S.Kuttappan Kani vs Kerala State Electricity Board
2023 Latest Caselaw 1332 Ker

WP(C) NO. 21770 OF 2013                  1



                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  WEDNESDAY, THE 18TH DAY OF JANUARY 2023 / 28TH POUSHA, 1944
                            WP(C) NO. 21770 OF 2013
PETITIONER/S:

              S.KUTTAPPAN KANI
              ASSISTANT ENGINEER(ELECTRICAL),KERALA STATE
              ELECTRICITY BOARD,ELECTRICAL
              SECTION,VELLANAD,THIRUVANANTHAPURAM

              BY ADVS.
              DR.K.P.SATHEESAN (SR.)
              SRI.ANOOP.V.NAIR
              SRI.M.R.JAYAPRASAD
              SRI.P.MOHANDAS ERNAKULAM
              SRI.S.VIBHEESHANAN



RESPONDENT/S:

      1        KERALA STATE ELECTRICITY BOARD
               REPRESENTED BY ITS SECRETARY,VYSDYUTHI
               BHAVAN,PATTOM,THIRUVANANTHAPURAM 695 004

      2        THE CHIEF ENGINEER H.R.M
               KERALA STATE ELECTRICITY BOARD,VYDYUTHI
               BHAVAN,PATTOM,THIRUVANANTHAPURAM 695 004

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




       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   18.01.2023,          THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 21770 OF 2013           2




                     P.V.KUNHIKRISHNAN, J
                --------------------------------------------
                    W.P.(C.) No. 21770 of 2013
                   --------------------------------------
             Dated this the 18th day of January, 2022


                             JUDGMENT

The counsel for the petitioner submitted that the prayers

in the writ petition are infructuous.

Therefore, this writ petition is dismissed as infructuous.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS