CourtKutchehry.com
High CourtsSingle Bench

Sailesh P.M vs Kerala State Electricity Board And Ors

High Court Of Kerala · Decided on 6 January 2021 · Citation: (2021) 01 KL CK 0212

HON’BLE JUDGES
Anu Sivaraman, J
CASE NUMBER
Writ Petition (C) No. 24238 Of 2020
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

18 paragraphs · 346 words
1.

This writ petition is filed seeking the following prayers:-

“(i) issue a writ of certiorari or any other appropriate writ, direction or order, calling for the records leading to the order of transfer issued by the

2nd respondent bearing No.EB4A/LM/GT/2020/1BO(FTD) by which the petitioner is transferred from Chithirapuram Electrical Section to

Mulankunnathukavu Electrical Section.

(ii) issue a writ of mandamus or any other appropriate writ, direction or order directing the 2nd respondent to retain the petitioner in his present post in

Chithirapuram Electrical Section Bisonvalley, Idukki District.â€​

2.

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

3.

It is submitted by the learned counsel for the petitioner that the petitioner has been transferred from Chithirapuram Electrical Section in Idukki

District to Mulankunnathukavu in Thrissur District. It is submitted that the petitioner as well as his brother are suffering from severe ailments and that

since the petitioner is only a lineman, the request of the petitioner for posting in any of the electrical sections near his place of residence is liable to be

considered sympathetically by the respondents. This Court also had issued an interim order on 03.12.2020 stating that the KSEB is liable to consider

the stationing of the petitioner to a nearer place. The petitioner has produced materials to show that there is a vacancy available at Rajakkad Electrical

Section in Idukki District.

4.

In the above view of the matter, I am of the opinion that the request of the petitioner for a posting near his domicile station is liable to be considered,

taking note of the reasons stated by him in the writ petition. In case the petitioner approaches the Chief Engineer (HRM) of the 1st respondent Board

with an appropriate representation, the same shall be considered and disposed of, taking note of the reasons stated by the petitioner and the vacancies

pointed out by the petitioner. Orders shall be passed within a period of two weeks from the date of receipt of a copy of this judgment.

This writ petition is ordered accordingly.