Kerala High Court
Anil Kumar B vs Kerala State Road Transport ...
Author: V.Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
TUESDAY, THE 11TH DAY OF AUGUST 2015/20TH SRAVANA, 1937
WP(C).No. 24270 of 2015 (G)
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PETITIONERS:
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1. ANIL KUMAR B.
JUNIOR ASSISTANT (EMPANELLED), KSRTC
KANIYAPURAM DEPOT, KANIYAPURAM, THIRUVANANTHAPURAM.
2. SURESH B.
JUNIOR ASSISTANT (EMPANELLED), KSRTC
NEDUMANGADU DEPOT, NEDUMANGAD, THIRUVANANTHAPURAM.
3. OUDA CHRISTUDAS
JUNIOR ASSISTANT (EMPANELLED), KSRTC
KANIYAPURAM DEPOT, KANIYAPURAM, THIRUVANANTHAPURAM.
4. SUMANGALA V.S.
JUNIOR ASSISTANT (EMPANELLED), KSRTC, ATTINGAL DEPOT
ATTINGAL, THIRUVANANTHAPURAM.
5. KHALEELABEEVI J.
JUNIOR ASSISTANT (EMPANELLED), KSRTC, KILIMANOOR DEPOT
KILIMANOOR, THIRUVANANTHAPURAM.
6. ASA G.
JUNIOR ASSISTANT (EMPANELLED), KSRTC, ATTINGAL DEPOT
ATTINGAL, THIRUVANANTHAPURAM.
7. SHYLAJA C.
JUNIOR ASSISTANT (EMPANELLED), KSRTC, ATTINGAL DEPOT
ATTINGAL, THIRUVANANTHAPURAM.
8. BEEGUM FASEELA S.
JUNIOR ASSISTANT (EMPANELLED), KSRTC, ATTINGAL DEPOT
ATTINGAL, THIRUVANANTHAPURAM.
9. SHAJEELA A.
JUNIOR ASSISTANT (EMPANELLED), KSRTC, ATTINGAL DEPOT
ATTINGAL, THIRUVANANTHAPURAM.
10. DINESH KUMAR M.S.
JUNIOR ASSISTANT (EMPANELLED), KSRTC, ATTINGAL DEPOT
ATTINGAL, THIRUVANANTHAPURAM.
BY ADV. SRI.K.P.RAJEEVAN
WP(C).No. 24270 of 2015 (G)
RESPONDENTS:
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1. KERALA STATE ROAD TRANSPORT CORPORATION
REPRESENTED BY ITS MANAGING DIRECTOR
TRANSPORT BHAVAN, FORT,THIRUVANANTHAPURAM
PIN-695023.
2. STATE OF KERALA
REPRESENTED BY ITS SECRETARY, TRANSPORT DEPARTMENT
SECRETARIAT,THIRUVANANTHAPURAM, PIN-695001.
R1 BY SRI.M.GOPIKRISHNAN NAMBIAR, SC, KSRTC
R2 BY SR. GOVERNMENT PLEADER SRI. THOMAS JOHN AMBOOKEN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 11-08-2015, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
DCS
WP(C).No. 24270 of 2015 (G)
APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1- TRUE COPY OF DUTY PASS ISSUED TO THE 1ST PETITIONER,
DATED NIL
EXHIBIT P2- TRUE COPY OF COVER PAGE, PAGES 12 AND 13 INCLUDING
CLAUSE XLIX OF THE BILATERAL AGREEMENT DATED 22.05.2012
EXHIBIT P3- TRUE COPY OF REPRESENTATION DATED 04.03.2015 FILED BY THE
PETITIONERS BEFORE THE 1ST RESPONDENT
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. 24270 OF 2015
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Dated this the 11th day of August, 2015
JUDGMENT
The petitioners seek regularisation in service. This is on the basis of the terms of Ext. P2 bilateral agreement. Ext. P3 representation put in by the petitioners is pending.
2. I direct the first respondent to consider Ext.P3 representation with notice to the first petitioner. The needful shall be done within a period of two months from the date of receipt of a copy of this judgment. The writ petition is disposed of.
V. CHITAMBARESH JUDGE DCS