Kerala High Court
Annamma Devassia vs Antony Chacko on 30 December, 2013
Author: C.K.Abdul Rehim
Bench: C.K.Abdul Rehim
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE C.K.ABDUL REHIM
THURSDAY, THE 22ND DAY OF JANUARY 2015/2ND MAGHA, 1936
Con.Case(C).No. 1367 of 2014 (S) IN WP(C).36522/2008
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WP(C) 36522/2008 of HIGH COURT OF KERALA
PETITIONER(S)/PETITIONER IN W.P.(C):-:
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ANNAMMA DEVASSIA, AGED 60 YEARS
W/O.K.DEVASSIA, PART TIME SWEEPER
KERALA STATE ROAD TRANSPORT CORPORATION, BUS STATION
ETTUMANOOR, RESIDINGA AT THEKKE POOVANNIKUNNEL
SEMINARI ROAD, ETTUMANOOR P.O., KOTTAYAM DISTRICT.
BY ADVS.SRI.M.P.KRISHNAN NAIR
SRI.V.B.NARAYANAN
RESPONDENT(S)/1ST RESPONDENT IN W.P.(C):-:
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ANTONY CHACKO,
CHAIRMAN AND MANAGING DIRECTOR
KERALA STATE ROAD TRANSPORT CORPORATION
THIRUVANANTHAPURAM - 695 023.
R1 BY ADV. SRI.M.GOPIKRISHNAN NAMBIAR, SC, KSRTC
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 22-01-2015, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Con.Case(C).No. 1367 of 2014
APPENDIX
PETITIONERS EXHIBITS:
ANNEXURE A1:COPY OF THE LETTER DATED 30.12.2013 SUBMITTED BY THE
COUNSEL FOR THE PETITIONER TO THE RESPONDENT.
ANNEXURE A2:COPY OF THE ACKNOWLEDGMENT CARD RECEIVED BACK FROM
THE RESPONDENT.
ANNEXURE A3:COPY OF THE ACKNOWLEDGMENT CARD RECEIVED BACK FROM
THE DISTRICT TRANSPORT OFFICER, KSRTC, KOTTAYAM.
ANNEXURE A4:COPY OF THE ACKNOWLEDGMENT CARD RECEIVED BACK FROM
THE STATON MASTER KSRTC, ETTUMANOOR.
ANNEXURE A5:COPY OF THE CERTIFICATE DATED 11.2.2014 ISSUED BY VICAR, ST.
JOSEPH'S CHURCH PUSHPAGIRI.
ANNEXURE A6:COPY OF THE AFFIDAVIT SUBMITTED BY THE PETITIONER TO THE
RESPONDENT.
ANNEXURE A7:COPY OF THE LETTER DATED 16.4.2014 ISSUED BY THE
RESPONDENT TO THE PETITIONER.
ANNEXURE A8:COPY OF THE ORDER DATED 16.6.2014 IN W.P.C() NO.11516/2014.
ANNEXURE A9:COPY OF THE LETTER DATED 17.6.2014 SUBMITTED BY THE
PETITIONER TO THE RESPONDENT.
ANNEXURE A10:COPY OF THE ACKNOWLEDGMENT CARD RECEIVED BACK FROM
THE RESPONDENT.
ANNEXURE A11:COPY OF THE COPY OF THE ACKNOWLEDGMENT CARD RECEIVED
BACK FROM THE DISTRICT TRANSPORT OFFICER, KSRTC, KOTTAYAM.
ANNEXURE A12:COPY OF THE ACKNOWLEDGMENT CARD RECEIVED BACK FROM
THE STATION MASTER KSRTC, ETTUMANOOR.
ANNEXURE A13:COPY OF THE LETTER DATED 27.9.2014 SUBMITTED BY THE
PETITIONER TO THE RESPONDENT.
ANNEXURE 14:COPY OF THE ACKNOWLEDGMENT CARD RECEIVED BACK FROM
THE RESPONDENT.
ANNEXURE A15:COPY OF THE COPY OF THE ACKNOWLEDGMENT CARD RECEIVED
BACK FROM THE DISTRICT TRANSPORT OFFICER, KSRTC, KOTTAYAM.
ANNEXURE A16:COPY OF THE ACKNOWLEDGMENT CARD RECEIVED BACK FROM
THE STATION MASTER KSRTC, ETTUMANOOR.
RESPONDENTS EXHIBITS:
ANNEXURE R1(A):COPY OF THE ORDER DATED12.1.2015 ISSUED BY KSRTC.
/TRUE COPY/
P.A. TO JUDGE
SKV
C.K.ABDUL REHIM, J
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C.O.C No. 1367 OF 2014
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Dated this the 22nd day of January, 2015
JUDGMENT
Pursuant to order dated 14.1.2015, Standing Counsel appearing for the respondent had produced copy of the order issued on 19.1.2015, refusing request of the petitioner for regularisation. In view of the said proceedings, this court is of the opinion that directions contained in the judgment stands complied with. However, it will be left open to the petitioner to challenge such proceedings, to the extent she is aggrieved.
Since this court do not find any reason to proceed further in this Contempt of Court Case, the Contempt of Court Case is hereby closed, subject to liberty reserved in favour of the petitioner as mentioned above.
C.K.ABDUL REHIM, JUDGE.
SKV