V.Muraleedharan vs Kerala State Road Transport ...
2024 Latest Caselaw 14578 Ker

Kerala High Court

V.Muraleedharan vs Kerala State Road Transport ... on 31 May, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

WP(C) NO. 25315 OF 2017            1



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
       FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                          WP(C) NO. 25315 OF 2017
PETITIONER/S:

               V.MURALEEDHARAN
               AGED 58 YEARS
               (DRIVER, KSRTC, NADUMANGAD DEPOT,RETIRED ON
               31.1.20150,BHARGAVEEMANDIRAM, KODAMPLACHI,MULAVILA
               P.O., VIA MITHRUMALA,THIRUVANANTHAPURAM-695 610.

               BY ADV SRI.K.P.RAJEEVAN



RESPONDENT/S:

      1        KERALA STATE ROAD TRANSPORT CORPORATION
               REPRESENTED BY ITS MANAGING DIRECTOR,TRANSPORT
               BHAVAN, FORT,THIRUVANANTHAPURAM, PIN-695 023.

      2        DISTRICT TRANSPORT OFFICER
               KSRTC, NEDUMANGAD DEPOT,NEDUMANGAD, PIN-695 541.

               BY ADVS.
               SHRI.T.P SAJAN, SC, KERALA STATE ROAD TRANSPORT
               CORPORATION - KSRTC




       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 25315 OF 2017             2




                        P.V.KUNHIKRISHNAN, J
                      --------------------------------------
                       W.P.(C.) No. 25315 of 2017
                      --------------------------------------
                  Dated this the 31st day of May, 2024



                                JUDGMENT

The counsel for the petitioner submitted that the petitioner

is no more and the right, if any of the legal heirs may be left

open.

Therefore, this writ petition is closed. If there is any

surviving grievance to the legal heirs, the same is left open.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX OF WP(C) 25315/2017

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF MEMORANDUM DATED 28.1.2015 ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT.

EXHIBIT P2 TRUE COPIES OF TREATMENT RECORDS OF THE PETITIONER.

EXHIBIT P3 A TRUE COPY OF REPRESENTATION FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT ON 16.11.2015.

EXHIBIT P4 A TRUE COPY OF JUDGMENT DATED 28.1.2017 IN WPC NO. 3182 OF 2016.

EXHIBIT P5 A TRUE COPY OF MEMORANDUM NO. PA3(PA13) 027645/2016 DATED 15.6.2016.

EXHIBIT P6 A TRUE COPY OF GO NO. 72/2005/FIN DATED 30.12.2005.

EXHIBIT P7 A TRUE COPY OF LETTER DATED 18.5.2016 SUBMITTED BY THE PETITIONER UNDER INFORMATION ACT.

EXHIBIT P8 A TRUE COPY OF LETTER NO. PLO NO. 0075/15 DATED 28.7.2016 OF THE APPELLATE AUTHORITY UNDER INFORMATION ACT WITH PHOTOCOPY OF SOME DOCUMENTS WHICH ARE NOT CLEARLY READABLE.