Shiju Thomas vs Kerala State Electricity Board ...
2021 Latest Caselaw 23154 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 WEDNESDAY, THE 24TH DAY OF NOVEMBER 2021 / 3RD AGRAHAYANA,
                                 1943
                      WP(C) NO. 14393 OF 2021
PETITIONER:

            SHIJU THOMAS
            AGED 41 YEARS
            PALLIVATHUKKAL HOUSE, CHILAVU P.O, THODUPUZHA, PIN
            685 588

            BY ADV GEORGEKUTTY MATHEW

RESPONDENTS:

    1       KERALA STATE ELECTRICITY BOARD LIMITED
            REPRESENTED BY ITS SECREETARY, VYDYUTHI BHAVAN,
            THIRUVANANTHAPURAM, PATTOM P.O, PIN 685 004

    2       THE DEPUTY CHIEF ENGINEER,
            KERALA STATE ELECTRICITY BOARD LIMITED,
            TRANSMISSION CIRCLE, THODUPUZHA, IDUKKI DISTRICT,
            PIN 685 584

    3       ASSISTANT ENGINEER
            LINE MAINTENANCE SECTION, KSEB, VAZHATHOPE P.O,
            IDUKKI, PIN 685 602

            BY ADV.SUDHEER GANESH KUMAR, SC
     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   24.11.2021,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.14393/2021

                                     2




                    P.V.KUNHIKRISHNAN, J.
                     --------------------------------
                    W.P.(C).No.14393 of 2021
              ----------------------------------------------
           Dated this the 24th day of November, 2021


                             JUDGMENT

This writ petition is filed with following prayers:

i. Issue a writ of mandamus directing the Respondents to disburse the Bill Amount covered by Ext. P1 to the Petitioner with interest at the rate of 18% for the period of delay to the Petitioner immediately within the time limit fixed by this Hon'ble Court, in the interest of justice.

ii. To grant such other reliefs as are just and proper in the nature of this case.

2. When this writ petition came up for consideration,

the Standing Counsel for the respondents submitted that the

bill amount was not released because of the pendency of W.P.

(C). No.10164 of 2021, which is already disposed by this Court

today and therefore, the amount will be disbursed to the

petitioner immediately. The counsel for the petitioner W.P.(C).No.14393/2021

submitted that there may be a time limit for disbursing the bill

amount.

Therefore, this writ petition is disposed of with a

direction to the competent authority among the respondents to

disburse the amount due to the petitioner, as expeditiously as

possible, at any rate, within one month from the date of

receipt of a copy of this judgment.

sd/-

                                       P.V.KUNHIKRISHNAN
JV                                            JUDGE
 W.P.(C).No.14393/2021





                 APPENDIX OF WP(C) 14393/2021

PETITIONER EXHIBITS
Exhibit P1        TRUE COPY OF THE WORK ORDER DATED 12-
                  03-2021
Exhibit P2        TRUE COPY OF THE LICENSE OF SRI. P.S
                  XAVIER
Exhibit P3        TRUE COPY OF THE CERTIFICATE DATED 09-

07-2021 ISSUED BY THE 3RD RESPONDENT.