Kerala High Court
Najeeb A.K vs The State Of Kerala on 28 October, 2004
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
FRIDAY, THE 12TH DAY OF APRIL 2013/22ND CHAITHRA 1935
WP(C).No. 10626 of 2013 (C)
----------------------------
PETITIONER(S):
-----------------
NAJEEB A.K., AGED 37 YEARS
KUNNUVILA VEEDU
MUDAYILKONAM, NAGAROOR (PO)
KILIMANOOR, THIRUVANANTHAPURAM PIN - 695 618
WORKING AS CONDUCTOR
UNIT OF KERALA ROAD TRANSPORT CORPORATION.
BY ADV. SRI.C.R.SIVAKUMAR
RESPONDENT(S):
------------------
1. THE STATE OF KERALA,
REP. BY THE SECRETARY
TRANSPORT A DEPARTMENT
GOVERNMENT SECRETARIATE, THIRUVANANTHAURAM
PIN - 695 001.
2. THE KERALA STATE ROAD TRANSPORT CORPORATION
TRANSPORT BHAVAN, EAST FORT
THIRUVANANTHAPURAM PIN - 695 003.
REP. BY THE ITS MANAGING DIRECTOR.
R BY GOVERNMENT PLEADER SRI.P.M.SANEER.
R BY SRI.BABU JOSEPH KURUVATHAZHA,SC,KSRTC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12-04-2013, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
APPENDIX IN W.P.(C) No.10626 of 2013
PETITIONER(S) EXHIBITS
EXHIBIT P1 : TRUE COPY OF THE MEMORANDUM NO.PL-12.0000/04 DATED
28/10/2004 OF EXECUTIVE DIRECTOR (OPERATIONS) OF
KERALA STATE ROAD TRANSPORT CORPORATION.
EXHIBIT P2 : TRUE COPY OF THE CASH RECEIPT IN FAVOUR OF ATO,
KILIMANOOR DEPOT DATED 26/11/2004.
EXHIBIT P3 : TRUE COPY OF THE NOTE FROM THE ASST. TRANSPORT
OFFICER (ATO)
EXHIBIT P4 : TRUE COPY OF THE MEDICAL CERTIFICATE AND THE FITNESS
CERTIFICATE.
EXHIBIT P5 : TRUE COPY OF THE COMMUNICATION NO.E.202/2011/KMR
DATED 1-2-2011
EXHIBIT P6 : TRUE COPY OF THE REPRESENTATION DATED 19/12/2012
EXHIBIT P7 : TRUE COPY OF THE ACKNOWLEDGMENT DATED 18/12/2012
AND 27/12/2012
EXHIBIT P8 : TYPED COPY OF THE GO (MS) NO.78/2011/TRAN DATED
22/11/2011.
EXHIBIT P9 : TRUE COPY OF THE ORDER NO.PL 12/000042/08 DATED
26/12/2011.
EXHIBIT P10 : TRUE COPY OF JUDGMENT IN W.P.(C) NO.3100/2012.
RESPONDENT(S) EXHIBITS
NIL.
//TRUE COPY//
P.S. TO JUDGE.
V.CHITAMBARESH, J.
-------------------------------
W.P.(C) No.10626 of 2013
-------------------------------
Dated this the 12th day of April, 2013
J U D G M E N T
The petitioners who is an empannelled Conductor seeks regularisation in the services of the Kerala State Road Transport Corporation. The petitioner has submitted Ext.P6 representation which is pending consideration with the second respondent. The petitioner contends that he has satisfied the eligibility criteria specified in Exts.P8 and P9 orders regarding regularisation.
2. I direct the second respondent to consider Ext.P6 representation with notice to the petitioner within a period of one month.
The Writ Petition is disposed of.
V.CHITAMBARESH, Judge.
nj.