K.K.Sivasankaran vs Biju Prabhakar I.A.S
2021 Latest Caselaw 6961 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

     THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

  FRIDAY, THE 26TH DAY OF FEBRUARY 2021 / 7TH PHALGUNA, 1942

        Con.Case(C).No.233 OF 2021 IN WP(C). 1023/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 1023/2020(C) OF HIGH COURT
                          OF KERALA


PETITIONER/PETITIONER:

            K.K.SIVASANKARAN
            AGED 58 YEARS
            S/O. KRISHNAN, EDATHUMKUNNTH HOUSE, MANASSERY
            P.O. MAMPETTA MUKKAM, KOZHIKODE DISTRICT 673 602,
            (INSPECTOR KERALA STATE ROAD TRANSPORT
            CORPORATION KOZHIKODE DEPOT. RETIRED ON
            31.03.2018).

            BY ADV. SRI.C.V.MILTON

RESPONDENT/1ST RESPONDENT:

            BIJU PRABHAKAR I.A.S
            MANAGING DIRECTOR, KERALA STATE ROAD TRANSPORT
            CORPORATION, TRANSPORT BHAVAN, FORT P.O.
            THIRUVANANTHAPURAM 695 023.


            BY ADV.SRI.T.P SAJAN,SC

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 26.02.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                     :2:
Con.Case(C).No.233 of 2021




                               JUDGMENT

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

directions in the judgment dated 13.02.2020 in W.P(C).No.1023 of 2020

have been complied with. Taking note of the said submission, the

Contempt of Court Case is closed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns/26.02.2021

Con.Case(C).No.233 of 2021

APPENDIX

PETITIONER'S/S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT IN WPC NO.

1023/2020 DATED 13.02.2020 OF THE HONBLE HIGH COURT OF KERALA.

ANNEXURE A2 TRUE COPY OF ADVOCATES LETTER DATED 02.03.2020 SENT TO THE 1ST RESPONDENT.

ANNEXURE A3 TRUE COPY OF ADVOCATES LETTER DATED 30.11.2020 SENT TO THE 1ST RESPONDENT.

RESPONDENTS EXHIBITS:NIL

//TRUE COPY//

P.A TO JUDGE