Kerala High Court
A.K.Sreekumaran vs Kerala State Road Transport ... on 11 April, 2014
Author: V. Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
TUESDAY, THE 22ND DAY OF APRIL 2014/2ND VAISAKHA, 1936
WP(C).No. 11192 of 2014 (Y)
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PETITIONER(S) :
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1. A.K.SREEKUMARAN
AMARAVATHI, PUNNAVILA, OORUTTUKALA
NEYYATTINKARA P.O.
THIRUVANANTHAPURAM DISTRICT
(ADMINISTRATIVE OFFICER, KATTAKADA DEPOT)
2. A.NAZEEMA
MUTHIRAPARAMPIL HOUSE, THEVALYP.O.,
KOLLAM DISTRICT-691 009
(ADMINISTRATIVE OFFICER, KOLLAM DEPOT)
BY ADV. SRI.N.SASIDHARAN UNNITHAN
RESPONDENT(S) :
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1. KERALA STATE ROAD TRANSPORT CORPORATION
REPRESENTED BY THE MANAGING DIRECTOR
TRANSPORT BHAVAN, FORT, THIRUVANANTHAPURAM - 695 023.
2. CONVENER
DEPARTMENTAL PROMOTION COMMITTEE
KERALA STATE ROAD TRANSPORT CORPORATION
TRANSPORT BHAVAN, FORT, THIRUVANANTHAPURAM - 695 023.
3. V.SURESH KUMAR
ENQUIRY OFFICER
KERALA STATE ROAD TRANSPORT CORPORATION
TRANSPORT BHAVAN, FORT, THIRUVANANTHAPURAM - 695 023.
R1 TO R3 BY ADV. SRI.BABU JOSEPH KURUVATHAZHA, SC, KSRTC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 22-04-2014, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Mn
...2/-
WP(C).No. 11192 of 2014 (Y)
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APPENDIX
PETITIONERS' EXHIBITS :
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EXHIBIT P1: COPY OF THE KERALA STATE ROAD TRANSPORT CORPORATION
REGULATIONS, 1988.
EXHIBIT P2: COPY THE PROMOTION ORDER DATED 11/4/2014 ISSUED FROM THE
1ST RESPONDENT CORPORATION.
EXHIBIT P3: COPY OF CHARGE SHEET DATED 3/12/2013 ISSUED TO THE 1ST
PETITIONER.
EXHIBIT P4: COPY OF CHARGE SHEET DATED 3/12/2013 ISSUED TO THE 2ND
PETITIONER.
EXHIBIT P5: COPY OF JUDGMENT DATED ON 20.03.2009 IN W.P(C)NO.1646/2008 OF
HIS HONOURABLE COURT.
EXHIBIT P6: TRUE COPY OF REPRESENTATION DATED 11/4/2014 OF THE 1ST
PETITIONER SENT TO THE 2ND RESPONDENT.
EXHIBIT P7: TRUE COPY OF REPRESENTATION DATED 12/4/2014 OF THE 2ND
PETITIONER SENT TO THE 2ND RESPONDENT.
RESPONDENT(S)' EXHIBITS : NIL
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//TRUE COPY//
P.S. TO JUDGE
Mn
V. CHITAMBARESH, J.
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W.P.(C) No.11192 of 2014
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Dated this the 22nd day of April, 2014.
JUDGMENT
The petitioners lament that they have not been included in the select list for promotion to the post of Personnel Officer/Accounts Officer. This is obviously for the reason that the disciplinary proceedings initiated against the petitioners have not yet been finalised. The petitioners have filed Exts. P6 and P7 representations seeking to expedite the disciplinary proceedings. The petitioners have also sought for considering them for promotion since only a minor penalty would at best be imposed.
2. I direct the second respondent to consider Exts. P6 and P7 representations with notice to the petitioners. The needful shall be done within a period of one month from the date of production of this judgment.
The writ petition is disposed of.
V. CHITAMBARESH JUDGE DCS