A.K.Xaviour vs The Kerala State Electricity Board Ltd
2024 Latest Caselaw 10868 Ker

Kerala High Court

A.K.Xaviour vs The Kerala State Electricity Board Ltd on 12 April, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

WP(C) No.1399/2020                         1/4

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                     THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
             Friday, the 12th day of April 2024 / 23rd Chaithra, 1946
                             WP(C) NO. 1399 OF 2020(Y)
   PETITIONER:

          A.K.XAVIOUR, AGED 68 YEARS, S/O. KURUVILLA A.K., RESIDING AT
          ARUPARAYIL HOUSE, PULIKKUTTISSERY P.O., AYMANAM, KOTTAYAM DISTRICT -
          686015.

   RESPONDENTS:

      1. THE KERALA STATE ELECTRICITY BOARD LTD., VAIDYUTHI BHAVAN, PATTOM,
         THIRUVANANTHAPURAM - 695004, REPRESENTED BY ITS CHAIRMAN.
      2. THE EXECUTIVE ENGINEER, KERALA STATE ELECTRICITY BOARD LTD.,
         ELECTRICAL DIVISION, KOTTAYAM - 686012.
      3. THE ASSISTANT EXECUTIVE ENGINEER, KERALA STATE ELECTRICITY BOARD
         LTD., ELECTRICAL SUB DIVISION, GANDHINAGAR, KOTTAYAM - 686008.
      4. THE ASSISTANT ENGINEER, KERALA STATE ELECTRICITY BOARD LTD.,
         ELECTRICAL SECTION, AYMANAM, KOTTAYAM - 686015.


        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 stay Exhibit P9, pending final disposal of the above Writ
   Petition (Civil), in the interest of justice, equity and good conscience.


        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
   M/S HARISH VASUDEVAN, RAJAN VISHNURAJ, A.L.NAVANEETH KRISHNAN & JUHI
   JAYAPALAN, Advocates for the petitioner and of Standing Counsel for the
   respondents, the court passed the following:

                                                           P.T.O.
 WP(C) No.1399/2020                              2/4




                            MURALI PURUSHOTHAMAN, J.
                          ---------------------------------------------
                      W.P.(C) Nos. 1399 of 2020 & 11522 of 2021
                         ----------------------------------------------
                        Dated this the 12th day of April, 2024



                                            O R D E R

It is submitted by Sri.V.Harish, the learned Counsel

for the petitioner in W.P.(C) No.1399 of 2020 that the

matter has to be heard urgently as the petitioner has got

serious ailments. The learned counsel further submits

that the matter is covered by Ext.P8 judgment.

Sri.Pramod, the learned Standing Counsel for the

Electricity Board, submits that Ext.P8 is not applicable in

the facts of this case.

2. The learned counsel for the petitioners in W.P.

(C) No. 11552 of 2021 seeks adjournment of the matter

W.P (C) Nos. 1399 OF 2020 & 11522 of 2021

after vacation as the matter requires a lengthy hearing.

Considering all these aspects, post the writ petition

for hearing on 29.05.2024.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SRJ

12-04-2024 /True Copy/ Assistant Registrar

APPENDIX OF WP(C) 1399/2020 EXHIBIT P8 TRUE COPY OF THE JUDGMENT IN WA NOS.1448/2017 & 1482/2017 DATED 16.10.2017.

EXHIBIT P9 TRUE COPY OF THE ORDER DATED 26.08.2019 IN APPEAL NO.45/2019.

12-04-2024 /True Copy/ Assistant Registrar