Kerala High Court
G. Rajan vs Kerala State Road Transport ... on 14 March, 2025
Author: A.K.Jayasankaran Nambiar
Bench: A.K.Jayasankaran Nambiar
2025:KER:21912
WA Nos.357/2018 & conn
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
WA NO. 357 OF 2018
AGAINST THE JUDGMENT DATED 30.11.2017 IN WPC NO.29149
OF 2013 OF HIGH COURT OF KERALA
APPELLANT/3RD RESPONDENT IN WPC:
O.A.SUNILKUMAR
TC 16/488, SAROMA, MANIKANDESWARAM,
P.O.VATTIYOORKAVU,THIRUVANANTHAPURAM.
BY ADV SRI.K.V.GOPINATHAN NAIR
RESPONDENTS/WRIT PETITIONER & RESPONDENTS 1 & 2:
1 KERALA STATE ROAD TRANSPORT CORPORATION
FORT, THIRUVANANTHAPURAM, REPRESENTED BY ITS
MANAGING DIRECTOR-695001.
2 THE REGIONAL TRANSPORT AUTHORITY
THIRUVANANTHAPURAM, REPRESENTED BY ITS
SECRETARY-695001.
3 THE SECRETARY
REGIONAL TRANSPORT AUTHORITY,
THIRUVANANTHAPURAM-695001.
2025:KER:21912
WA Nos.357/2018 & conn
2
BY ADV SRI.P.C.CHACKO, SC, KERALA STATE ROAD
TRANSPORT CORPN.
OTHER PRESENT:
GP RESMITHA RAMACHANDRAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
14.03.2025, ALONG WITH WA.416/2018, 429/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:21912
WA Nos.357/2018 & conn
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
WA NO. 416 OF 2018
AGAINST THE JUDGMENT DATED 30.11.2017 IN WPC NO.23054
OF 2016 OF HIGH COURT OF KERALA
APPELLANT/PETITIONER:
SMT. L.RADHIKA
D/O.RAGHAVAN PILLA, AGED 48 YEARS,T.C.19/1700,
K.R.R.A.NO.182, THAMALAM,POOJAPPURA P.O.,
THIRUVANANTHAPURAM,PIN - 695 012.
BY ADV SRI.SAJEEV KUMAR K.GOPAL
RESPONDENTS/RESPONDENTS:
1 THE REGIONAL TRANSPORT AUTHORITY
THIRUVANANTHAPURAM, PIN - 695 039.
2 THE SECRETARY
REGIONAL TRANSPORT AUTHORITY,THIRUVANANTHAPURAM,
PIN - 695 039.
3 THE DISTRICT TRANSPORT OFFICER
K.S.R.T.C., THIRUVANANTHAPURAM,PIN - 695 001.
2025:KER:21912
WA Nos.357/2018 & conn
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BY ADV P C CHACKO
MS.RESMITHA RAMACHANDRAN, GP
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
14.03.2025, ALONG WITH WA.357/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:21912
WA Nos.357/2018 & conn
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
WA NO. 429 OF 2018
AGAINST THE JUDGMENT DATED 30.11.2017 IN WPC NO.25404
OF 2015 OF HIGH COURT OF KERALA
APPELLANTS/PETITIONERS:
1 S.SURESH KUMAR
"DEVI", TC 15/1538, VAZHUTHACAUD, THYCAUD
P.O.,THIRUVANANTHAPURAM.
2 D.REKHA
W/O.SUNIL KUMAR, SAROMA, TC 16/488,
MANIKANDESWARAM P.O., ATTIYOORKAVU,
THIRUVANANTHAPURAM.
BY ADV SRI.K.V.GOPINATHAN NAIR
RESPONDENTS/RESPONDENTS:
1 THE REGIONAL TRANSPORT AUTHORITY
THIRUVANANTHAPURAM, REPRESENTED BY ITS
SECRETARY,PIN 695001.
2 THE SECRETARY
REGIONAL TRANSPORT AUTHORITY, THIRUVANANTHAPURAM
- 695 001.
2025:KER:21912
WA Nos.357/2018 & conn
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3 KERALA STATE ROAD TRANSPORT CORPORATION
FORT, THIRUVANANTHAPURAM, REPRESENTED BY ITS
MANAGING DIRECTOR, PIN - 695039.
4 M.P.RAJEEV
COUNCILOR, NETTAYAM WARD,THIRUVANANTHAPURAM
CORPORATION,THIRUVANANTHAPURAM -695068.
5 C.S.SHEENA
COUNCILOR, KODUNGANOOR WARD,THIRUVANANTHAPURAM
CORPORATION,THIRUVANANTHAPURAM - 695 071.
6 S.PADMAKUMARI
COUNCILOR, VAZHOTTUKONAM WARD,
THIRUVANANTHAPURAM CORPORATION,
THIRUVANANTHAPURAM - 695 086.
7 PRASANNA VIJAYAN
COUNCILOR, THURUTHUMOOLA WARD,
THIRUVANANTHAPURAM CORPORATION,
THIRUVANANTHAPURAM - 695 092.
BY ADVS.
T.I.ABDUL SALAM FOR R4 TO R7
P.C.Chacko, SC FOR KSRTC
MS.RESMITHA RAMACHANDRAN, GP
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
14.03.2025, ALONG WITH WA.357/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:21912
WA Nos.357/2018 & conn
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
WA NO. 430 OF 2018
AGAINST THE JUDGMENT DATED 30.11.2017 IN WPC NO.27780
OF 2013 OF HIGH COURT OF KERALA
APPELLANT/4TH RESPONDENT:
MURALEEDHARAN NAIR
SAROJINI NIVAS, TC 31/230(2) NEAR CHAKA ITI,
THIRUVANANTHAPURAM.
BY ADV SRI.K.V.GOPINATHAN NAIR
RESPONDENTS/WRIT PETITIONER & RESPONDENTS 1 TO 3:
1 KERALA STATE ROAD TRANSPORT CORPORATION
FORT, THIRUVANANTHAPURAM, REPRESENTED BY ITS
MANAGING DIRECTOR-695023.
2 THE REGIONAL TRANSPORT AUTHORITY
THIRUVANANTHAPURAM, REPRESENTED BY ITS
SECRETARY, 695001.
2025:KER:21912
WA Nos.357/2018 & conn
8
3 THE SECRETARY
REGIONAL TRANSPORT AUTHORITY,
THIRUVANANTHAPURAM-695001.
4 THRIVIKRAMAN K.
DEVI-VRA(B) 90TC 15/1858, VAZHUTHAKADU, THYKKADU
P.O., THIRUVANANTHAPURAM, PIN - 695 014.
BY ADVS.
P.C.SASIDHARAN
P.C.Chacko, SC FOR KSRTC
MS.RESMITHA RAMACHANDRAN, GP
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
14.03.2025, ALONG WITH WA.357/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:21912
WA Nos.357/2018 & conn
9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
WA NO. 446 OF 2018
AGAINST THE JUDGMENT DATED 30.11.2017 IN WPC NO.27792
OF 2013 OF HIGH COURT OF KERALA
APPELLANT/4TH RESPONDENT:
G. RAJAN
S/O.GABRIEL, THIRUHRIDAYA VILASAM,
VATTIYOORKKAVU P.O., THIRUVANANTHAPURAM-13.
BY ADVS.
SRI.K.V.GOPINATHAN NAIR
SMT.G.CHITRA
SRI.G.HARIKUMAR GOPINATHAN NAIR
RESPONDENTS/WRIT PETITIONER & RESPONDENTS 1 TO 3:
1 KERALA STATE ROAD TRANSPORT CORPORATION
FORT, THIRUVANANTHAPURAM, REPRESENTED BY ITS
MANAGING DIRECTOR,REPRESENTED BY ITS AUTHORISED
SIGNATORY,CHIEF LAW OFFICER,P.SURESH KUMAR -,695
023.
2025:KER:21912
WA Nos.357/2018 & conn
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2 THE REGIONAL TRANSPORT AUTHORITY
THIRUVANANTHAPURAM, REPRESENTED BY ITS
SECRETARY-695 001.
3 THE SECRETARY
REGIONAL TRANSPORT AUTHORITY,
THIRUVANANTHAPURAM- 695 001.
4 ZEENATH RAFEEK
TC 11/346, PILLAVEEDU LANE, KESAVADASAPURAM,
PATTOM, THIRUVANANTHAPURAM- 695 004.
BY ADVS.
P.C.SASIDHARAN
P C CHACKO, SC FOR KSRTC
SRI.PRASAD CHANDRA FOR R4
MS.RESMITHA RAMACHANDRAN, GP
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
14.03.2025, ALONG WITH WA.357/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:21912
WA Nos.357/2018 & conn
11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
WA NO. 447 OF 2018
AGAINST THE JUDGMENT DATED 30.11.2017 IN WPC NO.27896
OF 2013 OF HIGH COURT OF KERALA
APPELLANT/S:
SHERLY JOHN
W/O.RAJAN, THIRUHRIDAYA VILASAM, VATTIYOORKAVU
P.O.,THIRUVANANTHAPURAM.
BY ADV SRI.K.V.GOPINATHAN NAIR
RESPONDENT/S:
1 KERALA STATE ROAD TRANSPORT CORPORATION
FORT, THIRUVANANTHAPURAM, REPRESENTED BY ITS
MANAGING DIRECTOR,REPRESENTED BY ITS AUTHORISED
SIGNATORY CHIEF LAW OFFICER, P.SURESH KUMAR.
2 THE REGIONAL TRANSPORT AUTHORITY
THIRUVANANTHAPURAM-695 001.
2025:KER:21912
WA Nos.357/2018 & conn
12
3 THE SECRETARY
REGIONAL TRANSPORT AUTHORITY,
THIRUVANANTHAPURAM-695 001.
4 V.A.SAJISD
RAHIM MANZIL, PARUTHIPARA, MUTTADA P.O.,
THIRUVANANTHAPURAM-695 025.
5 RAMAMOORTHY V.,
KRISHANAPRABHA, T.C.52/1312(5), POOZHIKUNNU,
INDUSTRIAL ESTATE P.O., THIRUVANANTHAPURAM-695
038.
BY ADVS.
P.C.SASIDHARAN
P C CHACKO, SC FOR KSRTC
MS.RESMITHA RAMACHANDRAN, GP
SRI.PRASAD CHANDRAN FOR R4 & R5
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
14.03.2025, ALONG WITH WA.357/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:21912
WA Nos.357/2018 & conn
13
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
WA NO. 463 OF 2018
AGAINST THE JUDGMENT DATED 30.11.2017 IN WPC NO.27789
OF 2013 OF HIGH COURT OF KERALA
APPELLANT/3RD RESPONDENT:
P.ASHOK KUMAR
S/O. PANKAJAKSHAN, VARUVILAKATHU, UNNI BHAVAN,
ULLOOR, MEDICAL COLLEGE P.O.,
THIRUVANANTHAPURAM.
BY ADV SRI.K.V.GOPINATHAN NAIR
RESPONDENTS/WRIT PETITIONER & RESPONDENTS 1 TO 3:
1 KERALA STATE ROAD TRANSPORT CORPORATION
FORT, THIRUVANANTHAPURAM, REPRESENTED BY ITS
MANAGING DIRECTOR - 695 023.
2 THE REGIONAL TRANSPORT AUTHORITY
THIRUVANANTHAPURAM REPRESENTED BY ITS SECRETARY
- 695 001.
2025:KER:21912
WA Nos.357/2018 & conn
14
3 THE SECRETARY
REGIONAL TRANSPORT AUTHORITY, THIRUVANANTHAPURAM
- 695 001.
4 MURALEEDHARAN NAIR. A
S/O. APPUKUTTAN NAIR, SAROJINI NIVAS, T.C.
31/230(2), NEAR CHAKA ITI, THIRUVANANTHAPURAM -
695 014.
BY ADVS.
SRI.PRASAD CHANDRAN FOR R4
P.C.SASIDHARAN
P C CHACKO, SC FOR KSRTC
MS.RESMITHA RAMACHANDRAN, GP
THIS WRIT APPEAL HAVING BEEN FINALY HEARD ON
14.03.2025, ALONG WITH WA.357/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:21912
WA Nos.357/2018 & conn
15
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
FRIDAY, THE 14TH DAY OF MARCH 2025 / 23RD PHALGUNA, 1946
WA NO. 468 OF 2018
AGAINST THE JUDGMENT DATED 30.11.2017 IN WPC NO.21603
OF 2016 OF HIGH COURT OF KERALA
APPELLANT/4TH RESPONDENT:
RAHUL RETNA
KEZHAKKETHIL VEEDU, KADINAMKULAM, PUTHUKURICHI
P.O., THIRUVANANTHAPURAM.
BY ADVS.
SRI.K.V.GOPINATHAN NAIR
SMT.G.CHITRA
SRI.G.HARIKUMAR GOPINATHAN NAIR
RESPONDENT/S:
1 THE DISTRICT TRANSPORT OFFICER
KERALA STATE ROAD TRANSPORT CORPORATION,
THIRUVANANTHAPURAM-695023.
2025:KER:21912
WA Nos.357/2018 & conn
16
2 THE REGIONAL TRANSPORT AUTHORITY
THIRUVANANTHAPURAM REPRESENTED BY ITS SECRETARY-
695001.
3 THE SECRETARY
REGIONAL TRANSPORT AUTHORITY,
THIRUVANANTHAPURAM-695001.
4 K. SATHEESHKUMAR
T.C 16/1658, JAGATHY, THIRUVANANTHAPURAM-695014.
BY ADVS.
P.C.SASIDHARAN
P C CHACKO, SC FOR KSRTC
MS.RESMITHA RAMACHANDRAN, GP
SRI.PRASAD CHANDRAN FOR R4
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
14.03.2025, ALONG WITH WA.357/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:21912
WA Nos.357/2018 & conn
17
JUDGMENT
WA Nos.357/2018, 416/2018, 429/2018, 430/2018,
446/2018, 447/2018, 463/2018 and 468/2018
Dr.A.K.Jayasankaran Nambiar, J.
The learned counsel for the appellants seeks permission to
withdraw the writ appeals without prejudice to the right to approach
the Regional Transport Authority as directed by the learned Single
Judge in the impugned judgment. Permission is granted. The writ
appeals are dismissed as withdrawn.
Sd/-
DR.A.K.JAYASANKARAN NAMBIAR,
JUDGE
Sd/-
EASWARAN S.,
JUDGE
jg
