Ashok Augustine vs Kerala State Electricity Board ...
2021 Latest Caselaw 20726 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
              THE HONOURABLE MR. JUSTICE SUNIL THOMAS
   TUESDAY, THE 5TH DAY OF OCTOBER 2021 / 13TH ASWINA, 1943
                     WP(C) NO. 16978 OF 2021
PETITIONER:

    1     ASHOK AUGUSTINE,
          AGED 54 YEARS
          S/O. K.J.AUGUSINE, FOREMAN GRADE II, KERALA STATE
          ELECTRICITY BOARD LIMITED, MECHANICAL MAINTENANCE
          SUB DIVIION, KAKKAYAM GENERATION DIVISION,
          KAKKAYAM, KOZHIKODE-673615, RESIDING AT PATHADAN
          HOUSE, ELAVOOR P.O., ANGAMALY-683 572,
          ERNAKULAM DISTRICT.

          BY ADVS.
          B.ASHOK SHENOY
          P.S.GIREESH
          ARJUN R NAIK

RESPONDENTS:

    1     KERALA STATE ELECTRICITY BOARD LIMITED- KSEB,
          REPRESENTED BY ITS SECRETARY, VAIDUTHI BHAVANAM,
          PATTOM, THIRUVANANTHAPURAM-695 004.

    2     THE DIRECTOR (GENERAL ELECTRICAL AND SCM),
          KERALA STATE ELECTRICITY BOARD LIMITED, VAIDUTHI
          BHAVANAM, PATTOM, THIRUVANANTHAPURAM-695 004.

    3     THE SECRETARY,
          KERALA STATE ELECTRICITY BOARD LIMITED, VAIDUTHI
          BHAVANAM, PATTOM, THIRUVANANTHAPURAM-695 004.

    4     THE CHIEF ENGINEER (HRM),
          KERALA STATE ELECTRICITY BOARD LIMITED, VAIDUTHI
          BHAVANAM, PATTOM, THIRUVANANTHAPURAM-695 004.

    5     THE DEPUTY CHIEF ENGINEER,
          KERALA STATE ELECTRICITY BOARD LIMITED,
          GENERATION CIRCLE, VYDYUTHI BHAVANAM,
 WP(C.) NO.16978 OF 2021
                                    2

             KOTTAPPURAM,
             THRISSUR-680 004.

             BY ADV. SRI.M.K THANKAPPAN, SC

      THIS    WRIT     PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION     ON     05.10.2021,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C.) NO.16978 OF 2021
                                 3




                          JUDGMENT

Dated this the 05th day of October, 2021

The petitioner herein is an employee of the first

respondent K.S.E.B. He was employed as Foreman

Grade II in Mechanical Maintenance Sub Division,

having been promoted to the above post with effect

from 10.11.2015. The petitioner now claims that he is

now due for further promotion as Foreman Grade I.

Accordingly, Ext.P3 representation dated 24.11.2020

was submitted by the petitioner seeking promotion to

Foreman Grade I post and is pending. Ext.P4 and Ext.P5

are the clarifications forwarded pursuant to Ext.P3.

2. Considering the limited prayer sought by the

petitioner and after hearing the learned Counsel for the

petitioner, the learned Standing Counsel for the K.S.E.B.

and the learned Government Pleader, I am inclined to

direct the fourth respondent to consider and pass

orders in accordance with law on Ext.P3 representation,

reckoning Ext.P2 and clarifications of second and third WP(C.) NO.16978 OF 2021

respondents on Ext.P4 and Ext.P5, as expeditiously as

possible, at any rate, within a period of two months

from the date of receipt of a copy of this judgment.

The Writ Petition is disposed of as above.

Sd/-

SUNIL THOMAS

JUDGE SKP/5-10 WP(C.) NO.16978 OF 2021

APPENDIX OF WP(C) 16978/2021

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF ORDER NO.

EB2/PROMOTION/2015-16/1318 DATED 30/11/2015 ISSUED BY THE 3RD RESPONDENT TO PETITIONER.

EXHIBIT P2 TRUE COPY OF ORDER NO.

EB7/GENL./TECH.GROUP/10 DATED 20/01/2010 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P3 TRUE COPY OF REPRESENTATION DATED 24/11/2020 SUBMITTED BY PETITIONER TO EXECUTIVE ENGINEER OF KAKKAYAM GENERATION DIVISION OF 1ST RESPONDENT.

EXHIBIT P4 TRUE COPY OF NOTE NO. FB4(C)/SKILLED TECHNICIAN/200/2021-22 DATED 16/03/2021 SUBMITTED BY 4TH RESPONDENT BEFORE 2ND RESPONDENT.

EXHIBIT P5 TRUE COPY OF NOTE NO. ESTT.II/1494/2021 DATED 29/03/2021 SUBMITTED BY 3RD RESPONDENT BEFORE THE 2ND RESPONDENT.

RESPONDENTS' EXHIBITS: NIL

TRUE COPY

P.A.TO JUDGE