Paul Varghese vs Kerala State Electricity Board

The petitioner prays that Ext.P3 order issued by the second respondent - Assistant Engineer, Kerala State Electricity Board, Chengannur be directed to be implemented forthwith.

Interestingly, the learned Standing Counsel for the Kerala State Electricity Board, submits that though the officers are ready and willing to implement Ext.P3, it is the petitioner who is standing in the way and he says, that if the petitioner does not cause any obstruction and leave it to the officers to act freely, they will implement Ext.P3 within a period of ten days from the date of receipt of a copy of this judgment.

Taking note of the afore circumstances and the submissions made on behalf of the Kerala State Electricity Board, I order this writ petition and direct the second respondent - Assistant Engineer, to implement Ext.P3 implicitly and without fail, within a period of ten days from the date of receipt of a copy of this judgment.

I caution the petitioner that if any conduct is noticed from his side in hindrance to the implementation of Ext.P3, he will be multed with full consequences under the Contempt of Courts Act, without any further orders.

The writ petition is ordered accordingly.

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PETITION DATED 20.4.2019

EXHIBIT P2 TRUE COPY OF THE JUDGMENT IN WPC.NO.13127/2019

EXHIBIT P3 TRUE COPY OF THE ORDER DATED PASSED BY THE 2ND RESPONDENT DT 18.5.2019