Jacob Milton K.P vs Biju Prabhakar Ias
2021 Latest Caselaw 4230 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

     THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

  THURSDAY, THE 04TH DAY OF FEBRUARY 2021 / 15TH MAGHA,1942

       Con.Case(C).No.1709 OF 2020 IN WP(C). 11390/2020

     AGAINST THE ORDER/JUDGMENT DATED 10.06.2020 IN WP(C)
            11390/2020(W) OF HIGH COURT OF KERALA


PETITIONER/PETITIONER IN WP(C):

            JACOB MILTON K.P.
            AGED 57 YEARS
            S/O.K.S.PONNAPPAN, KALATHI VEEDU, MUNDAMVELI P.O.,
            KOCHI-682507, (ASSISTANT DEPOT ENGINEER, RETIRED
            ON 30.4.2019 FROM KERALA STATE ROAD TRANSPORT
            CORPORATION, REGIONAL WORKSHOP, ALUVA).

            BY ADV. SRI.K.P.JUSTINE (KARIPAT)

RESPONDENT/RESPONDENT IN WP(c):

            BIJU PRABHAKAR IAS
            (AGE AND FATHER'S NAME NOT KNOWN TO THE
            PETITIONER), MANAGING DIRECTOR, KERALA STATE ROAD
            TRANSPORT CORPORATION, TRANSPORT BHAVAN, EAST
            FORT, THIRUVANANTHAPURAM-695023.


            BY ADV.SRI.T.P SAJAN, SC

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
HEARD ON 04.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                     :2:
Con.Case(C).No.1709 OF 2020



                              JUDGMENT

It is submitted by the learned counsel for the respondent that the

representation of the petitioner has since been disposed and the

consequential arrears due to the petitioner has been paid. This

submission is recorded and the Contempt of Court Case is closed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns/04.02.2021

Con.Case(C).No.1709 OF 2020

APPENDIX

PETITIONER'S/S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE JUDGMENT DATED 10.6.2020 IN WP(C) NO.11390/2020.

ANNEXURE A2 TRUE COPY OF THE REPRESENTATION DATED 3.3.2020.

RESPONDENTS EXHIBITS:NIL

//TRUE COPY//

P.A TO JUDGE