G. Surendran vs Shri. Biju Prabhakar
2024 Latest Caselaw 16272 Ker

Kerala High Court

G. Surendran vs Shri. Biju Prabhakar on 10 June, 2024

Author: P.B.Suresh Kumar

Bench: P.B.Suresh Kumar

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
 MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
               CON.CASE(C) NO. 2134 OF 2023
 AGAINST THE JUDGMENT DATED 10.01.2017 IN WP(C) NO.231 OF
               2017 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER NO.2 IN THE WPC:

         G. SURENDRAN, AGED 58 YEARS
         S/O V. GOPALAN, CONDUCTOR GRADE-II(RETD),
         KERALA STATE ROAD TRANSPORT CORPORATION,
         PERUMBAVOOR AND RESIDING AT SEEMA BUILDING,
         RAYONPURAM-P.O., VALLAM (VIA), PERUMBAVOOR,
         ERNAKULAM DISTRICT, PIN - 683543

         BY ADVS.
         N.UNNIKRISHNAN
         JAYACHANDRAN C.


RESPONDENT/RESPONDENT NO.2 IN WPC:

         SHRI. BIJU PRABHAKAR
         AGED 59 YEARS
         S/O LATE THACHADI PRABHAKARAN,
         WORKING AS CHAIRMAN AND MANAGING DIRECTOR,
         KERALA STATE ROAD TRANSPORT CORPORATION,
         TRANSPORT BHAVAN EAST FORT,
         THIRUVANANTHAPURAM DISTRICT, PIN - 695023

         BY GOVERNMENT PLEADER SRI.E.C.BINEESH


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 10.06.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Contempt Case (C) No.2134 of 2023             2




                         P.B.SURESH KUMAR, J.
                 -----------------------------------------------
                Contempt Case (C) No.2134 of 2023
                 -----------------------------------------------
               Dated this the 10th day of June, 2024


                              JUDGMENT

The Contempt of Court Case is closed without prejudice

to the right of the petitioner to challenge the order passed pursuant

to the directions issued by this Court.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Mn

APPENDIX OF CON.CASE(C) 2134/2023

PETITIONER ANNEXURES

Annexure 1 A TRUE COPY OF JUDGMENT DATED 10.01.2017 IN W.P.(C) NO. 231/2017

Annexure 2 A COPY OF LETTER DATED 27.01.2017 ADDRESSED TO THE RESPONDENT

Annexure 3 A TRUE COPY OF LETTER NO.PA3/231/2017/WPC DATED 10.02.2017

Annexure 4 A TRUE COPY OF ORDER DATED 02.03.2022 IN C.A. NOS.3161-3165 AND CONNECTED CASES

Annexure 5 . A TRUE COPY OF THE REMINDER LETTER DATED 08.02.2023 ADDRESSED TO THE RESPONDENT BY NAME BY SPEED POST WITH A/D.

RESPONDENT ANNEXURES

Annexure R1(a) A true Copy of the order issued by the Chairman and Managing Director dated 06/10/2023