Shibu Kumar.D vs Dr.Biju Prabhakar Ias
2024 Latest Caselaw 33391 Ker

Kerala High Court

Shibu Kumar.D vs Dr.Biju Prabhakar Ias on 15 November, 2024

Author: Amit Rawal

Bench: Amit Rawal

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MR. JUSTICE AMIT RAWAL
         Friday, the 15th day of November 2024 / 24th Karthika, 1946
           CONTEMPT CASE(C) NO. 23 OF 2022(S) IN WP(C) 13087/2017

PETITIONER/PETITIONER:


      SHIBU KUMAR. D., S/O.DHARANEENDRAN, AGED 50 YEARS,

      CHIEF LAW OFFICER IN CHARGE OF PRINCIPAL,

      KERALA STATE ROAD TRANSPORT CORPORATION,

      STAFF TRAINING CENTRE, ATTAKULANGARA,

      THIRUVANANTHAPURAM-695 023, RESIDING AT ROHINI,

      TC 4/712, SLVRA 1-A, SREEVILAS LANE, KOWDIAR P.O.,

      THIRUVANANTHAPURAM.

     BY SRI.GEORGE POONTHOTTAM (SENIOR ADVOCATE) ALONG WITH ADVS. M/S.NISHA
     GEORGE & J.VISHNU.

RESPONDENT/RESPONDENTS 1 AND 2:


 1. DR.BIJU PRABHAKAR IAS, THE SECRETARY TO GOVERNMENT, TRANSPORT DEPARTMENT,
    GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.
 2. DR.BIJU PRABHAKAR IAS, CHAIRMAN AND MANAGING DIRECTOR, KERALA STATE ROAD
    TRANSPORT CORPORATION, THIRUVANANTHAPURAM, PIN-695 023.

   BY SRI. T.K.VIPIN DAS, GOVERNMENT PLEADER FOR R1

      STANDING COUNSEL FOR R2


      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.
                               AMIT RAWAL , J.
               ---------------------------------------------------
                              COC No.23 of 2022
               ----------------------------------------------------
                Dated this the 15th day of November, 2024


                                      ORDER

Sri.T.K.Vipin Das, learned Government Pleader submits

that there was change of guard in K.S.R.T.C. and he will be

needing only ten(10) days' time. Considering the request for

adjournment, though on the last date on 06.09.2024 this court

had given last opportunity, I thus defer the hearing of the

contempt petition treating to be last opportunity for compliance

of the judgment of this Court, failing which this Court may be

constrained to take action.

Post on 13.12.2024.

Sd/-

AMIT RAWAL, JUDGE

nak

15-11-2024 /True Copy/ Assistant Registrar