M.K.Joy vs The Kerala State Electricity ...
2021 Latest Caselaw 1361 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.1611 OF 2011(B)


PETITIONER:

               M.K.JOY
               ASSISTANT ENGINEER, KERALA STATE ELECTRICITY BOARD,
               VELLOORKUNNAM, MUVATTUPUZHA.

               BY ADVS.
               SRI.ELVIN PETER P.J.
               SMT.POOJA SURENDRAN

RESPONDENTS:

      1        THE KERALA STATE ELECTRICITY BOARD
               REPRESENTED BY ITS SECRETARY, VAIDYUTHI BHAVANAM,,
               PATTOM, THIRUVANANTHAPURAM-695 001.

      2        THE CHIEF ENGINEER (HRM),
               KERALA STATE ELECTRICITY BOARD, VAIDYUTHI BHAVANAM,
               PATTOM, THIRUVANANTHAPURAM-695 001.

      3        THE EXECUTIVE ENGINEER
               KERALA STATE ELECTRICITY BOARD, MUVATTUPUZHA,
               PIN-686 661.

               R1 BY SRI.M.K.THANKAPPAN, SC, KERALA STATE
               ELECTRICITY BOARD LIMIT

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD            ON
13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1611 OF 2011           2

                             JUDGMENT

It is submitted by the learned counsel

for the petitioner that the writ petition

has become infructuous.

This writ petition is, therefore,

dismissed as having become infructuous.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

MC/18.1.2021