Rajesh C Kolangayil vs Kerala State Road Transport ...
2023 Latest Caselaw 1676 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE SATHISH NINAN
  FRIDAY, THE 27TH DAY OF JANUARY 2023 / 7TH MAGHA, 1944
                     WP(C) NO. 2513 OF 2023
PETITIONER/S:

            RAJESH C KOLANGAYIL
            AGED 47 YEARS, S/O RAJU K J
            KOLANGAYIL, PIRAVOM P.O
            ERNAKULAM., PIN - 688664
            BY ADVS.
            S.K.ADHITHYAN
            BHAVYA BINU


RESPONDENT/S:

    1       KERALA STATE ROAD TRANSPORT CORPORATION.
            REPRESENTED BY ITS CHAIRMAN AND MANAGING
            DIRECTOR, TRANSPORT BHAVAN, FORT P.O.,
            THIRUVANANTHAPURAM., PIN - 695023
    2       MANAGING DIRECTOR.
            KERALA STATE ROAD TRANSPORT CORPORATION,
            TRANSPORT BHAVAN, FORT P.O.,
            THIRUVANANTHAPURAM ., PIN - 695023
    3       DISTRICT TRANSPORT OFFICER
            KERALA STATE ROAD TRANSPORT CORPORATION,
            ERNAKULAM., PIN - 682006
            SHRI. DEEPU THANKAN, SC. KSRTC
     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   27.01.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                         -2-
W.P.(C). No. 2513 of 2023



                                    SATHISH NINAN, J.
                                  ================================================

                                  W.P.(C) No.2513 of 2023
                            =============================================================

                   Dated this the 27th day of January, 2023

                                            JUDGMENT

Petitioner is a Driver of the 1st respondent Corporation. He

intends to go abroad. For the said purpose, he has put in an

application for Leave Without Allowance. He seeks for an

expeditious consideration of the application.

2. Heard the learned counsel on either sides.

3. Ext.P3 is the receipt evidencing that the application as

mentioned by the petitioner has been received by the 1 st

respondent Corporation. Corporation shall pass appropriate

orders on the application without delay.

Accordingly, the writ petition is disposed of directing 2nd

respondent to consider and pass appropriate orders on the

application mentioned above, if received, as expeditiously as

possible and at any rate, within a period of three weeks from the

W.P.(C). No. 2513 of 2023

date of receipt of a copy of this judgment, after affording an

opportunity of hearing to the petitioner.

sd/-

SATHISH NINAN JUDGE

das

W.P.(C). No. 2513 of 2023

APPENDIX OF WP(C) 2513/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE DUTY PASS ISSUED TO THE PETITIONER BY THE 1ST RESPONDENT DATED 01/08/2015.

Exhibit P2 TRUE COPY OF THE VISA ISSUED BY THE REPUBLIC OF POLAND DATED 13/10/2022. Exhibit P3 TRUE COPY OF THE RECEIPT ISSUED TO THE PETITIONER BY THE 3RD RESPONDENT DATED 09/11/2022.