IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
Friday, the 17th day of June 2022 / 27th Jyaishta, 1944
CONTEMPT CASE(C) NO. 941 OF 2022(S) IN WP(C) 23486/2021
PETITIONER/PETITIONER IN WP(C):
MANJUSHA,S, AGED 40,W/O. SREEKUMAR.C ,CONDUCTOR, KERALA STATE ROAD
TRANSPORT CORPORTATION(KSRTC), PUNALUR UNIT, KOLLAM DISTRICT, PIN -
691305
BY ADVS.V.PREMCHAND,SURYA MOHAN P.
RESPONDENT/RESPONDENT NO.2 IN WP(C):
BIJU PRABHAKAR, S/O.PRABHAKARAN,CHAIRMAN AND MANGING DIRTECTOR,
KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT BAHAVAN, FORT,
P.O. THIRUVANANTHAPURAM,PIN - 695023
BY SRI.DEEPU THANKAN,STANDING COUNSEL
This Contempt of court case (civil) having come up for orders on
17.06.2022, the court on the same day passed the following:
RAJA VIJAYARAGHAVAN V, J.
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Cont. Case (C) No.941 of 2022
In
W.P.(C) No.23486 of 2021
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Dated this the 17th day of June, 2022
ORDER
By judgment dated 8.3.2022, this Court had directed the respondents to pass orders transferring the petitioner to the Punalur Depot forthwith.
If orders in tune with the directions issued by this Court on 8.3.2022 is not complied with and the petitioner is not posted in her home depot on or before 21.6.2022, the respondent shall appear in person to show cause why, he shall not be proceeded against for wilfully flouting the directions issued by this Court.
Post on 21.6.2022.
Sd/-
RAJA VIJAYARAGHAVAN V, JUDGE sru 17-06-2022 /True Copy/ Assistant Registrar