Mathew T vs Biju Prabhakar Ias
2022 Latest Caselaw 11010 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  THURSDAY, THE 3RD DAY OF NOVEMBER 2022 / 12TH KARTHIKA, 1944
                    CON.CASE(C) NO. 1917 OF 2022
   AGAINST THE JUDGMENT IN WP(C) 12115/2022 OF HIGH COURT OF
                               KERALA
PETITIONER:

          MATHEW T
          AGED 45 YEARS
          S/O. THOMAS OUSEPH,
          DRIVER, KERALA STATE ROAD TRANSPORT CORPORATION,
          RESIDING AT MANGALATHULI HOUSE, MUTTATHIPARAMBU.PO,
          CHERTHALA, ALAPPUZHA DISTRICT, PIN - 688527
          BY ADV O.D.SIVADAS


RESPONDENT:

          BIJU PRABHAKAR IAS
          (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
          THE MANAGING DIRECTOR,
          THE KERALA STATE ROAD TRANSPORT CORPORATION,
          TRANSPORT BHAVAN,THIRUVANANTHAPURAM,
          PIN - 695001
          BY ADV DEEPA DEEPU THANKAN


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 03.11.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C)NO.1917/2022             2

                              JUDGMENT

This contempt case has been filed alleging that in defiance of the

directions of this Court in the judgment in W.P(C)No.12115 of 2022, the

petitioner has been posted at Parassala, after being readmitted to duty.

2. Sri.Deepu Thankan - learned Standing Counsel for the

respondent - Kerala State Road Transport Corporation (KSRTC),

submitted that his client had already complied with the directions in the

judgment and has readmitted the petitioner to duty; and therefore, that

no further case for contempt can be impelled by him.

3. I fail to understand how the petitioner can impel a case for

contempt in the afore scenario because, this Court did not direct the

KSRTC to post him at a particular station.

4. Obviously, therefore, if the petitioner has any claim against his

alleged transfer to Parassala, then he will be at liberty to approach the

competent Authority of the KSRTC appropriately; for which purpose, all

contentions are left open.

This contempt case is thus closed, with the afore liberty being

reserved to the petitioner.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/3.11

APPENDIX OF CON.CASE(C) 1917/2022

PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE JUDGMENT DATED 3.06.2022 IN W.P.(C) NO.12115/2022 ON THE FILE OF THIS HON'BLE COURT.

Annexure A2 TRUE COPY OF THE NOTICE DATED 5.08.2022 REGARDING THE HEARING ISSUED BY THE RESPONDENT Annexure A3 TRUE COPY OF THE LETTER DATED 5.10.2022 SUBMITTED BY THE PETITIONER TO THE RESPONDENT.