Kerala High Court
Kerala State Road Transport ... vs R.Gopinathan Pillai on 6 January, 2011
Author: Thottathil B.Radhakrishnan
Bench: Thottathil B.Radhakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE THOTTATHIL B.RADHAKRISHNAN
&
THE HONOURABLE MR. JUSTICE BABU MATHEW P.JOSEPH
WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2013/3RD ASWINA, 1935
WA.No. 1192 of 2013 ()
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(AGAINST THE ORDER/JUDGMENT IN WP(C) 36024/2010 DATED 06-01-2011)
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APPELLANT/RESPONDENT :
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KERALA STATE ROAD TRANSPORT CORPORATION,
REPRESENTED BY ITS MANAGING DIRECTOR,
TRANSPORT BHAVAN, FORT, THIRUVANANTHAPURAM.PIN-695 023
BY ADV. SRI.BABU JOSEPH KURUVATHAZHA,SC,KSRTC
RESPONDENTS/PETITIONERS:
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1. R.GOPINATHAN PILLAI,
(INSPECTOR, KERALA STATE ROAD TRANSPORT CORPORATION,
KILIMANOOR DEPOT,RETIRED ON 30.6.2001), PRASANTH BHAVAN,
AGASTYACODE,ANCHAL P.O., KOLLAM.PIN-691 306.
2. D. RAMACHANDRAN UNNITHAN,
(INSPECTOR, KERALA STATE ROAD TRANSPORT CORPORATION,
KILIMANOOR DEPOT,RETIRED ON 31.3.2002), R.V.SADANAM,
MALAKKAL P.O., MADAVOOR, PANICKAL,
THIRUVANANTHAPURAM.PIN-695 602.
3. P.CHANDRACHOODAN, (INSPECTOR, KERALA STATE ROAD
TRANSPORT CORPORATION, ATTINGAL DEPOT, RETIRED ON 31.5.2002),
INDU COTTAGE, NILAMEL P.O., KOLLAM.PIN-691 535.
4. D. VIJAYAN PILLAI,(INSPECTOR, KERALA STATE ROAD TRANSPORT
CORPORATION, KILIMANOOR DEPOT, RETIRED ON 30.11.2008,
GEETH, PANGODU P.O.,KALLARA,
THIRUVANANTHAPURAM.PIN-695 609.
5. S. PADMADAS, (INSPECTOR, KERALA STATE ROAD TRANSPORT
CORPORATION, KILIMANOOR DEPOT, RETIRED ON 28.2.2005),
SREEPADMAM, NEAR KSRTC DEPOT,KILIMANOOR,
THIRUVANANTHAPURAM.PIN-695 601.
6. C. NATARAJA PILLAI,INSPECTOR, KERALA STATE ROAD TRANSPORT
CORPORATION, KILIMANOOR DEPOT,RETIRED ON 31.5.2007),
MELEVILA VEEDU, AAYOOR,AAYOOR P.O., KOLLAM.PIN-691 533.
sts 2/-
-2-
W.A.NO.1192/2013
7. B. BALACHANDRAN UNNITHAN,
(SPECIAL GRADE CONDUCTOR, KERALA STATE ROAD TRANSPORT
CORPORATION, NEYYATTINKARA DEPOT,
RETIRED ON 31.8.2003), SUBI BHAVAN, KOTTACKERAM,
PARIPPALLY P.O., KOLLAM.PIN-691 574.
8. K.A. BABY, (INSPECTOR, KERALA STATE ROAD TRANSPORT
CORPORATION, COMPULSORILY RETIRED ON 15.1.2005),
KAZHUTHUMMOOTTIL HOUSE, THALAYAR,
KUTOOR P.O., THIRUVALLA.PIN-689 103.
R1 TO R8 BY ADV. SRI.K.P.RAJEEVAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION
ON 25-09-2013,ALONG WITH W.A.NO.1199/2013 AND W.A.NO.1219/2013,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
sts
W.A.NO.1192/2013
APPENDIX
PETITIONER'S ANNEXURES:
ANNEX A COPY OF THE JUDGMENT DATED 14/8/2012 IN W.A.NO.362/2012 OF
THIS HON'BLE COURT.
RESPONDENT'S ANNEXURES: NIL
/TRUE COPY/
P.A.TO.JUDGE
sts
THOTTATHIL B.RADHAKRISHNAN &
BABU MATHEW P.JOSEPH, JJ.
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W.A.Nos.1192, 1199 & 1219 of 2013
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Dated this the 25th day of September, 2013.
J U D G M E N T
Thottathil B.Radhakrishnan, J.
Heard both sides.
These writ appeals do not deserve any intervention except to the extent covered by the last paragraph of the judgment of this Court in W.A.No.362 of 2012 dated 14.08.2012. Hence, these writ appeals are ordered directing that the parties to these appeals will also stand bound by the directions contained in the last paragraph of that judgment, subject to the variation of the date of the respective judgments in the writ petitions from which these three writ appeals arise.
(THOTTATHIL B.RADHAKRISHNAN, JUDGE) (BABU MATHEW P. JOSEPH, JUDGE) jg