Rahul P.Raj vs Kerala State Electricity Board
2021 Latest Caselaw 14526 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        TUESDAY, THE 13TH DAY OF JULY 2021 / 22ND ASHADHA, 1943
                       WP(C) NO. 31771 OF 2013
PETITIONERS:

    1       RAHUL P.RAJ, AGED 26 YEARS, KARIPPALANGADU.P.O.,
            KARIPPALANGADU-685 601, IDUKKI.

    2       SURESH T.N, AGED 35 YEARS, THADATHIPLACKAL HOUSE,
            KARIPPILANGADU.P.O., NADUKANI-685 661, IDUKKI.

    3       SAMSON D.BABY, AGED 30 YEARS, PUTHUMENICKAL HOUSE,
            MECHAL.P.O., KOTTAYAM DISTRICT.

    4       AJITHA MOHAN, CHENAPURAYIL HOUSE,
            MOOLAMATTOM EAST.P.O., ASRAMAM, IDUKKI-685 589.

    5       AJITH KUMAR.K.K, KADUKUM MAKKAL HOUSE,
            KARIPPALANGADU.P.O., IDUKKI-685 601.

            BY ADV. SRI.KALEESWARAM RAJ


RESPONDENTS:

    1       KERALA STATE ELECTRICITY BOARD,
            REPRESENTED BY SECRETARY, KERALA STATE ELECTRICITY
            BOARD, VAIDYUTHI BHAVAN, THIRUVANANTHAPURAM-695 001.

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

    3       KERALA PUBLIC SERVICE COMMISSION,
            REPRESENTED BY THE SECRETARY,
            KERALA PUBLIC SERVICE COMMISSION, PATTOM,
            TRIVANDRUM - 695 004.

            BY ADVS. SRI.M.K.THANKAPPAN, SC,
            KERALA STATE ELECTRICITY BOARD LIMIT
                     SRI.P.C.SASIDHARAN, SC, KPSC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 31771 OF 2013
                                   -2-

                             JUDGMENT

The petitioners in this writ petition have

approached this Court in the year 2013 seeking a

direction to respondents 1 and 2 to review/assess

the number of backlog vacancies in the post of

Meter Reader, earmarked for the Scheduled Tribe

candidates for the years 2006 - 2014; and to

report such vacancies to the Kerala Public Service

Commission (PSC).

2. Even though I have referred to the primary

prayer of the petitioner as afore, the fact

remains that, they cannot obtain any relief in

this writ petition even if I am to find in their

favour, because admittedly, the rank list in which

they were appointed, has already expired.

3. In fact, it is the specific case of

Sri.P.C.Sasidharan - learned Standing Counsel for

the PSC, that since the rank list has expired, no

relief can be granted to the petitioners, WP(C) NO. 31771 OF 2013

particularly because no vacancies were reported as

ordered by this Court, pending this lis.

4. I find substantial force in the

submissions of Sri.P.C.Sasidharan and therefore,

dismiss this writ petition as having become

infructuous.

I also record that Sri.M.K.Thankappan -

learned Standing Counsel for the KSEB, submitted

that, as is also averred in the counter affidavit

filed by his client, a reassessment of the

vacancies was done; but that no vacancies were

found available and consequently, that no

reporting could be done.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C) NO. 31771 OF 2013

APPENDIX OF WP(C) 31771/2013

PETITIONER EXHIBITS:

EXHIBITS P1 A COPY OF THE NOTIFICATION ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE RANK LIST FOR THE POST OF METER READER IN KERALA STATE ELECTRICITY BOARD.

EXHIBIT P3 TRUE COPY OF THE REPLY DATED 19.12.2012 & 2.1.2013 OBTAINED UNDER THE RTI ACT 2005.

EXHIBIT P4 TRUE COPY OF THE REPLY DATED 20.2.2014.

RESPONDENT'S/S EXHIBITS : NIL.

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