Sharmathali.K.P vs Biju Prabhakar I.A.S
2024 Latest Caselaw 33244 Ker

Kerala High Court

Sharmathali.K.P vs Biju Prabhakar I.A.S on 15 November, 2024

Author: V Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
        Friday, the 15th day of November 2024 / 24th Karthika, 1946

           CONTEMPT CASE(C) NO. 119 OF 2024(S) IN WP(C) 24403/2023

PETITIONERS/PETITIONERS:

   1. SHARMATHALI.K.P, AGED 56 YEARS, ARPAN HOUSE, KOTTOLI PARAMBA,
      MORIKKARA POST OFFICE, KOZHIKODE DISTRICT, PIN - 670 361.
   2. SURESH BABU.T, AGED 56 YEARS, ARJUN NIVAS, KALIPARAMBIL,
      CHERUVATHUR, KOZHIKODE DISTRICT, PIN - 671 312.
   3. JIJIMON, AGED 56 YEARS, KALAPPURAYIL HOUSE, ACHOORNAM, ATHIMOOLA,
      POZHUTHANA POST OFFICE, WAYANAD DISTRICT, PIN - 673 575.
   4. MUHAMMED.K, AGED 56 YEARS, PANDARAPARAMBIL HOUSE, PAYAMBRA POST
      OFFICE, KUNNAMANGLAM, KOZHIKODE DISTRICT, PIN - 673 571.
   5. BHASKARAN.K, AGED 56 YEARS, KIZHAKKAYIL HOUSE, KIZHAKKOTH POST
      OFFICE, KODUVALLY (VIA), KOZHIKODE DISTRICT, PIN - 673 572.
   6. SHAJI PHILIP, AGED 56 YEARS, THANDANKULAM HOUSE, PUNNAKKAL POST
      OFFICE, KOZHIKODE DISTRICT, PIN - 670 603.

      BY ADVOCATE SRI. C.V.MILTON

RESPONDENT/RESPONDENT NO.1:


       BIJU PRABHAKAR I.A.S, MANAGING DIRECTOR,

       KERALA STATE ROAD TRANSPORT CORPORATION,

       TRANSPORT BHAVAN, FORT.P.O, THIRUVANANTHAPURAM,

       PIN - 695 023.

       BY STANDING COUNSEL


     This Contempt of court case (civil) having come up for orders on
15.11.2024, the court on the same day passed the following:

                                                     P.T.O.
                            RAJA VIJAYARAGHAVAN V, J.
                     ----------------------------------------------
                            Con.Case(C) No.119 of 2024
                   ---------------------------------------------------
                    Dated this the 15th day of November 2024


                                         ORDER

The judgment was rendered on 20.9.2023. Though more than a

year has elapsed, the amounts ordered, which include the Provident Fund

Closure amount with statutory interest as well as the Staff Welfare Fund,

have not been paid.

If the directions are not complied with, within four weeks, the

respondent shall appear in person to show cause why action shall not be

taken for flouting the directions issued.

Post on 18.12.2024.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

IAP

15-11-2024 /True Copy/ Assistant Registrar