REGIONAL TRANSPORT OFFICER Vs. SUMESH

JUDGEMENT

(1.) Before the writ court, petitioner in W. P. (C) No. 24964 of 2013 has sought for the following relief:

(2.) Short facts leading to the filing of the writ petition are as under:-

(3.) After considering the material on record and taking note of the decision in Cherian v. Transport Commissioner reported in 2009 (2) KLT 583, by common judgment dtd. 11/10/2013 in W. P. (C) No. 24964 of 2013, writ court allowed the writ petition and granted the prayer.