T.Anilkumar vs Biju Prabhakar
2022 Latest Caselaw 2796 Ker

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

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                            THE HONOURABLE MR. JUSTICE SUNIL THOMAS
              Friday, the 11th day of March 2022 / 20th Phalguna, 1943
              CONTEMPT CASE(C) NO. 2217 OF 2021(S) 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
   11.03.2022, the court on the same day passed the following:

                                              ORDER

Learned counsel for the respondent submits that instructions are

still awaited. Learned counsel shall get specific instructions regarding

the steps taken for constituting a District Medical Board and also steps

taken regarding the direction contained in paragraph 5 of the judgment-

Specific instruction shall be made available on or before 18/03/2022,

failing which the respondent will be directed to appear in person and

explain.

Post on 18/03/2022.

Sd/- SUNIL THOMAS JUDGE

11-03-2022 /True Copy/ Assistant Registrar