Shemeem M.H vs Kerala State Road Transport Corporation Ksrtc Transport Bhavan

C.S.Dias, J

The petitioners are drivers and conductors of the 1st respondent Corporation and they are attached to various depots. Ventilating their grievances

with regard to non-sanctioning of leave facility and other benefits, the petitioners have preferred Exts.P1 to P5 representations, respectively, before

the 1st respondent. However, they contend that there is inaction on the part of the 1st respondent in considering the representations. Hence, the

petitioners seek for a direction to the 1st respondent to consider and dispose of Exts.P1 to P5 representations at an early date.

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

Taking into account the fact that the petitioners have preferred Exts.P1 to P5 representations, which are admittedly pending consideration before

the 1st respondent, without expressing anything on the merits of the matter, I direct the 1st respondent to consider and dispose of Exts.P1 to P5

representations, in accordance with law, 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.