Kerala High Court
Sabu T.P vs Kerala State Electricity Board on 15 February, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
MONDAY, THE 15TH DAY OF FEBRUARY 2021 / 26TH MAGHA,1942
WP(C).No.1813 OF 2012(B)
PETITIONER:
SABU T.P
AGED 45 YEARS
ASSISTANT ENGINEER(ELECTRICAL),KERALA STATE
ELECTRICITY BOARD,RELAY SUB
DIVISION,MOOLAMATTOM, SYSTEM OPERATION
CIRLCE,KALAMASSERY,ERNAKULAM.
BY ADVS.
SRI.N.SUGATHAN
SHRI.BIJU BALAKRISHNAN
SMT.VARSHA BHASKAR
RESPONDENTS:
1 KERALA STATE ELECTRICITY BOARD
REPRESENTED BY THE SECRETARY,VYDHYUTHI
BHAVAN,PATTOM, THIRUVANANTHAPURAM 4.
2 THE CHIEF ENGINEER(HRM)
KSE BOARD, VYDHYUTHI BHAVAN, PATTOM,
THIRUVANANTHAPURAM4.
3 THE DEPUTY CHIEF ENGINEER
SYSTEM OPERATION CIRCLE,HMT COLONY P .O,
KALAMASSERY, ERNAKULAM 683 503.
BY ADVS.
R1 SRI.K.S.ANIL, SC, KSEB
R1 SRI.M.K.THANKAPPAN, SC, KERALA STATE
ELECTRICITY BOARD
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 15.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C).No.1813 OF 2012(B) 2
JUDGMENT
After arguing this matter for sometime, the learned counsel
for the petitioner sought permission to withdraw this petition, with
liberty to his client to approach the KSEB for permission to rejoin
duty.
2. Sri.M.K.Thankappan, learned Standing Counsel for the
KSEB, submitted that the petitioner has approached this Court
through this writ petition only seeking extension of his leave
without allowances, which cannot be granted; but that, if he
intends to rejoin duty, he will have to make a proper application,
which will then be considered by the Board, taking note of the fact
that he has been on unauthorized absence all this while.
In the afore circumstances, reserving liberty to the petitioner
to invoke all his remedies before the KSEB appropriately, I close
this writ petition without any further orders; however, reserving
him liberty to approach this Court again, if it becomes so required
in future.
Sd/-
DEVAN RAMACHANDRAN
JUDGE
LEK
APPENDIX
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF ORDER NO.EB.1(a)
AE(ELE)/LWA/377 DATED 7.6.2007 OF THE
2ND RESPONDENT
EXHIBIT P2 TRUE COPY OF THE PETITION DATED
21.6.2010 WITH COPIES OF ENCLOSURES
SUBMITTED BEFORE THE 2ND RESPONDENT
EXHIBIT P3 TRUE COPY OF THE SHOW CAUSE NOTICE
DATED 27.7.2010 ISSUED BY THE 3RD
RESPONDENT TO THE PETITIONER
EXHIBIT P4 TRUE COPY OF EXPLANATION DATED
10.8.2010 SUBMITTED BY THE PETITIONER
BEFORE THE 3RD RESPONDENT
EXHIBIT P5 TRUE COPY OF LETTER DATED 7.8.2010 OF
THE 3RD RESPONDENT TO THE PETITIONER
EXHIBIT P6 TRUE COPY OF B.O (FB)
NO.1693/2007(Estt.1/5050/2007) DATED
21.7.2007 ISSUED BY THE 1ST RESPONDENT
EXHIBIT P7 TRUE COPY OF REPRESENTATION DATED
1-9-2010 SUBMITTED BY THE PETITIONER
BEFORE THE 3RD RESPONDENT
EXHIBIT P8 TRUE COPY OF LETTER DATED 4-9-2010 OF
THE 3RD RESPONDENT TO THE PETITIONER
EXHIBIT P9 TRUE COPY OF DETAILS OF 54
OFFICERS/STAFF, WHO WERE GRANTED
EXTENSION OF LEAVE BEYOND 5 YEARS
AFTER 21-7-2007
EXHIBIT P10 TRUE COPY OF STATEMENT DATED 9-3-2011
FILED BY STANDING COUNSEL OF THE BOARD
IN W.P.(C) NO.29834/2010 ALONG WITH
ANNEXURE
EXHIBIT P11 TRUE COPY OF AFFIDAVIT FILED BY THE
SECRETARY OF THE BOARD IN W.P.(C)
NO.29834/2010
EXHIBIT P12 TRUE COPY OF JUDGMENT DATED 8-7-2011
IN W.P.(CC) NO.29834/2010
EXHIBIT P13 TRUE COPY OF REPRESENTATION WITH LEAVE
APPLICATION DATED 4-7-2010 SUBMITTED
TO THE 2ND RESPONDENT
EXHIBIT P14 TRUE COPY OF PROCEEDINGS
NO.EB.1(a)/AE(ELE.)/WP 29834/2010
DATED 26-9-2011 OF THE 2ND RESPONDENT
EXHIBIT P15 TRUE COPY OF ORDER NO.B.O(FB)
NO.1625/2013(Estt.1/5050/2007) DATED
25.07.2013
EXHIBIT P16 TRUE COPY OF LEAVE APPLICATION DATED
14.08.2013 SUBMITTED BY THE PETITIONER
TO THE 2ND RESPONDENT ALONG WITH A
COVERING LETTER AND AN UNDERTAKING
RESPONDENT'S/S EXHIBITS:
EXHIBIT R2(a) TRUE COPY OF THE ORDER DATED
22.02.2012
