P.B.Dileepkumar vs Biju Prabhakar
2022 Latest Caselaw 10217 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
      Thursday, the 15th day of September 2022 / 24th Bhadra, 1944
IA.NO.2/2022 IN CONTEMPT CASE(C) NO. 1411 OF 2021(S) IN WP(C) 28811/2020
   PETITIONER/PETITIONER

         P.B.DILEEPKUMAR, S/O. LATE BHASKARAN NAIR, AGED 45 YEARS,

         PUTHENVEETTIL HOUSE, THENGODE P.O, NAVODAYA JUNCTION,

         ERNAKULAM DISTRICT, PIN-682 030.


   RESPONDENT/RESPONDENT


         BIJU PRABHAKAR, THE CHAIRMAN AND MANAGING DIRECTOR,

         THE KERALA STATE ROAD TRANSPORT CORPORATION,

         TRANSPORT BHAVAN, FORT P.O, THIRUVANANTHAPURAM-695 023.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to re-open the
contempt of court case which was closed by this Honourable Court on
04/04/2022 and the contempt petition may be revived and proceedings
against the respondent may kindly be continued for deliberate
disobedience of the peremptory directions of this Honourable Court,
pending disposal of the writ petition in the interest of justice.
     This Application again coming on for orders upon perusing the
application and the affidavit filed in support thereof, and this Court's
judgment dated 04/04/2022 & order dated 17/08/2022 in IA NO.2/2022 and
upon hearing the arguments of SRI.SAJEEV KUMAR K.GOPAL, Advocate for the
petitioner in IA/COC and of SRI.DEEPU THANKAN, STANDING COUNSEL for the
respondent in IA/COC, the court passed the following:

                                                     P.T.O.
                            DEVAN RAMACHANDRAN, J.
                     ==============================
                                  I.A.No.2 of 2022
                                          in
                       Contempt Case (C).No.1411 of 2021
                    ===============================
                     Dated this the 15th day of September, 2022

                                      ORDER

When this matter was called today, Smt.Ummul Fida,

learned counsel representing for the learned Standing Counsel

for the KSRTC, submitted that an order in terms of the directions

of this Court has been issued by the respondent and that a

consequential order will be issued by the jurisdictional District

Officer of the KSRTC within a period of two weeks.

Resultantly, recording the afore submissions of Smt.Ummul

Fida, I close this I.A; with a resultant direction to the respondent

and the jurisdictional District Officer to ensure that further action

and orders are completed and issued, including for disbursement

of the monetary benefits eligible to the petitioner.

I also leave liberty to the petitioner to approach this Court

for a re-hearing of this case in the event the afore directions are

not complied with within a period of one month from the date of

receipt of a copy of this order.

SD/-

DEVAN RAMACHANDRAN, JUDGE rp

15-09-2022 /True Copy/ Assistant Registrar