Sundaran.M vs Kerala State Electricity Board
2024 Latest Caselaw 13282 Ker

Kerala High Court

Sundaran.M vs Kerala State Electricity Board on 23 May, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
             THE HONOURABLE MR. JUSTICE SATHISH NINAN
  THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                      WP(C) NO. 12904 OF 2016
PETITIONERS:

    1    SUNDARAN.M
         AGED 67 YEARS
         AGED 67 YEARS, S/O.CHANDU, MANGATHARA HOUSE,
         BEYPORE PO, KOZHIKODE 673015
    2    ADDL.P2.VINODINI K.P.,
         AGED 55 YEARS, W/O. SUNDARAM M., MANGANTHARA
         HOUSE, NORTH BEYPORE P.O., BEYPORE, KOZHIKODE -
         673105 (THE LEGAL HEIR OF DECEASED SOLE
         PETITIONER IS IMPLEADED AS ADDL.P2 AS PER ORDER
         DATED 12-11-2019 IN IA 1/2019)
         BY ADVS.
         SRI.A.SUDHI VASUDEVAN (SR.)
         SRI.JOSE JONES JOSEPH
         SRI.M.PRAVEESH


RESPONDENTS:

    1    KERALA STATE ELECTRICITY BOARD
         REPRESENTED BY ITS SECRETARY, VYDYUTHI BHAVANAM,
         PATTOM, THIRUVANANTHAPURAM 695001
    2    THE CHIEF ENGINEER HRM
         O/O.CHIEF ENGINEER HRM, PENSION AUTHORIZATION,
         VYDYUTHI BHAVANAM, PATTOM, THIRUVANANTHAPURAM
         695001
         BY ADV SMT.ANEETHA A.G., SC, KERALA STATE
         ELECTRICITY BOARD LIMITED


OTHER PRESENT:

         SRI. K.S. ANIL,SC,KSEB.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.05.2024,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                        Sathish Ninan, J.
                    ----------------------
                    WP(C).No.12904 of 2016
               -------------------------------
             Dated this the 23rd day of May, 2024

                          JUDGMENT

It is reported that the petitioner is no more.

2. The learned counsel for the petitioner submits

that the counsel is unable to get in touch with the

legal heirs.

The writ petition is accordingly closed, without

prejudice.

Sd/-

Sathish Ninan, Judge rsr

WP(C) NO. 12904 OF 2016

APPENDIX OF WP(C) 12904/2016

PETITIONER EXHIBITS P1 A TRUE COPY OF THE REPRESENTATIO DATED 09.03.2009 SUBMITTED BY THE PETITIONER BEFORE THE DEPUTY CHIEF ENGINEER (HRM) KSEB P2 A TRUE COPY OF THE ORDER NO. EBVS 5/12/2000/407 DATED 12.05.2011 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER P3 A TRUE COPY OF THE LETTER NO. PA IX/PPO.29930 DATED 23.05.2014 ISSUED BY THE ACCOUNTS OFFICER, PENSION AUTHORIZATION P4 A TRUE COPY OF THE JUDGEMENT OF THIS HON'BLE COURT IN CRL.APPEAL NO. 376/2006 DATED 30.06.2015 P5 A TRUE COPY OF THE REPRESENTATION DATED 03.08.2015 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT P6 A TRUE COPY OF THE REPRESENTATION DATED 17.11.2015 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT P7 A TRUE COPY OF THE LETTER SENT TO THE 2ND RESPONDENT DATED 25.11.2015 BY THE EXECUTIVE ENGINEER ELECTRICAL DIVISION FEROKE