Jayasree.J.R vs The Secretary Regional Transport ...
2024 Latest Caselaw 15300 Ker

Kerala High Court

Jayasree.J.R vs The Secretary Regional Transport ... on 5 June, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
      WEDNESDAY, THE 5TH DAY OF JUNE 2024 / 15TH JYAISHTA, 1946
                         WP(C) NO. 20248 OF 2024
PETITIONER:

              JAYASREE.J.R.
              AGED 65 YEARS
              W/O LATE UNNIKRISHNA KURUP, AMBADI,
              SEEMANTHAPURAM , MADAVOOR, NJARAYILKONAM P.O.,
              THIRUVANTHAPURAM DISTRICT,,
              PIN - 695602

              BY ADV PRASAD CHANDRAN


RESPONDENT:

              THE SECRETARY, REGIONAL TRANSPORT AUTHORITY
              ATTINGAL , OFFICE OF THE REGIONAL TRANSPORT OFFICER,
              ANSAR COMPLEX, T.B.JUNCTION,
              ATTINGAL, PIN - 695101

              SRI.V.S.SREEJITH-GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.20248 Of 2024
                                2




                          JUDGMENT

Dated this the 5th day of June, 2024

The petitioner is an existing Operator conducting Stage

Carriage service on the route Varkala-Madathara via

Kallambalam, Nilamel, Kadakkal. Permit is issued in respect

of Stage Carriage bearing No.KL-16AA-8194.

2. The timings issued to the petitioner require slight

modification. The petitioner submitted Ext.P2 application

seeking modification in the time schedule and the same is

essential in view of the changed circumstances. The writ

petition is filed by the petitioner seeking direction to the

respondent to consider the application for revision of timings.

3. Heard.

4. It is evident that Ext.P2 is an application for change

of timings which has statutory support. Therefore, it is

necessary that the competent authority considers Ext.P2 in WP(C) No.20248 Of 2024

accordance with law, within a reasonable time.

The writ petition is therefore disposed of directing the

respondent-Secretary, Regional Transport Authority to

consider Ext.P2 application submitted by the petitioner and

take appropriate decision thereon, within a period of two

months in accordance with law and after giving opportunity of

hearing to the affected parties.

Sd/-

N.NAGARESH JUDGE hmh WP(C) No.20248 Of 2024

APPENDIX OF WP(C) 20248/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE TIMINGS OF THE PETITIONER'S SERVICE DATED 23.04.2013 Exhibit P2 TRUE COPY OF THE REQUEST FOR REVISION OF TIMINGS SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 31.05.2024