Kerala State Road Transport ... vs Ganga Sivakumar
2024 Latest Caselaw 27849 Ker

Kerala High Court

Kerala State Road Transport ... vs Ganga Sivakumar on 13 September, 2024

Author: Anil K.Narendran

Bench: Anil K.Narendran

WA No.444/2014                           1/3

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                    THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                         &
                     THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
            Friday, the 13th day of September 2024 / 22nd Bhadra, 1946
                        IA.NO.1/2024 IN WA NO. 444 OF 2014
        AGAINST JUDGMENT DATED 07.02.2014 IN WPC 28394/2013 OF THIS COURT
   APPLICANT/APPELLANT:

          THE KERALA STATE ROAD TRANSPORT CORPORATION, REP BY ITS MANAGING
          DIRECTOR, TRANSPORT BHAVAN, FORT P.O., THIRUVANANTHAPURAM.

   RESPONDENTS/RESPONDENTS:

      1. GANGA SIVAKUMAR, W/O.SIVAKUMAR, ERANPURACKAL HOUSE,
         ELANKUNNAPUZHA.P.O., ERNAKULAM DISTRICT.
      2. THE GOVERNMENT OF KERALA, REPRESENTED BY ITS PRINCIPAL SECRETARY,
         MINISTRY OF TRANSPORT, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM-695 001.
      3. THE REGIONAL TRANSPORT AUTHORITY, ERNAKULAM, REPRESENTED BY ITS
         SECRETARY, ERNAKULAM-682 030.
      4. THE SECRETARY, REGIONAL TRANSPORT AUTHORITY, ERNAKULAM-682 030.
      5. THOMAS, S/O AUGUSTINE, VATTAAKAVUNKAL HOUSE, MANKUVA PO, CHINNAR,
         PIN-685562. [SECRETARY, PRIVATE BUS OPERATORS ASSOCIATION, ADIMALI
         UNIT
      6. P C RAJAN, PUTHENPURACKAL HOUSE, IIND MILE, PALLIVASAL PO,
         IDUKKI-685565.
      7. ASHA GOPINATH, W/O MAHESH CHANDRAN, T.C.27/1882 (26/1064), PULLANI
         HOUSE, RISHIMANGALAM, VANCHIYOOR PO, THIRUVANANTHAPURAM-695035.
      8. L.CHANDRAMATHI AMMA, W/O LATE K.SADHASIVAN NAIR, T.C.28/2290,
         ALLAPURATHU VEEDU, OVERBRIDGE, FORT PO, THIRUVANANTHAPURAM-695023.
         ADDITIONAL RESPONDENTS R7 AND R8 ARE IMPLEADED AS PER ORDER DATED
         8.03.18 IN IA 307/18

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to pass an order to
   accept Annexure I and Annexure II documents as part of the Writ Appeal.

        This Application coming on for orders on 13/09/2024 upon perusing
   the application and the affidavit filed in support thereof, and upon
   hearing the arguments of SRI.P.C.CHACKO, Advocate for the applicant and of
   ADV.SRI. P.DEEPAK FOR R1, GOVERNMENT PLEADER FOR R2 TO R4 and ADV.
   SRI.PIRAPPANCODE V.S.SUDHIR FOR R7 & R8,the court on the same day passed
   the following:
 WA No.444/2014                     2/3

                               ORDER

Allowed.

Sd/- ANIL K.NARENDRAN JUDGE

Sd/- P.G. AJITHKUMAR JUDGE

13-09-2024 /True Copy/ Assistant Registrar

Annexure I TRUE COPY OF NOTIFICATION NO.GO(P) NO. 15/2023/TRAN DATED.23.06.2023 ISSUED BY THE GOVERNMENT OF KERALA. Annexure II TRUE COPY OF THE LIST OF DEPOTS, SUB DEPOTS AND OPERATING CENTRES OWNED BY KERALA STATE ROAD TRANSPORT CORPORATION IS PRODUCED HEREWITH AND MARKED AS ANNEXURE-II.