Shaiju Davis.P. vs The Kerala State Electricity ...
2021 Latest Caselaw 4750 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942

                       WP(C).No.6316 OF 2014(L)


PETITIONER:

               SHAIJU DAVIS.P., SKILLED TECHNICIAN, KERALA STATE
               ELECTRICITY BOARD, MECHANICAL MAINTENANCE SUB
               DIVISION, POWER HOUSE, KAKKAYAM, KOZHIKODE

               DR.K.P.SATHEESAN (SR.)
               SRI.ANOOP.V.NAIR
               SRI.M.R.JAYAPRASAD
               SRI.P.MOHANDAS (ERNAKULAM)
               SRI.S.VIBHEESHANAN

RESPONDENTS:

      1        THE KERALA STATE ELECTRICITY BOARD
               REPRSENTED BY ITS SECRETARY, VYDYUTHI BHAVAN,
               PATTOM, THIRUVANANTHAPRUAM 695004

      2        THE CHIEF ENGINEER H.R.M
               KERALA STATE ELECTRICITY BOARD, VYDYUTHI BHAVAN,
               PATTOM, THIRUVANANTHAPRUAM 695004

               SRI.K.S.ANIL, SC, KSEB
               SRI.M.K.THANKAPPAN, SC.

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
09.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.6316 OF 2014(L)

                                    2


                              JUDGMENT

Dated this the 9th day of February 2021

The learned counsel for the petitioner submits that this

writ petition has become infructuous. Hence, this writ

petition is dismissed as infructuous.

                                        Sd/- DEVAN RAMACHANDRAN

   Stu                                           JUDGE