Kerala State Electricity Board ... vs K.J. Issac
2023 Latest Caselaw 7521 Ker

WP(C) No.22069/2023                            1/3

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                               THE HONOURABLE MR.JUSTICE C.S.DIAS
                      Friday, the 7th day of July 2023 / 16th Ashadha, 1945
                                     WP(C) NO. 22069 OF 2023
   PETITIONER:

          KERALA STATE ELECTRICITY BOARD LTD- KSEB REPRESENTED BY ITS
          SECRETARY, VYDYUTHI BHAVANAM, PATTOM, THIRUVANANTHAPURAM, PIN -
          695004.

   RESPONDENT:

          K.J. ISSAC, KIZHAKKETHAYYIL, T.C. /1775(4), P.T.P NAGAR P.O,
          THIRUVANANTHAPURAM.


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to pass an interim order staying the operation and implementation
   of Ext. P-14 award dated 06.09.2022 in I.D No. 34 of 2013 of the
   Industrial Tribunal, Idukki during the pendency of the above writ petition
   (civil)


        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   SRI.ANTONY MUKKATH, Advocate for the petitioner, the court passed the
   following:
 WP(C) No.22069/2023                          2/3




                                              C.S.DIAS, J.
                                     ==================
                                      W.P (C ) No.22069 of 2023
                                      ==================
                                     Dated this the 7th July, 2023

                                               ORDER

Admitted. Issue notice by speed post to the

respondent.

Having considered the pleadings and materials on

record and taking note of Ext.P8 judgment passed by

this Court and Ext.P9 consequential order, I am

satisfied that the petitioner has made out a prima facie

case for an interim order. Hence, I stay further

proceedings pursuant to Exts.P14 award for a period of

one month.

Sd/-

                                                              C.S.DIAS
                                                               JUDGE
                      ma/07.07.2023
 WP(C) No.22069/2023                 3/3

APPENDIX OF WP(C) 22069/2023 Exhibit P14 A TRUE COPY OF THE AWARD DATED 06.09.2022 IN INDUSTRIAL DISPUTE NO. 34/2013 OF THE INDUSTRIAL TRIBUNAL, IDUKKI