Muhammed Shfeek S vs The Kerala State Electricity ...
2022 Latest Caselaw 11382 Ker

WP(C) NO. 19542 OF 2018           1



            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
 FRIDAY, THE 2ND DAY OF DECEMBER 2022 / 11TH AGRAHAYANA, 1944
                    WP(C) NO. 19542 OF 2018


PETITIONER/S:

          MUHAMMED SHAFEEK S
          AGED 28 YEARS
          S/O. SHAHUL HAMEED, CONTRACTOR,
          KERALA STATE ELECTRICITY BOARD,
          RESIDING AT PALLATHUKATTIL PADEETTATHIL,
          EDAKULANGARA P.O.,KARUNAGAPPALLY,
          KOLLAM DISTRICT.

          BY ADV SRI.B.MOHANLAL


RESPONDENT/S:

    1     THE KERALA STATE ELECTRICITY BOARD
          REPRESENTED BY ITS SECRETARY,
          VAIDHYUTHI BHAVAN, PATTOM PALACE P.O.,
          THIRUVANANTHAPURAM-695004

    2     THE CHIEF VIGILANCE OFFICER
          KERALA STATE ELECTRICITY BOARD
          VAIDHYUTHI BHAVAN, PATTOM PALACE P.O.,
          THIRUVANANTHAPURAM-695004

    3     THE DEPUTY CHIEF ENGINEER
          KERALA STATE ELECTRICITY BOARD,
          ELECTRICAL CIRCLE,POWER HOUSE, KOLLAM-691001.

    4     THE EXECUTIVE ENGINEER
          KERALA STATE ELECTRICITY BOARD,
          ELECTRICAL DIVISION, KARUNAGAPPALLY P.O.,
          KOLLAM, PIN-690518.
 WP(C) NO. 19542 OF 2018                2



     5       THE ASSISTANT EXECUTIVE ENGINEER
             KERALA STATE ELECTRICITY BOARD,
             ELECTRICAL SUB DIVISION, OCHIRA P.O.,
             KOLLAM, PIN-690526.

     6       THE ASSISTANT ENGINEER
             KERALA STATE ELECTRICITY BOARD,
             ELECTRICAL SECTION,SOORANAD NORTH,
             SOORANAD P.O., KOLLAM, PIN-690522.

     7       THE ASSISTANT EXECUTIVE ENGINEER
             KERALA STATE ELECTRICITY BOARD
             ELECTRICAL SUB-DIVISION,
             SHASTHAMKOTTA P.O, KOLLAM, PIN-690521.

             BY ADVS.
             SRI.P.A.AHAMED, SC, KERALA STATE ELECTRICITY BOARD
             LIMITED
             NIRMAL.S


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   02.12.2022,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 19542 OF 2018                      3




                                  JUDGMENT

When this writ petition was taken up for consideration, Sri. B. Mohan

Lal, the learned counsel appearing for the petitioner, submitted that the reliefs

sought in this writ petition have become infructuous.

This writ petition is closed as infructuous.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE NS