Reghu vs Sri.Biju Prabhakar, Ias
2023 Latest Caselaw 10671 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     MONDAY, THE 16TH DAY OF OCTOBER 2023 / 24TH ASWINA, 1945
                         CON.CASE(C) NO. 1960 OF 2023
  AGAINST THE JUDGMENT WP(C) 18883/2022 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER IN WPC:

             REGHU.U, AGED 49 YEARS, S/O UNNIKRISHNAN U.,
             CONDUCTOR, KERALA STATE ROAD TRANSPORT ORPORATION,
             MANANTHAVADY DEPOT(RESIDING AT UKKARATHU HOUSE,
             POOTHADY.P.O, KENICHIRA, WAYANAD DISTRICT - 670675

             BY ADVS.
             K.P.JUSTINE (KARIPAT)
             A.JOSEPH GEORGE (AZHIKKAKATH)



RESPONDENT:

             SRI.BIJU PRABHAKAR, IAS
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS)
             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 16.10.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1960 OF 2023
                                      2


                               JUDGMENT

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

learned standing counsel for the respondent, submitted that the

directions in the judgment dated 30.06.2022 in W.P.

(C)No.18883/2022, have been complied with and that an order

has been issued by his client on 10.10.2023. He added that this

order has been handed over to Sri.K.P.Justine - learned counsel

for the petitioner across the Bar today.

Sri.K.P.Justine affirms the afore but sought liberty for his

client to challenge the new order appropriately.

In the afore circumstances, this contempt case is closed;

with the afore requested liberty being reserved to the petitioner;

for which, all contentions are left open.

Sd/- DEVAN RAMACHANDRAN JUDGE stu CON.CASE(C) NO. 1960 OF 2023

APPENDIX OF CON.CASE(C) 1960/2023

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 30.6.2022 IN WP(C) NO.18883/2022 OF THIS HON;BLE COURT

Annexure A2 TRUE COPY OF THE FORWARDING LETTER DATED 7.7.2022

Annexure A3 TRUE COPY OF THE REMINDER LETTER NO.1 DATED 4.1.2023

Annexure A4 TRUE COPY OF THE REMINDER LETTER NO.II DATED 14.7.2023

Annexure A5 TRUE COPY OF THE REMINDER LETTER NO.III DATED 7.8.2023

Annexure A6 TRUE COPY OF THE ORDER NO.4646/A3/2013/TRAN. DATED 19.7.2014

RESPONDENT ANNEXURES

ANNEXURE R-1(a) true copy of the order dated 10/10/2023, issued by the Executive Director (Administration)