Anil Kumar. P vs State Of Kerala
2025 Latest Caselaw 8352 Ker

Kerala High Court

Anil Kumar. P vs State Of Kerala on 29 April, 2025

                                           2025:KER:33352
        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

               THE HONOURABLE MR. JUSTICE S.MANU

TUESDAY, THE 29TH DAY OF APRIL 2025 / 9TH VAISAKHA, 1947

                    WP(C) NO. 16831 OF 2025

PETITIONER:

         ANIL KUMAR. P, AGED 56 YEARS,
         S/O GOVINDHAN NAIR NEELANJANAM,
         THRIKKANNAPURAM KANNUR, PIN - 670691.


         BY ADV PRAVEEN K. JOY


RESPONDENTS:

    1    STATE OF KERALA
         REPRESENTED BY ITS SECRETARY,
         ELECTRICITY AND POWER DEPARTMENT,
         SECRETARIAT, THIRUVANANTHAPURAM,
         PIN - 695001.

    2    INTERNAL GRIEVANCE REDRESSAL CELL
         (SUB DIVISION LEVEL)
         REPRESENTED BY ITS CHAIRMAN
         OFFICE OF THE ASSISTANT EXECUTIVE ENGINEER
         ELECTRICAL SUB DIVISION KOOTHUPARAMBU,
         PIN - 670643.

    3    ASSISTANT ENGINEER
         ELECTRICAL SECTION PAATTIAM,
         KANNUR., PIN - 670691.

    4    DEPUTY CHIEF ENGINEER
         ELECTRICAL CIRCLE KANNUR, PIN - 670002
                                                       2025:KER:33352
WP(C) NO. 16831 OF 2025

                                 -2-
    5          EXECUTIVE ENGINEER
               ELECTRICAL DIVISION THALASSERY,
               PIN - 670101


               SRI.E.C.GORDEN-GP
               SRI.B.PRAMOD, SC


        THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION       ON   29.04.2025,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                   2025:KER:33352
WP(C) NO. 16831 OF 2025

                                  -3-
                           JUDGMENT

The petitioner has approached this Court

aggrieved by the final order in O.P.No.04/2024-

25 dated 22.11.2024 of the Internal Grievance

Redressal Cell (Sub Division Level).

2. When this Writ Petition was taken up

for consideration, the learned counsel for the

petitioner submitted that the petitioner will be

satisfied if a direction is issued to the

Competent Authority to consider Ext.P2 Appeal

filed by him and pass orders on the same.

3. The learned Standing Counsel submitted

that the 4th respondent is the Competent

Authority to consider Ext.P2 Appeal.

Therefore, this Writ Petition is disposed

of, directing the 4th respondent to consider

Ext.P2 Appeal after affording an opportunity of 2025:KER:33352 WP(C) NO. 16831 OF 2025

hearing to the petitioner and to pass

appropriate orders on the same within a period

of six weeks from the date of receipt of a copy

of this judgment.

Sd/-

S.MANU JUDGE akv 2025:KER:33352 WP(C) NO. 16831 OF 2025

APPENDIX OF WP(C) 16831/2025

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE ORDER DATED 22.11.2024 ISSUED BY THE 2ND RESPONDENT

EXHIBIT P2 TRUE COPY OF THE APPEAL DATED NIL BEFORE 2ND RESPONDENT