C.P.Anish Kumar vs Kerala State Road Transport ...
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Kerala High Court

C.P.Anish Kumar vs Kerala State Road Transport ... on 10 May, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
        FRIDAY, THE 10TH DAY OF MAY 2024 / 20TH VAISAKHA, 1946
                        WP(C) NO. 16053 OF 2024
PETITIONER/S:

            C.P.ANISH KUMAR ,
            AGED 41 YEARS
            S/O PARAMESWARAN NAIR, CHERIAYAKANDATHIL VEEDU,
            CHELLARKOVIL P O, CHELAR KOVIL, IDUKKI DISTRICT,PIN-
            685512, PIN - 685512
            BY ADV V.PREMCHAND


RESPONDENT/S:

    1       KERALA STATE ROAD TRANSPORT CORPORATION,
            TRANSPORT BHAVAN, FORT P.O., THIRUVANANTHAPURAM,
            REPRESENTED BY THE CHAIRMAN AND MANAGING DIRECTOR,, PIN
            - 695023
    2       THE CHAIRMAN AND MANAGING DIRECTOR,
            KERALA STATE ROAD TRANSPORT CORPORATION TRANSPORT
            BHAVAN, FORT P.O,THIRUVANANTHAPURAM., PIN - 695023
    3       THE EXECUTIVE DIRECTOR,( ADMINISTRATION & VIGILANCE)
            KERALA STATE ROAD TRANSPORT CORPORATION TRANSPORT
            BHAVAN,FORT P.O., THIRUVANANTHAPURAM., PIN - 695023



            SRI DEEPU THANKAN, SC FOR KSRTC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.16053/2024
                                  2

                            JUDGMENT

Dated this the 10th day of May, 2024 Aggrieved by Ext.P1 order, suspending the petitioner from

the service of the 1st respondent, the petitioner has preferred

Ext.P2 appeal under Rule 22 of the Kerala Civil Services

(Classification Control and Appeal) Rules, 1960. The limited

prayer of the petitioner in this Writ Petition is for a consideration

of Ext.P2 appeal expeditiously.

2. Heard the counsel for the petitioner and the learned

Standing counsel for the respondents.

In the facts and circumstances of the case and having

regard to the fact that Ext.P2 is a statutory appeal, there will be

a direction to the 2nd respondent to consider and dispose of

Ext.P2 appeal, as expeditiously as possible, at any rate, within a

period of one month from the date of receipt of a copy of this

judgment.

This Writ Petition is disposed of as above.

sd/-

MURALI PURUSHOTHAMAN JUDGE

Nsd

APPENDIX OF WP(C) 16053/2024

PETITIONER EXHIBITS Exhibit-P1 A TRUE COPY OF THE ORDER DATED 11.04.2024 ISSUED BY THE 3RD RESPONDENT Exhibit-P2 A TRUE COPY OF THE APPEAL DATED 14.04.2024 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT