SHANMUGHAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is a Driver (Grade II) at the Pathanamthitta depot of the Kerala State Road Transport Corporation, has approached this Court in this writ petition filed under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P3 order dated 6.11.2017 of the 5th respondent and Ext.P5 order dated 12.12.2017 of the 3rd respondent. The petitioner has also sought for a writ of mandamus commanding the 2nd respondent to allow him to continue as driver till the culmination proceedings in Crime No.3294/2017 of the Chavara Police Station pending before the Judicial First Class Magistrate Court II, Kollam. The further relief sought for in this writ petition is a writ of mandamus commanding the 4th respondent to consider Ext.P7 request dated 7.11.2017 and allot him any job other than the job of driver.

(2.) Heard the learned counsel for the petitioner, the learned Senior Government Pleader appearing for respondents 1,3 to 5 and also the learned Standing Counsel for the KSRTC, representing the 2nd respondent.

(3.) While the petitioner was working as Driver (Grade II) in the Pathanamthitta depot of the KSRTC, a bus bearing registration No.KL-15/8013 driven by the petitioner met with a road accident on 29.10.2017. In the said accident one Thambu Reddyar sustained injuries, who succumbed to the injuries at the District Hospital, Kollam. In connection with the said accident, a crime has been registered as Crime No.3294/2017 of Chavara Police Station, which is now pending before the Judicial First Class Magistrate Court II, Kollam.