Chandramohanan K.N vs Kerala State Electricity Board Ltd
2024 Latest Caselaw 4736 Ker

Kerala High Court

Chandramohanan K.N vs Kerala State Electricity Board Ltd on 6 February, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

WP(C) NO. 16616 OF 2015                  1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
                            WP(C) NO. 16616 OF 2015
PETITIONER/S:

               CHANDRAMOHANAN K.N.
               AGED 54 YEARS
               ASSISTANT ENGINEER (ELECTRICAL), KERALA STATE
               ELECTRICITY BOARD LIMITED,ELECTRICAL CIRCLE,
               PATHANAMTHITTA.

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


RESPONDENT/S:
    1     KERALA STATE ELECTRICITY BOARD LTD.
          KERALA STATE ELECTRICITY BOARD LIMITED, REPRESENTED
          BY ITS SECRETARY (ADMINISTRATION), VYDYUTHI
          BHAVANAM, PATTOM, THIRUVANANTHAPURAM-695 004.

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

      3        THE DEPUTY CHIEF ENGINEER
               KERALA STATE ELECTRICITY BOARD LTD.,ELECTRICLE
               CIRCLE, PATHANAMTHITTA-689 645.


OTHER PRESENT:

               SRI B PRAMOD, SC KSEB.


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   06.02.2024,          THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 16616 OF 2015            2




                       P.V.KUNHIKRISHNAN, J
                 --------------------------------------------
                     W.P.(C.) No. 16616 of 2015
                    --------------------------------------
              Dated this the 6th day of February, 2024


                              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