Kunjikannan T.C vs Kerala State Road Transport ...
2024 Latest Caselaw 14601 Ker

Kerala High Court

Kunjikannan T.C vs Kerala State Road Transport ... on 31 May, 2024

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
          THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
     FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                      WP(C) NO. 19685 OF 2024
PETITIONER:

             KUNJIKANNAN T.C
             AGED 56 YEARS
             S/O CHADAYAN THODUVATTI,
             PUTHENKUNNAM, PO, WAYANAD,
             INSPECTOR, SULTHAN BATHERY DEPOT,
             KERALA STATE ROAD TRANSPORT CORPORATION,
             PIN - 673595
             BY ADVS.
             V.PREMCHAND
             HALIYA T.P.
             MAHADEV M.J.


RESPONDENTS:

     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



      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. 19685 OF 2024

                                      2


                              JUDGMENT

1. The petitioner who was working as Inspector of the respondent No.1

was removed from service as per Ext.P3 order.

2. Petitioner has filed Ext.P4 appeal before the 2nd respondent. The

limited prayer of the petitioner is to consider and dispose of Ext.P4

appeal after hearing him after permitting, him to produce documents to

substantiate his contentions in Ext.P4.

3. Accordingly, this writ petition is disposed of directing the 2nd

respondent to consider and dispose of Ext.P4 after giving opportunity of

hearing to the petitioner within a period four months from the date of

receipt of a copy of this judgment. Petitioner shall be allowed to furnish

documents to substantiate his contentions in support of Ext.P4.

Sd/-

M.A.ABDUL HAKHIM JUDGE sms WP(C) NO. 19685 OF 2024

APPENDIX OF WP(C) 19685/2024

PETITIONER EXHIBITS Exhibit-P1 A TRUE COPY OF THE REPORT SUBMITTED BY 3RD RESPONDENT DATED 03.07.2023 NO.VLC4/21680/17A&VB4 Exhibit-P2 A TRUE COPY OF THE SHOW CAUSE NOTICE NO.VLC4/021680/17A&VB4DATED 25.10.2023 ISSUED BY THE 3RD RESPONDENT Exhibit-P3 A TRUE COPY OF THE ORDER NO.VLC4/021680/17(A&VB4) DATED 14.02.2024 BY THE 3RD RESPONDENT Exhibit-P4 A TRUE COPY OF THE APPEAL FILED BY THE PETITIONER DATED 12.03.2024 BEFORE THE 2ND RESPONDENT Exhibit-P5 A TRUE COPY OF THE MEDICAL CERTIFICATE DATED 26.11.2021 Exhibit-P6 A TRUE COPY OF THE MEDICAL CERTIFICATE DATED 28.02.2015 ISSUED BY THE MIMS HOSPITAL, CALICUT Exhibit-P7 A TRUE COPY OF THE MEDICAL CERTIFICATE DATED 26.05.2022 ISSUED BY DOCTOR BAIJU