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Con.Case(C) 2151/2020                      1/2



                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        Present:
                        THE HONOURABLE MR. JUSTICE SUNIL THOMAS

            Friday,the 26th day of March 2021/5th Chaithra, 1943
      Contempt Case(Civil) No.2151/2020(S) in OP No.12910/2003
PETITIONER/PETITIONER
            For information purpose only
        S.RAJASEKHARAN NAIR,AGED 78 YEARS
        S/O.LATE SREEDHARAN NAIR,PEON (RETD),
        OFFICE OF THE DISTRICT TRANSPORT OFFICER,
        KERALA STATE ROAD TRANSPORT CORPORATION,
        VIZHINJAM,THIRUVANANTHAPURAM RESIDING AT DEEPASREE,
        VENGANOOR,VENGANOOR P.O.,VIZHINJAM VILLAGE, NEYYATTINKARA
        TALUK,
        THIRUVANANTHAPURAM DISTRICT,PIN-695 523.

BY ADVOCATES              M/S VADAKARA V.V.N.MENON,N.S.GOPAKUMAR AND
                            S.MOHANA KUMARAN NAIR
RESPONDENT/RESPONDENT
        BIJU PRABHAKAR
        S/O.LATE THACHADI PRABHAKARAN,MANAGING DIRECTOR,
        KERALA STATE ROAD TRANSPORT CORPORATION,
        TRANSPORT BHAVAN,FORT,THIRUVANANTHAPURAM,PIN-695 023,
        RESIDING AT THACHADIYIL HOUSE,THIRUMALA,THIRUMALA P.O.,
        THIRUMALA VILLAGE,THIRUVANANTHAPURAM,PIN-695 006.

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

          This Contempt of Court Case(Civil) having come up for
orders on 26/03/2021, the Court on the same day passed the
following:

                                                                       PTO
                                   SUNIL THOMAS, J.
                             -------------------------------------
                                C.O.C No.2151 of 2020
                               ---------------------------------
                        Dated this the 26th day of March 2021

                                      ORDER

An affidavit has been filed by the first respondent referring to para 9 of the For information purpose only affidavit, wherein it has been stated that the direction contained in the judgment has

been complied with by the Corporation by granting nine years time bound higher

grade to the petitioner and re-fixing his pay and paying monitory benefits arising

there from, to the petitioner.

The learned standing counsel for the respondent shall produce a copy of the

above communication, since the petitioner asserts that he has not received any

communication.

Post on 1/6/2021.

Sd/-

SUNIL THOMAS,Judge

dpk

/true copy/ Sd/- ASSISTANT REGISTRAR