Kerala High Court
Krishnan Namboori A.N vs State Of Kerala on 27 October, 2004
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
TUESDAY, THE 29TH DAY OF SEPTEMBER 2015/7TH ASWINA, 1937
WP(C).No. 29410 of 2015 (A)
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PETITIONER:
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KRISHNAN NAMBOORI A.N.
S/O. NARAYANAN NAMBOOTHIRI
AYYOZHI MANA, POTHY,
THALAYOLAPARAMBU P.O.,
KOTTAYAM DISTRICT - 686 605
BY ADVS.SRI.V.G.ARUN
SRI.T.R.HARIKUMAR
RESPONDENTS:
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1. STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT
TRANSPORT (A) DEPARTMENT,
GOVERNMENT SECRETARIAT
THIRUVANANTHAPURAM - 695 001
2. KERALA STATE ROAD TRANSPORT CORPORATION
REPRESENTED BY ITS MANAGING DIRECTOR
TRANSPORT BHAVAN, EAST FORT,
THIRUVANANTHAPURAM - 695 003
R1 BY GOVERNMENT PLEADER SMT. SANJEETHA K.A.
R2 BY SRI.M.GOPIKRISHNAN NAMBIAR, SC, KSRTC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29-09-2015, THE COURT ON THE SAME DAYDELIVERED THE
FOLLOWING:
DCS
WP(C).No. 29410 of 2015 (A)
APPENDIX
PETITIONER(S)' EXHIBITS
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P1 : COPY OF THE MEMORANDUM NO. PL12.00300/04 DATED 27.10.2004 ISSUED
BY THE 2ND RESPONDENT
P2 : COPY OF THE APPOINTMENT ORDER NO. PL 12/025739/2008 DATED
07.04.2012 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER
P3 : COPY OF THE MEMORANDUM NO. P2/12/MVPADATED 19.04.2012 ISSUED
BY THE 2ND RESPONDENT
P4 : COPY OF THE AFFIDAVIT DATED 21.07.2005 FILED IN W.P.(C). NO.
28368/2004, BY THE EXECUTIVE DIRECTOR (OPERATIONS) OF THE 2ND
RESPONDENT
P5 : COPY OF THE JUDGMENT DATED 24.06.2008 IN W.A. NO. 1631/2007
P6: COPY OF THE MEMORANDUM NO. PL-12(PLA4) 22511/03 DATED 06.01.2006
ISSUED BY THE SECOND RESPONDENT
P7: COPY OF THE G.O(MS) NO. 05/2011/TRAN. DATED 28.01.2011
P8: COPY OF THE JUDGMENT IN W.P.(C). NO. 31854 OF 2013 DATED 20.12.2013
P9: COPY OF THE MEMORANDUM PL16/35055/14 DATED 22.04.2014 ISSUED BY
THE 2ND RESPONDENT
P10: COPY OF THE JUDGMENT IN W.P.(C). NO. 23511 OF 2014 DATED 29.07.2015
RESPONDENT(S)' EXHIBITS:- NIL
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/TRUE COPY/
P.A. TO JUDGE
DCS
V. CHITAMBARESH, J
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W.P.(C). NO. 29410 OF 2015
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Dated this the 29th day of September, 2015
JUDGMENT
The petitioner relies on Ext. P10 judgment in W.P.(C). No. 23511 of 2014. The petitioner asserts that he is similarly placed as that of the petitioners therein.
2. The petitioner is free to move the second respondent by appropriate representation. Any representation filed within one month from today shall be dealt with within two months therefrom. Needless to say that Ext. P10 judgment shall be adverted to in the exercise. The petitioner shall also be put on notice and heard.
The writ petition is disposed of.
V. CHITAMBARESH JUDGE DCS