Binu V.G vs Kerala State Electricity Board ...
2022 Latest Caselaw 5755 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                 THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                      &
               THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
           Friday, the 27th day of May 2022 / 6th Jyaishta, 1944
                             WA NO. 748 OF 2021
AGAINST THE JUDGMENT DATED 15.03.2021 IN W.P(C)NO.22881/2020 OF THIS COURT

APPELLANTS/PETITIONERS 1 TO 8 IN WP(C):


  1. BINU V.G., S/O SRI.GEORGE V.J.,AGED 46 YEARS, ASSISTANT ENGINEER,
     ELECTRICAL SECTION, MANANTHAVADY, KSEB LTD, RESIDING AT VAKAYIL
     HOUSE, NALLURNAD PO, MANANTHAVADY-670645.

AND 7 OTHERS

BY ADVS. SRI.O.V.RADHAKRISHNAN (SR.), K.RADHAMANI AMMA & VISHNUDAS.H

RESPONDENTS/RESPONDENTS 1 TO 3 AND ADDITIONAL RESPONDENT NO.4 IN THE WP(C):

  1. KERALA STATE ELECTRICITY BOARD LTD., REPRESENTED BY ITS
     SECRETARY, VYDHUTHY BHAVANAM, PATTOM PALACE POST,
     THIRUVANANTHAPURAM-695004.

AND 3 OTHERS

  BY ADV. SRI.ELVIN PETER P.J., for R4

 BY ADV. SRI.K.S.ANIL, STANDING COUNSEL   for R1 to R3

       Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to stay the finalisation of Ext.P38 Provisional Gradation List in the
post of Assitant Engineer (Electrical) during the pendency of the above
Writ Appeal.

     This Writ Appeal again coming on for orders on 27.05.2022, upon
perusing the appeal memorandum, and this Court's order dated 8.9.2021, the
court on the same day passed the following:

                                                                       [P.T.O.]
          ALEXANDER THOMAS & SHOBA ANNAMMA EAPEN, JJ.
         -----------------------------------------------------------------------------------
                              W.A. Nos.748 of 2021 & 874 of 2021
             [arising out of the impugned judgment dated 15.03.2021 in W.P.(C) No.22881/2020]
                    -----------------------------------------------------------------
                                 Dated this the 27th day of May, 2022


                                                ORDER

The interim order dated 08.09.2021 will stand extended until

further orders.

2. Sri.K.S. Anil, learned Standing Counsel for the respondent

KSEB will communicate this order to the competent authorities of the

respondent KSEB for necessary information and compliance.

List these cases for hearing in the petition list on 01.07.2022.

Hand Over a copy of this order to both sides.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

SHOBA ANNAMMA EAPEN, JUDGE Skk//26052022

27-05-2022 /True Copy/ Assistant Registrar