Kerala High Court
Xavier Jose K. Aged 48 Years vs The Kerala State Electricity Board on 12 March, 2003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
WEDNESDAY, THE 16TH DAY OF SEPTEMBER 2015/25TH BHADRA, 1937
WP(C).No. 28119 of 2015 (L)
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PETITIONER:
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XAVIER JOSE K. AGED 48 YEARS
SUB ENGINEER (CIVIL), INVESTIGATION CIRCLE,
VYDHYUTHI BHAVAN, KERALA STATE ELECTRICITY BOARD,
THRISSUR - 680004.
BY ADVS.SMT.LATHA PRABHAKARAN
SRI.K.M.JAMALUDHEEN
RESPONDENTS:
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1. THE KERALA STATE ELECTRICITY BOARD,
REP. BY THE SECRETARY, VYDHYUTHI BHAVAN, PATTOM,
THIRUVANANTHAPURAM 695 004.
2. CHIEF ENGINEER (HRM), KERALA STATE ELECTRICITY BOARD,
VYDHYUTHI BHAVAN, PATTOM, THIRUVANANTHAPURAM 695 004
3. SAJITHA K.A., SUB ENGINNER (CIVIL)
INVESTIGATION SUB DIVISION, NENMARA,
PALAKKAD DISTRICT 678 508.
R1 & R2 BY SRI.K.S.ANIL, SC, KSEB
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16-09-2015, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 28119 of 2015 (L)
APPENDIX
PETITIONER'S EXHIBITS
P1 : TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER
DATED 12.3.2003
P2 : TRUE COPY OF THE GUIDELINE BEARING NO.BO (CM) NO945/2013
(EB.7) GENERAL TRANSFER/2013 DATED 24.4.2013
P3 : TRUE COPY OF THE SENIORITY LIST OF SUB ENGINEER (CIVIL)-
GENERAL TRANSFER 2015 ISSUED BY THE BOARD
P4 : TRUE COPY OF THE TRANSFER ORDER DATED 31.8.2015
P5 : TRUE COPY OF THE COVERING LETTER OF THE DEPUTY CHIEF
ENGINEER, THRISSUR ALONG WITH THE REPRESENTATION OF THE
PETITIONER
P6 : TRUE COPY OF THE TRANSFER ORDER DATED 10.9.2015 ISSUED BY
THE BOARD.
RESPONDENT'S EXHIBITS
NIL
//TRUE COPY//
P.A. TO JUDGE
JJJ
K. VINOD CHANDRAN, J.
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W.P.(C) No. 28119 of 2015 (L)
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Dated this the 16th day of September, 2015
J U D G M E N T
The petitioner is a person who has 50% permanent disability and was granted protection from transfer in the earlier instances. The petitioner had been transferred by Ext.P4. The petitioner made a representation by Ext.P5, subsequent to the transfer order being issued. Disregarding the same, the Board now issued Ext.P6 order of transfer.
2. In such circumstance, Ext.P5 representation shall be considered by the Chief Engineer (HRM), the 2nd t respondent herein, within a period of one month from the date of receipt of a certified copy of this judgment. Till then, the petitioner's transfer shall be kept in abeyance. The petitioner shall appear before the 2nd respondent's office on 23.09.2015 and the office shall give a date of personal hearing to the petitioner, on which date, the W.P.(C) No.28119/2015 -2- petitioner shall be heard and orders passed.
The writ petition is disposed of.
Sd/-
K.VINOD CHANDRAN, JUDGE jjj