Vijayappan.C vs Biju Prabhakar Ias
2021 Latest Caselaw 21714 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE SUNIL THOMAS
         Tuesday, the 2nd day of November 2021 / 11th Karthika, 1943
  IA.NO.1/2021 IN CONTEMPT CASE(C) NO. 1064 OF 2021(S) IN WP(C) 5642/2021
PETITIONER/PETITIONER IN WPC:

     VIJAYAPPAN. C., AGED 51 YEARS, S/O. CHELLAPPAN,
     DRIVER, KERALA STATE ROAD TRANSPORT CORPORATION,
     ALAPPUZHA DEPOT - 688 001. (RESIDING AT KARICKATHARA VELI,
     KANICHUKULANGARA, CHERTHALA P.O., ALAPPUZHA DISTRICT - 688 582).

RESPONDENT/2ND RESPONDENT IN WPC:

     SRI.BIJU PRABHAKAR IAS, MANAGING DIRECTOR,
     KERALA STATE ROAD TRANSPORT CORPORATION,
     TRANSPORT BHAVAN, EAST FORT, THIRUVANANTHAPURAM - 695 023.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the last
date for submitting representation.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this Court's judgment
dated 22/09/2021 and upon hearing the arguments of M/S.K.P.JUSTINE
(KARIPAT) & A.JOSEPH GEORGE (AZHIKKAKATH), Advocates for the petitioner in
IA/COC and of SRI.DEEPU THANKAN, STANDING COUNSEL for the respondent in
IA/COC, the court passed the following:


                                                            P.T.O.
                                SUNIL THOMAS, J
                         --------------------------------
                              I.A.No.1 of 2021 in
                   Contempt Case (Civil) No.1064 of 2021
                       ----------------------------------
                  Dated this the 2nd day of November, 2021

                                    ORDER

This is an application for extension of time for filing of

objections pursuant to the judgment dated 22.09.2021. By the

above judgment, the petitioner was directed to file objections on

or before 16.09.2021. In the meanwhile, the petitioner has

approached this court with this contempt case lamenting that

orders have not been passed. In the above peculiar

circumstances wherein, the petitioner alleges in the contempt

that no final orders have been passed and at the same time in

IA.No.1 of 2021, he seeks time for filing objections, considering

the fact that final list already been published on 12.10.2021. I

am not to allow IA.No.1/2021. However, I am inclined to close

IA.No.1 of 2021, permitting the petitioner to raise all his

objections, which he would have raised in his objections, if he

ultimately proposes to challenge, final transfer list. IA.No.1 of

2021 is closed.

Sd/-

SUNIL THOMAS, JUDGE

R.AV

02-11-2021 /True Copy/ Assistant Registrar