Krishan Lal vs State Electricity Board and Others

Kurian Joseph, C.J.—The writ petition is filed with the following prayers:

a) In view of the facts and circumstances stated here in above, the Respondents may be directed to consider the case of applicant for promotion against 50% vacancies of Linemen/electricians meant for direct recruitment and regularise him as such with effect from the date when he completed 5 years of service with all consequential benefits.

b) That in view of the submissions made here in above, the applicant respectfully prays that the directions may be issued to the Respondents to appoint the applicant as Lineman/electrician on daily wage basis against the vacancies available with the Board till the posts are filled on regular basis and to pay wages of electricians/Linemen to him forthwith along with all arrears which may be calculated from the date of his initial engagement on daily wage basis.

There is no reply as yet. There will be a direction to 1st respondent to treat the memorandum of the application (writ petition) as representation and take appropriate action in accordance with law and justice with notice to the petitioner within a period of three months from the date of production of a copy of this judgment by the petitioner.

With these observations, the petition stands disposed of, so also the pending application(s), if any.

Copy dasti.