T.Anilkumar vs Biju Prabhakar
2022 Latest Caselaw 3533 Ker

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

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                             THE HONOURABLE MR. JUSTICE SUNIL THOMAS
              Tuesday, the 22nd day of March 2022 / 1st Chaithra, 1944
              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 ADVOCATES M/S. 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
   22.03.2022, the court on the same day passed the following:
                                      ORDER

A statement is reportedly filed today, though it is stated to be

defective. However, a copy of it served in open court indicates that

KSRTC had addressed the communication dated 22/02/2022 to the

Superintendent of the District Medical Board, Thiruvananthapuram to

constitute a Special Medical Board to assess the disability of the

petitioner in compliance with the judgment. According to the learned

counsel for the petitioner even how intimation from the Medical Board is

not received. Await further instructions.

Post on 4/4/2022.

Sd/- SUNIL THOMAS JUDGE

22-03-2022 /True Copy/ Assistant Registrar