Sindhu L.C vs Kerala State Electricity Board ...
2023 Latest Caselaw 9344 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        FRIDAY, THE 25TH DAY OF AUGUST 2023 / 3RD BHADRA, 1945
                       WP(C) NO. 28595 OF 2023
PETITIONER:


            SINDHU L.C., AGED 52 YEARS, SUB ENGINEER (CIVIL),
            KERALA STATE ELECTRICITY BOARD LTD., H AND T DIVISION,
            MUNNAR, IDUKKI, PIN - 685612

            P.MOHANDAS (ERNAKULAM)
            K.SUDHINKUMAR
            SABU PULLAN
            GOKUL D. SUDHAKARAN
            R.BHASKARA KRISHNAN
            BHARATH MOHAN
            K.P.SATHEESAN (SR.)


RESPONDENTS:
     1     KERALA STATE ELECTRICITY BOARD LTD., REPRESENTED
           BY ITS SECRETARY, VYDYUTHI BHAVAN, PATTOM,
           THIRUVANANTHAPURAM, PIN - 695004

    2       THE CHIEF ENGINEER (H.R.M.), KERALA STATE ELECTRICITY
            BOARD LTD., VYDYUTHI BHAVAN, PATTOM,
            THIRUVANANTHAPURAM, PIN - 695004

            SRI.K.S.ANIL [SC]


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 28595 OF 2023
                                   2


                               JUDGMENT

When this matter was called today, the limited plea of the

petitioner, as made by her learned counsel - Sri.Sudhinkumar,

was that Ext.P1 representation, preferred by her seeking

transfer, be directed to be taken up and disposed of by the

second respondent, without any further delay.

2. Sri.K.S.Anil - learned standing counsel for the

respondents, submitted that if the petitioner only requires

Ext.P1 to be taken up and disposed of by the second

respondent, there does not appear to be any legal impediment

in doing so; however, praying that this Court may not make

any affirmative declarations and leave it to the said Authority

to take an apposite decision, as per law.

Resultantly, I order this writ petition and direct the

second respondent to take up Ext.P1 and dispose it of, after

affording an opportunity of being heard to the petitioner, as

also any other person who may be interested; thus culminating

in an appropriate order and necessary action thereon, as

expeditiously as is possible, but not later than one month from

the date of receipt of a copy of this judgment.

Sd/- DEVAN RAMACHANDRAN JUDGE stu WP(C) NO. 28595 OF 2023

APPENDIX OF WP(C) 28595/2023

PETITIONER EXHIBITS

Exhibit-P1 TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 24-06-2023

Exhibit-P2 TRUE COPY OF THE GUIDELINES ISSUED BY THE 1ST RESPONDENT AS PER ORDER BO (FTD)NO.461/2021(PS1(A)2998/GT/GUIDELINES FOR WORKMEN) DATED 22-06-2021