George Jacob vs Biju Prabhakar,I.A.S
2022 Latest Caselaw 5801 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
            THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
       FRIDAY, THE 27TH DAY OF MAY 2022 / 6TH JYAISHTA, 1944
                        CON.CASE(C) NO. 478 OF 2022


 AGAINST THE JUDGMENT IN WP(C) 34805/2019 OF HIGH COURT OF KERALA
PETITIONER/PETIITONER:

             GEORGE JACOB,
             AGED 61 YEARS
             S/O. JACOB, VARICKAT MOLEL HOUSE, KUTTICHIRA P.O,
             KARAPADOM, THRISSUR DISTRICT, PIN 680 724, (CONDUCTOR,
             RETIRED FROM KERALA STATE ROAD TRANSPORT CORPORATION,
             CHALAKUDY DEPOT).

             BY ADV C.V.MILTON


RESPONDENT/RESPONDENT NO.1 IN WPC:

             BIJU PRABHAKAR,I.A.S,
             MANAGING DIRECTOR, KERALA STATE ROAD TRANSPORT
             CORPORATION, TRANSPORT BHAVAN, FORT P.O,
             THIRUVANANTHAPURAM 695 023.



             SRI DEEPU THANKAN, SC


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 27.05.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 478 OF 2022             2




                                 JUDGMENT

When this matter was taken up, Sri.C.V.Milton, the

learned counsel appearing for the petitioner submits that

the directions in the judgment have been complied with and

the petitioner has no further grievance. The said submission

is recorded and this Contempt Case is closed.

Sd/-

                                      RAJA VIJAYARAGHAVAN V,
  sru                                         JUDGE




                               APPENDIX
PETITIONER'S ANNEXURES

ANNEXURE A1              CERTIFIED COPY OF THE JUDGMENT IN WPC

NO.34805/2019 DATED 9.7.2021 OF THE HON'BLE HIGH COURT OF KERALA

ANNEXURE A2 TRUE COPY OF THE ADVOCATE'S LETTER DATED 14.7.2021 SENT TO THE 1ST RESPONDENT

RESPONDENT'S ANNEXURES : NIL