Kerala High Court
Gopalakrishnan.P.P vs Kerala State Electricity Board ... on 25 April, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
TUESDAY, THE 25TH DAY OF APRIL 2023 / 5TH VAISAKHA, 1945
WP(C) NO. 15618 OF 2022
PETITIONER/S:
GOPALAKRISHNAN.P.P
AGED 66 YEARS
S/O. LATE ACHUTHAN NAIR, RETIRED OFFICER , KERALA STATE
ELECTRICITY BOARD LIMITED, "SREEHARI" NEAR GOVERNMENT
LOWER PRIMARY SCHOOL, POOLAKODE, NAYAR KUZHI P.O., NOT
VIA, KOZHIKODE DISTRICT 673 601.
BY ADV BABU JOSEPH KURUVATHAZHA
RESPONDENTS:
1 KERALA STATE ELECTRICITY BOARD LIMITED,
VYDHYUTHI BHAVANAM, PATTOM, THIRUVANANTHAPURAM 695 004,
REPRESENTED BY ITS SECRETARY.
2 CHIEF ENGINEER,
HUMAN RESOURCES MANAGEMENT, KERALA STATE ELECTRICITY
BOARD LIMITED, VYDHYUTHI BHAVANAM, PATTOM,
THIRUVANANTHAPURAM 695 004.
3 KERALA WATER AUTHORITY,
JALA BHAVAN, NANDAVANAM, VELLAYAMBALAM,
THIRUVANANTHAPURAM 695 033, REPRESENTED BY ITS MANAGING
DIRECTOR.
4 CHIEF ENGINEER,
KERALA WATER AUTHORITY, NORTHERN REGION, MALAPARAMBA,
KOZHIKODE 673 009.
BY ADVS.
SRI.K.S.ANIL, SC, KSEB
P.M.JOHNY
BY G.P. SRI. ARUNCHANDY.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 15618 OF 2022
2
MOHAMMED NIAS C.P.J.
..........................................
W.P. (C )No.15618 of 2022
.........................................
Dated this the 25th day of April, 2023
JUDGMENT
The petitioner has submitted Ext.P11 representation regarding
the pro-rata pension contribution before the 3 rd respondent. The
learned counsel for the petitioner prays for a direction to the 3 rd
respondent to consider and dispose of Ext.P11 representation
within a reasonable time.
2. Heard the counsel for the petitioner and the learned
Government Pleader for the respondents.
3. In the facts and circumstances of the case, I am of the
view that a direction may be issued to the 3 rd respondent to
consider and dispose of Ext.P11 representation. Accordingly, there
will be a direction to the 3rd respondent to consider and dispose of
Ext.P11 representation within a period of three months from the
date of receipt of a copy of this judgment after affording an
opportunity of hearing to the affected parties. The petitioner is free
WP(C) NO. 15618 OF 2022
to produce such materials to substantiate his contentions including
Ext.P10 judgment at the time of hearing.
The writ petition is disposed of as above.
Sd/-Mohammed Nias. C.P., Judge.
Al/-25.04.2023..
WP(C) NO. 15618 OF 2022
APPENDIX OF WP(C) 15618/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE PHOTO COPY OF THE JUDGEMENT OF THIS
HON'BLE COURT IN MOHAMMED BASHEER A. V .
STATE OF KERALA & OTHERS (2014 (4) KHC 658
(DB).
Exhibit P1 (A) TRUE COPY OF THE REPRESENTATION DATED
5.4.2006 SUBMITTED BY THE PETITIONER BEFORE
THE 2ND RESPONDENT.
Exhibit P2 TRUE COPY OF THE PROCEEDING DATED 7.11.2006
OF THE 2ND RESPONDENT.
Exhibit P3 TRUE COPY OF THE ORDER DATED 25.4.2008 ISSUED
BY THE GOVERNMENT OF KERALA.
Exhibit P4 TRUE COPY OF THE ORDER DATED 12.2.2020 ISSUED
BY THE 3RD RESPONDENT.
Exhibit P5 TRUE COPY OF THE PROCEEDINGS DATED 18.10.2021
OF THE ACCOUNTS OFFICER, PENSION
AUTHORISATION, FORWARDED TO THE EXECUTIVE
ENGINEER, ELECTRICAL DIVISION, KOZHIKODE.
Exhibit P6 TRUE COPY OF THE REPRESENTATION DATED
22.11.2021 SUBMITTED BY THE PETITIONER BEFORE
THE 2ND RESPONDENT.
Exhibit P7 TRUE COPY OF THE REPRESENTATION DATED
18.12.2021 SUBMITTED BY THE PETITIONER BEFORE
THE 3RD RESPONDENT.
Exhibit P8 TRUE COPY OF THE REQUEST DATED 8.2.2022
FORWARDED BY THE 4TH RESPONDENT TO THE 3RD
RESPONDENT.
Exhibit P9 TRUE COPY OF THE PROCEEDING DATED 23.3.2022
OF THE SENIOR ADMINISTRATIVE OFFICER,
ATTACHED TO THE OFFICE OF THE 3RD RESPONDENT.
Exhibit P10 TRUE COPY OF THE JUDGEMENT OF THIS HONBLE
COURT DATED 23.7.2020 IN WPC NO. 38902/2017.
Exhibit P11 TRUE COPY OF THE REPRESENTATION DATED
8.4.2022 SUBMITTED BY THE PETITIONER BEFORE
THE 3RD RESPONDENT.
