Kavitha Rajan vs Kerala State Electricity Board - ...
2021 Latest Caselaw 18346 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE SUNIL THOMAS
    TUESDAY, THE 7TH DAY OF SEPTEMBER 2021 / 16TH BHADRA, 1943
                        WP(C) NO. 12688 OF 2021
PETITIONER/S:
           KAVITHA RAJAN, AGED 44 YEARS
           W/O.V.PRATHEEP KUMAR, VIYAT GOURI SANKARAM, KVRA 25-A,
           KARYAVATTOM P.O., THIRUVANANTHAPURAM - 695 581.
           (SUPERINTENDENT IN DESPATCH SECTION, OFFICE OF CHIEF
           ENGINEER, KSEB, VYDYUTHI BHAVAN, THIRUVANANTHAPURAM,
           NOW PROMOTED UNDER ORDER OF TRANSFER AND PROMOTION TO
           OFFICE OF THE SPECIAL OFFICER, REVENUE, VYDYUTHI
           BHAVAN).

          BY ADVS.
          R.T.PRADEEP
          M.BINDUDAS
          K.C.HARISH


RESPONDENT/S:

    1     KERALA STATE ELECTRICITY BOARD - KSEB
          VYDYUTHI BHAVAN, PATTOM, THIRUVANANTHAPURAM - 695004
          REPRESENTED BY ITS CHAIRMAN AND MANAGING DIRECTOR.

    2     CHAIRMAN AND MANAGING DIRECTOR
          KERALA STATE ELECTRICITY BOARD LIMITED (KSEB), VYDYUTHI
          BHAVAN, PATTOM, THIRUVANANTHAPURAM - 695 004.

    3     CHIEF ENGINEER(HRM)
          KERALA STATE ELECTRICITY BOARD LIMITED (KSEB), VYDYUTHI
          BHAVAN, PATTOM, THIRUVANANTHAPURAM - 695 004.

    4     ADDL.R4.STATE OF KERALA
          REPRESENTD BY CHIEF SECRETARY, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM-695 001.
          IS IMPLEADED AS PER ORDER DATED 01-07-2021 IN IA 2/21
          IN WP(C)

          BY ADV M.K.THANKAPPAN




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12688 OF 2021             2



                          JUDGMENT

It is submitted by the learned counsel for the petitioner

that the matter for the time being has become infructuous.

This is recorded and the writ petition is dismissed as

infructuous, however, without prejudice to any related

claim, which the petitioner may set up in future.

Sd/-

SUNIL THOMAS, JUDGE R.AV

APPENDIX OF WP(C) 12688/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF STATEMENT OF RELINQUISHMENT DATED 24/07/2020.

Exhibit P2 TRUE COPY OF G.O.(P) NO.39/91/P&ARD DATED 07/12/1991 ISSUED BY THE GOVERNMENT OF KERALA.

Exhibit P3 TRUE COPY OF ORDER B.O.NO.584/2000(ESTT.V-7184/1999) DATED 06/03/2000 ISSUED BY THE 1ST RESPONDENT.

Exhibit P4 TRUE COPY OF ORDER B.O.(FB) NO.708/2003(ESTT.III/MISC./T.G./2001) DATED 29/05/2003 ISSUED BY THE 1ST RESPONDENT.

Exhibit P5 TRUE COPY OF G.O.(P) NO.20/2004/P&ARD DATED 10/12/2004 ISSUED BY THE GOVERNMENT OF KERALA.

Exhibit P6 TRUE COPY OF THE NOTICE DATED 12/10/2020 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER.

Exhibit P7 TRUE COPY OF LETTER DATED 03/12/2020 ISSUED BY THE DEPUTY CHIEF ENGINEER (HRM)-II TO THE PETITIONER.

Exhibit P8 TRUE COPY OF THE REPLY LETTER DATED 17/12/2020 ISSUED BY THE PETITIONER.

Exhibit P9 TRUE COPY OF THE NOTICE DATED 05/02/2021 ISSUED BY THE 3RD RESPONDENT.

Exhibit P10 TRUE COPY OF THE REPRESENTATION DATED 17/02/2021 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.

Exhibit P11 TRUE COPY OF NOTICE DATED 16/03/2021 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER.

Exhibit P12 TRUE COPY OF MEMORANDUM OF APPEAL DATED

07/04/2021 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

Exhibit P13 TRUE COPY OF LETTER DATED 19/05/2021 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER.

Exhibit P14 TRUE COPY OF THE LETTER DATED NIL SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT DURING THE LAST WEEK OF MAY 2021.

Exhibit P15 TRUE COPY OF THE ORDER DATED 04/06/2021 ISSUED BY THE DEPUTY CHIEF ENGINEER (HRM

1) IN CHARGE OF THE 3RD RESPONDENT.

Exhibit P16 TRUE COPY OF THE PROCEEDINGS DATED 04/06/2021 ISSUED BY THE DEPUTY CHIEF ENGINEER (HRM 1) ON BEHALF OF THE 3RD RESPONDENT.

Exhibit P17 TRUE COPY OF MEMO DATED 07/06/2021 ISSUED BY 3RD RESPONDENT TO THE PETITIONER.