Full Judgment Text
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
&
THE HONOURABLE MR. JUSTICE ASHOK MENON
MONDAY, THE 19TH DAY OF AUGUST 2019 / 28TH SRAVANA, 1941
W.A.No.1895 OF 2017
AGAINST THE JUDGMENT DATED 21-03-2017 IN WP(C).NO.18225/2013 OF
HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS:
1 KERALA STATE ELECTRICITY BOARD LIMITED
REPRESENTED BY ITS SECRETARY,
VYDHYUTHI BHAVANAM, PATTOM,
THIRUVANANTHAPURAM-695004.
2 THE CHIEF INTERNAL AUDITOR
OFFICE OF THE CIA (CHIEF INTERNAL AUDITOR),
KERALA STATE ELECTRICITY BOARD LIMITED,
VYDHYUTHI BHAVANAM,PATTOM,
THIRUVANANTHAPURAM-695004.
3 THE ACCOUNTS OFFICER
PAY FIXATION OFFICE OF THE CHIEF INTERNAL AUDITOR,
KERALA STATE ELECTRICITY BOARD LIMITED,
VYDHYUTHI BHAVANAM,PATTOM,
THIRUVANANTHAPURAM-695004.
4 THE EXECUTIVE ENGINEER
KERALA STATE ELECTRICITY BOARD LIMITED,
ELECTRICAL DIVISION, PEERUMEDU,
IDUKKI DISTRICT-685 531.
BY ADVS.
SRI.RAJU JOSEPH (SR.)
SRI.GEORGEKUTTY MATHEW, SC, KSEB
RESPONDENT/PETITIONER:
BENCY JOHN,ASSISTANT ENGINEER,
KSEB LIMITED, ELECTRICAL SECTION, PEERUMEDU,
IDUKKI DISTRICT-685 531.
R1 BY ADV. SRI.R.SANTHOSH BABU
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 13-08-2019, THE
COURT ON 19-08-2019 DELIVERED THE FOLLOWING:
W.A.1895/2017
2
Judgment
Chitambaresh, J.
The issue is covered by the judgment in W.A.No.1155 of 2017
disposed of today. The reasonings therein will follow in this
case also. The impugned judgment is accordingly set aside.
The writ appeal is allowed. No costs.
V. CHITAMBARESH, JUDGE
Sd/-
ASHOK MENON, JUDGE
Sha/140819