Babu P.K vs Biju Prabhakar Ias
2022 Latest Caselaw 10983 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                   THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
        Thursday, the 3rd day of November 2022 / 12th Karthika, 1944
            CONTEMPT CASE(C) NO. 1247 OF 2022(S) IN WA 1335/2021

  PETITIONERS/APPELLANTS 3 AND 9 IN WA:


    1. BABU P.K., PANAYAMTHENGIL HOUSE, CHELAKOMBU P.O., KARUKACHAL
       KOTTAYAM - 686 691.
    2. MOBIN K.BABY, KAKKANADE HOUSE, NATTAKAM P.O., KOTTAYAM - 686 013

      BY ADVS.M/S.P.NANDAKUMAR, AMRUTHA SANJEEV, VIVEK VIJAYAKUMAR, SHEMA
      ELIZABETH SCARIA, K.G. DEVIPRIYA.

  RESPONDENTS/RESPONDENTS 2,3 & 4 IN WA:


    1. BIJU PRABHAKAR IAS, THE CHAIRMAN & MANAGING DIRECTOR , THE KERALA
       STATE ROAD TRANSPORT CORPORATION, TRANSPORT BHAVAN,
       THIRUVANANTHAPURAM - 695 001
    2. SAJU GEORGE, SECRETARY, KERALA PUBLIC SERVICE COMMISSION, PATTOM,
       THIRUVANANTHAPURAM - 695 004
    3. K.R JYOTHILAL IAS, PRINCIPAL SECRETARY TO GOVERNMENT, TRANSPORT
       DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001

      BY SRI.DEEPU THANKAN, STANDING COUNSLE FOR KSRTC,
      SRI.P.C.SASIDHARAN, STANDING COUNSEL FOR KPSC,
      SRI.SAIGI JACOB PALATTY, SENIOR GOVERNMENT PLEADER AND
      SRI.ASHOK.M.CHERIAN, ADDITIONAL ADVOCATE GENERAL

     This Contempt of court case (civil) having come up for orders on
03.11.2022, the court on the same day passed the following:


                                                      P.T.O.
                  ALEXANDER THOMAS & VIJU ABRAHAM, JJ.
             ===========================================
                        Cont. Case (C) No. 1247 of 2022
             (arising out of the impugned judgment dated 8.12.2021 in W.A. No. 1335/2021)
             ===========================================
                    Dated this the 3rd day of November, 2022
                                            ORDER

Sri.Deepu Thankan, learned Standing Counsel for the KSRTC,

seeks short adjournment by a day or two, to ensure that strict

instructions and advices are given to the respondent Managing

Director of the KSRTC, to comply with the directions in the

judgment as well as the directives of the Government issued as per

G.O.(Rt.) No. 442/22/TRANS dated 27.10.2022.

In view of the fair submission made on behalf of the

1st respondent, we are granting short adjournment.

List on 8.11.2022.

Hand over.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

VIJU ABRAHAM, JUDGE

MMG

03-11-2022 /True Copy/ Assistant Registrar