Binu George vs State Of Kerala
2024 Latest Caselaw 10297 Ker

Kerala High Court

Binu George vs State Of Kerala on 11 April, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                   &
            THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
    THURSDAY, THE 11TH DAY OF APRIL 2024 / 22ND CHAITHRA, 1946
                         OP(KAT) NO. 8 OF 2024
        OA NO.675 OF 2023 OF KERALA ADMINISTRATIVE TRIBUNAL,
                           THIRUVANANTHAPURAM
PETITIONER/S:

           BINU GEORGE,
           AGED 45 YEARS
           S/O GEORGE,
           MOTOR VEHICLE INSPECTOR,
           ENFORCEMENT SQUAD,
           KOLLAM.
           RESIDING AT BINU BHAVAN,
           CHEMMAKKAD P.O
           PERINADU VILLAGE, KOLLAM, PIN - 691601
           BY ADVS.
           SUNNY ZACHARIAH
           ANJANA R.S.


RESPONDENT/S:

    1      STATE OF KERALA,
           REPRESENTED BY THE SECRETARY TO
           GOVERNMENT TRANSPORT DEPARTMENT,
           SECRETARIAT THIRUVANANTHAPURAM.,
           PIN - 695001
    2      TRANSPORT COMMISSIONER,
           KERALA TRANSPORT COMMISSIONERATE, TRANS TOWER,
           VAZHUTHAKKADU, THIRUVANANTHAPURAM.,
           PIN - 695014
    3      JOINT TRANSPORT COMMISSIONER (ENFORCEMENT),
           IN -CHARGE, KERALA TRANSPORT COMMISSIONERATE,
           TRANS TOWER, VAZHUTHAKKADU,
           THIRUVANANTHAPURAM.,
           PIN - 695014
    4      REGIONAL TRANSPORT OFFICER,
           OFFICE OF THE RTO, CIVIL STATION,
           PALAKKADU., PIN - 678002
 OP(KAT)No.8 of 2024
                                      2

        5         HARIKUMAR.T,
                  MOTOR VEHICLE INSPECTOR, UAZHAVOOR SRTO,
                  THERUVATH BUILDING, UZAHVOOR,
                  KOTTAYAM, NOW WORKING AS MOTOR VEHICLE INSPECTOR,
                  SRTO CHITTUR, PALAKKADU, PIN - 678102
                  BY SMT.VINITHA B., SR.GOVERNMENT PLEADER
         THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME UP
FOR      ADMISSION     ON   11.04.2024,   THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 OP(KAT)No.8 of 2024
                                      3




                               JUDGMENT

A.Muhamed Mustaque, J.

The petitioner, while working as the Motor Vehicle

Inspector in the Regional office at Palakkad, was transferred

to the Enforcement wing of RTO Pathanamthitta. According

to the petitioner, this is a punitive transfer. However, based

on the direction on the last occasion, the learned Government

Pleader submitted that there is vacancy in RTO office,

Chittoor, Palakkad. The petitioner is satisfied with the

transfer to the RTO office, Chittoor in Palakkad.

2. In view of the above, we direct the respondents

to post the petitioner to Sub RTO office, Chittoor, Palakkad

within two weeks. However, the petitioner's request to

transfer to Kollam in a vacancy arise in September shall be

considered. The petitioner shall make a request in this

regard within one month.

Leaving open all other contentions, this original

petition is disposed of as above with the above directions.

However, there are allegations against the petitioner, if those

allegations are proposed to be part of his ACR, it shall not be

entered without hearing him. We make it clear that those

allegations as of now will not be categorised as a stigma

against him unless it so concluded in disciplinary

proceedings.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

M.A.ABDUL HAKHIM JUDGE rkj

APPENDIX OF OP(KAT) 8/2024

PETITIONER ANNEXURES Annexure A1 ORDER ISSUED BY THE 2ND RESPONDENT BEARING NO A4/26/2022/TC DATED 27/03/2023 Annexure A2 THE TRUE COPY OF THE ORDER OF THIS HON'BLE TRIBUNAL IN OA 1974/2016 DATED 18.10.2016 Annexure A3 THE TRUE COPY OF THE ORDER OF THIS HON'BLE TRIBUNAL IN OA 928/2018 DATED 20.06.2018 Annexure A4 THE TRUE COPY OF THE GOVERNMENT ORDER BEARING GO(MS) NO.1/2019/TRANSPORT DATED THIRUVANANTHAURAM,04.01.2019 Annexure A5 THE TRUE COPY OF THE ORDER OF THIS HON'BLE TRIBUNAL IN OA NO.1573/2021 DATED 13.12.2021 Annexure A6 THE TRUE COPY OF THE FORM CFRA WITH RESPECT TO THE VEHICLE BEARING REGN.NO.KL-26-B5353, WITH DEFECTS NOTED DOWN BY THE APPLICANT HEREIN, DATED 24.11.2022 AnnexureA7 THE TRUE COPY OF THE APPLICATION BEFORE THE REGIONAL TRANSPORT OFFICER, PALAKKAD, TO TRANSFER THE VEHICLE BEARING REGN.NO.KL-26-B-5353 TO PALAKKAD JURISDICTION, DATED 23.11.2022 Annexure A8 THE TRUE COPY OF THE PHOTOGRAPHS (8 NUMBERS) OF THE VEHICLE BEARING REGN.NO.KL-26-B-5353 DATED NIL Annexure A9 THE TRUE COPY OF THE NOTICE ISSUED BY THE 3RD RESPONDENT AND FORWARDED BY THE 4TH RESPONDENT, TO THE APPLICANT HEREIN, BEARING NO.E3/244/2022 -TC PART(1) DATED 03.12.2022 Annexure A10 THE TRUE COPY OF THE EXPLANATION TO ANNEXURE A9 NOTICE SUBMITTED BEFORE THE 4TH RESPONDENT, BY THE APPLICANT HEREIN DENYING THE ALLEGATIONS, DATED 14.12.2022 Annexure A11 THE TRUE COPY OF THE EXPLANATION OF AMVI, BEFORE THE 2ND RESPONDENT THROUGH THE 4TH RESPONDENT, DATED 16.12.2022

Exhibit P1 THE TRUE COPY OF THE OA 675/ 2023 DATED 02.05.2023 FILED BY THE PETITIONER BEFORE THE ADMINISTRATIVE TRIBUNAL THIRUVANATHAPURAM BENCH Exhibit P1(a) THE TRUE COPY OF THE REPLY STATEMENT FILED ON BEHALF OF THE 2ND RESPONDENT IN OA 675/ 2023 DATED 03.07.2023 Exhibit P-2 THE CERTIFIED COPY OF THE ORDER DATED 15.09.2023 PASSED BY THE TRIBUNAL

RESPONDENT ANNEXURES Annexure R2(a) A true copy of Letter No. E3/244/2022-TC-

Part (1) dated 03.12.2022