) NO. 13822 OF 2023

APPENDIX OF WP(C) 13822/2023

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE TIME SHEET 13.01.2015 ISSUED BY THE RESPONDENT TO THE PETITIONER'S SERVICE

Exhibit P2 A TRUE COPY OF THE REQUEST DATED 01.04.2023 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT.