Satheesh S vs Regional Transport Officer
2023 Latest Caselaw 13267 Ker

Kerala High Court

Satheesh S vs Regional Transport Officer on 15 December, 2023

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR.JUSTICE BASANT BALAJI
 FRIDAY, THE 15TH DAY OF DECEMBER 2023 / 24TH AGRAHAYANA, 1945
                      WP(C) NO. 42270 OF 2023
PETITIONER:

             SATHEESH S
             AGED 43 YEARS
             S/O. SADANANDAN, PROPRIETOR, REVATHI MOTOR DRIVING
             SCHOOL, KUPPAKKADU, VARANADU (P.O.),
             KOKKOTHAMANGALAM VILLAGE, CHERTHALA TALUK,
             ALAPPUZHA, PIN - 688 539.


             BY ADVS.
             G.N.DEEPA
             NIDHI BALAKRISHNAN



RESPONDENT:

             REGIONAL TRANSPORT OFFICER
             OFFICE OF THE REGIONAL TRANSPORT OFFICER, CIVIL
             STATION, ALAPPUZHA, PIN - 688001
OTHER PRESENT:

             SR GP JOBI JOSEPH




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   15.12.2023,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 42270 OF 2023      2

                          JUDGMENT

(Dated this the 15th day of December, 2023)

The petitioner is the proprietor of a Motor Driving

School in Cherthala. A notice was issued on 01.11.2023 to

the petitioner alleging some malpractice in the online

driving test conducted by the petitioner in his driving

school. Notice is produced as Ext.P1.

2. The grievance of the petitioner is that though,

the petitioner appeared before the respondent on various

dates, he was not provided with the details of the exact

allegations levelled against him. Therefore, he filed Ext.P2

representation before the respondent, and the petitioner

seeks a direction to the respondent to consider and pass

orders on Ext.P2 application within a time limit.

Taking into consideration that Ext.P2 is filed by the

petitioner before the respondent on 20.11.2023 and till

date no orders are passed there will be a direction to the

respondent to take up Ext.P2 and pass appropriate orders

within a period of one month from the date of receipt of a

copy of this judgment.

Sd/-

BASANT BALAJI, JUDGE

SRJ

APPENDIX OF WP(C) 42270/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE NOTICE DATED 1/11/23 ISSUED BY THE RESPONDENT TO THE PETITIONER ALONGWITH ENGLISH TRANSLATION Exhibit P2 TRUE COPY OF THE REPRESENTATION DATED 20/11/23 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT ALONG WITH ENGLISH TRANSLATION Exhibit P3 TRUE COPY OF THE LETTER DATED 23.11.2023 ISSUED BY THE RESPONDENT ALONG WITH ENGLISH TRANSLATION