Kerala High Court
K.Parameswaran Nadar vs Kerala State Road Transport ... on 22 May, 1979
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
MONDAY, THE 22ND DAY OF JUNE 2015/1ST ASHADHA, 1937
WP(C).No. 18568 of 2015 (U)
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PETITIONER(S)/PETITIONER:
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K.PARAMESWARAN NADAR, AGED 67 YEARS
VALIYAVILA MEDAYIL VEEDU, VENNIYOOR, NELLIVILA.P.O
THIRUVANANTHAPURAM DISTRICT-695 523(CONDUCTOR,
PAPPANAMCODE DEPOT, RETIRED ON 30/9/2002).
BY ADV. SRI.N.SASIDHARAN UNNITHAN
RESPONDENT(S)/RESPONDENTS:
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1. KERALA STATE ROAD TRANSPORT CORPORATION,
REPRESENTED BY THE MANAGING DIRECTOR, FORT
THIRUVANANTHAPURAM-695023.
2. STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT
TRANSPORT DEPARTMENT, SECRETARIAT
THIRUVANANTHAPURAM-695001.
R BY SENIOR GOVERNMENT PLEADER SRI.THOMAS JOHN AMBOOKEN
R BY SRI.M.GOPIKRISHNAN NAMBIAR, SC, KSRTC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22-06-2015, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 18568 of 2015 (U)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXT.P1 COPY OF APPOINTMENT MEMO DATED 22/5/1979 ISSUED TO THE
PETITIONER THE KSRTC
EXT.P2 COPY OF THE GOVERNMENT ORDER DATED 5/3/2001
EXT.P3 COPY OF THE GOVERNMENT ORDER DATED 15/9/2003
EXT.P4 COPY OF THE GOVERNMENT ORDER DATED 18/10/2003
EXT.P5 COPY OF REPRESENTATION DATED 6/6/2015 OF THE PETITIONER SENT TO
GOVERNMENT.
RESPONDENT(S)' EXHIBITS : NIL.
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//TRUE COPY//
P.S. TO JUDGE.
V.CHITAMBARESH, J.
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W.P (C) No.18568 of 2015
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Dated this the 22nd day of June, 2015
J U D G M E N T
The services of the petitioner was initially regularised with effect from 5.3.2001. But later the benefit of regularisation was altered to be effective from 1.1.2003 only. The petitioner contends that such alteration was without notice to him and other affected parties.
2. The petitioner has in this regard submitted Ext.P5 representation with the second respondent. I direct the second respondent to consider Ext.P5 representation within a period of two months. The petitioner as well as the first respondent shall be put on notice and heard in the exercise.
The Writ Petition is disposed of.
Sd/-
V.CHITAMBARESH, Judge.
nj.