Mathew Roy Wilfred vs Biju Prabhakar
2023 Latest Caselaw 242 Ker

Con.Case(C) No.2030/2022                            1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
              Friday, the 6th day of January 2023 / 16th Pousha, 1944
       IA.NO.1/2022 IN CON.CASE(C) NO. 2030 OF 2022(S) IN WP(C) 19721/2022
   PETITIONER/PETITIONER/PETITIONER:

           N.V. MATHEW ROY WILFRED, AGED 55 YEARS, S/O.N.M. VARGHESE,
           WORKING AS CHARGEMAN (TYRE), REGIONAL WORKSHOP, K.S.R.T.C.,
           ALUVA, RESIDING AT KEREEKAD P.O., KANIYAVALLY, THIRUVANKULAM,
           ERNAKULAM.

   RESPONDENT/RESPONDENT/RESPONDENT NO.2:

           BIJU PRABHAKAR, MANAGING DIRECTOR,
           KERALA STATE ROAD TRANSPORT CORPORATION,
           CHIEF OFFICE, KSRTC, TRIVANDRUM- 695 014.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to kindly re-open and
   hear the above case to meet 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 09/11/2022 and upon hearing the arguments of SRI.SABU
   S.KALLARAMOOLA, Advocate for the petitioner in IA/COC and SRI.DEEPU
   THANKAN,STANDING COUNSEL for the respondent in IA/COC ,the court passed
   the following:
                                      ORDER

This IA is closed with liberty to the petitioner to challenge the order of the KSRTC.

Sd/- DEVAN RAMACHANDRAN JUDGE

06-01-2023 /True Copy/ Assistant Registrar