Supriya S V vs The Kerala State Road Transport ...
2024 Latest Caselaw 29969 Ker

Kerala High Court

Supriya S V vs The Kerala State Road Transport ... on 22 October, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

WP(C) NO. 37101 OF 2024     : 1 :



                                         2024:KER:78269




       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

   THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA,

                           1946

               WP(C) NO. 37101 OF 2024

PETITIONER:

         SUPRIYA S V, AGED 54 YEARS
         ROHINI NO 8 , SWADESABHIMANI NAGAR ,
         NEYYATTINKARA, NEYYATTINKARA P.O,
         TRIVANDRUM, PIN - 695121


         BY ADVS.
         NAHAS H.
         MUHAMMED MUNEER N.
         RIZWANA T.N

RESPONDENTS:

   1     THE KERALA STATE ROAD TRANSPORT CORPORATION
         REPRESENTED BY CHAIRMAN AND MANAGING
         DIRECTOR, TRANSPORT BHAVAN,
         THIRUVANANTHAPURAM, PIN - 695023

   2     THE CHAIRMAN AND MANAGING DIRECTOR
         KERALA STATE ROAD TRANSPORT CORPORATION,
         TRANSPORT BHAVAN, THIRUVANANTHAPURAM, PIN -
         695023

   3     THE EXECUTIVE DIRECTOR(ADMINISTRATIVE)
         KERALA STATE ROAD TRANSPORT CORPORATION ,
         TRANSPORT BHAVAN, THIRUVANANTHAPURAM, PIN -
         695023
 WP(C) NO. 37101 OF 2024    : 2 :



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        BY ADV DEEPU THANKAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 22.10.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 37101 OF 2024   : 3 :



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                     JUDGMENT

The petitioner is working as

Superintendent of the Chief Audit Department in

the Kerala State Road Transport Corporation,

Thiruvananthapuram. The petitioner is aged 54

years and a permanent resident of

Thiruvananthapuram and left with only less than

two years of service. By Ext.P2, the petitioner

has been transferred to Kannur depot. The

petitioner contends that Ext.P2 order of transfer

has been passed in violation of Clause 9.02 of

Ext.P3 Transfer Guidelines. The petitioner

states that her children are now studying in

2024:KER:78269

Thiruvananthapuram and a transfer in the midst

of the academic year will cause considerable

hardships to her. The petitioner has submitted

Ext.P4 representation before the 2nd respondent

to re-consider the order of transfer. However,

no orders have been passed on the same.

Accordingly, the petitioner has filed this writ

petition to set aside Ext.P2 order of transfer.

2. Heard the learned counsel for the

petitioner and the learned Standing Counsel for

K.S.R.T.C.

3. The learned Standing Counsel submits

that the petitioner has already been relieved

from Thiruvananthapuram on 18.10.2024 and

another incumbent has taken charge in the post

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of the petitioner.

4. In the facts and circumstances of the

case and having considered the submissions

made across the Bar, there will be a direction to

the 2nd respondent to consider Ext.P4

representation of the petitioner, as expeditiously

as possible, at any rate, within a period of one

month from the date of receipt of a copy of this

judgment.

The writ petition is disposed of

accordingly.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB

2024:KER:78269

APPENDIX OF WP(C) 37101/2024

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE IDENTITY CARD OF THE PETITIONER

Exhibit P2 THE TRUE COPY OF THE TRANSFER ORDER DATED 15.10.2024

Exhibit P3 THE TRUE COPY OF THE TRANSFER GUIDELINES OF KSRTC DARTED 03.12.2012

Exhibit4 THE TRUE COPY OF THE REPRESENTATION FILE BY THE PETITIONER TO THE FIRST RESPONDENT DATED 17.10.2024