Azad M.C vs Shri.Biju Prabhakar Ias
2021 Latest Caselaw 17043 Ker

Con.Case(C) No.886/2021                     1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                          THE HONOURABLE MR. JUSTICE SUNIL THOMAS
                Thursday, the 12th day of August 2021 / 21st Sravana, 1943

                  CONTEMPT CASE(C) NO. 886 OF 2021(S) IN WP(C) 1852/2021




   PETITIONER/PETITIONER IN THE WPC:

           AZAD M.C., S/O.ABDULLA, AGED 41 YEARS,
           MANNARACHOLA HOUSE, KAKKAOVE, VAZHAYOOR P.O.,
           RAMANATTUKARA, MALAPPURAM DISTRICT - 673 633,
           (EX-DRIVER, KSRTC, KOZHIKODE DEPOT).

         BY ADV N.SASIDHARAN UNNITHAN
   RESPONDENT/1ST RESPONDENT IN THE WPC:

           SHRI.BIJU PRABHAKAR IAS,
           CHAIRMAN AND MANAGING DIRECTOR,
           KERALA STATE ROAD TRANSPORT CORPORATION,
           FORT, THIRUVANANTHAPURAM-695 023.

           SRI.T.P. SAJAN, STANDING COUNSEL FOR RESPONDENT.


        This Contempt of court case (civil) having come up for orders on
   12.08.2021, the court on the same day passed the following:

                                                       P.T.O.
 Con.Case(C) No.886/2021                        2/2




                                 SUNIL THOMAS, J.
                                =================
                                C.O(C).No.886 of 2021
                                =================
                          Dated this the 12th day of August, 2021

                                          ORDER

It is submitted by the learned Standing Counsel that, order

has not been implemented on the premise that the KSRTC has filed

a review petition. The premise on which the review petition has

been filed is that, the right to proceed against the petitioner in

accordance with law has not been reserved in the judgment. It is

made clear that, even without a specific right being reserved,

since the judgment is based on technical reasons, judgment will

not preclude KSRTC from initiating the appropriate action,

independently, on any misconduct alleged, notwithstanding the

judgment dated 08.02.2021. Report compliance. Post on

10.09.2021.

h/o.

Sd/-

SUNIL THOMAS Judge

Sbna/

12-08-2021 /True Copy/ Assistant Registrar