Shinoj Kumar vs The Secretary, The Regional ...
2023 Latest Caselaw 8951 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
              THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
      MONDAY, THE 14TH DAY OF AUGUST 2023 / 23RD SRAVANA, 1945
                         WP(C) NO. 26780 OF 2023
PETITIONER:

              SHINOJ KUMAR,
              AGED 45 YEARS
              S/O. NARAYANAN,
              VANNAN VALAPPIL (NAVADEEPAM) ,
              VESALA.P.O., CHATTUKAPARA,
              KANNUR DISTRICT., PIN - 670592

              BY ADV O.D.SIVADAS


RESPONDENT:

              THE SECRETARY,
              THE REGIONAL TRANSPORT AUTHORITY,
              CIVIL STATION, KANNUR, PIN - 670001

              SRI. SREEJITH - GP



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 26780 OF 2023

                               2

                          JUDGMENT

This writ petition is filed seeking a direction to the

respondent to consider Ext.P2 request for revision of

timings of the petitioner's own service operating on the

route Chundayil Ayyappa Temple - Kannur HQ Hospital in

respect of stage carriage KL-58-A-7576, within a time

frame.

2. The petitioner's case is that even though he had

submitted Ext. P2 request on 12.07.2023, to revise the

timings of the above vehicle, the same has not been

considered. Hence, this writ petition.

3. Heard Sri. O.D. Sivadas, the learned counsel for

the petitioner and the learned Government Pleader.

4. Having considered the pleadings and materials

and taking note of the submissions of the petitioner that

Ext. P2 is pending consideration before the respondent,

there will be a direction to the respondent to consider the WP(C) NO. 26780 OF 2023

same in accordance with law and as expeditiously as

possible, at any rate, within a period of two months from

the date of receipt of a certified copy of this judgment,

subject to the priority of pending applications as directed

to be considered by this Court and after hearing the

petitioner and other affected parties, if any.

The writ petition is disposed of.

Sd/-

MURALI PURUSHOTHAMAN JUDGE bnu WP(C) NO. 26780 OF 2023

APPENDIX

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE TIME SHEET OF THE PETITIONER'S SERVICE ALONG WITH THE PERMIT.

Exhibit P2 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 12.07.2023