Kunhammed.C vs Kerala State Electricity Board
2022 Latest Caselaw 9745 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

         FRIDAY, THE 26TH DAY OF AUGUST 2022 / 4TH BHADRA, 1944

                         WP(C) NO. 18733 OF 2014

PETITIONER/S:

           KUNHAMMED.C
           AGED 39 YEARS
           S/O.MOOSSA, CHALIL HOUSE, VAIKKILASSERY P O, VADAKARA,
           KOZHIKODE DIST
           BY ADVS.
           SRI.U.K.DEVIDAS
           SRI.K.K.ANILRAJ


RESPONDENT/S:

     1     KERALA STATE ELECTRICITY BOARD
           REP BY ITS SECRETARY, VYDHUTHI BHAVAN, PATTOM,
           THIRUVANANTHAPURAM-695004
     2     THE CHIEF ELECTRICAL INSPECTOR
           CHIEF ELECTRICAL INSPECTORATE,HOUSING BOARD BUILDING,
           SANTHI NAGAR, THIRUVANANTHAPURAM-695001
     3     KERALA STATE ELECTRICITY LICENSING BOARD
           REP BY ITS SECRETARY, HOUSING BOARD BUILDING, SANTHI NAGAR,
           THIRUVANANTHAPURAM-695001
     4     THE DEPUTY CHIEF ELECTRICAL INSPECTOR
           ELECTRICAL INSPECTORATE, CIVIL STATION, KOZHIKODE-673001
           BY ADVS.
           SRI.M.K.THANKAPPAN, SC, KERALA STATE ELECTRICITY BOARD LIMIT
           GOVERNMENT PLEADER




           SRI.JOBY JOSEPH,SENIOR GOVERNMENT PLEADER
           SRI.M.K. THANKAPPAN, SC



      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 26.08.2022,

     THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
  W.P.(C) No. 18733/2014             :2:



                Dated this the 26th day of August, 2022.
                              JUDGMENT

The petitioner has filed this writ petition being aggrieved by the

non­inclusion of the petitioner's name in Ext. P6 list of candidates

eligible for Electrical Wireman Permit in Kozhikode District published

by the Secretary of the Kerala State Electricity Licensing Board,

apparently for the reason that he is not having sufficient attendance.

2. Anyhow, the subject issue relates to the year 2012 and now

10 years have elapsed. At this juncture, one cannot legally presume

that anything remains to be adjudicated in this writ petition. The writ

petition was pending before this Court without securing any interim

orders.

3. Therefore, this writ petition is dismissed, declining the reliefs

sought for in the writ petition.

However, I make it clear that if the petitioner is qualified

enough to write any examination, the petitioner may apply for the

same in accordance with law.

sd/­ SHAJI P. CHALY, JUDGE.

Rv

APPENDIX OF WP(C) 18733/2014

PETITIONER'S EXHIBITS:

P1:-TRUE COPY OF THE FORWARDING LETTER DTD 18/3/2012 SENT BY THE PRINCIPAL, HI-TECH INSTITUTE OF TECHNOLOGY TO THE 3RD RESPONDENT P2:-TRUE COPY OF THE HALL TICKET ISSUED TO THE PETITIONER FOR ATTENDING THE WRITTEN EXAMINATION SCHEDULED ON 26/5/2012 P3:-TRUE COPY OF THE HALL TICKET ISSUED TO THE PETITIONER FOR PRACTICAL EXAMINATION P4:-TRUE COPY OF THE REQUEST DTD 24/12/2012 SUBMITTED BY THE PETITIONER TO THE 3RD RESPONDENT P5:-TRUE COPY OF THE CHALAN RECEIPT SENT BY THE PETITINER ALONG WITH EXT P4 P6:-TRUE COPY OF THE RELEVANT EXTRACT OF THE LIST OF CANDIDATES ELIGIBLE FOR ELECTRICAL WIREMEN COMPETENCY CERTIFICATE AND PERMT IN KOZHIKODE DISTRICT.

P7:-TRUE COPY OF THE ENDORSEMENT MADE ON THE BACK SIDE OF EXT P4 APPLICATION MADE BY THE 3RD RESPONDENT.

P8:-TRUE COPY OF THE REPLY GIVEN BY THE PUBLIC INFORMATION OFFICER ALONG WITH THE RELEVANT PAGES OF THE REPORT FORWARDED TO THE 3RD RESPONDENT.

P9:-TRUE COPY OF THE COMMUNICATION DTD 2/1/2014 (WRONGLY SWHON AS 2/1/2013)ISSUED BY THE 3RD RESPONDENT.

RESPONDNETS' EXHIBITS:

ANNEXURE R2(a): TRUE COPY OF THE LETETR DATED 25.09.2012. ANNEXURE R2(b): TRUE COPY OF THE LETTER DATED 22.10.2012. ANNEXURE R2(c): TRUE COPY OF THE LIST OF CANDIDATES FURNISHED BY THE PRINCIPAL, TECHNICAL INSTITUTE OF TECHNOLOGY, VATAKARA. ANNEXURE R2(d): TRUE COPY OF THE LETTER OF THE PRINCIPAL.

/True Copy/

PS to Judge.

rv