Shajahan vs The Secretary, Regional Transport ...
2024 Latest Caselaw 26421 Ker

Kerala High Court

Shajahan vs The Secretary, Regional Transport ... on 3 September, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

WP(C) NO. 30987 OF 2024

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                                                  2024:KER:66919
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

           THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH

     TUESDAY, THE 3RD DAY OF SEPTEMBER 2024 / 12TH BHADRA, 1946

                      WP(C) NO. 30987 OF 2024

PETITIONER:

             SHAJAHAN
             AGED 60 YEARS
             S/O MUHAMMED ABDUL KHADER VADAKKE BANGLOW,
             PERUMKULAM P.O, MANANAKKU ATTINGAL, PIN - 695102


             BY ADV K.V.GOPINATHAN NAIR


RESPONDENT:

             THE SECRETARY, REGIONAL TRANSPORT
             AUTHORITY,ATTINGAL
             (REGIONAL TRANSPORT OFFICER) ATTINGAL, ANSAR
             COMPLEX, TB JUNCTION- HOSPITAL JCT RD, MAMAM,
             ATTINGAL, PIN - 695101



OTHER PRESENT:

             SRI. S. GOPINATHAN-SR.GP


        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    03.09.2024,   THE   COURT    ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 30987 OF 2024

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                                                          2024:KER:66919
                              JUDGMENT

The present writ petition has been filed with the following

prayers:

"i. To issue a writ of mandamus or any other appropriate writ, direction or order directing the respondent to consider and pass final orders on Exhibit.P1 application submitted by the petitioner for the modification of the time schedule in respect of petitioner's service on the route Vakkom -Punalloor Medical College in respect of his stage carriage KL 16/H 601, forthwith, or at any rate within a time limit to be fixed by this Hon'ble Court, in the interest of justice.

ii To issue any other appropriate writ, direction or order which this Hon'ble Court deem fit in the circumstances of the case."

2. The learned Government Pleader submits that the

petitioner's application in Ext.P1 for revision of timing shall be

considered preferably in the next Timing Conference and if it is not

considered in the next Timing Conference, the application shall be

disposed of within a period of two months.

Considering the said stand of the learned Government

Pleader, the present Writ Petition is disposed of with direction to the

respondent to consider and pass appropriate orders on the

application of the petitioner in Ext.P1 stating revision of timing for WP(C) NO. 30987 OF 2024

2024:KER:66919 operation of the petitioner's Stage Carriage No. KL 16 H 601 on

Vakkom - Punalloor Medical College route expeditiously, within a

period of two months, after hearing all affected parties.

Sd/-DINESH KUMAR SINGH JUDGE

lsn WP(C) NO. 30987 OF 2024

2024:KER:66919 APPENDIX OF WP(C) 30987/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER DATED 10.08.2024 WITH TRANSLATION

RESPONDENTS EXHIBITS: NIL

TRUE COPY

P.A TO JUDGE

LSN