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I.V.Sanil vs Kerala State Electricity Board
2024 Latest Caselaw 9426 Ker

Citation : 2024 Latest Caselaw 9426 Ker
Judgement Date : 3 April, 2024

Kerala High Court

I.V.Sanil vs Kerala State Electricity Board on 3 April, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
           THE HONOURABLE MR. JUSTICE SATHISH NINAN
  WEDNESDAY, THE 3RD DAY OF APRIL 2024 / 14TH CHAITHRA, 1946
                    WP(C) NO. 7656 OF 2014
PETITIONERS:

    1     I.V.SANIL
          S/O. A.L.VARGHESE, METER READER/SPOT BILLER,
          ELECTRICAL SECTION OFFICE, ANNAMANADA, RESIDING AT
          INIKKAL HOUSE, MELADOOR P.O., THRISSUR-680741.
    2     M.A.PRAVEEN
          METER READER/SPOT BILLER, ELECTRICAL SECTION OFFICE,
          MUDUVARA, RESIDING AT 'VAISHNAVAM', ST. MARY'S
          SCHOOL ROAD, PUZHAKKAL P.O., THRISSUR-680553.
          BY ADVS.
          SRI.P.SANKARANKUTTY NAIR
          SRI.VENU MENON
          SRI.K.SANDESH RAJA
          KUM.VIDYA MENON


RESPONDENTS:

    1     KERALA STATE ELECTRICITY BOARD
          REPRESENTED BY CHAIRMAN, VYDYUTHI BHAVAN, PATTOM,
          THIRUVANANTHAPURAM-695003.
    2     THE KERALA PUBLIC SERVICE COMMISSION
          REPRESENTED BY ITS SECRETARY, OFFICE OF THE KERALA
          PUBLIC SERVICE COMMISSION, PATTOM, TRIVANDRUM-
          695004.
    3     THE CHIEF ENGINEER
          KERALA STATE ELECTRICITY BOARD, VYDYUTHI BHAVAN,
          PATTOM, THIRUVANANTHAPURAM-695003.
          BY ADVS.
          SRI.K.S.ANIL, SC, KSEB
          SRI.P.C.SASIDHARAN, SC, KPSC
          SRI.M.K.THANKAPPAN, SC, KERALA STATE ELECTRICITY
          BOARD LIMIT


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                     Sathish Ninan, J.
             ==============================
                 W.P(C) No.7656 of 2014
             ==============================
          Dated this the 3rd day of April, 2024

                             JUDGMENT

The learned counsel for the petitioners

submits that this writ petition has become

infructuous.

The said submission is recorded.

Writ petition is dismissed as infructuous.

Sd/-

Sathish Ninan, Judge SVP

 
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