Praveen V. Raj vs Shri.Biju( Prabhakar Ias
2021 Latest Caselaw 2708 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

         THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

         FRIDAY, THE 22ND DAY OF JANUARY 2021/2ND MAGHA, 1942

          Con.Case(C).No.824 OF 2020 IN W.P(C).NO.2699/2020

    AGAINST THE JUDGMENT DATED 31.1.2020 IN W.P(C)NO.2699/2020(J) OF
                          HIGH COURT OF KERALA


PETITIONER/PETITIONER IN THE W.P.(C):

              PRAVEEN V. RAJ
              AGED 38 YEARS
              S/O. K. G.RAJAN, RESIDING AT VADAKKEDATH PARAMBIL,
              AYMANOM P. O., KOTTAYAM DISTRICT - 686 015,
              (MECHANIC, KSRTC, SULTHAN BETHERY DEPOT.)

              BY ADV. SHRI.N.SASIDHARAN UNNITHAN

RESPONDENT/1ST RESPONDENT IN THE WP(C):

              SHRI.BIJU( PRABHAKAR IAS
              (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
              MANAGING DIRECTOR, KERALA STATE ROAD TRANSPORT
              CORPORATION, FORT, THIRUVANANTHAPURAM - 695 023.

              R1 BY SHRI.T.P SAJAN, SC, KERALA STATE ROAD TRANSPORT
              CORPORATION - KSRTC

           THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN
      FINALLY HEARD ON 22.01.2021, THE COURT ON THE SAME DAY
      DELIVERED THE FOLLOWING:
 Cont. Case (C).No.824/2020       :: 2 ::




                             JUDGMENT

It is submitted by the learned counsel for the petitioner

that the directions in the judgment dated 31.1.2020 in W.P.

(C).No.2699/2020 have been complied with by passing an order in

the disciplinary proceedings. Taking note of the said submission,

the Contempt of Court Case is closed, without prejudice to the

right of the petitioner to impugn the order passed in appropriate

proceedings, if so advised.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

prp/22/1/2021 Cont. Case (C).No.824/2020 :: 3 ::

APPENDIX

PETITIONER'S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT OF THIS HONOURABLE COURT DATED 31.1.2020 IN WP(C) NO.2699/2020.

ANNEXURE A2 TRUE COPY OF THE LETTER DATED 13.2.2020 OF THE COUNSEL FOR THE PETITIONER.

RESPONDENTS EXHIBITS: NIL.

//TRUE COPY//

P.S. TO JUDGE