P.K.Muhammed vs Kerala State Road Transport ...
2023 Latest Caselaw 437 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

                     THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

         WEDNESDAY, THE 11TH DAY OF JANUARY 2023 / 21ST POUSHA, 1944


                             WP(C) NO. 16484 OF 2015
PETITIONER:

              P.K.MUHAMMED
              BISMILLA HOUSE, THIRUVAMBADY P.O.,
              ALAPPUZHA DISTRICT - 691 601
              (DRIVER, KSRTC, ALAPPUZHA DEPOT).

              BY ADV SRI.N.SASIDHARAN UNNITHAN


RESPONDENTS:

     1        KERALA STATE ROAD TRANSPORT CORPORATION
              REPRESENTED BY THE MANAGING DIRECTOR, KSRTC,
              THIRUVANANTHAPURAM - 695 023.

     2        DISTRICT TRANSPORT OFFICER
              KERALA STATE ROAD TRANSPORT CORPORATION,
              ALAPPUZHA DEPOT, ALAPPUZHA DISTRICT - 695 010.

              SRI. DEEPU THANKAN, SC


     THIS     WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
11.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.16484 of 2015
                                     2


                               JUDGMENT

Dated this the 11th day of January, 2023

This writ petition is filed by the petitioner seeking the

following reliefs:

"i) To issue a writ of certiorari calling for the records leading to Exhibit P8 memo, in so as limiting the light duty period up to 3 months, contrary to Section 47 of the Disabilities Act, and quash the same;

ii) To declare that the petitioner is entitled to suitable alternative employment (light duty) in the respondent corporation and other benefits under Section 47 (1) of the Persons With Disabilities Act;

iii) To issue a writ of mandamus or any other writ or direction directing the respondents to continue the duty arrangement already allowed to the petitioner as per Ext.P8 memo."

2. Today, when the matter is taken up, Sri.N. Sasidharan

Unnithan, learned counsel for the petitioner submitted that the

subject matter of the writ petition has become infructuous.

Placing on record the above submission, the writ petition

is dismissed as infructuous.

Sd/-

Shaji P. Chaly Judge vpv //true copy//

P.A. to Judge