Ashsith vs Chairman And Managing Director Keerala State Road Transport Corporation

C.S.Dias, J

The petitioner who claims to be a permanent conductor of the 1st respondent Corporation at its Chathanoor Depot, is aggrieved by the refusal on

the part of the respondents in admitting him to duty.

It is the case of the petitioner that he had entered into service in the 1st respondent on 28.05.2009, as evidenced by Ext.P1. The petitioner got

affected with “Contact Dermatitis†and was under continuous treatment. He submitted Ext.P2 application for leave for five months. After

prolonged treatment and recovery, the petitioner submitted Ext.P3 representation before the 1st respondent requesting to re-join duty. However, there

was no response on the same. The petitioner again submitted Ext.P6 representation before the 1st respondent, which is also pending consideration.

Hence, the petitioner seeks a direction to the 1st respondent to consider and dispose of Ext.P6 representation within a time frame.

Heard the learned counsel appearing for the petitioner and the learned Standing Counsel appearing for the respondents.

Taking into account the fact that Ext.P6 representation is pending consideration before the 1st respondent since 24.12.2020, without expressing

anything on the merits of the matter, I direct the 1st respondent to consider and dispose of Ext.P6 representation, as expeditiously as possible and at

any rate within a period of two months from the date of receipt of a copy of this judgment.

The writ petition is ordered accordingly.