Rajeevan P.K vs The Secretary
2023 Latest Caselaw 171 Ker

WP(C) NO. 329 OF 2023
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        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
      THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 FRIDAY, THE 6TH DAY OF JANUARY 2023 / 16TH POUSHA, 1944
                  WP(C) NO. 329 OF 2023
PETITIONER:

         RAJEEVAN P.K.
         AGED 44 YEARS
         SON OF KRISHNAN, VALIYANDIPOIL HOUSE, MOKERI
         P.O. PANAOOR, KANNUR., PIN - 670672

         BY ADV I.DINESH MENON



RESPONDENT:

         THE SECRETARY
         REGIONAL TRANSPORT AUTHORITY, KANNUR, REGIONAL
         TRANSPORT OFFICE, CIVIL STATION P.O., KANNUR.,
         PIN - 670002


OTHER PRESENT:

         SRI.JIMMY GEORGE




    THIS WRIT PETITION (CIVIL) HAVING COME UP
FOR ADMISSION ON 06.01.2023, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 329 OF 2023
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                P.V.KUNHIKRISHNAN, J.
              --------------------------------
                W.P.(C) No.329 of 2023
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         Dated this the 6th day of January, 2023


                         JUDGMENT

The above writ petition is filed with the following

prayers:

" i. Issue a writ of mandamus or such other writs, order or direction, directing the Secretary Regional Transport Authority Kannur to consider Exhibit P1 request for revision of timings of the petitioner's own service operating on the route Kannur-Panoor-Chendayad- Kadavathur-Thalassery-Kuthuparamba, in respect of stage carriage KL 10 AG 3816, within a time frame to be fixed by this Honourable Court.

ii. To grant such other reliefs as this Honorable Court may deem fit and proper." (SIC)

2. The petitioner is the existing stage carriage

operator on the route Panoor-Chendayad-Kadavathur-

Thalassery-Kuthuparmba in respect of stage carriage

bearing KL 10 AG 3816. The timings of the petitioner's

service was last settled in the year 2015. The petitioner

submitted Ext.P1 application for revision of timing. The WP(C) NO. 329 OF 2023

grievance of the petitioner is that, the same is not

considered. Hence, this writ petition is filed.

3. Heard the learned counsel for the petitioner and the

learned Government Pleader. After hearing both sides, I think

that the prayer can be allowed.

4. Therefore, this Writ Petition is disposed of with the

following directions:

a. The respondent is directed to consider Ext.P1

request for revision of timing, as expeditiously as possible,

and also in accordance with the seniority.

b. Before passing final orders in Ext.P1, the

respondent will hear the petitioner and other affected parties.

Sd/-

P.V.KUNHIKRISHNAN,

JUDGE

SAAP WP(C) NO. 329 OF 2023

APPENDIX OF WP(C) 329/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 21.12.2022.

Exhibit P2 TRUE COPY OF THE JUDGMENT IN WP[C] NIO.39838/2022 DATED 9.12.2022.

             //True copy//    PA to Judge