The Secretary vs S. Christin
2021 Latest Caselaw 2316 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

   WEDNESDAY, THE 20TH DAY OF JANUARY 2021 / 30TH POUSHA, 1942

                      WP(C).No.29476 OF 2016(H)


PETITIONERS:

      1        THE SECRETARY
               KERALA STATE ELECTRICITY BOARD, VYDYUTHIBHAVANAM,
               PATTOM P.O., THIRUVANANTHAPURAM.

      2        THE CHIEF ENGINEER (HRM)
               KERALA STATE ELECTRICITY BOARD, VYDYUTHIBHAVANAM,
               PATTOM P.O., THIRUVANANTHAPURAM.

               BY ADVS.
               SRI.SAJEEV KUMAR K.GOPAL
               SRI.N.SATHEESH

RESPONDENTS:

      1        S. CHRISTIN
               C.R.BHAVAN, AMMANNOOR, NARUVAMOODU P.O., PALLICHAL,
               THIRUVANANTHAPURAM - 695 020.

      2        THE LOK AYUKTA
               THIRUVANANTHAPURAM 695 001.




               SMT. RENU D.P - SC

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD            ON
20.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.29476 OF 2016           2




                            JUDGMENT

Dated this the 20th day of January 2021

The learned counsel for the petitioners submits that this

writ petition is not pressed.

This submission is recorded. Consequently, this writ

petition is dismissed as having been not pressed.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

SMF/20.01

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE COMPLAINT NO. 655 OF 2014 PREFERRED BY THE 1ST RESPONDENT BEFORE THE 2ND RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE WRITTEN OBJECTION FILED BY THE BOARD IN THE COMPLAINT.

EXHIBIT P3 TRUE COPY OF THE AUDIT CIRCULAR ISSUED BY THE BOARD DATED 19/07/2012.

EXHIBIT P4 TRUE COPY OF THE ORDER DATED 05/06/2012 ISSUED BY THE BOARD GIVING CLARIFICATION REGARDING THE IMPLEMENTATION OF PAYMENT OF GRATUITY ACT.

EXHIBIT P5 TRUE COPY OF THE ORDER PASSED BY THE SECOND RESPONDENT IN COMPLAINT NO. 655 OF 2014.

//TRUE COPY// P A TO JUDGE