Sudheer L C vs Kerala State Electricity Board - ...
2023 Latest Caselaw 5341 Ker

WP(C) NO. 10213 OF 2023               1


              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. 10213 OF 2023
PETITIONERS:

      1      SUDHEER L C, AGED 55 YEARS
             S/O. C V CHELLAPAN, LATHIKA BHAVAN,
             PUNTHALATHAZHAM, KILIKOLLOOR P O,
             KOLLAM, PIN - 691004
      2      K ASOKAN, AGED 57 YEARS
             S/O LATE D. KUNJURAMAN, ST. THOMAS APARTMENT , A2
             BUILDING NAGAR -59, OPPOSITE KOLLAM TOWN,
             KOLLAM, PIN - 691001
             BY ADVS.
             AKHILASREE BHASKARAN
             TERESA C. JOSEPH
RESPONDENTS:
    1     KERALA STATE ELECTRICITY BOARD
          REPRESENTED BY ITS CHIEF PERSONAL OFFICER,
          PERSONAL DEPARTMENT, VYDHUTHI BHAVAN, PATTAM,
          THIRUVANANTHAPURAM, PIN - 695004
    2     THE LIAISON OFFICER FOR SC/ST EMPLOYEES
          VYTHUTHI BHAVAN, PATTAM,
          THIRUVANANTHAPURAM, PIN - 695004
    3     SEWA( SC/ST EMPLOYEES WELFARE ASSOCIATION) OF KSEBL
          MADTHUVILA LANE , MEDICAL COLLEGE ,
          THIRUVANANTHAPURAM - REPRESENT BY ITS SECRETARY,
          PIN - 695011
    4     K MOHANAN, STATE PRESIDENT, SEWA( SC/ST EMPLOYEES
          WELFARE ASSOCIATION) OF KSEBL ,MADTHUVILA LANE ,
          MEDICAL COLLEGE , THIRUVANANTHAPURAM, PIN - 695011
          BY ADVS.
          BY SRI.JIMMY GEORGE-GOVT. PLEADER
          R.HARISHANKAR
          C.P.SABARI
       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. 10213 OF 2023               2




                               JUDGMENT

The petitioners have filed Exts.P5 and P6 complaints before the

2nd respondent and seeks for a direction to the 2nd respondent to

dispose of the same, within a reasonable time.

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

Government Pleader.

There will be a direction to the 2nd respondent to consider

Exts.P5 and P6, with notice to the petitioners and pass orders, in

accordance with law, at any rate, within six weeks from the date of

receipt of a copy of this judgment.

The Writ Petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P.

JUDGE ab

APPENDIX OF WP(C) 10213/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE ORDER DATED 28/01/2017 OF THE 1ST RESPONDENT Exhibit P2 TRUE COPY OF THE MEMORANDUM OF ASSOCIATION AND BY-LAWS OF THE SEWA OF KSEBL Exhibit P3 TRUE COPY OF THE ORDER DATED 26/05/2021 OF THE 4TH RESPONDENT TO THE 2ND PETITIONER .

Exhibit P4 TRUE COPY OF THE COMPLAINT DATED 9/03/2023 OF THE 2ND PETITIONER TO THE 3RD RESPONDENT SECRETARY.

Exhibit P5 TRUE COPY OF THE COMPLAINT DATED 9/03/2023 OF THE 2ND PETITIONER TO THE 2ND RESPONDENT .

Exhibit P6 TRUE COPY OF THE COMPLAINT DATED 18/03/2023 OF THE 2ND PETITIONER TO THE 2ND RESPONDENT

RESPONDENTS EXHIBITS: NIL