N.V.Peethambaran vs Kerala State Electricity Board
2021 Latest Caselaw 3166 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

           THURSDAY, THE 28TH DAY OF JANUARY 2021 / 8TH MAGHA, 1942

                          WP(C).No.15585 OF 2013(W)


PETITIONER:

                N.V.PEETHAMBARAN
                AGED 73 YEARS
                S/O.N.K.VELAYUDHAN,RETD.ACCOUNTS OFFICER,KSEB,NIKATHIL
                HOUSE,ANAPUZHA.P.O,KODUNGALLUR,THRISSURDISTRICT,PIN-680667.

                BY ADV. SRI.V.K.SUNIL

RESPONDENTS:

       1        KERALA STATE ELECTRICITY BOARD
                REPRESENTED BY ITS SECRETARY,VAIDHUTHI
                BHAVAN,PATTOM,THIRUVANANTHAPURAM-4.

       2        THE CHIEF ENGINEER (ELE.G.E.)
                KERALA STATE ELECTRICITY BOARD,VAIDHUTHI
                BHAWAN,PATTOM,THIRUVANANTHAPURAM-4.

       3        THE FINANCIAL ADVISOR AND CHIEF ACCONTS OFFICER
                KERALA STATE ELECTRICITY BOARD,VAIDHUTHI
                BHAVAN,PATTOM,THIRUVANANTHAPURAM-4.

                BY SRI.K.S.ANIL
                BY ADV. SRI.M.K.THANKAPPAN, SC

      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 28.01.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.15585 OF 2013(W)

                                    2




                             JUDGMENT

When this matter was called, the learned counsel for

the petitioner submitted that he has no instructions from

his client as of now and that even a registered notice issued

to him has not been responded until now.

2. When I go through the pleadings on record and

the materials available, I am of the view that by the efflux of

more than seven years when this writ petition has been

pending before this Court, the reliefs sought for may have

become infructuous.

I therefore, close this writ petition without any further

orders; however, leaving liberty to the petitioner to seek a

rehearing of this matter if he requires any further

clarifications or orders.

SD/-

                                        DEVAN RAMACHANDRAN

rp                                              JUDGE
 WP(C).No.15585 OF 2013(W)






                                   APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1                 EXHIBIT-P1 TRUE COPY OF THE ABSTRACT OF B.O.NO

PSI/1533/89(22)DATED 24.4.1990 ALONG WITH ARTICLE VIII.

EXHIBIT P2 EXHIBIT-P2 TRUE COPY OF THE CLARIFICATION ORDER B.O.NO.2138/1995 DATED 5.10.1995.

EXHIBIT P3 EXHIBIT-P3 TRUE COPY OF ORDER NO PAY FIXN I/95 DATED 29.1.96

EXHIBIT P4 EXHIBIT-P4 TRUE COPY OF THE JUDGMENT IN O.P.19332/1998 DATRED 23.11.2000 OF THE HONOURABLE HIGH COURT OF KERALA.

EXHIBIT P5 EXHIBIT-P5 TRUE COPY OF ORDER B.O.NO.859/01) (LA(S)IV/702/2001 DARTED 10.4.2011

EXHIBIT P6 EXHIBIT-P6 TRUE COPY OF THE JUDGMENT IN O.P.16493 OF 2002(L)OF THE HONOURABLE HIGH COURT OF KERALA.

EXHIBIT P7 EXHIBIT-P7 TRUE COPY OF THE JUDGMENT IN WP(C)17526/2005 OF THE HONOURABLE HIGH COURT OF KERALA.

EXHIBIT P8 EXHIBIT-P8 TRUE COPY OF THE REPRESENTATION DATED 12.6.2009 SUBMITTED BY THE PETITIONER BEFORE THE IST RESPONDENT

EXHIBIT P9 EXHIBIT-P9 TRUE COPY OF THE REPLY DATED 11.11.2011 ISSUED BY THE ACCOUNTS OFFICER & INFORMATION OFFICER TO THE PETITIONER

EXHIBIT P10 EXHIBIT-P10 TRUE COPY OF THE 2ND REPRESENTATION 24.1.2012 SUBMITTED BY THE PETITIONER BEFORE THE IST RESPONDENT

EXHIBIT P11 EXHIBIT-P11 TRUE COPY OF THE REPLY 21.5.2012 SENT BY THE IST RESPONDENT TO THE PETITIONER'S EXT-P7 AND P 10 REPRESENTATIONS.