Kerala High Court
P.Sasidharan vs Kerala State Electricity Board on 19 March, 1988
IN THE HIGH COURT OF KERALAATERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE C.K.ABDUL REHIM
TUESDAY,THE 4TH DAYOF FEBRUARY 2014/15TH MAGHA, 1935
WP(C).No. 1798 of 2014 (Y)
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PETITIONER :
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P.SASIDHARAN
ASSISTANT ENGINEER (RETIRED)
KERALA STATE ELECTRICITY BOARD
RESIDING ATKAKKOPRAVAN HOUSE, KOOLICHAL, P.O.MORAZHA
KANNUR DISTRICT-670331.
BY ADV.SRI.P.M.PAREETH
RESPONDENTS :
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1. KERALA STATE ELECTRICITY BOARD
REPRESENTED BY ITS SECRETARY,VIDYUTHI BHAVANAM
PATTOM, THIRUVANANTHAPURAM-695004.
2. CHIEF ENGINEER (HRM)
KERALA STATE ELECTRICITY BOARD, VIDYUTHI BHAVANAM
PATTOM, THIRUVANANTHAPURAM-695004.
3. ACCOUNTS OFFICER PAYFIXATION
OFFICE OF THE CHIEF INTERNAL AUDITOR
KERALA STATE ELECTRICITY BOARD, VIDYUTHI BHAVANAM
PATTOM, THIRUVANANTHAPURAM-695004.
4. DEPUTY CHIEF ENGINEER
KERALA STATE ELECTRICITY BOARD, TRANSMISSION CIRCLE
VIDYUTHI BHAVANAM, KANNUR DISTRICT-670002.
R BY ADV.SRI.K.S.ANIL, SC, KSEB
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04-02-2014, THE COURT ON THE SAME DAYDELIVERED THE FOLLOWING:
WP(C).No. 1798 of 2014 (Y)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT-P1: A TRUE PHOTOCOPY OF THE B.O.NO.ESTT.I-2340/76/88 DATED
19.03.1988.
EXHIBIT-P2: A TRUE PHOTOCOPY OF THE NOTE DATED 08/2013 SUBMITTED BY
THE 4TH RESPONDENT TO THE 2ND RESPONDENT.
EXHIBIT-P3: A TRUE PHOTOCOPY OF THE REPRESENTATION DATED 08.11.2013
SUBMITTED BY THE PETITIONER THROUGH THE 4TH RESPONDENT.
RESPONDENT(S)' EXHIBITS : NIL
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/TRUE COPY/
P.ATO JUDGE
AV
C.K. ABDUL REHIM, J.
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W.P.(C). No. 1798 of 2014
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Dated this the 4th day of February, 2014
JUDGMENT
The petitioner entered service of the 1st respondent Board on 15.12.1987 as Overseer and retired from service on attaining superannuation on 30.11.2013, while working as Assistant Engineer. When the pension papers were submitted before the 3rd respondent, objection was raised to the effect that the promotions granted to the petitioner in the cadre of Sub Engineer and Assistant Engineer are liable to be reviewed, on the basis that there exists a dispute with respect to the date of declaration of probation and seniority. The petitioner had approached the 2nd respondent seeking reconsideration of the objection and to allow the terminal benefits in accordance with his occupation at the time of retirement. Since Ext.P3 representation is not considered, this writ petition is filed.
2. Heard; counsel for the petitioner and learned standing counsel appearing for respondents. Since Ext.P3 W.P.(C). No. 1798 of 2014 -2- representation is pending consideration and disposal before the 2nd respondent, this court is of the considered opinion that a direction for disposal of Ext.P3 within a time limit will suffice to meet the ends of justice.
3. Therefore this writ petition is disposed of by directing the 2nd respondent to consider Ext.P3 and to take an appropriate decision thereon, if necessary after affording an opportunity of personal hearing to the petitioner. Ext.P3 shall be considered and disposed of at the earliest possible, at any rate within a period of 6 weeks from the date of receipt of a copy of this judgment.
Sd/-
C.K. ABDUL REHIM, JUDGE /True copy/ P. A. to Judge Pn