P.M.Ramachandran vs The Kerala State Electricity ...
2021 Latest Caselaw 1285 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

   WEDNESDAY, THE 13TH DAY OF JANUARY 2021 / 23TH POUSHA, 1942

                       WP(C).No.932 OF 2021(N)


PETITIONER:

               P.M.RAMACHANDRAN
               AGED 74 YEARS
               PALAPARAMBIL HOUSE,
               VARANDARAPPILLY P.O.,
               THRISSUR-680 303.

               BY ADV. SRI.P.DEEPAK


RESPONDENTS:

      1        THE KERALA STATE ELECTRICITY BOARD,
               REPRESENTED BY ITS CHAIRMAN, VYDYUTHI BHAVAN,
               THIRUVANANTHAPURAM-695 004.

      2        THE CHIEF ENGINEER, HUMAN RESOURCES MANAGEMENT,
               KERALA STATE ELECTRICITY BOARD, VYDYUTHI BHAVAN,
               THIRUVANANTHAPURAM-695 004.

      3        THE EXECUTIVE ENGINEER,
               KERALA STATE ELECTRICITY BOARD,
               ELECTRICAL DIVISION, CHALAKUDY-680 307.


               SRI. ASOK M CHERIAN -SC

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 932/21
                                            2


                                  JUDGMENT

The petitioner has approached this Court

with a singular plea that his representation

preferred before the 2nd respondent-Chief

Engineer, KSEB, seeking compassionate allowance

from 01.08.2000 to 03.01.2006, be considered

untrammelled by Ext.P9 order.

2. In response to the afore submissions

made on behalf of the petitioner by his learned

counsel - Sri.P.Deepak, the learned Standing

Counsel for the KSEB - Sri.Asok M. Cherian,

submitted that there is no legal impediment in

the petitioner's representation being

considered by the 2nd respondent; but prayed

that this Court may not make any affirmative

declarations on the entitlement of the

petitioner to any relief and leave it to the

competent Authority to take an appropriate

decision thereon.

In the afore circumstances, I order this WPC 932/21

writ petition and direct the 2nd respondent-

Chief Engineer to take up and consider the

representation of the petitioner, after

affording him an opportunity of being heard -

either physically or through video-conferencing

- thus culminating in an appropriate order

thereon as expeditiously as is possible, but

not later than one month from the date of

receipt of a copy of this judgment.

Sd/-

                                          DEVAN RAMACHANDRAN
      RR                                             JUDGE
 WPC 932/21



                           APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE PROCEEDINGS OF THE SECOND RESPONDENT DATED 19.03.1997.

EXHIBIT P2 A TRUE COPY OF THE PROCEEDINGS OF THE SECOND RESPONDENT DATED 14.07.2000.

EXHIBIT P3 A TRUE COPY OF REPRESENTATION DATED 04.08.2003 ADDRESSED TO THE SECOND RESPONDENT.

EXHIBIT P4 A TRUE COPY OF THE REPRESENTATION DATED 12.03.2004 ADDRESSED TO THE THIRD RESPONDENT.

EXHIBIT P5 A TRUE COPY OF THE REPRESENTATION DATED 28.12.2004 ADDRESSED TO THE THIRD RESPONDENT.

EXHIBIT P6 A TRUE COPY OF THE APPLICATION FOR COMPASSIONATE ALLOWANCE DATED 02.03.2005 WITH COVERING LETTER DATED 07.03.2005.

EXHIBIT P7 A TRUE COPY OF THE REPRESENTATION DATED 28.03.2005 ADDRESSED TO THE SECOND RESPONDENT.

EXHIBIT P8 A TRUE COPY OF THE JUDGMENT DATED 25.05.2005 IN WPC NO.14989 OF 2005.

EXHIBIT P9 A TRUE COPY OF THE PROCEEDINGS OF THE SECOND RESPONDENT DATED 18.09.2009.

EXHIBIT P10 A TRUE COPY OF REPRESENTATION DATED 27.07.2015 ADDRESSED TO THE SECOND RESPONDENT.

EXHIBIT P11 A TRUE COPY OF REPRESENTATION DATED WPC 932/21

07.09.2015 ADDRESSED TO THE SECOND RESPONDENT.

EXHIBIT P12 A TRUE COPY OF REPRESENTATION DATED 07.09.2015 ADDRESSED TO THE THIRD RESPONDENT.

EXHIBIT P13 A TRUE COPY OF REPRESENTATION DATED 10.11.2026 ADDRESSED TO THE SECOND RESPONDENT.