Sivan.T vs Kerala State Road Transport ...
2023 Latest Caselaw 3885 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE SATHISH NINAN
     THURSDAY, THE 30TH DAY OF MARCH 2023 / 9TH CHAITHRA, 1945
                          WP(C) NO. 9963 OF 2023
PETITIONER:

             SIVAN.T
             AGED 47 YEARS
             S/O MUKUNDAN, THACHORACKAL HOUSE, PAYAMBRA P.O.,
             KUNDAMANGALAM, KOZHIKODE, PIN - 673571
             BY ADVS.
             P.P.BIJU
             M.T.SAMEER


RESPONDENTS:

     1       KERALA STATE ROAD TRANSPORT CORPORATION
             REPRESENTED BY CHAIRMAN & MANAGING DIRECTOR, TRANSPORT
             BHAVAN, EAST FORT, THIRUVANANTHAPURAM, PIN - 695023
     2       EXECUTIVE DIRECTOR (ADMINISTRATION)
             KSRTC, TRANSPORT BHAVAN, FORT, THIRUVANANTHAPURAM
             695014
     3       EXECUTIVE DIRECTOR (VIGILANCE)
             KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT
             BHAVAN, FORT, THIRUVANANTHAPURAM, PIN - 695014
     4       DISTRICT TRANSPORT OFFICER
             KSRTC, OFFICE OF THE DISTRICT TRANSPORT OFFICER,
             SULTHAN BATHERY, WAYANAD DISTRICT, PIN - 673592
     5       INSPECTOR
             KSRTC DEPOT, SULTHAN BATHERY, WAYANAD, PIN - 673592
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   30.03.2023,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO.9963 OF 2023


                                  -2-

                    Sathish Ninan, J.
             ==============================
                 W.P.(C) No.9963 of 2023
               ==========================
         Dated this the 30th day of March, 2023

                              JUDGMENT

The petitioner is working as Driver Grade-II

in the 1st respondent, Kerala State Road Transport

Corporation (hereinafter referred to as

"Corporation" for short). He had sought for

leave on medical grounds. subsequently, the

petitioner was required by the Corporation to

rejoin duty. The petitioner submitted an

application for rejoining along with necessary

documents. The writ petition is filed seeking a

direction for consideration of the same.

The learned Standing Counsel for the

Corporation submits that the application will be

considered and orders be passed within a period WP(C) NO.9963 OF 2023

of one month. Let the same be done. The

petitioner shall be afforded an opportunity of

hearing before passing orders. No further

directions are called for in this writ petition

.

Sd/-

Sathish Ninan, Judge

Raj.

30.03.2023.

WP(C) NO.9963 OF 2023

APPENDIX OF WP(C) 9963/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE MEDICAL RECORDS ISSUED FROM THE MEDICAL COLLEGE HOSPITAL, KOZHIKODE Exhibit P2 TRUE COPY OF THE MEDICAL CERTIFICATE DATED 18.05.2018 ISSUED FROM MEDICAL COLLEGE HOSPITAL KOZHIKODE Exhibit P3 TRUE COPY OF THE MEDICAL CERTIFICATE DATED 19.06.2018 ISSUED FROM MEDICAL COLLEGE HOSPITAL KOZHIKODE Exhibit P4 TRUE COPY OF THE MEDICAL CERTIFICATE DATED 03.08.2018 ISSUED FROM MEDICAL COLLEGE HOSPITAL KOZHIKODE Exhibit P5 TRUE COPY OF THE ORDER DATED 11.10.2018 ISSUED BY THE 4TH RESPONDENT Exhibit P6 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER TO THE 4TH RESPONDENT DATED 30.09.2020 Exhibit P7 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT DATED 16.11.2020 Exhibit P8 TRUE COPY OF THE REPLY BY THE HUMAN RIGHTS COMMISSION DATED 25.01.2021 Exhibit P9 TRUE COPY OF THE CHARGE SHEET NO.A&VD5/1124/22 DATED 04.02.2023 ISSUED BY THE 3RD RESPONDENT Exhibit P10 TRUE COPY OF THE REPRESENTATION DATED 21.02.2023 SUBMITTED BY THE PETITIONER TO THE 3RD RESPONDENT