P.M.Sali vs Kerala State Road Transport ...
2025 Latest Caselaw 1127 Ker

Kerala High Court

P.M.Sali vs Kerala State Road Transport ... on 17 July, 2025

Author: T.R.Ravi

Bench: T.R.Ravi

                                                       2025:KER:52906
WP(C) NO. 26246 OF 2025
                                   1
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE T.R.RAVI

    THURSDAY, THE 17TH DAY OF JULY 2025 / 26TH ASHADHA, 1947

                       WP(C) NO. 26246 OF 2025

PETITIONER:

          P.M.SALI
          AGED 56 YEARS
          PUMP OPERATOR (SPECIAL GRADE),
          NILAMBUR DEPOT, KERALA STATE ROAD TRANSPORT
          CORPORATION, K.S.R.T.C, NILAMBUR, MALAPPURAM.P.O.,
          MALAPPURAM DISTRICT, PIN - 686536


          BY ADVS.
          SHRI.V.S.AFSAL KHAN
          SHRI.ADARSH S.S.



RESPONDENTS:

    1     KERALA STATE ROAD TRANSPORT CORPORATION
          REPRESENTED BY ITS MANAGING DIRECTOR,
          HEAD OFFICE, THIRUVANANTHAPURAM, PIN - 695001

    2     THE DISTRICT OFFICER
          OFFICE OF DISTRICT OFFICER,
          THE KERALA STATE ROAD TRANSPORT CORPORATION,
          KOTTAYAM, PIN - 686001


          BY ADV SHRI.DEEPU THANKAN, SC, KSRTC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.07.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                           2025:KER:52906
WP(C) NO. 26246 OF 2025
                                   2

                             T.R. RAVI, J.
              --------------------------------------------
                      W.P.(C). No.26246 of 2025
               --------------------------------------------
                 Dated this the 17th day of July, 2025

                              JUDGMENT

The limited prayer in this writ petition is for a direction to the

respondents to consider and pass orders on Exts.P3 & P4 which are

representations seeking transfer from Nilambur Depot to

Changanassery Deport.

In view of the limited prayer made, this writ petition is

disposed of directing the 2nd respondent to consider and pass orders

on Exts.P3 & P4 representations, after hearing the petitioner, at the

earliest, at any rate within one month from the date of receipt of a

certified copy of this judgment.

Sd/-

T.R. RAVI JUDGE

Pn 2025:KER:52906 WP(C) NO. 26246 OF 2025

APPENDIX OF WP(C) 26246/2025

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE MEMORANDUM NO.E 810980/23/D.O.K.T.M DATED 7.11.2023 ISSUED BY THE 2ND RESPONDENT WITH LEGIBLE COPY.

Exhibit P2 TRUE COPY OF THE MEMORANDUM NO.S001- AVA06/283/2024/ADM-KSRTC-HQ DATED 24.9.2024 ISSUED BY THE 1ST RESPONDENT WITH READABLE COPY

Exhibit P3 TRUE COPY OF THE APPLICATION FOR TRANSFER DATED 21.4.2025 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT

Exhibit P4 TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 21.6.2025