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K.X.Martin & Others vs K.S.E.B. & Another
2021 Latest Caselaw 22698 Ker

Citation : 2021 Latest Caselaw 22698 Ker
Judgement Date : 19 November, 2021

Kerala High Court
K.X.Martin & Others vs K.S.E.B. & Another on 19 November, 2021
           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
 FRIDAY, THE 19TH DAY OF NOVEMBER 2021 / 28TH KARTHIKA, 1943
                      WP(C) NO. 33600 OF 2010
PETITIONERS:

    1     K.X.MARTIN,ASSISTANT ENGINEER (CIVIL), GENERATION
          DIVISION, K.S.E.B., KALLARKUTTY, IDUKKI DISTRICT.

    2     SUDHEESH K.N.
          ASSISTANT ENGINEER (CIVIL), CHIMMONY DIVISION,
          K.S.E.B., CHIMMONY DAM P.O., THRISSUR DISTRICT.

    3     SURESH KUMAR P.
          ASSISTANT ENGINEER (CIVIL), CIVIL SUB DIVISION,
          K.S.E.B., PEECHI P.O., THRISSUR DISTRICT.

    4     P.M.MATHAI,ASSISTANT ENGINEER (CIVIL), THOTTIYAR
          HYDRO ELECTRIC PROJECT, K.S.E.B., THATTEKKANNI P.O.,
          KARIMANAL, IDUKKI DISTRICT.

               BY ADVS.
                  DR.K.P.SATHEESAN
                  SRI.ANOOP.V.NAIR



RESPONDENTS:

    1    KERALA STATE ELECTRICITY BOARD (K.S.E.B IN SHORT)
         REP. BY ITS SECRETARY, VYDYUTHI BHAVANAM, PATTOM,
         THIRUVANANTHAPURAM-4

    2    THE CHIEF ENGINEER (H.R.M.)
         KERALA STATE ELECTRICITY BOARD, VYDYUTHI BHAVANAM,
         PATTOM, THIRUVANANTHAPURAM-4.

         BY SRI.M.K.THANKAPPAN, SC


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
19.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) 33600/2010                   2



                            JUDGMENT

Sri.M.K Thankappan, the learned standing counsel for K.S.E.B,

submits that the petitioners have been promoted as Assistant Executive

Engineers (Civil) during the pendency of this writ petition. This is

recorded. Accordingly, the writ petition is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

APPENDIX

PETITIONERS' EXHIBITS:

P1:TRUE COPY OF HE BOARD ORDER NO.LAS.I/18124/2002 DATED 27.11.2004.

P2:TRUE COPY OF THE NOTE SUBMITTED BY THE SECRETARY OF THE BOARD TO THE 2ND RESPONDENT DATED 29.5.2010.

P3:TRUE COPY OF THE ORDER B.O(FM) NO.2007/2010 (GPC4/RMU- PGL/51/09) DATED 31.7.2010.

P4:TRUE COPY OF THE REPRESENTATION FILED BY THE FIRST PETITIONER DATED 7.8.2010.

P5:TRUE COPY OF THE JUDGMENT DATED 17.8.2010 IN W.P. (C)NO.25820/2010.

P6:TRUE COPY OF THE ORDER NO.EB6(B)/WP(C)NO.25820/2010 DATED 4.10.2010 ISSUED BY THE 2ND RESPONDENT.

P7:TRUE COPY OF THE SEPARATE SENIORITY LIST PUBLISHED BY THE 2ND RESPONDENT AS PER ORDER NO.EB/GR.(C)/AE/SL(QUOTA)/06-07 DATED 12.1.2007.

spc/

 
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