Kerala High Court
Manoj V.V vs The Executive Engineer
Author: K. Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
THURSDAY, THE 25TH DAY OF FEBRUARY 2016/6TH PHALGUNA, 1937
WP(C).No. 7117 of 2016 (L)
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PETITIONER(S):
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1. MANOJ V.V., AGED 47 YEARS
S/O.VELAYUDHAN
PETTY CONTRACT WORKER IN KANDASANKADAVU SECTION
KERALA STATE ELECTRICITY BOARD
VAKKAT HOUSE, ELTHURUTHU PO, THRISSUR - 680 611.
2. ANIL KUMAR @ ABI
AGED 53, S/O.ARJUNAN
PETTY CONTRACT WORKER IN KANDASANKADAVU SECTION
KERALA STATE ELECTRICITY BOARD, KOOTALA HOUSE
KANDASANKADAVU PO, THRISSURE.
3. RAJEEVAN K.M.
AGE 31, S/O.MOHANAN
PETTY CONTRACT WORKER IN KANDASANKADAVU SECTION
KERALA STATE ELECTRICITY BOARD, KATTUTHUNDIYIL HOUSE
PADIYAM P.O, KANDASSANKADAVU, THRISSURE-680 613.
4. SATHEERTHAN
AGE 40, S/O.KRISHNAN
PETTY CONTRACT WORKER IN VADANAPPALLYSECTION
KERALA STATE ELECTRICITY BOARD
CHONATTU HOUSE PADIYAM P.O, KANDASSANKADAVU
THRISSURE 680 0613
BY ADVS.SRI.S.R.SREEJITH
SRI.SHIJU VARGHESE (WAYANAD)
CONTD..2..
.. 2 ..
WP(C).No. 7117 of 2016 (L)
RESPONDENT(S):
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1. THE EXECUTIVE ENGINEER
KERALA STATE ELECTRICITY BOARD
THRISSURE WEST DIVISION, THRISSURE.
2. ADDITIONAL LABOUR COMMISSIONER
THOZHIL BHAVAN, PMG JUNCTION
THIRUVANANTHAPURAM - 695 033.
3. THE LABOUR COMMISSIONER
THOZHIL BHAVAN, PMG JUNCTION
THIRUVANANTHAPURAM - 695 033.
4. THE CHIEF PERSONNEL OFFICER
KERALA STATE ELECTRICITY BOARD LTD
VYDYUTHI BHAVANAM, PATTOM, THIRUVANANTHAPURAM
PIN - 695 004.
5. THE SECRETARY
KERALA STATE ELECTRICITY BOARD LTD
VYDYUTHI BHAVANAM, PATTOM, THIRUVANANTHAPURAM
PIN - 695 004.
6. KERALA PUBLIC SERVICE COMMISSION
REP.BY ITS SECRETARY, THULASSI HILLS
PATTOM PALACE PO THIRUVANANTHAPURAM
KERALA 695 502.
R BY GOVERNMENT PLEADER SRI. M.A FAYAZ
R BY SRI.P.C.SASIDHARAN, SC, KPSC
R BY SRI.K.S.ANIL, SC, KSEB
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 25-02-2016, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C).No. 7117 of 2016 (L)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXT.P1A TO PID - TRUE COPIES OF THE REPRESENTATIONS SUBMITTED TO THE
RESPONDENTS
EXT.P1A - DATED 29.07.2015 BY 1ST PETITIONER.
EXT.P1B - DATED 26.05.2016 BY 2ND PETITIONER
EXT.P1C - DATED 28.06.2015 BY 3RD PETITIONER
EXT.P1D - DATED 25.05.2015 BY 4TH PETITIONER.
EXT.P2 - TRUE COPY OF PERMIT TO WORK AND EXPERIENCE
CERTIFICATES OF PETITIONERS
EXT.P2A - DATED 19.09.1996 BY 1ST PETITIONER
EXT.P2B - DATED 23.12.1998 BY 2ND PETITIONER
EXT.P2C - DATED 06.08.1997 BY 2ND PETITIONER
EXT.P2D - BY 3RD PETITIONER
EXT.P2E - DATED 18.01.2016 BY 4TH PETITIONER.
EXT.P3 - TRUE COPY OF JUDGMENT IN WPC NO.35912/2015 DATED 21.12.15
RESPONDENT(S)' EXHIBITS: NIL
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// TRUE COPY //
P.A TO JUDGE
SB
K. VINOD CHANDRAN, J.
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W.P.(C) No.7117 of 2016 - L
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Dated this the 25th day of February, 2016
J U D G M E N T
The petitioners seek consideration of representations filed by them at Exts.P1(a) to P1(d).
2. The learned Standing Counsel for the respondent Board contends that a hearing has been scheduled to consider the grievance of the Petty Contract Workers on 10.03.2016. The petitioners' case also would be considered. But however, it is made clear that this Court has not made any observations on merits and the eligibility of each of the petitioners would be a matter, which has to be considered by the Committee itself in the hearing.
The writ petition is disposed of.
Sd/-
K. VINOD CHANDRAN, JUDGE SB/25/02/2016 // true copy // P.A to Judge.