Harikumar R.S vs State Of Kerala
2022 Latest Caselaw 10243 Ker

WP(C) NO. 25810 OF 2010              1



                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                 THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
       THURSDAY, THE 15TH DAY OF SEPTEMBER 2022 / 24TH BHADRA, 1944
                            WP(C) NO. 25810 OF 2010
PETITIONER/S:
     1     HARIKUMAR R.S.
           SUB ENGINEER (CIVIL), O/O.THE CHIEF ENGINEER(CIVIL
           CONSTRUCTION)SOUTH, VYDYUTHI BHAVANAM,PATTOM,
           THIRUVANANTHAPURAM

      2        K.G.SETHUNATH SUB ENGINEER (CIVIL)
               TRANSMISSION SUB DIVISION,, PARUTHIPARA,
               THIRUVANANTHAPURAM

               BY ADVS.
               DR.K.P.SATHEESAN
               SRI.ANOOP.V.NAIR
               SRI.K.K.GOPINATHAN NAIR
               SRI.M.R.JAYAPRASAD
               SRI.MATHEW SUNNY
               SRI.P.MOHANDAS ERNAKULAM


RESPONDENT/S:
     1     STATE OF KERALA
           REP.BY THE SECRETARY,, POWER DEPARTMENT,GOVERNMENT
           SECRETARIAT,, THIRUVANANTHAPURAM -1

      2        KERALA STATE ELECTRICITY BOARD
               REPRESENTED BY ITS SECRETARY,, VYDUTHI BHAVANAM,
               PATTOM,THIRUVANANTHAPURAM-4

      3        THE CHIEF ENGINEER H.R.M
               KERALA STATE ELECTRICITY BOARD,, VYDYUTHI
               BHAVANAM,PATTOM,THIRUVANANTHAPURAM -4

               BY ADV SRI.M.K.THANKAPPAN, SC, KSEB, SRI.K.M.FAISAL, GP

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION            ON
15.09.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 25810 OF 2010           2




                       P.V.KUNHIKRISHNAN, J
                 --------------------------------------------
                     W.P.(C.) No. 25810 of 2010
                    --------------------------------------
             Dated this the 15th day of September, 2022


                              JUDGMENT

The counsel for the petitioners submitted that the prayers

in the writ petition are infructuous.

Therefore, this writ petition is dismissed as infructuous.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS