V.J. Binoj vs The Chairman & Managing Director
2024 Latest Caselaw 14700 Ker

Kerala High Court

V.J. Binoj vs The Chairman & Managing Director on 31 May, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR. JUSTICE SATHISH NINAN
   FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                      WP(C) NO. 9548 OF 2017
PETITIONER:

            V.J. BINOJ
            AGED 42 YEARS
            AGED42 YEARS,S/O. P.V JOYBIBIN VILLA,
            MYLOM.P.O.,THEKKEKKARAKOTTARAKKARAKOLLAM- 691
            506(PREVIOUSLY EMPANELLED CONDUCTOR), KERALA
            STATE ROAD TRANSPORT CORPORATION, KOTTARAKKARA
            DEPOT.)
            BY ADV SRI.R.PUSHPANGATHAN PILLAI


RESPONDENTS:

    1       THE CHAIRMAN & MANAGING DIRECTOR
            KERALA STATE ROAD TRANSPORT CORPORATIONTRANSPORT
            BHVAN, FORT, THIRUVANANTHAPURAM-695 023
    2       THE DISTRICT TRANSPORT OFFICER
            KERALA STATE ROAD TRANSPORT CORPORATION,
            KOTTARAKKARA DEPOT.
OTHER PRESENT:

            SRI. DEEPU THANKAN, SC, KSRTC.


     THIS     WRIT   PETITION     (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   31.05.2024,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                      Sathish Ninan, J.
                  ----------------------
                   WP(C).No.9548 of 2017
             -------------------------------
           Dated this the 31st day of May, 2024

                         JUDGMENT

The learned counsel for the petitioner submits

that this writ petition has become infructuous.

The submission is recorded.

Writ petition is dismissed as infructuous.

Sd/-

Sathish Ninan, Judge rsr