Ramachandran Nair K.G vs Sri. Biju Prabhakar
2023 Latest Caselaw 1001 Ker

Con.Case(C) No.2365/2022                         1/2

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
              Tuesday, the 17th day of January 2023 / 27th Pousha, 1944
      IA.NO.1/2023 IN CONTEMPT CASE(C) NO. 2365 OF 2022(S) IN WP(C) 19143/2022

   PETITIONERS/PETITIONERS:


       1. RAMACHANDRAN NAIR K.G., S/O. GOPALAN NAIR, AGED 73 YEARS, RESIDING
          AT SREENARAYANA VILASAM, VILAKUDI P.O., KUNNIKODE, KOLLAM DISTRICT -
          691 508. (RETD. EMPANELLED CONDUCTOR -KSRTC) MOB: 6238029823.
       2. K. MOHANAN NAIR, S/O. KESAVAPILLAI, AGED 73 YEARS, RESIDING AT LAXMI
          NIVAS, ALAYAMON P.O., ANJAL, KOLLAM DISTRICT - 691 306. (RETD.
          EMPANELLED CONDUCTOR -KSRTC) MOB: 9447042461.
       3. S. NATARAJA PILLAI, S/O. R.SANKARANARAYANA PILLAI, AGED 73 YEARS,
          DWARAKA, KOMALAM, VADAMON P.O., ANJAL, KOLLAM DISTRICT - 691 306.
          (RETD. EMPANELLED CONDUCTOR -KSRTC) MOB: 9447101597.

   RESPONDENT/2ND RESPONENT:

           SRI.BIJU PRABHAKAR, S/O.SRI. THACHADI PRABHAKARAN, THE CHAIRMAN &
           MANAGING DIRECTOR, KERALA STATE ROAD TRANSPORT CORPORATION,
           TRANSPORT BHAVAN, FORT, THIRUVANANTHAPURAM - 695 023.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to reopen the above
   contempt petition and rehear the matter so as to secure the ends of
   justice.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's judgment
   dated 14/12/2022 and upon hearing the arguments of SRI.R.PUSHPANGATHAN
   PILLAI, Advocate for the petitioners in IA/COC and of SRI.DEEPU THANKAN,
   STANDING COUNSEL for the respondent in IA/COC, the court passed the
   following:

                                                                      P.T.O.
 Con.Case(C) No.2365/2022                      2/2




                                         ORDER

When this matter was called today, Sri.Deepu Thankan- learned

standing counsel for the respondent submitted that an order has been

issued by the respondent on 11/01/2023 and that the same has been produced

on record along with a statement filed by the Chief Law Officer of the

Kerala State Road Transport Corporation (KSRTC) dated 16/01/2023.

Sri.Pushpangathan Pillai- learned counsel for the petitioners affirm

the afore, but pleaded for liberty to his clients to deal with the said

order in any manner that they may be advised.

In the afore circumstances, I close this IA leaving full liberty to

the petitioners to deal with the order now issued by the KSRTC in any

manner that they may deem fit for which purpose all contentions are left

open.

                                               Sd/- DEVAN RAMACHANDRAN JUDGE




17-01-2023                      /True Copy/                            Assistant Registrar