Subhash.K vs Kerala State Electiricity Board
2021 Latest Caselaw 20964 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
              THE HONOURABLE MR. JUSTICE SUNIL THOMAS
  WEDNESDAY, THE 6TH DAY OF OCTOBER 2021 / 14TH ASWINA, 1943
                     WP(C) NO. 21206 OF 2021
PETITIONER:

    1     SUBHASH.K.,
          AGED 42 YEARS
          LINEMAN, GRADE -I, ELECTRICIAN SECTION, EDOOR,
          S/O. KORAN, RESIDING AT KOTTAKUNNUMMAL HOUSE,
          PAYAM P.O,KANNUR DISTRICT-670 704

          BY ADV CIBI THOMAS

RESPONDENTS:

    1     KERALA STATE ELECTIRICITY BOARD,
          REPRESENTED BY ITS SECRETARY, VYDYUTHI BHAVAN,
          PATTAM, THIRUVANANTHAPURAM-695 004.

    2     THE CHIEF ENGINEER,
          (HUMAN RESOURCE DEVELOPMENT WING), VYDYUTHI BHAVAN,
          PATTAM, THIRUVANANTHAPURAM-695 004.

    3     THE EXECUTIVE ENGINEER,
          OFFICE OF THE EXECUTIVE ENGINEER, KERALA STATE
          ELECTRICITY BOARD, ELECTRICAL DIVISION, IRITTY,
          KANNUR DISTRICT-670 703.

    4     THE ASSISTANT EXECUTIVE ENGINEER,
          ELECTRICAL SUB DIVISION, EDOOR, PAYAM P.O,
          KANNUR DISTRICT-670 704

    5     THE ENQUIRY OFFICER AND ASSISTANT EXECUTIVE
          ENGINEER, ELECTRICAL SUB DIVISION, SHIVAPURAM,
          KANNUR DISTRICT, 670 702.

          BY ADV. SMT.A.G ANEETHA, SC

    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
 WPC No.21206 of 2021
                          2


ON 06.10.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WPC No.21206 of 2021
                                    3




                          JUDGMENT

Dated this the 06th day of October, 2021

The petitioner herein who is under suspension and

is facing domestic enquiry, WAS served with Ext.P3

charge memo. it was replied by Ext.P4. The fifth

respondent is the Enquiry Officer, who issued notice of

appearance to the petitioner to appear. Accordingly,

petitioner appeared before the Enquiry Officer. The

petitioner submitted Ext.P7 request before the Enquiry

Officer seeking assistance of a lawyer invoking Clause

16(6) of Kerala State Electricity Board Employees'

(Classification, Control and Appeal) Regulations 1969.

The limited prayer sought by the petitioner is for a

direction to consider Ext.P7.

2. Having heard the learned Counsel for the

petitioner and the learned Standing Counsel for the

K.S.E.B., Smt. A.G. Aneetha, I am inclined to dispose of

the Writ Petition itself by directing the Enquiry Officer to

pass appropriate order on Ext.P7 in accordance with WPC No.21206 of 2021

law, before he further proceeds in the enquiry.

Decosopm shall be taken within one month from the

date of receipt of a copy of this judgment.

The Writ Petition is disposed of as above.

Sd/-

SUNIL THOMAS

JUDGE SKP/6-10 WPC No.21206 of 2021

APPENDIX OF WP(C) 21206/2021

PETITIONER'S EXHIBITS:

EXHIBIT P1                A TRUE COPY OF SHOW CAUSE NOTICE DATED
                          08.07.2021   ISSUED   BY    THE    3RD
                          RESPONDENT'S OFFICE.

EXHIBIT P2                A   TRUE  COPY   OF  EXPLANATION  DATED

20.07.2021 SUBMITTED BY THE PETITIONER.

EXHIBIT P3 A TRUE COPY OF CHARGE MEMO DATED 02.08.2021 ALONG WITH STATEMENT OF ALLEGATION.

EXHIBIT P4 A TRUE COPY OF REPLY DATED 24.08.2021 SUBMITTED BY THE PETITIONER.

EXHIBIT P5 A TRUE COPY OF THE COMMUNICATION DATED 02.09.2021 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P6 A TRUE COPY OF THE COMMUNICATION DATED 07.09.2021 ISSUED BY THE 5TH RESPONDENT.

EXHIBIT P7                A TRUE COPY OF THE REQUEST SUBMITTED BY
                          THE    PETITIONER   BEFORE   THE    5TH
                          RESPONDENT.


RESPONDENTS' EXHIBITS: NIL

                                TRUE COPY

                               P.A.TO JUDGE