Sajilal S vs Kerala State Electricity Board - ...
2023 Latest Caselaw 6016 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                 THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
         Wednesday, the 7th day of June 2023 / 17th Jyaishta, 1945
                             WA NO. 794 OF 2022

  AGAINST THE JUDGMENT DATED 28.03.2022 IN WP(C) 7182/2020 OF THIS COURT

APPELLANT/WRIT PETITIONER:

     SAJILAL S., AGED 54 YEARS, S/O SWAMINATHAN CHETTIYAR, T.C 29/369,
     THENGAPURA LANE, PETTAH, THIRUVANANTHAPURAM, PIN - 695 024.

     BY ADVS.M/S.JOSEPH GEORGE & P.K.HASSANKUTTY

RESPONDENTS/RESPONDENTS:

  1. KERALA STATE ELECTRICITY BOARD - KSEB, REPRESENTED BY ITS SECRETARY
     (ADMINISTRATION), VYDYUTHI BHAVAN, PATTOM, THIRUVANANTHAPURAM, PIN
     695 004.
  2. CHAIRMAN AND MANAGING DIRECTOR, KERALA STATE ELECTRICITY BOARD,
     VYDYUTHI BHAVAN, PATTOM, THIRUVANANTHAPURAM, PIN - 695 004.

BY SENIOR STANDING COUNSEL SRI.ANTONY MUKKATH, (B/O)


     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to pass an interim order directing the respondents to permit the appellant
to rejoing duty as Executive Engineer in KSEBL provisionally pending
disposal of the above Writ Appeal.


     This Writ Appeal coming on for orders upon perusing the appeal
memorandum, the court on the same day passed the following:
            ALEXANDER THOMAS & C. JAYACHANDRAN, JJ.
                           ==================
              I A No.1/2022 in WA 794/ 2022, WA 794/ 2022
         (Arising out of the judgment dated 28.03.2022 in WP(C) No.7182/2020)
                                & WA 768/ 2022
         (Arising out of the judgment dated 28.03.2022 in WP© No.7182/2020)
                           ==================
                     Dated this the 7th day of June, 2023
                                     ORDER

I A No.1/2022 in WA 794/ 2022

Both sides seeks time. Sri.Antony Mukkath, learned Standing

counsel for the KSEB may also ascertain as to whether the documents

mentioned in IA No.1/2022 in WA No.794/2022 are now available

now, and whether the same could be given for the perusal of this

Court.

WA 794/ 2022 & WA 768/ 2022 List these Writ Appeals on 29.06.2023.

Handover to both sides.

sd/-

ALEXANDER THOMAS, JUDGE

sd/-

C. JAYACHANDRAN, JUDGE

Nsd