S. Gopinathan vs Sri. Biju Prabhakar Ias
2024 Latest Caselaw 14198 Ker

Kerala High Court

S. Gopinathan vs Sri. Biju Prabhakar Ias on 29 May, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
          Wednesday, the 29th day of May 2024 / 8th Jyaishta, 1946
          CONTEMPT CASE(C) NO. 2268 OF 2022(S) IN WP(C) 16870/2020

PETITIONER/PETITIONER IN W.P.(C) NO. 16870 OF 2020:


      S. GOPINATHAN, AGED 68 YEARS,   S/O SANKARAN V.V,

      VADAKKEDATHU HOUSE, KALLAMKUNNU, NADAVARANBU P.O,

      THRISSUR DISTRICT, PIN 680 661.

      (CHARGEMAN (AUTO) RETIRED) (KSRTC) TRIVANDRUM CENTRAL,

      THAMPANOOR, THIRUVANANTHAPURAM, PIN - 695 014.

     BY ADVOCATE SRI.BIJU MARTIN

RESPONDENTS/RESPONDENTS IN W.P.(C) NO. 16870 OF 2020:


  1. SRI. BIJU PRABHAKAR, IAS, THE MANAGING DIRECTOR, KERALA STATE ROAD
     TRANSPORT CORPORATION, TRANSPORT BHAVAN, FORT, THIRUVANANTHAPURAM,
     PIN - 695 014.
  2. B.S.SHIJU, THE DISTRICT TRANAPORT OFFICER, (KSRTC), TRIVANDRUM
     CENTRAL, THAMPANOOR, THIRUVANANTHAPURAM, PIN - 695 014.
     ADDITIONAL R3 & R4 IMPLEADED
  3. SRI. PRAMOJ SANKAR IOFS, THE MANAGING DIRECTOR, KERALA STATE ROAD
     TRANSPORT CORPORATION, TRANSPORT BHAVAN, FORT, THIRUVANANTHAPURAM,
     PIN - 695 014.
  4. MUHAMED BASHEER, THE DISTRICT TRANSPORT OFFICER, (KSRTC), TRIVANDRUM
     CENTRAL, THAMPANOOR, THIRUVANANTHAPURAM, PIN - 695 014.
     ADDL.R3 & R4 ARE IMPLEADED AS PER ORDER DATED 27/05/2024 IN IA
     3/2024 IN COC 2268/2022.

    BY SRI.DEEPU THANKAN, STANDING COUNSEL

     This Contempt of court case (civil) having come up for orders on
29.05.2024, the court on the same day passed the following:


                                                           P.T.O.
                           M.A. ABDUL HAKHIM, J.
                      ------------------------------------
                      Con. Case(C) No. 2268 of 2022
                      ------------------------------------
                     Dated this the 29th day of May, 2024

                                    ORDER

The learned Counsel for the additional respondent

Nos.3 &4 submits that arrears of pension is not a matter

which is directed to be disbursed by the learned Single

Judge. But I find from the Judgment that direction is to

release all pensionary benefits to the petitioner within a

period of two months, I am of the prima facie view that,

that includes the arrears of pension also. The learned

Counsel for the additional respondents wants to place on

record an affidavit in this regard.

Post on 13.06.2024

Sd/-

M.A. ABDUL HAKHIM, JUDGE

S.M.K.

29-05-2024 /True Copy/ Deputy Registrar