Vijayan Pillai vs Biju Prabhakar
2021 Latest Caselaw 19345 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
             THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
    TUESDAY, THE 14TH DAY OF SEPTEMBER 2021 / 23RD BHADRA, 1943
                        CON.CASE(C) NO. 1254 OF 2021
  AGAINST THE ORDER/JUDGMENT IN WP(C) 9801/2021 OF HIGH COURT OF
                              KERALA, ERNAKULAM
PETITIONER/PETITIONER IN THE WPC:

             VIJAYAN PILLAI, AGED 49 YEARS
             S/O. BALAN PILLAI, CONDUCTOR, KSRTC, KAYAMKULAM DEPOT,
             NOW UNDER ORDERS OF TRANSFER TO KATTAPPANA UNIT
             (RESIDING AT MEENATHIL, PUTHIYAVILA PO, KAYAMKULAM)

             BY ADVS.
             M.R.SUDHEENDRAN
             C.UNNIKRISHNAN (KOLLAM)



RESPONDENT/RESPONDENT IN THE WPC:

             BIJU PRABHAKAR, AGE & FATHER'S NAME NOT KNOWN,
             CHAIRMAN & MANAGING DIRECTOR, KSRTC, TRIVANDRUM.


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 14.09.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1254 OF 2021      ..2..



                        JUDGMENT

Sri.Deepu Thankan, the learned Standing Counsel

for the respondent submits that on the basis of the

interim order, the petitioner has been permitted to join

duty, at a later point of time.

2. The learned Counsel for the petitioner submits

that there will be a gap in service during the period the

petitioner was not permitted to join pursuant to the

interim order.

The petitioner can raise all these grievances in the

writ petition. Since it is submitted that the interim

order has been complied with, though at a later point of

time, nothing survives for consideration in the

contempt of court case. Accordingly, the contempt of

court case is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB/14/09/2021 CON.CASE(C) NO. 1254 OF 2021 ..3..

APPENDIX OF CON.CASE(C) 1254/2021

PETITIONER ANNEXURE

Annexure A1 COPY OF THE INTERIM ORDER DATED 13.4.2021 IN WP(C) NO.9801/2021 OF THIS HONOURABLE COURT.

Annexure A2 A TRUE COPY OF THE REPRESENTATION DATED 26.7.2021 SUBMITTED BY THE PETITIONER.

Annexure A3 A TRUE COPY OF THE ORDER DATED 23.7.2021 IN THE SUO MOTU WP(C) 11316/2021.