Maheswari Amma.P vs Biju Prabhakar, Ias
2023 Latest Caselaw 9185 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
      WEDNESDAY, THE 23RD DAY OF AUGUST 2023 / 1ST BHADRA, 1945
                    CON.CASE(C) NO. 1695 OF 2023
  AGAINST THE JUDGMENT IN WP(C) 41002/2022 DATED 13.01.2023 OF HIGH
                           COURT OF KERALA
PETITIONER/PETITIONER IN W.P.(C):

           MAHESWARI AMMA.P
           AGED 61 YEARS
           D/O. RAMAKRISHNA PILLAI, VILAYIL KOTTAKKAKAM,
           KALLUMTHAZHAM P O, KILIKOLLUR, KOLLAM DISTRICT , PIN -
           691004 (PEON, KERALA STATE ROAD TRANSPORT CORPORATION,
           RETIRED ON 31.05.2017 FROM CHATHANNUR DEPOT).
           BY ADVS.
           K.P.JUSTINE (KARIPAT)
           A.JOSEPH GEORGE (AZHIKKAKATH)


RESPONDENT/RESPONDENT NO.2 IN W.P.(C):

           BIJU PRABHAKAR, IAS
           (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
           MANAGING DIRECTOR, KERALA STATE ROAD TRANSPORT
           CORPORATION, TRANSPORT BHAVAN, EAST FORT,
           THIRUVANANTHAPURAM., PIN - 695023
           SRI.DEEPU THANKAN[SC]


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 23.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1695 OF 2023
                                  2



                               JUDGMENT

When this matter was called today, Sri.Deepu

Thankan - learned Standing Counsel for the

respondent, submitted that in compliance with the

directions of this Court an order has been issued

by his client and undertook that the eligible

amounts will be repaid to him within a period of

four months from today.

Recording the afore undertaking I close this

contempt case; however, leaving liberty to the

petitioner to approach this Court with a fresh

one if the same is violated in any manner.

Sd/-

DEVAN RAMACHANDRAN JUDGE SAS CON.CASE(C) NO. 1695 OF 2023

APPENDIX OF CON.CASE(C) 1695/2023

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF JUDGMENT DATED 13.01.2023 IN WP(C) NO.41002/2022 OF THE HON'BLE HIGH COURT OF KERALA Annexure A2 TRUE COPY OF THE FORWARDING LETTER DATED 19.01.2023 SENT BY THE COUNSEL FOR THE PETITIONER TO THE RESPONDENT RESPONDENT ANNEXURES ANNEXURE R1-(a) A true copy of the order dated 09/08/2023, issued by the Executive Director (Administration)