CourtKutchehry.com
High CourtsSingle Bench(2023) 03 KL CK 0224

D.V.Vinod vs Kerala State Road Transport Corporation

High Court Of Kerala · Decided on 23 March 2023

HON’BLE JUDGES
Sathish Ninan, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) No. 8120 Of 2023
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

5 paragraphs · 138 words

Sathish Ninan, J

1.

The petitioner is working as a Station Master in the first respondent Kerala State Road Transport Corporation (for short ‘KSRTC’). He is faced with disciplinary proceedings. He is due to retire on 31-05-2024. The petitioner seeks for a direction to the respondents to have the disciplinary proceedings concluded expeditiously.

2.

Heard the learned counsel for the petitioner and the learned Standing counsel for the KSRTC.

3.

Learned Standing counsel submits that the proceedings shall be completed within a period of six weeks.

In the light of the submission as above and in view of the fact that the petitioner is due to retire on 31-05-2024, the writ petition is disposed of directing the respondents to ensure that the disciplinary proceedings initiated against the petitioner is concluded within a period of one month from today.