M.T.Antony vs Kerala State Electricity Board
2022 Latest Caselaw 10723 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     FRIDAY, THE 21ST DAY OF OCTOBER 2022 / 29TH ASWINA, 1944
                        WP(C) NO. 33598 OF 2022
PETITIONER:

          M.T.ANTONY,
          AGED 58 YEARS
          MENACHERRY HOUSE, VALLOM, RAYONPURAM P.O.,
          PERUMBAVOOR, ERNAKULAM DISTRICT.
          BY ADVS.
          K.T.THOMAS
          MATHEW BOB KURIAN
RESPONDENTS:

    1     KERALA STATE ELECTRICITY BOARD,
          VYDYUTHI BHAVANAM, PATTOM, THIRUVANANTHAPURAM - 695004,
          REPRESENTED BY ITS CHAIRMAN.
    2     THE CHAIRMAN,
          KERALA STATE ELECTRICITY BOARD, VYDYUTHI BHAVANAM,
          PATTOM, THIRUVANANTHAPURAM - 695 004.
    3     THE CHIEF ENGINEER (H.R.M.),
          KERALA STATE ELECTRICITY BOARD, VYDYUTHI BHAVAN,
          PATTOM, THIRUVANANTHAPURAM - 695 004.
    4     THE DEPUTY CHIEF ENGINEER,
          ELECTRICAL CIRCLE, KERALA STATE ELECTRICITY BOARD,
          PERUMBAVOOR, ERNAKULAM DISTRICT - 685 542.
          SRI.B.PREMOD, SC
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.10.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 33598 OF 2022

                                        2




                                 JUDGMENT

Dated this the 21st day of October, 2022

This writ petition is filed seeking the following prayers:

"(i) To issue a writ of certiorari or other appropriate writ, order or direction quashing Ext.P5 and P6 orders, or

(ii) To issue a writ of mandamus or other appropriate writ, order or direction commanding the 2nd respondent to consider and pass orders on Ext.P7 review petition expeditiously, after hearing the petitioner."

2. Heard the learned counsel for the petitioner and the learned

standing counsel appearing for the respondents.

3. It is submitted by the learned counsel for the petitioner that the

petitioner, while working as Sub Engineer, Electrical Section,

Perumbavoor, under the respondents, had faced a disciplinary enquiry

which resulted in a penalty being imposed on him. It is submitted that

the appeal preferred by the petitioner has been ordered by Ext.P6 dated

02.08.2022 against which the petitioner has preferred Ext.P7 review

petition under the provisions of the KSEB Employees (Classification,

Control and Appeal) Regulations. It is submitted that the same is liable

to be considered with specific reference to the contentions raised by the WP(C) NO. 33598 OF 2022

petitioner and a speaking order is liable to be passed on the same.

4. Having heard the learned standing counsel also, there will be a

direction to the 2nd respondent to take up Ext.P7 review petition

submitted by the petitioner and to consider and pass orders on the same,

after considering the contentions of the petitioner as also after putting

him on notice and hearing him, within a period of six weeks from the

date of receipt of a copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 33598 OF 2022

APPENDIX OF WP(C) 33598/2022

PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE ORDER DATED 17.02.2012 ISSUED BY 4TH RESPONDENT Exhibit P2 TRUE COPY OF THE ORDER DATED 09.11.2012 PASSED BY 3RD RESPONDENT Exhibit P3 TRUE COPY OF THE ORDER DATED 30.05.2017 PASSED BY 2ND RESPONDENT Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 05.04.2022 IN W.P.(C) NO.18365/2014 Exhibit P5 TRUE COPY OF THE ORDER DATED 21.05.2022 PASSED BY THE 4TH RESPONDENT Exhibit P6 TRUE COPY OF THE ORDER DATED 02.08.2022 PASSED BY THE 3RD RESPONDENT Exhibit P7 TRUE COPY OF THE REVIEW PETITION DATED 10.08.2022 FILED BY THE PETITIONER Exhibit P8 TRUE COPY OF THE PROCEEDINGS DATED 02.10.2020 ISSUED BY ACCOUNTS OFFICER (PENSION AUTHORISATION), KSEB LTD RESPONDENTS' EXHIBITS: NIL