T.K.Shaji vs Kerala Water Authority
2021 Latest Caselaw 1453 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    THURSDAY, THE 14TH DAY OF JANUARY 2021 / 24TH POUSHA, 1942

                      WP(C).No.10829 OF 2011(C)


PETITIONER:

               T.K.SHAJI, OPERATOR, SECTION NO.I,
               KERALA WATER AUTHORITY,KWA SUB DIVISION,,
               KOTHAMANGALAM.

               BY ADVS.
               SRI.B.GOPAKUMAR
               SMT.CHINCY GOPAKUMAR

RESPONDENTS:

      1        KERALA WATER AUTHORITY,
               REPRESENTED BY ITS MANAGING DIRECTOR,
               JALA BHAVAN, VELLAYAMBALAM,, THIRUVANANTHAPURAM-1.

      2        THE EXECUTIVE ENGINEER, PH DIVISION,
               KERALA WATER AUTHORITY, MUVATTUPUZHA P.O.,
               PIN-686 661.

      3        ASST. EXECUTIVE ENGINEER, P.H.SUB DIVISION,
               KERALA WATER AUTHORITY, KOTHAMANGALAM P.O.,
               PIN-686 691.

               BY ADVS. SRI.GEORGE MATHEW, SC,
                        KERALA WATER AUTHORITY
                        SMT.AMBIKA DEVI, SC, KWA
                        SRI.P.BENJAMIN PAUL, SC,
                        KERALA WATER AUTHORITY

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD           ON
14.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.10829 OF 2011(C)

                                        -2-

                                     JUDGMENT

Dated this the 14th day of January 2021

When this matter was called today, it is

submitted by the learned counsel for the

petitioner that issues identical to the ones

impelled in the writ petition have been answered

by another learned Judge of this Court in the

judgment dated 13.03.2012 in W.P.(C)No.24861 of

2009 and connected matters. He, therefore,

prayed that this writ petition be also allowed

on such terms.

2. Having examined the judgment in W.P.

(C)No.24861 of 2009 and connected matters, I am

of the view that the petitioner herein is also

entitled to the benefits declared therein, since

he is similarly, if not identically, situated as

the petitioners therein.

In the afore circumstances, following the

judgment of this Court in W.P.(C)No.24861 of

2009 and connected matters, I allow this writ WP(C).No.10829 OF 2011(C)

petition and set aside Ext.P4 order.

Needless to say, the respondents are

directed to issue consequential proceedings

without any further delay.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C).No.10829 OF 2011(C)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE EXTRACT OF THE SERVICE BOOK OF PETITIONER.

EXHIBIT P2 TRUE EXTRACT OF THE ORDER NO.E-488/84 VOL.II DT.04.07.2002 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE ORDER NO.E.488/1988 DATED 17.10.2006 ISSUED BY 3RD RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE PAY FIXATION ORDER NO.A2-

217/03 VOL.III DT.30.12.2010 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE INTERIM ORDER IN W.P.

(C)NO.10987/2010-W DATED 30.3.2010 OF THIS HONOURABLE COURT.

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE