Kerala High Court
Sajeev.K.P vs The Kerala State Road Transport ... on 6 September, 2024
Author: Murali Purushothaman
Bench: Murali Purushothaman
WP(C) NO. 31488 OF 2024 : 1 :
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
FRIDAY, THE 6TH DAY OF SEPTEMBER 2024 / 15TH BHADRA,
1946
WP(C) NO. 31488 OF 2024
PETITIONER:
SAJEEV.K.P., AGED 50 YEARS
S/O.PARAMESWARAN NAIR, DRIVER,
KERALA STATE ROAD TRANSPORT CORPORATION,
PONKUNNAM DEPOT , (RESIDING AT KANGAZHAKUNNEL
HOUSE, THEKKETH KAVALA.P.O., CHIRAKKADAVU,
KOTTAYAM DISTRICT ., PIN - 686519
BY ADVS.
K.P.JUSTINE (KARIPAT)
A.JOSEPH GEORGE (AZHIKKAKATH)
RESPONDENTS:
1 THE KERALA STATE ROAD TRANSPORT CORPORATION
REP.BY ITS MANAGING DIRECTOR, TRANSPORT
BHAVAN, EAST FORT,
THIRUVANANTHAPURAM ., PIN - 695023
2 THE MANAGING DIRECTOR (APPELLATE AUTHORITY),
KERALA STATE ROAD TRANSPORT CORPORATION,
TRANSPORT BHAVAN, EAST FORT,
THIRUVANANTHAPURAM ., PIN - 695023
3 THE EXECUTIVE DIRECTOR (ADMINISTRATION),
KERALA STATE ROAD TRANSPORT CORPORATION,
TRANSPORT BHAVAN, THIRUVANANTHAPURAM., PIN -
695023
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4 THE EXECUTIVE DIRECTOR (VIGILANCE)
KERALA STATE ROAD TRANSPORT CORPORATION,
TRANSPORT BHAVAN, THIRUVANANTHAPURAM., PIN -
695023
5 THE ASSISTANT TRANSPORT OFFICER,
KERALA STATE ROAD TRANSPORT CORPORATION,
PONKUNNAM DEPOT-686 506.
KERALA STATE ROAD TRANSPORT CORPORATION,
PONKUNNAM DEPOT-686 506., PIN - 686506
BY ADV DEEPU THANKAN, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 06.09.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
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JUDGMENT
While working as Driver in the Kerala State
Road Transport Corporation, the petitioner was
removed from service as per Ext.P2 order, under
Rule II (vii) of the Kerala Civil Services
(Classification, Control and Appeal) Rules, 1960
(hereinafter referred to as 'the Rules' for short) by
the 4th respondent. Against Ext.P2, the petitioner
has preferred Ext.P3 appeal under Rule 23 of the
Rules before 2nd respondent. The limited prayer of
the petitioner is a for a direction to the 2 nd
respondent to consider and dispose of Ext.P3
appeal, expeditiously.
2. Heard the learned counsel for the
petitioner and the learned Standing Counsel for
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the respondents.
3. Since Ext.P3 is a statutory appeal, there
will be a direction to the 2 nd respondent to consider
the same, as expeditiously as possible, at any rate,
within a period of two months 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:67682
APPENDIX
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF AADHAR CARD OF THE EMPLOYEE
Exhibit P2 TRUE COPY OF THE ORDER BEARING NO.(A&V)
D5/1095/22/(AV6) REMOVING THE PETITIONER
FROM THE SERVICE OF KSRTC AS PER RULE-II
(VII) OF KCS (CC & A) RULES, 1960 ISSUED
BY THE 4TH RESPONDENT
Exhibit P3 TRUE COPY OF THE STATUTORY APPEAL
PETITION SUBMITTED BY THE PETITIONER ON
29.04.2024 UNDER RULE-23 OF KCS (CC & A)
RULES, 1960 AGAINST THE P2 ORDER, WHICH
IS PENDING BEFORE THE 2ND RESPONDENT
