Shaju Joseph vs Sri. Biju Prabhakar, Ias
2021 Latest Caselaw 23522 Ker

CON.CASE(C) NO. 1893 OF 2021             1

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
       THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA, 1943
                 CON.CASE(C) NO. 1893 OF 2021
 AGAINST THE JUDGMENT IN WP(C) 25121/2020 DATED 17.11.2020 OF
                     HIGH COURT OF KERALA
PETITIONER/PETITIONER IN W.P.(C) :

          SHAJU JOSEPH,
          AGED 56 YEARS
          S/O. V.P. JOSEPH, RESIDING AT VADAYATH HOUSE,
          MUDAVOOR P.O, VAZHAPPILLY, MOOVATTUPUZHA,
          ERNAKULAM-686 669, (DRAFTSMAN, KERALA STATE ROAD
          TRANSPORT CORPORATION, RETIRED ON 30.04.2020 FROM
          ERNAKULAM DEPOT).

          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 PETITIONERS)
          MANAGING DIRECTOR, KERALA STATE ROAD TRANSPORT
          CORPORATION, TRANSPORT BHAVAN, EAST FORT,
          THIRUVANANTHAPURAM-695 023




          SRI. DEEPU THANKAN, SC




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 25.11.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO. 1893 OF 2021                 2



                                   JUDGMENT

When this matter was taken up, the learned counsel appearing for the

petitioner submits that the directions in the judgment have been complied with

and he has no further grievance.

In that view of the matter, this Contempt Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE DSV

APPENDIX OF CON.CASE(C) 1893/2021

PETITIONER(S) ANNEXURES :

ANNEXURE A1 TRUE COPY OF THE JUDGMENT DATED 17.11.2020 IN W.P.(C) NO. 25121/2020

ANNEXURE A2 TRUE COPY OF THE REPRESENTATION DATED 9.11.2020.

RESPONDENT(S) ANNEXURES : NIL