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Smt.K.P.Sona vs Kerala State Electricity Board
2021 Latest Caselaw 4129 Ker

Citation : 2021 Latest Caselaw 4129 Ker
Judgement Date : 4 February, 2021

Kerala High Court
Smt.K.P.Sona vs Kerala State Electricity Board on 4 February, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    THURSDAY, THE 04TH DAY OF FEBRUARY 2021 / 15TH MAGHA,1942

                      WP(C).No.36450 OF 2007(L)


PETITIONER:

               SMT.K.P.SONA, ASSISTANT ENGINEER,
               66 KV SUB STATION, EDATHALA.

               BY ADV. SRI.S.RAMESH BABU (SR.)

RESPONDENTS:

      1        KERALA STATE ELECTRICITY BOARD,
               REPRESENTED BY ITS SECRETARY,
               VYDHYUTHI BHAVANAM, PATTOM, TRIVANDRUM.

      2        THE CHIEF ENGINEER (HRM),
               KSEB, VYDHYUTHI BHAVANAM, PATTOM,
               TRIVANDRUM.

               BY ADVS.SRI. ASOK M.CHERIYAN, SC, KSEB
                       SRI.K.S.ANIL, SC, KSEB
                       SRI.PULIKOOL ABUBACKER, SC, KSEB
                       SRI.M.K.THANKAPPAN, SC,
                       KERALA STATE ELECTRICITY BOARD LIMITED

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
04.02.2021, ALONG WITH WP(C).2195/2011(Y), THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
 WP(C).Nos.36450 OF 2007 & 2195 OF 2011

                                 -2-

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

   THURSDAY, THE 04TH DAY OF FEBRUARY 2021 / 15TH MAGHA,1942

                        WP(C).No.2195 OF 2011


PETITIONERS:

      1        SURESH.S, ASSISTANT ENGINEER, 66 KV SUB STATION,
               KIZHAKKAMBALAM, ERNAKULAM DISTRICT.

      2        JAYACHANDRAN.P, ASSISTANT ENGINEER,
               KATTOOR,THRISSUR.

      3        ANZ.A, SSISTANT ENGINEER,
               GENERATION CIRCLE, MOOLAMATTOM.

      4        AMBILI.A.P, ASSISTANT ENGINEER,
               TRANSMISSION CIRCLE, KOZHIKODE.

      5        SALIL.P.C., ASSISTANT ENGINEER,
               110 KV SUB STATION, OLLUR, THRISSUR.

      6        BIJU JOSE, ASSISTANT ENGINEER,
               COLONY MAINTENANCE SECTION,
               KALAMASSERY, ERNAKULAM.

      7        HARI KUMAR.G., ASSISTANT ENGINEER,
               ELECTRICAL SECTION, KASARAGOD.

               200 KV SWITCHING STATION,
               NEW PALLOM, KOTTAYAM.


               * ADDRESS OF THE 7TH PETITIONER IS CORRECTED AS PER
               ORDER DATED 1/3/11 IN IA 3498/11.

      8        NANDAKUMAR.P, ASSISTANT ENGINEER,
               ELECTRICAL SECTION, UPPALA, KASARGOD.

               BY ADV. SRI.S.RAMESH BABU (SR.)
 WP(C).Nos.36450 OF 2007 & 2195 OF 2011

                                -3-

RESPONDENTS:

      1        KERALA STATE ELECTRICITY BOARD,
               REPRESENTED BY ITS SECRETARY,
               VYDHUTHI BHAVAN, PATTOM, TRIVANDRUM.

      2        CHIEF ENGINEER (HRM),
               KERALA STATE ELECTRICITY BOARD,
               VYDHUTHI BHAVAN, PATTOM, TRIVANDRUM.

               BY ADVS.SRI.M.K.THANKAPPAN, SC,
                       KERALA STATE ELECTRICITY BOARD LIMIT
                       SRI.ASOK M.CHERIYAN, SC, KSEB
                       SRI.K.S.ANIL, SC, KSEB
                       SRI.PULIKOOL ABUBACKER, SC, KSEB

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
04.02.2021, ALONG WITH WP(C).36450/2007(L), THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 WP(C).Nos.36450 OF 2007 & 2195 OF 2011

                                      -4-

                                JUDGMENT

Dated this the 4th day of February 2021

There is no representation for the

petitioners when these matters are called,

however, the learned Standing Counsel for the

KSEB submits that by efflux of time, these writ

petitions may have become infructuous.

2. I am also persuaded this view, since the

prayers sought for in these cases clearly show

that the same may not be capable of being granted

by this Court at this distance of time.

In the afore circumstances, I dismiss these

writ petitions for default, however, also finding

it to be infructuous.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv

 
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