M.C.Aji vs Kerala State Electricity Board
2021 Latest Caselaw 3634 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     MONDAY, THE 01ST DAY OF FEBRUARY 2021 / 12TH MAGHA,1942

                       WP(C).No.7871 OF 2013(H)


PETITIONER:

               M.C.AJI
               AGED 40 YEARS
               S/O.CHELLAPPAN, OVERSEER, ELECTRICAL SECTION,
               RAMANATTUKARA, KOZHIKODE DISTRICT, PIN-679233.
               RESIDING AT MACHINATTU, KOLAM WARD, PANMANA
               PANCHAYAT, CHAVARA P.O., KOLLAM DISTRICT, PIN-691582.

               BY ADVS.
               SRI.M.V.THAMBAN
               SRI.B.BIPIN
               SRI.R.REJI
               SMT.THARA THAMBAN

RESPONDENTS:

      1        KERALA STATE ELECTRICITY BOARD
               VYDYUTHI BHAVANAM, PATTOM THIRUVANANTHAPURAM,
               PIN-695001, REPRESENTED BY THE SECRETARY.

      2        THE CHAIRMAN
               KERALA STATE ELECTRICITY BOARD, VYDYUTHI BHAVANAM,
               PATTOM, THIRUVANANTHAPURAM, PIN-695001.

      3        THE CHIEF ENGINEER (HUMAN RESOURCE MANAGEMENT)
               KERALA STATE ELECTRICITY BOARD, VYDYUTHI BHAVANAM,
               PATTOM, THIRUVANANTHAPURAM, PIN-695001.

      4        THE DEPUTY CHIEF ENGINEER
               KERALA STATE ELECTRICITY BOARD, ELECTRICAL CIRCLE,
               KOLLAM, PIN-690001.

               R1 BY ADV. SRI.M.K.THANKAPPAN, SC, KERALA STATE
               ELECTRICITY BOARD LIMIT

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD           ON
01.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7871 OF 2013              2

                             JUDGMENT

The learned counsel for the petitioner

submits that this writ petition is not

pressed.

This submission is recorded.

Consequently this writ petition is

dismissed as having been not pressed.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

MC/3.2.2021