Kerala State Electricity Board - ... vs Kn Chandramohan
2021 Latest Caselaw 17906 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                 THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
        Wednesday, the 1st day of September 2021 / 10th Bhadra, 1943
                             WA NO. 891 OF 2021

   AGAINST JUDGMENT DATED 21.01.2021 IN WP(C) 18877/2011 OF THIS COURT.

                                     ---

APPELLANTS/RESPONDENTS 1 & 2:

1.KERALA STATE ELECTRICITY BOARD LTD.,REPRESENTED BY ITS
SECRETARY, VIDYUTHI BHAVANAM,PATTOM,THIRUVANANTHAPURAM-695 004.

2.CHIEF ENGINEER(HRM), KERALA STATE ELECTRICITY BOARD LTD.,   VIDYUTHI
BHAVANAM,PATTOM,THIRUVANANTHAPURAM-695 004.

BY SRI.RAJU JOSEPH, SENIOR ADVOCATE AND

ADV.SRI.JOSEPH ANTONY C.

RESPONDENT/PETITIONER IN WPC:

1.K.N. CHANDRA MOHANAN, ASSISTANT ENGINEER, ELECTRICAL SECTION,KSEB,
ADOOR,PATHANAMTHITTA DISTRICT-691 523. *ADDL, R2 IMPLEADED

 STATE OF KERALA, REPRESENTED BY THE PRINCIPAL

 SECRETARY TO GOVERNMENT IN THE POWER DEPARTMENT,

 GOVERNMENT SECRETARIAT,THIRUVANANTHAPURAM. IS SUO MOTU IMPLEAED AS
ADDL.R2 AS PER ORDER DATED 15/07/2021 IN WA 891/2021.

BY ADV.SRI.N.KRISHNAPRASAD FOR R1.

SENIOR GOVERNMENT PLEADER FOR R2.




     This Writ Appeal again coming on for orders on 01.09.2021 upon
perusing the appeal memorandum and this Court's order dated
10.08.2021, the court on the same day passed the following:

                                                                       P.T.O.
 EXT.P4: TRUE COPY OF THE ORDER DATED 01/12/2008.

                             ---
    ALEXANDER THOMAS & A.BADHARUDEEN, JJ.
   =========================================
                         W.A No.891 of 2021
                      [arising out of the judgment dated
                     21.01.2021 in W.P(C) No.18877/2011]
    =========================================
                 Dated this the 01st day of September, 2021

                                ORDER

The learned Senior Government Pleader seeks some more time to

get instructions on the points required in this Court's order dated

15.07.2021 and order dated 10.08.2021. The plea for adjournment is not

opposed.

2. Sri.N.Krishna Prasad, learned counsel appearing for the

contesting respondent/writ petitioner would request that short time may

be granted to him to enable the filing of either a statement or an affidavit

of his party and to produce copy of the Government Orders covering the

field, more particularly, G.O(P)No.1041/1979 (142)/Fin. dated 27.11.1979

issued by the competent authority of the State Government in the

Finance Department and any other Government norms in the matter.

Time granted. The writ petitioner may also produce copies of

G.O(P)No.3116/1998/Fin. dated 15.12.1998 and Board Order

No.1130/2000(Estt.V/1468/90) dated 09.05.2000, referred to in para.4 W.A No.891 of 2021

of Ext.P-4 Board order given on page.35 of the paper book of this

appeal.

List on 14/09/2021.

Hand Over

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

A.BADHARUDEEN, JUDGE

vgd

01-09-2021 /True Copy/ Assistant Registrar