Byju N.V vs The Secretary
2023 Latest Caselaw 5527 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
   TUESDAY, THE 2ND DAY OF MAY 2023 / 12TH VAISAKHA, 1945
                    WP(C) NO. 14989 OF 2023
PETITIONER/S:

            BYJU N.V,
            AGED 42 YEARS
            S/O KAMALAKSHI, NADUVILE VEETTIL, KADONTHAR,
            MATHAMANGALAM P.O., KANNUR, PIN - 670306

            BY ADV I.DINESH MENON



RESPONDENT/S:

            THE SECRETARY
            REGIONAL TRANSPORT AUTHORITY, REGIONAL TRANSPORT
            OFFICE, CIVIL STATION P.O., KANNUR, PIN - 678001

OTHER PRESENT:

            SMT. PREETHA K.K-SR. GP



     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   02.05.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.C.No. 14989 of 2023

                                             2

                     MURALI PURUSHOTHAMAN, J
                    ...................................................
                        W.P.(C).No. 14989 of 2023
                   .........................................................
                   Dated this the 2nd day of May, 2023


                                     JUDGMENT

The petitioner is a stage carriage operator. He seeks for

revision of own timings. He had been operating on the strength

of time schedule issued on 09.04.2019. Due to introduction of

new services and withdrawal of services, it has become

necessary to seek for revision of timings. It is accordingly that

Ext.P3 request has been submitted seeking revision of timings,

is the contention. The petitioner seeks for an expeditious

consideration of the application.

2. Heard the learned Counsel for the petitioner and the

learned Government Pleader.

Without expressing anything on the merits, the writ

petition is disposed of directing the respondent to consider and

pass appropriate orders on Ext.P3 request, if received, with due

notice to the petitioner and to the interested/affected operators,

within a period of three months and strictly in accordance with

seniority.

Sd/-

MURALI PURUSHOTHAMAN, JUDGE Dxy W.P.C.No. 14989 of 2023

APPENDIX OF WP(C) 14989/2023

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE REGULAR PERMIT ISSUED TO THE PETITIONER DATED 09.04.2019

Exhibit P2 A TRUE COPY OF THE PROCEEDINGS GRANTING TIMINGS TO THE PETITIONER'S SERVICE DATED 12.10.2015

Exhibit P3 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT ON 24.04.2023

Exhibit P4 A TRUE COPY OF ONE OF SUCH JUDGMENT IN WP[C] NO. 2172/2023 DATED 23.01.2023