WA No.673/2022 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
Friday, the 3rd day of June 2022 / 13th Jyaishta, 1944
WA NO. 673 OF 2022
AGAINST JUDGMENT DATED 23.05.2022 IN WP(C) 14276/2022 OF THIS COURT
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APPELLANTS/PETITIONERS:
1. THE KERALA HIGH TENSION AND EXTRA HIGH TENSION INDUSTRIAL
ELECTRICITY CONSUMERS ASSOCIATION (REGN.NO.ER.772/86), PRODUCTIVITY
HOUSE, HMT ROAD, KALAMASSERY-683 104, ERNAKULAM DISTRICT,
REPRESENTED BY THE GENERAL SECRETARY.
2. GEORGE THOMAS, PAKALOMATTOM PARATHOLIL, SKYWINGS AVENUE, KEERTHI
NAGAR EXTENSION, EDAPPALLY P.O, ERNAKULAM-682 024. BY SENIOR
ADVOCATE SRI.GEORGE POONTHOTTAM ANDADV.SMT.NISHA GEORGE
RESPONDENTS/RESPONDENTS:
1. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT,
DEPARTMENT OF POWER, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695
001.
2. THE SELECTION COMMITTEE FOR MEMBER, KERALA STATE ELECTRICITY
REGULATORY COMMISSION, DEPARTMENT OF POWER AND ENERGY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695 010, REPRESENTED BY THE
SECRETARY.
3. KERALA STATE ELECTRICITY REGULATORY COMMISSION, K.P.F.C.
BHAVANAM,C.V. RAMAN PILLAI ROAD, VELLAYAMBALAM, THIRUVANANTHAPURAM -
695 010 REPRESENTED BY ITS SECRETARY.
4. B. PRADEEP,'VIPANCHIKA', ANAYARA P.O., THIRUVANANTHAPURAM-695 029.
5. V.K. MOHANAN, FORMER JUDGE, CHAIRMAN, SELECTION COMMITTEE, OFFICE OF
THE SECRETARY, DEPARTMENT OF POWER AND ENERGY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695 010.
6. B.K.ARYA CHAIRPERSON, CENTRAL ELECTRICITY AUTHORITY, MINISTRY OF
POWER, GOVERNMENT OF INDIA, NEW DELHI-110 001.
7. V.P.JOY, IAS CHIEF SECRETARY , GOVERNMENT OF KERALA, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695 001.BY GOVERNMENT PLEADER
SRI.ANTONY MUKKATH FOR R1 & R2STANDING COUNSEL SRI.VIPIN P.VARGHESE
FOR R3ADV.SRI.SATHOSH MATHEW FOR R4
Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to stay the operation of the judgment dated 23.05.2022 passed by the
Learned Single Judge in W.P.(C) No.14276 of 2022 and to stay all further
proceedings of the selection following Exhibit-P1 and the norms drawn up
by the selection committee, pending disposal of this Writ Appeal.
WA No.673/2022 2/2
This Writ Appeal coming on for orders on 03/06/2022 upon perusing
the appeal memorandum, the court on the same day passed the following:
ORDER
Notice before admission to the respondents. Sri.Antony Mukkath, the learned Govt. Pleader takes notice for the respondents 1 and 2. Sri.Vipin P. Varghese, the learned Standing Counsel takes notice for the 3rd respondent. Adv.Sri.Santhosh Mathew takes notice for the 4th responndent. Notice to respondents 5 and 6 dispensed with for the time being.
Post on 15/6/2022.
We make it clear that till the next date of posting, further proceedings for finalisation of the selection shall not be pursued.
03/06/2022 Sd/-A.K.JAYASANKARAN NAMBIAR,JUDGE Sd/-MOHAMMED NIAS C.P.,JUDGE EXT.P1:TRUE COPY OF THE NOTIFICATION NO.A1/8/2020/PD DATED 22/02/2021 ISSUED BY THE GOVERNMENT.
03-06-2022 /True Copy/ Assistant Registrar