BENCY JOHN Vs. KERALA STATE ELECTRICITY BOARD LTD.

JUDGEMENT

(1.) THE APPEALS - These appeals by the appellant - Bency John - by special leave, are unusually directed against multiple orders of a Division Bench of the High Court of Kerala at Ernakulam.

(2.) W.A. No.1155 of 2017 (Kerala State Electricity Board Limited and ors. v. D. Vishnu Nampoothiri) was allowed by the Division Bench vide a short order dtd. 19/8/2019 spread over 3 (three) pages containing only 5 (five) paragraphs. The judgment and order dtd. 8/2/2017 of the Single Judge in W.P. (C) No.13862 of 2014 was set aside. On the same day, i.e., 19/8/2019, the Division Bench dismissed W.A. No.1895 of 2017 (Kerala State Electricity Board Limited & ors. v. Bency John) by a short two paragraph order, referring to its earlier order in W.A. No.1155 of 2017. As a result, the judgment and order dtd. 21/3/2017 passed by the Single Judge allowing the appellant's writ petition [W.P. (C) No.18225 of 2013] stood set aside. Appellant applied for a review (R.P. No.1095 of 2019) of the order dtd. 19/8/2019 whereby the appeal of the Kerala State Electricity Board Limited [Board] was allowed. Though not a party to W.A. No.1155 of 2017, the appellant also applied for a review (R.P. No.280 of 2020) of the order dtd. 19/8/2019 whereby such appeal stood allowed. By its order dtd. 6/3/2020, the Division Bench dismissed both the review petitions.

(3.) Thus, these 4 (four) appeals challenge the orders of the Division Bench allowing W.A. No.1155 of 2017 and W.A. No.1895 of 2017 of the Board and dismissing R.P. No.1095 of 2019 and R.P. No.280 of 2020 of the appellant.