S.Biju vs Sri. Biju Prabhakar Ias
2021 Latest Caselaw 21945 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE SUNIL THOMAS
        Wednesday, the 3rd day of November 2021 / 12th Karthika, 1943
  IA.NO.1/2021 IN CONTEMPT CASE(C) NO. 1185 OF 2021(S) IN WP(C) 4784/2021
PETITIONER/PETITIONER IN WP(C)

     BIJU.S,AGED 52 YEARS,S/O SREEDHARAN, DRIVER, KERALA STATE ROAD
     TRANSPORT CORPORATION, CHERTHALA DEPOT, (RESIDING AT NIKARTHIL,
     KOKKOTHAMANGALAM, CHERTHALA-688 527)

RESPONDENT/RESPONDENT NO.2 IN WP(C)

     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, this court's judgment dated
22/09/2021 in COC 1185/2021 and upon hearing the arguments of K.P.JUSTINE
(KARIPAT), Advocate for the petitioner in IA/COC and of SHRI.DEEPU
THANKAN, SC, KSRTC for the respondent in IA/COC, the court passed the
following:
                                SUNIL THOMAS, J
                         --------------------------------
                              I.A.No.1 of 2021 in
                  Contempt Case (Civil) No.1185 of 2021 in
                          W.P.(C)No.4784 of 2021
                       ----------------------------------
                  Dated this the 3rd day of November, 2021

                                      ORDER

The writ petition was disposed of with a direction to the KSRTC

to consider the representation submitted by the petitioner and others

and to pass fresh transfer orders. The petitioner has approached

this court with the contempt case contending that the KSRTC has not

been complied with the directions. The contempt case was closed

recording compliance of the judgment. The present IA is filed

seeking permission to file objections as directed by this court in the

judgment dated 17.03.2021. Since the time prescribed is over and

the KSRTC has accordingly complied with the judgment by now, no

relief can be granted. I am inclined to close IA.No.1 of 2021,

however, with an observation that in the event of the writ petitioner

challenging the transfer order now issued by the KSRTC, the

petitioner will be free to raise the objections, which he proposes to

raise in the objections, pursuant to the judgment dated 07.03.2021.

     IA.No.1 of 2021 is closed.                             Sd/-

                                                  SUNIL THOMAS, JUDGE

     R.AV




03-11-2021                   /True Copy/                        Assistant Registrar