Kerala High Court
Abdul Razak.P vs Kerala State Electricity Board on 28 March, 2022
Author: V.G.Arun
Bench: V.G.Arun
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
Monday, the 28th day of March 2022 / 7th Chaithra, 1944
WP(C) NO. 10367 OF 2019 (U)
PETITIONERS:
1. ABDUL RAZAK.P, AGED 44 YEARS, S/O MUHAMMED, PARADAN HOUSE, KOTTLADA,
P.O.KOLATHARA, KOZHIKODE- 673 655
2. SREENI C.K, S/O CHANDUNNI, CHALIYANKANDY HOUSE, KOKKALLUR,
BALUSSERRY, KOZHIKODE-673 612
3. LIJU M.P, S/O VELAYUDHAN, MANAKOTH HOUSE, MUNDAKKAL, POOVATTUPARAMBA
P.O.KOZHIKODE-673 008
4. VIJAYAKUMAR P, S/O BALAKRISHNAN, MELEKALLIDAMBIL,
P.O.CHERUKULATHOOR, KOZHIKODE-673 008
5. DHIJU V.C, S/O DIVAKARAN, THOTTATHIL HOUSE, CHERUPPA P.O.KOZHIKODE
673 661.
6. BIJU A M, S/O SUKUMARAN ERADI, AANIKKATT MEETHAL HOUSE, KIZHAKKUM
MURI P.O.KAKKODY VIA, KOZHIKODE 673 611.
7. PRAJEESH BABU, S/O RAGHAVAN NAIR, THALAPOYIL VEEDU, PARANNUR
P.O.KOZHIKODE 673 585
RESPONDENTS:
1. KERALA STATE ELECTRICITY BOARD, REPRESENTED BY THE CHAIRMAN AND
MANAGING DIRECTOR, KERALA STATE ELECTRICITY BOARD, VAIDYUTHI BHAVAN,
THIRUVANANTHAPURAM-695 001.
2. THE CHAIRMAN AND MANAGING DIRECTOR, KERALA STATE ELECTRICITY BOARD,
VAIDYUTHI BHAVAN, THIRUVANANTHAPURAM-695 001.
3. THE CHIEF ENGINEER (HRM), KERALA STATE ELECTRICITY BOARD, VYDYUTHI
BHAVAN, THIRUVANANTHAPURAM 695 001.
4. THE KERALA PUBLIC SERVICE COMMISSION, REPRESENTED BY THE SECRETARY,
KERALA PUBLIC PUBLIC SERVICE COMMISSION, PATTOM, THIRUVANANTHAPURAM
695 004.
5. THE DISTRICT OFFICER, KERALA PUBLIC SERVICE COMMISSION, DISTRICT
OFFICE, KOZHIKODE 673 001.
6. BIJU KULANGARATH KUNIYIL, KULANGARATH KUNIYIL, PUTHOOR P.O.VADAKARA,
KOZHIKODE 673 104. [DELETED] [R6 IS DELETED FROM THE PARTY ARRAY IN
THE WRIT PETITION AS PER ORDER DATED 21.06.2019 IN I.A.NO.3/19 IN
WP(C)NO.10367/19.]
7. ADDL.R7. MATHEW C.A., CHITTUR HOUSE, KUMARAKOM P.O., KOTTAYAM - 686
003[ADDL.R7 IMPLEADED AS PER ORDER DATED 1/8/19 IN I.A.NO.4/19 IN
WP(C)10367/19.]
8. ADDL.R8. SHEIK MUHAMMED AFZAL AGED 44 YEARS, SON OF SHEIK
ABOOBACKER, CONTRACT LINE WORKER, KERALA STATE ELECTRICITY BOARD
LTD., KANNUR, ELECTRICAL DIVISION, KANNUR - 670 621, RESIDING AT
HUSSAINS, MAGDUM MANZIL, KAPPAD ROAD, THAZHE CHOVVA P.O., KANNUR -
670 018.
9. ADDL.R9. MAHESAN P.P., AGED 51 YEARS, SON OF PURUSHOTHAMAN, CONTRACT
LINE WORKER, KERALA ELECTRICITY BOARD LTD., VAIKOM ELECTRICAL
DIVISION, VAIKOM - 686 141, RESIDING AT PERUM KULATHIL, VADAKARA
P.O., THALAYOLAPARAMBU, KOTTAYAM - 686 605. [ADDL.R8 AND R9 ARE
IMPLEADED AS PER ORDER DATED 25.01.2021 IN I.A.NO.5/2019 IN
WP(C)10367/2019.]
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to pass an interim stay of operation and implementation of Ext.P5
list, until this writ petition is heard and finally disposed of.
This petition coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S.KALEESWARAM RAJ, VARUN C.VIJAY, A.ARUNA, THULASI K. RAJ & ALEENA
NELSON Advocates for the petitioners, SMT.ANEETHA A.G., STANDING COUNSEL
for R1 to R3 and of SRI.B.ASHOK SHENOY, Advocate for Addl.R8 & R9, the
court passed the following:
V.G.ARUN, J.
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W.P(C) Nos. 10367,10359,11844 of 2019
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Dated this the 28th day of March, 2022
ORDER
Learned counsel for the petitioner submits that the dispute can be cut down considerably, once the KSEB points out the number of vacancies reported before 13.6.2017, the period up to which the rank list was extended. Learned Standing Counsel seeks time for getting specific instructions and filing statement regarding this aspect.
Post on 20.5.2022 along with W.P(C) No. 1609 of 2020. H/O Sd/-
V.G.ARUN JUDGE SJ 28-03-2022 /True Copy/ Assistant Registrar