Vidya V.S vs Kerala State Electricity Board ...
2023 Latest Caselaw 1020 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     TUESDAY, THE 17TH DAY OF JANUARY 2023 / 27TH POUSHA, 1944
                         WP(C) NO. 341 OF 2023
PETITIONER:

          VIDYA V.S
          AGED 32 YEARS
          W/O.AKHIL.R, MANIMEL PADINJATTATHIL HOUSE
          KUREEPUZHA WEST, KAVANAD P.O,
          KOLLAM DISTRICT, KERALA STATE, PIN - 691003
          BY ADVS.
          T.A.SHAIN
          RADHAKRISHNA PILLAI G.
RESPONDENTS:

    1     KERALA STATE ELECTRICITY BOARD LTD
          REP.BY SECRETARY, VYDYUTHI BHAVAN,
          PATTOM, TRIVANDRUM, PIN - 695004
    2     CHIEF ENGINEER (HRM),
          KERALA STATE ELECTRICITY BOARD LIMITED
          VYDYUTHI BHAVAN, PATTOM, TRIVANDRUM, PIN - 695004
    3     THE EXECUTIVE ENGINEER
          KERALA STATE ELECTRICITY BOARD LIMITED
          TIRUR DIVISION, THAZHEPADAM
          MALAPPURAM DISTRICT, PIN - 676101
          SRI.K.S.ANIL, SC
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 341 OF 2023

                                        2




                                JUDGMENT

Dated this the 17th day of January, 2023

This writ petition is filed seeking the following prayer:

"(i) Issue a writ of mandamus or any other appropriate writ or order directing the 3rd respondent to relieve the petitioner forthwith."

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

learned standing counsel appearing for the respondents.

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

though Ext.P2 order of transfer has been issued, the petitioner is not

being relieved from the present station.

4. The learned standing counsel appearing for the respondents

submits that the post held by the petitioner being a Cashier, the

petitioner will be relieved as and when a substitute joins duty.

In the above view of the matter, this writ petition is disposed of

with a direction that the petitioner will be relieved in pursuance to

Ext.P2, at the earliest, on the substitute joining duty, at any rate, within WP(C) NO. 341 OF 2023

a period of two weeks from the date of receipt of a copy of this

judgment.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 341 OF 2023

APPENDIX OF WP(C) 341/2023

PETITIONER'S EXHIBITS Exhibit P1 A TRUE COPY OF THE ORDER OF GENERAL TRANSFER NUMBERED AS EB/3/CASHIER /GT/2022 DATED 08.07.2022 ISSUED BY THE RESPONDENT NO.2 Exhibit P2 A TRUE COPY OF THE ORDER OF TRANSFER AND POSTINGS OF CASHIERS DATED 28.10.2022 ISSUED BY THE RESPONDENT NO.2 Exhibit P3 A TRUE COPY OF THE REPRESENTATION DATED 16.11.2022 SUBMITTED BEFORE THE 2ND RESPONDENT Exhibit P4 A TRUE COPY OF THE ACKNOWLEDGEMENT DATED 17.11.2022 RECEIVED BY THE PETITIONER Exhibit P5 A TRUE COPY OF THE REPRESENTATION DATED 02.11.2022 SUBMITTED TO THE 3RD RESPONDENT THROUGH ASST. ENGINEER, ELECTRICAL SECTION THANALUR DIVISION Exhibit P6 A TRUE COPY OF THE LETTER DATED 19.11.2022 ISSUED BY THE DOCTOR RESPONDENTS' EXHIBITS: NIL