K.N. Raveendranadhan vs The Kerala State Electricity ...
2021 Latest Caselaw 21179 Ker

WA No.1238/2021                             1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                         THE HONOURABLE MR.JUSTICE S.V.BHATTI
                                          &
                       THE HONOURABLE MR.JUSTICE BASANT BALAJI
              Wednesday, the 20th day of October 2021 / 28th Aswina, 1943
                                  WA NO. 1238 OF 2021

        AGAINST JUDGMENT DATED 15.03.2021 IN WP(C) 34061/2014 OF THIS COURT.

                                         ---

   APPELLANTS/PETITIONERS:

    1.K.N. RAVEENDRANADHAN,AGED 61 YEARS,

      SON OF NARAYANAN NAIR,

      ASSISTANT EXECUTIVE ENGINEER,

      KERALA STATE ELECTRICITY BOARD,    ELECTRICAL SUB DIVISION,

      P.O.KOTTACKAL,MALAPPURAM DISTRICT.

    2.K.KEERAN,AGED 60 YEARS,SON OF CHATHAN,

      ASSISTANT ENGINEER,

      ELECTRICAL SECTION,     KERALA STATE ELECTRICITY BOARD,

      EDARIKODE,MALAPPURAM DISTRICT.

    BY ADVS.M/S.V.A.MUHAMMED & V.RAJASEKHARAN NAIR

   RESPONDENTS/RESPONDENTS:

    1.THE KERALA STATE ELECTRICITY BOARD,

      REPRESENTED BY ITS SECRETARY,    VYDYUTHI BHAVAN,

      THIRUVANANTHAPURAM -695 001.

    2.THE EXECUTIVE ENGINEER,

      ELECTRICAL DIVISION,     KERALA STATE ELECTRICITY BOARD,

      TIRURANGADI,MALAPPURAM DISTRICT-676 306.

    3.SRI.P.SAINUDDEEN,POOZHITHURA HOUSE,

      NILAPARAMBU P.O.KUTTIPPALA,

      MALAPPURAM DISTRICT 676 501.

                                                                            P.T.O.
 WA No.1238/2021                               2/2




    4.SRI. ASHRAF, NALLOLI HOUSE,

      P.O.KARUKA, KADUNGATHIKUNDU,    MALAPPURAM DISTRICT-676 503.

    5.SRI. ABOOBACKER,POOZHITHURA HOUSE,

      NILAPARAMBU, P.O.KUTTIPPALA,

      MALAPPURAM DISTRICT-676 501.

    6.THE ADDITIONAL DISTRICT MAGISTRATE ,          DISTRICT COLLECTORATE,

      MALAPPURAM DISTRICT-676 519.

    7.THE KERALA STATE ELECTRICITY REGULATORY COMMISSION,

      REPRESENTED BY ITS SECRETARY,

      VYDYUTHI BHAVAN,THIRUVANANTHAPURAM-695 001.

    BY ADV.SRI.N.SATHEESH FOR R1 & R2.


        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appel memorandum, the High Court be pleased to
   stay the operation and implementation of the Judgment in W.P.(C)No.34061
   of 2014 (G) dated 15-03-2021, pending disposal of the Writ Appeal.


        This Writ Appeal coming on for admission on 20/10/2021 upon perusing
   the appeal memorandum, the court on the same day passed the following:

                                         ORDER

Admit.

Issue notice to respondents.

Parties are directed to maintain status quo as on date.

Post the Writ Appeal for hearing in the first week of February.

20/10/2021 Sd/-S.V.BHATTI,JUDGE

Sd/-BASANT BALAJI,JUDGE

20-10-2021 /True Copy/ Assistant Registrar