Ajayakumar V.A vs Biju Prabhakar
2021 Latest Caselaw 22298 Ker

Citation : 2021 Latest Caselaw 22298 Ker
Judgement Date : 5 November, 2021

Kerala High Court

Ajayakumar V.A vs Biju Prabhakar on 5 November, 2021

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR. JUSTICE SUNIL THOMAS
     FRIDAY, THE 5TH DAY OF NOVEMBER 2021 / 14TH KARTHIKA, 1943
                     CON.CASE(C) NO. 900 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 108/2021 OF HIGH COURT OF KERALA,
                              ERNAKULAM
PETITIONER/PETITIONER IN W.P.(C):

           AJAYAKUMAR V.A.,
           AGED 54 YEARS
           S/O. ACHUKUTTY, DRIVER, KERALA STATE ROAD TRANSPORT
           CORPORATION, HARIPAD DEPOT, (RESIDING AT
           VADAKEANJANTHARA, KADAKKARAPPALLY P.O., CHERTHALA-688
           529)

           BY ADV K.P.JUSTINE (KARIPAT)



RESPONDENT/RESPONDENT NO.2 IN W.P.(C):

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

           BY ADV SHRI.DEEPU THANKAN, SC, KSRTC




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 05.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 900 OF 2021
IN WP(C) 108/2021                    2




                         JUDGMENT

It was submitted by the learned counsel for the

petitioner that the petitioner has been transferred to

Cherthala. To that extent, the order of this court stands

complied with. Though the learned counsel for the

petitioner had a grievance regarding another part of the

order, I am not inclined to go into it in this contempt.

Contempt Case (C) is closed, reserving the right of the

petitioner, to seek his appropriate relief in accordance with

law.

Contempt Case (C) is closed

sd/-

SUNIL THOMAS, JUDGE