Jaimon James vs Kerala State Electricity Board -
2024 Latest Caselaw 17147 Ker

Kerala High Court

Jaimon James vs Kerala State Electricity Board - on 20 June, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
     THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
                       WP(C) NO. 26297 OF 2021
PETITIONER:

          JAIMON JAMES,
          AGED 56 YEARS, S/O. JAMES JOSEPH,
          VALLITHOTTATHIL (H), KOODALLOOR POST, KOTTAYAM.

          BY ADV.
             SRI. L. RAJESH NARAYAN


RESPONDENTS:

    1     KERALA STATE ELECTRICITY BOARD -
          REPRESENTED BY ITS SECRETARY, VYDYUTHI BHAVANAM,
          PATTOM, THIRUVANANTHAPURAM, PIN - 695 001.

    2     DEPUTY CHIEF ENGINEER,
          KERALA STATE ELECTRICITY BOARD, ELECTRICAL CIRCLE,
          PALA, PIN - 686 575.

    3     EXECUTIVE ENGINEER,
          KERALA STATE ELECTRICITY BOARD,
          ELECTRICAL CIRCLE, PALA PIN -686 575.

    4     ASSISTANT EXECUTIVE ENGINEER
          KERALA STATE ELECTRICITY BOARD,
          ELECTRICAL CIRCLE, PALA PIN -686 575.

    5     ASSISTANT ENGINEER
          KERALA STATE ELECTRICITY BOARD,
          ELECTRICAL SECTION, KIDANGOOR,
          KOTTAYAM, PIN -686 572.

          BY ADVS.
              SRI. G. KEERTHIVAS
              SRI. NIRMAL S.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 26297 OF 2021

                                      2


                      DINESH KUMAR SINGH, J.
                              --------------------------
                          W.P.(C) No. 26297 of 2021
                               -------------------------
                     Dated this the 20th day of June, 2024

                                  JUDGMENT

1. The case has been taken on the revised call. No one from the

petitioner side has put in appearance to press this writ petition even

on revised call. It appears that the petitioner has lost interest in

pressing this writ petition. In view thereof, this writ petition is

dismissed for non-prosecution.

2. Interim Order, if any, stands vacated.

Sd/-

DINESH KUMAR SINGH JUDGE Svn WP(C) NO. 26297 OF 2021

APPENDIX OF WP(C) 26297/2021

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE ARREAR NOTICE DATED 7-09-2021.

EXHIBIT P2 TRUE COPY OF THE NOTICE FOR TERMINATION OF AGREEMENT DATED 22-10-2021 NO. ECPALA/AEE - 1/DISMANTLING/21-22/601.

EXHIBIT P3 TRUE COPY OF THE REQUEST DATED 28-10-2021.

EXHIBIT P4 TRUE COPY OF THE REQUEST.

EXHIBIT P5 TRUE COPY OF THE NOTICE DATED 15-11-2021 NO.

ECPALA/AEE-1/DISMANTLING/21-22/685.

EXHIBIT P6 TRUE COPY OF NOTICE DATED 11.2.2024 ISSUED BY THE 2ND RESPONDENT I.