Kerala State Road Transport ... vs Biju Prabhakar Ias
2021 Latest Caselaw 816 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

            THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

     FRIDAY, THE 08TH DAY OF JANUARY 2021 / 18TH POUSHA, 1942

         Con.Case(C).No.1975 OF 2020 IN WP(C). 20568/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 20568/2020(U) OF HIGH COURT OF
                              KERALA


NAME AND ADDRESS OF THE PETITIONER/PETITIONER IN THE W.P.(C):

             KERALA STATE ROAD TRANSPORT EMPLOYEES WELFARE
             ASSOCIATION
             (KSRTEWA) REG NO. 03-03/2015) MAYATHARA P.O,
             CHERTHALA, PANCHAVADI BUILDING, REPRESENTED BY ITS
             SECRETARY, V.V HARIDAS, S/O. VISWANATHAN, AGED 44
             YEARS, DRIVER GRADE II, CHERTHALA DEPOT, ALAPUZHA

             BY ADV. SRI.O.D.SIVADAS

NAME AND ADDRESS OF THE RESPONDENT/2ND RESPONDENT IN W.P.(C):

             BIJU PRABHAKAR IAS,
             (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER)
             THE MANAGING DIRECTOR, THE KERALA STATE ROAD
             TRANSPORT CORPORATION, TRANSPORT BHAVAN,
             THIRUVANANTHAPURAM, PIN 695 001

             R1 BY ADV. SRI.P.C.CHACKO(PARATHANAM)

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.1975 OF 2020

                                 2

                             JUDGMENT

It is submitted by the learned counsel appearing for the

respondent that the directions contained in the judgment have

been complied with and an order has been issued in

compliance with the judgment. The respondent shall

communicate a copy of the order to the petitioner. The

Contempt of Court Case is, accordingly, closed.

Sd/-

ANU SIVARAMAN

JUDGE Bng/12.01.2021 Con.Case(C).No.1975 OF 2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE MEMORANDUM NO.

TR1/000201/2020 DATED 27-08-2020 ISSUED BY THE 2ND RESPONDENT

ANNEXURE A2 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE 1ST PETITIONER TO THE RESPONDENT DATED 02-09-2020

ANNEXURE A3 TRUE COPY OF THE JUDGMENT DATED 01-10-

2020 IN W.P(C) NO. 20568/2020 ON THE FILE OF THIS HON'BLE COURT.