Seema C.M vs The Secretary, Regional ...
2023 Latest Caselaw 9385 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
  FRIDAY, THE 25TH DAY OF AUGUST 2023 / 3RD BHADRA, 1945
                      WP(C) NO.28762 OF 2023
PETITIONER:

            SEEMA C.M., AGED 37 YEARS
            W/O.RAJEEV, SOUPARNIKA NIVAS,
            MOWANCHERY, KANNUR, PIN - 670018

            BY ADV O.D.SIVADAS


RESPONDENT:

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


            BY SRI.SREEJITH, GOVERNMENT PLEADER


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   25.08.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) No.28762 of 2023               2




                MURALI PURUSHOTHAMAN, J.
      --------------------------------------------
                 WP(C) No.28762 of 2023
      --------------------------------------------
           Dated this the 25th day of August, 2023

                                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

Aralam-Iritty-Thalassery-Kozhikode in respect of

stage carriage KL-58-AG-7677, within a time frame.

2. The petitioner's case is that even though

she had submitted Ext.P2 request on 06.07.2023 to

revise the timings of the above vehicle, the same

has not been considered. Hence, this writ

petition.

3. Heard the learned counsel for the

petitioner as well as the learned Government

Pleader appearing for the respondent.

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 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

sp/25/08/2023

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 COPY OF THE EXISTING TIMING OF THE PETITIONER'S SERVICE ALLOTTED ON 10.04.2023

EXHIBIT 2 COPY OF THE REQUEST DATED 06.07.2023 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT.