D.V.Vinod vs Kerala State Road Transport ...
2023 Latest Caselaw 3271 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR. JUSTICE SATHISH NINAN
 THURSDAY, THE 23RD DAY OF MARCH 2023 / 2ND CHAITHRA, 1945
                      WP(C) NO. 8120 OF 2023
PETITIONER:

            D.V.VINOD, W/O DIVAKARAN, AGED 55 YEARS,
            RESIDING AT CHARUVILA VEEDU, KARARA,
            MADATHARA P.O, KOLLAM DISTRICT. (STATION MASTER,
            KSRTC, KOLLAM DEPOT), PIN - 691541
            BY ADV N.SASIDHARAN UNNITHAN


RESPONDENTS:

    1       KERALA STATE ROAD TRANSPORT CORPORATION,
            REPRESENTED BY ITS MANAGING DIRECTOR, TRANSPORT
            BHAVAN, FORT, THIRUVANANTHAPURAM, PIN - 695 023
    2       EXECUTIVE DIRECTOR(VIGILANCE)
            KSRTC, TRANSPORT BHAVAN, FORT,
            THIRUVANANTHAPURAM, PIN - 695 023
    3       DISTRICT TRANSPORT OFFICER KSRTC, KOLLAM DEPOT,
            KOLLAM DISTRICT, PIN - 691 001
            BY ADV SHRI.DEEPU THANKAN, SC, KSRTC


     THIS     WRIT   PETITION    (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 23.03.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                       Sathish Ninan, J.
               ==============================
                   WP(C) No.8120 of 2023
                 ==========================
           Dated this the 23rd day of March, 2023

                             JUDGMENT

The petitioner is working as a Station Master in

the first respondent Kerala State Road Transport

Corporation (for short 'KSRTC'). He is faced with

disciplinary proceedings. He is due to retire on 31-05-

2024. The petitioner seeks for a direction to the

respondents to have the disciplinary proceedings

concluded expeditiously.

2. Heard the learned counsel for the petitioner

and the learned Standing counsel for the KSRTC.

3. Learned Standing counsel submits that the

proceedings shall be completed within a period of six

weeks.

WP(C) No.8120 of 2023

In the light of the submission as above and in view

of the fact that the petitioner is due to retire on

31-05-2024, the writ petition is disposed of directing

the respondents to ensure that the disciplinary

proceedings initiated against the petitioner is

concluded within a period of one month from today.

Sd/- Sathish Ninan, Judge

amk APPENDIX OF WP(C) 8120/2023

PETITIONER'S EXHIBITS :

Exhibit-P1 TRUE COPY OF THE CHARGE MEMO NO.VLA1(VLC4) 14283/2017 DATED 24-2-2021 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.

Exhibit-P2 TRUE COPY OF THE ENQUIRY REPORT OF THE ENQUIRY OFFICER IN FILE NO.VLA1(VLC4) 14283/17 DATED 20-3-2021

Exhibit-P3 TRUE COPY OF THE SHOW CAUSE NOTICE NO.VLA1-

14283/2017 (A&VB1) B3 DATED 20-1-2023 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.