Remesh L vs Kerala State Electricity Board - ...
2022 Latest Caselaw 678 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE V.G.ARUN
         FRIDAY, THE 14TH DAY OF JANUARY 2022 / 24TH POUSHA, 1943
                          WP(C) NO. 97 OF 2022
PETITIONER/S:

             REMESH L.
             AGED 54 YEARS
             (EMPLOYEE CODE 1038716), S/O.LAZAR S.M., WORKING AS
             ASSISTANT ENGINEER (CIVIL), KERALA STATE ELECTRICITY
             BOARD LIMITED, UPPER KALLAR, PEECHAL & WESTERN KALLAR
             SHPS, KALLARKUTTY, IDUKKI DISTRICT - 685 562. RESIDING AT
             MAVULLAL, KULACODU, VELLANAD P.O., THIRUVANANTHAPURAM,
             PIN - 695 543.
             BY ADV K.P.RAJEEVAN


RESPONDENT/S:

     1       KERALA STATE ELECTRICITY BOARD - KSEB
             REPRESENTED BY ITS SECRETARY, VYDYUTHI BHAVAN, PATTOM
             P.O., THIRUVANANTHAPURAM, PIN- 695 004.
     2       THE CHIEF ENGINEER (HRM)
             KERALA STATE ELECTRICITY BOARD LIMITED, VYDYUTHI BHAVAN,
             PATTOM P.O., THIRUVANANTHAPURAM, PIN - 695 004.
     3       THE PROJECT MANAGER
             (EXECUTIVE ENGINEER), KERALA STATE ELECTRICITY BOARD
             LIMITED, UPPER KALLAR SHP, PEECHAL SHP AND WESTERN KALLAR
             SHP KALLARAKUTTY, IDUKKI DISTRICT - 685 562.
             BY ADV SRI.K.S.ANIL, SC, KSEB


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 97 OF 2022
                                      2

                                JUDGMENT

Dated this the 14th day of January, 2022

The grievance of the petitioner is that, despite transferring

him from Upper Kallar to Thiruvananthapuram, vide Ext.P2

order, he is not being relieved from the present station.

Learned Standing Counsel submits that the petitioner is being

retained for completing certain pending works.

2. The petitioner having been transferred under Ext.P1

order, there is no justification for retaining him in the present

station indefinitely. The authority is bound to relieve the

petitioner and permit him to join the transferred station without

further delay.

The writ petition is hence disposed of, directing the 3 rd

respondent to relieve the petitioner from his present post at

the earliest and at any rate within one month of receipt of a

copy of this judgment.

Sd/-

V.G ARUN JUDGE

SJ WP(C) NO. 97 OF 2022

APPENDIX OF WP(C) 97/2022

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF PAGE NOS. 1, 5 AND 7 OF ORDER NO.EB6(B)/AE (CIVIL) /GT/2021 DATED 8/10/2021 ISSUED BY THE 2ND RESPONDENT.

Exhibit P2 A TRUE COPY OF REPRESENTATION DATED 19/11/2021 SUBMITTED BY THE PETITIONER DATED THE 2ND RESPONDENT.