Rajan Kunju P.I vs Kerala State Electricity Board
2021 Latest Caselaw 13831 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        FRIDAY, THE 2ND DAY OF JULY 2021 / 11TH ASHADHA, 1943
                       WP(C) NO. 35105 OF 2014
PETITIONER:

           RAJAN KUNJU P.I., AGED 56 YEARS
           S/O.CHERIYAN ITTY, OVERSEER, ELECTRICAL SECTION,
           KOTTAYAM CENTRAL, KERALA STATE ELECTRICITY BOARD LTD,
           KOTTAYAM AND RESIDING AT KOTTAKKAL HOUSE, MARIYAPILLY
           P.O., KOTTAYAM DISTRICT.

           BY ADVS.
           SRI.P.M.MOHAMMED SHIRAZ
           SMT.G.R.MANJU



RESPONDENTS:

    1      KERALA STATE ELECTRICITY BOARD
           VYDYUTHI BHAVAN, PATTOM P.O., THIRUVANANTHAPURAM-695
           004, REPRESENTED BY ITS SECRETARY (ADMINISTRATION).

    2      THE CHIEF ENGINEER (HRM)
           KERALA STATE ELECTRICITY BOARD LTD., VYDYUTHI BHAVAN,
           PATTOM P.O., THIRUVANANTHAPURAM-695 004.

           BY ADV SRI.K.S.ANIL, SC, KSEB




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 35105 OF 2014

                                 2


                            JUDGMENT

This writ petition has been filed by the petitioner

seeking that the KSEB be directed to allow him to continue in

service till the age of 60 years.

I notice that this writ petition was filed as early as in the

year 2014, when the petitioner was 56 years in age. Even

though this writ petition was admitted on 20.12.2014, no

interim order had been granted; and obviously therefore, the

petitioner has now retired from service.

In the afore circumstances, I do not think that there is

any good reason now why this Court should consider the

averments in this writ petition on its merits.

This writ petition is, therefore, closed, finding it to have

become infructuous.

Sd/- DEVAN RAMACHANDRAN JUDGE STU