Rajendran.S vs Biju Prabhakar
2021 Latest Caselaw 23041 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                 THE HONOURABLE MR. JUSTICE AMIT RAWAL
   TUESDAY, THE 23RD DAY OF NOVEMBER 2021 / 2ND AGRAHAYANA, 1943
                         CON.CASE(C) NO. 921 OF 2021
 AGAINST THE ORDER/JUDGMENT IN WP(C) 10246/2020 OF HIGH COURT OF
                                      KERALA
PETITIONER:

             RAJENDRAN.S.,
             AGED 69 YEARS,
             S/O SIVAN CHETTIYAR, (DEPOT ENGINEER, KSRTC,
             CENTRAL WORKS, PAPPANAMCODE, RETIRED ON 31.10.2006),
             RESIDING AT SREE PADMAM, TC 53/378, R.K.N LANE MANKULAM
             ROAD, PAPPANAMCODE P.O.THIRUVANANTHAPURAM, PIN-695 018.

             BY ADV K.P.RAJEEVAN


RESPONDENT:

             BIJU PRABHAKAR,
             (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER),
             MANAGING DIRECTOR, KERALA STATE ROAD TRANSPORT
             CORPORATION, TRANSPORT BHAVAN, FORT,
             THIRUVANANTHAPURAM, PIN-695 023.

             BY ADV DEEPU THANKAN


     THIS     CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 23.11.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 921 OF 2021   -2-




                          JUDGMENT

Learned counsel for the petitioner submits that the order

for sanctioning the pension of the petitioner as per the

judgment of this Court in W.P.(C) No. 10246/2020 dated

20.01.2021 has been received and does not press the

Contempt Petition. The same is ordered to be closed.

Sd/-

AMIT RAWAL JUDGE vv

APPENDIX OF CON.CASE(C) 921/2021

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN WPC NO 10246/2020 DATED 20.1.2021