Biju.R.Moylan vs Kerala State Electricity Board ...
2021 Latest Caselaw 5566 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

     TUESDAY, THE 16TH DAY OF FEBRUARY 2021 / 27TH MAGHA,1942

                        WP(C).No.3984 OF 2021(W)


PETITIONER:

                BIJU.R.MOYLAN
                AGED 47 YEARS
                ASSISTANT ENGINEER (ELECTRICAL), POWER EQUIPMENT
                TESTING (PET) SUB DIVISION, KERALA STATE ELECTRICITY
                BOARD LTD, MADAKKATHARA, THRISSUR

                BY ADVS.
                DR.K.P.SATHEESAN (SR.)
                SRI.P.MOHANDAS (ERNAKULAM)
                SRI.K.SUDHINKUMAR
                SRI.S.K.ADHITHYAN
                SRI.SABU PULLAN
                SRI.GOKUL D. SUDHAKARAN

RESPONDENT/S:

      1         KERALA STATE ELECTRICITY BOARD LTD.
                REPRESENTED BY ITS SECRETARY, VYDYUTHI BHAVAN,
                PATTOM, THIRUVANANTHAPURAM-695 004.

      2         THE CHIEF ENGINEER (H.R.M),
                KEALA STATE ELECTRICITY BOARD LTD, VYDYUTHI BHAVAN,
                PATTOM, THIRUVANANTHAPURAM-695 004.


                ASHOK M CHERIAN SC KSEB

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.3984 OF 2021

                                      2




                                JUDGMENT

Dated this the 16th day of February 2021

This writ petition is filed seeking the following reliefs:-

(i) to issue a Writ of Mandamus or order or direction to the 2nd respondent to consider and pass appropriate orders on Ext.P3 representation as expeditiously as possible and at any rate within a time limit that may be fixed by this Hon'ble Court.

(ii) to issue a Writ of Mandamus or order or direction to the 2nd respondent to regularizes the appointment of the petitioner as Assistant Engineer with effect from 15.06.2004, the date on which he was temporarily promoted as Assistant Engineer.

(iii) to issue a Writ of Mandamus or order or direction to the 2nd respondent to ascertain whether 33 vacancies of Assistant Engineers were available under 10% quota prior to 01.02.2005 and if so, the petitioner may be regularized in the said cadre with effect from 15.06.2004.

2. Heard the learned counsel for the petitioner and the

learned standing counsel appearing for the PSC.

3. It is submitted by the learned counsel for the petitioner

that pointing out the vacancies which were available on WP(C).No.3984 OF 2021

31.05.2005, the petitioner has preferred Ext.P3 representation

before the 2nd respondent. It is submitted that Ext.P3

representation is liable to be considered in accordance with law.

Having heard the learned standing counsel also, there will

be a direction to the 2nd respondent to take up, consider and pass

orders on Ext.P3 representation preferred by the petitioner within

a period of one month from the date of receipt of a copy of this

judgment.

Sd/-

ANU SIVARAMAN

JUDGE

ssa WP(C).No.3984 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE JUDGMENT DATED 28.2.2020 IN WA NO 2343/2019

EXHIBIT P2 TRUE COPY OF THE ORDER DATED 25.9.2020 IN RP NO 354/2020 IN A NO 2343/2019

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 7.10.2020