Jose vs Kerala State Electricity Board Limited And Ors

This writ petition is filed seeking the following reliefs :-

"i. Issue a Writ of Mandamus or any other Writ, Order or Direction, declaring that the Petitioner is entitled to the resumption of his service with the 1st Respondent, forthwith.

ii. Issue a Writ of Mandamus or any other Writ, Order or Direction, directing the 1st Respondent to reinstate the Petitioner, forthwith."

Heard the learned counsel for the petitioner and the learned Standing Counsel appearing for the respondents.

It is submitted by the learned counsel for the petitioner that the petitioner was dismissed from service by Ext.P2 proceedings dated 30.11.2020. It is submitted that on the very same allegations, a criminal case was also registered against him. It is submitted that by Ext.P1 judgment of this Court, the petitioner stands acquitted in the criminal case. It is submitted that thereafter, the petitioner has submitted Ext.P3 representation before the 1st respondent and seeks a consideration of the same.

Having heard the learned Standing Counsel also, I am of the opinion that since Ext.P3 has been submitted before the 1st respondent, the same is liable to be considered in accordance with law.

There will, accordingly, be a direction to the 1st respondent to take up, consider and pass orders on Ext.P3 representation submitted by the petitioner, after hearing the petitioner also through any appropriate means, including video conferencing, within a period of three months from the date of receipt of a copy of this judgment.

This writ petition is ordered accordingly.