Sherin Raj S vs Biju Prabhakar
2022 Latest Caselaw 7088 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

         THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

     FRIDAY, THE 17TH DAY OF JUNE 2022 / 27TH JYAISHTA, 1944

                     CON.CASE(C) NO. 632 OF 2021

 JUDGMENT DATED 30.01.2020 IN WP(C) 10289/2019 OF HIGH COURT OF

                                 KERALA

PETITIONERS/PETITIONERS IN WP(C):

    1        SHERIN RAJ S.,
             AGED 29 YEARS
             S/O.SELVARAJ, KEEZHAYIKONAM, NELLANAD P.O., NELLANAD,
             VENJARAMOODU, THIRUVANANTHAPURAM DISTRICT - 695 607.


    2        K.OMANA, AGED 62 YEARS
             W/O.SELVARAJ, KEEZHAYIKONAM, NELLANAD P.O., NELLANAD,
             VENJARAMOODU, THIRUVANANTHAPURAM DISTRICT - 695 607.


             BY ADVS.
             SRI.M.R.JAYALATHA
             SMT.K.VINAYA


RESPONDENT/1ST RESPONDENT IN WP(C):

             BIJU PRABHAKAR
             FATHERS NAME AND AGE NOT KNOWN TO THE PETITIONER,
             MANAGING DIRECTOR, KERALA STATE ROAD TRANSPORT
             CORPORATION, TRANSPORT BHAVAN, NEAR ATTUKAL SHOPPING
             COMPLEX, THIRUVANANTHAPURAM - 695 023.


             BY ADV.SRI.DEEPU THANKAN, SC


        THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR

ADMISSION ON 17.06.2022, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:
                                     :2:
Con.Case (C).No.632/2021




                             JUDGMENT

Taking note of the order dated 16.06.2022 passed by the

respondent Corporation, wherein the stand taken is that due to the

high bus-staff ratio and severe financial stringency, KSRTC has re-fixed

its staff strength and has decided to freeze new appointments

temporarily on account of the excess staff in each cadre, and further,

that no application for compassionate appointment is presently being

entertained by the Corporation, the Contempt of Court Case is closed

by recording the fact of passing of the order aforementioned.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns

Con.Case (C).No.632/2021

APPENDIX OF CON.CASE(C) 632/2021

PETITIONER ANNEXURES ANNEXURE A1 A CERTIFIED COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN W.P.(C) 10289/2019 DATED 30/1/2020.

ANNEXURE A2 A TRUE COPY OF THE LAWYER NOTICE DATED 24/2/2021.

RESPONDENTS EXHIBITS:NIL

//TRUE COPY//

P.A TO JUDGMENT