T.Anilkumar vs Biju Prabhakar
2022 Latest Caselaw 2085 Ker

Con.Case(C) No.2217/2021                          1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                           THE HONOURABLE MR. JUSTICE SUNIL THOMAS
           Wednesday, the 23rd day of February 2022 / 4th Phalguna, 1943
                  CON.CASE(C) NO. 2217 OF 2021 IN WP(C)26096/2018
   PETITIONER/PETITIONER IN WP(C):

           T.ANILKUMAR, AGED 53 YEARS, S/O. CHEKKUTTY, RESIDING AT
           VADAKKETHAYOLI HOUSE, PALATH, KAKKODI, KOZHIKODE 673 611

        BY ADVS.V.V.SURENDRAN AND P.A.HARISH
   RESPONDENT/1ST RESPONDENT:

           BIJU PRABHAKAR, S/O. PRABHAKARAN, THE CHAIRMAN AND MANAGING
           DIRECTOR, THE KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT
           BHAVAN, FORT, THIRUVANANTHAPURAM 695 023.

           BY SRI.DEEPU THANKAN, STANDING COUNSEL FOR KSRTC

        This Contempt of court case (civil) having come up for orders on
   23.02.2022, the court on the same day passed the following:
                                      ORDER

Learned Standing Counsel for the K.S.R.T.C. submitted that a communication has been addressed to the superintendent of the District Medical Board, Thiruvananthapuram to take steps to constitute the Medical Board-Communication was despatched only yesterday (22/02/2022), it was submitted. It was further submitted that regarding the direction contained in paragraph 5 of the judgment, instructions are awaited. Post on 11/3/2022.

23.02.2022

Sd/- SUNIL THOMAS, JUDGE

23-02-2022 /True Copy/ Assistant Registrar