C.Mohanan vs Kerala State Road Transport ...
2024 Latest Caselaw 32326 Ker

Kerala High Court

C.Mohanan vs Kerala State Road Transport ... on 8 November, 2024

Author: Anil K.Narendran

Bench: Anil K.Narendran

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                    &
               THE HONOURABLE MR.JUSTICE MURALEE KRISHNA S.
         Friday, the 8th day of November 2024 / 17th Karthika, 1946
                  CM.APPL.NO.2/2024 IN WA NO. 1767 OF 2024
    AGAINST JUDGMENT DATED 16-08-2022 IN WP(C) 28461/2018 OF THIS COURT
APPLICANT/APPELLANT IN WA

     C.MOHANAN ,AGED 56 YEARS, S/O. SANKARAN, CHIRAYIL HOUSE,
     PATHIRIPATTA, KAKKATTIL VIA, KOZHIKODE - 673507

RESPONDENTS/RESPONDENTS IN W.A:

  1. KERALA STATE ROAD TRANSPORT CORPORATION,TRANSPORT
     HOUSE, THIRUVANANTHAPURAM,PIN CODE-69500, REPRESENTED BY ITS
     MANAGING DIRECTOR.
  2. THE MANAGING DIRECTOR, KERALA STATE ROAD TRANSPORT CORPORATION,
     TRANSPORT HOUSE, THIRUVANANTHAPURAM. - 695001
  3. ASSISTANT TRANSPORT OFFICER, KSRTC, THOTTIPALAM, KOZHIKODE - 673513
  4. ADDL.R4. THE EXECUTIVE DIRECTOR(ADMINISTRATION), KSRTC, TRIVANDRUM,
     PIN CODE - 695 023.,
  5. THE EXECUTIVE DIRECTOR (VIGILANCE) KSRTC, TRIVANDRUM, PIN CODE - 695
     023. ADDL.R4 AND R5 ARE IMPLEADED AS PER ORDER DATED ON 30/10/2018
     IN I.A.NO.2/18., PIN - 695023

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 425 days in filing the Writ Appeal in the interest of justice.
     This Application coming on for orders on 08/11/2024 upon perusing
the application and the affidavit filed in support thereof, and upon
hearing the arguments of ADVS.M/S. A.PARVATHI MENON & P.SANJAY,for the
applicants and of STANDING COUNSEL for the respondents, the court passed
the following:
             ANIL K. NARENDRAN & MURALEE KRISHNA S., JJ.
        ------------------------------------------------------------------
                             W.A.No.1767 of 2024
         -----------------------------------------------------------------
                 Dated this the 8th day of November, 2024

                                         ORDER

Anil K. Narendran

This is an application filed by the appellant, seeking an order

to condone the delay of 425 days in filing this writ appeal.

2. Having considered the averments in the affidavit filed

in support of this application and also the submissions made at

the Bar, we find that the appellant has shown sufficient cause for

condoning the delay.

3. Accordingly, the C.M.Application is allowed by

condoning the delay of 425 days in filing the writ appeal.

W.A.

List for admission on 14.11.2024.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

MURALEE KRISHNA S., JUDGE

Mms

08-11-2024 /True Copy/ Assistant Registrar