K.V.Davie vs Kerala State Road Transport ...
2023 Latest Caselaw 555 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. 20690 OF 2015
PETITIONER:

          K.V.DAVIE
          AGED 51 YEARS, S/O.VAREED, KUNDUKULAM HOUSE,
          MANALOOR POST OFFICE, THRISSUR DISTRICT, PIN 680 617,
          (CONDUCTOR GRADE I, KERALA STATE ROAD TRANSPORT
          CORPORATION, THRISSUR)

          BY ADV SRI.C.V.MILTON


RESPONDENTS:

    1     KERALA STATE ROAD TRANSPORT CORPORATION
          REPRESENTED BY ITS MANAGING DIRECTOR,
          TRANSPORT BHAVAN, FORT PO, THIRUVANANTHAPURAM-695 023.

    2     THE DISTRICT TRANSPORT OFFICER
          KERALA STATE ROAD TRANSPORT CORPORATION,
          THRISSUR, PIN 680 021.

          BY ADV.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.20690 of 2015
                                       2


                                JUDGMENT

Dated this the 11th day of January, 2023

This writ petition is filed by the petitioner seeking the

following reliefs:

"a. call for the records of this case;

b. issue a writ of certiorari quashing the Ext-P13 order of the 1st respondent declining the promotion of the petitioner as Station Master;

c. issue a writ of Mandamus or any other appropriate writ, order or direction directing the respondent Corporation to promote the petitioner as Station Master from the date on which his juniors were promoted to that post and pay all consequential benefits."

2. Today, when the matter is taken up, Sri.C.V. Milton,

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