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Kerala High Court

K.Madanan vs Kerala State Road Transport ... on 10 March, 2016

Author: P.B.Suresh Kumar

Bench: P.B.Suresh Kumar

        

 
IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT:

          THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

   WEDNESDAY, THE 28TH DAY OF SEPTEMBER 2016/6TH ASWINA, 1938

                  WP(C).No. 30671 of 2016 (H)
                  ----------------------------


PETITIONER:
-----------

           K.MADANAN, AGED 54 YEARS,
           S/O.KARUNAKARAN, RESIDING AT
           "SOWPARNIKA" AYIROOR PO,
           VARKKALA, THIRUVANANTHAPURAM-695310,
           WORKING AS DRIVER IN KSRTC,
           ATTINGAL DEPOT.


            BY ADVS.SRI.R.SANTHOSH (VARKALA)
                   SRI.C.R.VIJAYAKUMARAN PILLAI
                   SRI.A.CHANDRA BABU
                   SMT.S.V.HARITHA
                   SRI.BAIJU K.

RESPONDENT(S):
--------------

     1.    KERALA STATE ROAD TRANSPORT CORPORATION,
           REPRESENTED BY ITS MANAGING DIRECTOR,
           FORT PO, THIRUVANANTHAPURAM-695023.

     2.    ADMINISTRATION OFFICER (ED)
           ADMINISTRATION OFFICE, KSRTC, FORT PO,
           THIRUVANANTHAPURAM-695023.

     3.    DISTRICT TRANSPORT OFFICER,
           KERALA STATE ROAD TRANSPORT CORPORATION,
           ATTINGAL DEPOT, ATTINGAL -695101.


           BY ADV.SRI.M.GOPIKRISHNAN NAMBIAR, SC


       THIS WRIT PETITION (CIVIL)  HAVING COME UP FOR ADMISSION
       ON  28-09-2016, THE COURT ON THE SAME DAY DELIVERED THE
       FOLLOWING:
mbr/

WP(C).No. 30671 of 2016 (H)
----------------------------

                            APPENDIX

PETITIONER(S)' EXHIBITS:
-----------------------

EXHIBIT P1   :  THE TRUE COPY OF THE REPRESENTATION
                DATED 10.3.2016 SUBMITTED BY THE PETITIONER
                BEFORE THE RESPONDENT.


RESPONDENT(S)' EXHIBITS:        NIL
-----------------------

                                           //TRUE COPY//


                                           P.S. TO JUDGE
mbr/



                     P.B.SURESH KUMAR, J.

             -----------------------------------------------

                   W.P.(C) No.30671 of 2016

             -----------------------------------------------

                 Dated 28th September, 2016.


                          J U D G M E N T

The limited prayer made by the learned counsel for the petitioner, when this matter was taken up for admission today, is for a direction to the second respondent to consider Ext.P1 representation. The petitioner is an employee of the first respondent Corporation. As per Ext.P1, the petitioner has requested the second respondent to update his service records.

Having regard to the facts and circumstances of the case, the writ petition is disposed of directing the second respondent to consider Ext.P1 representation and take appropriate action thereon, within one month from the date of receipt of a copy of the judgment.

Sd/-

P.B.SURESH KUMAR, JUDGE.

tgs (true copy)