K.K.Prasanth vs Biju Prabhakar Ias
2024 Latest Caselaw 23226 Ker

Kerala High Court

K.K.Prasanth vs Biju Prabhakar Ias on 2 August, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR. JUSTICE SATHISH NINAN
  FRIDAY, THE 2ND DAY OF AUGUST 2024 / 11TH SRAVANA, 1946
                   CON.CASE(C) NO. 1507 OF 2023
 AGAINST THE JUDGMENT DATED 10.04.2023 IN WP(C) NO.5656 OF
                   2023 OF HIGH COURT OF KERALA
PETITIONER:

            K.K.PRASANTH
            AGED 42 YEARS
            S/O. KUNHIKANNAN, KUNNIYAMPURATH, NOOLPUZHA P.O.,
            WAYANAD PSC RANK-LIST NO. 4203., PIN - 673592
            BY ADV ANIL KUMAR M.SIVARAMAN


RESPONDENTS:

    1       BIJU PRABHAKAR IAS,
            (AGE AND FATHER'S NAME NOT KNOWN TO THE
            PETITIONER) THE CHAIRMAN AND MANAGING DIRECTOR,
            KERALA STATE ROAD TRANSPORT CORPORATION,
            TRANSPORT BHAVAN, EAST FORT, THIRUVANANTHAPURAM,,
            PIN - 695023
    2       G.P. PRADEEP KUMAR
            (AGE AND FATHER'S NAME NOT KNOWN TO THE
            PETITIONER) THE EXECUTIVE DIRECTOR
            (ADMINISTRATION), KERALA STATE ROAD TRANSPORT
            CORPORATION, TRANSPORT BHAVAN, EAST FORT,
            THIRUVANANTHAPURAM,, PIN - 695023
    3       P.S.PRAMOJ SANKER ( SOUGHT TO BE IMPLEADED )
            (AGE AND FATHER'S NAME NOT KNOWN TO THE
            PETITIONER), THE CHAIRMAN AND MANAGING DIRECTOR,
            KERALA STATE ROAD TRANSPORT CORPORATION,
            TRANSPORT BHAVAN, EAST FORT, THIRUVANANTHAPURAM (
            SOUGHT TO BE IMPLEADED )
            ADV.DEEPU THANKAN, SC, KSRTC
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION     ON   02.08.2024,     THE     COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
                     SATHISH NINAN, J.
           = = = = = = = = = = = = = = = = = =
                Cont.Case No.1507 of 2023
           = = = = = = = = = = = = = = = = = =
          Dated this the 2nd day of August, 2024

                         JUDGMENT

It is brought to the notice of this Court that the

Division Bench has, in W.A.No.1250 of 2023, granted an

interim order of stay of the judgment of this Court from

which this contempt case arose.

In the light thereof, the contempt case is closed

without prejudice to the right of the petitioner.

Sd/-

SATHISH NINAN JUDGE yd

APPENDIX OF CON.CASE(C) 1507/2023

PETITIONER ANNEXURES Annexure-A1 CERTIFIED COPY OF THE JUDGMENT DATE 10/4/2023 IN W.P.(C)NO.5656 OF 2023 ON THE FILE OF THIS HON'BLE COURT. Annexure-A2 TRUE COPY OF THE RTI REPLY, ISSUED BY DTO KOLLAM, DTD.19/5/2023, ALONG WITH ITS QUESTION.