Baby.P.A vs State Of Kerala
2024 Latest Caselaw 12056 Ker

Kerala High Court

Baby.P.A vs State Of Kerala on 10 May, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

WP(C) No.17495/2024                        1/3                         Order Date : 10-05-2024

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
                  Friday, the 10th day of May 2024 / 20th Vaisakha, 1946
                                  WP(C) NO. 17495 OF 2024
   PETITIONER:

          BABY.P.A AGED 59 YEARS S/O. ANTONY P.T, PERUMKUZHIYIL HOUSE, KAMMANA
          P.O, MANANTHAVADY, WAYANAD DISTRICT,, PIN - 670645

   RESPONDENTS:

      1. STATE OF KERALA REP. BY ITS PRINCIPAL SECRETARY TO THE GOVERNMENT,
         POWER DEPARTMENT, KERALA GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
         PIN - 695001
      2. KERALA EX-SERVICEMEN WELFARE & REHABILITATION CORPORATION
         REPRESENTED BY ITS MANAGING DIRECTOR, KEXCON, OPP. AMRITHA HOTEL,
         THYCAUD, THIRUVANANTHAPURAM, PIN - 695001
      3. KERALA STATE ELECTRICITY BOARD REP. BY ITS SECRETARY, VYDYUTHI
         BHAVAN, PATTAM, THIRUVANANTHAPURA, PIN - 695004
      4. ASSISTANT EXECUTIVE ENGINEER KSEB (RESEARCH AND DAM SAFETY SUB
         DIVISION), THARIYODE (NORTH), WAYANAD, PIN - 673575


        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 the termination of the petitioner from the service of the
   3rd respondent as per Ext.P1, till the disposal of the above W.P.(C).


        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. B.RENJITHKUMAR, CLARA SHERIN FRANCIS, SANGEERTHANA M.& REVATHY
   JAYAKUMAR Advocates, for the petitioner, the court passed the following:
 WP(C) No.17495/2024                         2/3                        Order Date : 10-05-2024




                           MURALI PURUSHOTHAMAN, J.
                         ---------------------------------------------
                              W.P. (C) No.17495 of 2024
                       -------------------------------------------------
                         Dated this the 10th day of May, 2024

                                          ORDER

Admit.

2. The learned Government Pleader takes notice for

the 1st respondent. Respective Standing Counsel takes

notice for the respondents 2 to 4.

Post on 17.05.2024.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR WP(C) No.17495/2024 3/3 Order Date : 10-05-2024

APPENDIX OF WP(C) 17495/2024 Exhibit-P1 TRUE COPY OF THE LETTER GIVEN TO THE PETITIONER BY THE 2ND RESPONDENT Exhibit-P2 TRUE COPY OF THE EXTRACT OF THE DECISION DATED 19.5.2015 Exhibit-P3 TRUE COPY OF THE JUDGMENT DATED 12.10.2021 IN W.A. NO.

1035/2021 OF THIS HON'BLE COURT Exhibit-P4 TRUE COPY OF THE GO DATED 1.8.2022 Exhibit-P5 TRUE COPY OF THE REQUEST 25.4.2024 SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT