KERALA STATE ELECTRICITY BOARD TRIVANDRUM Vs. S HARISUBRAMANIAM

JUDGEMENT

(1.) The appellant (respondent) was a former employee of the West Coast Electric Supply Corporation, Cannanore. He joined the service of that Corporation as a Typist and Store-keeper on September 23, 1943 and was promoted as a Chief Clerk from April 15, 1945.

(2.) The said Corporation was engaged in the business of supply of electricity on license under the Electricity Act, 1910, and the Electricity (Supply) Act, 1948. The Corporation was running three Units in Cannanore, Tellicherry and Calicut. The classification of ministerial and executive staff, rules of promotion, designation of posts, salary and other emoluments etc. were the same in all the three Units. The Units at Cannanore and Tellicherry were taken over by the Government in exercise of its powers under the Madras Electricity Undertakings (Acquisition) Act, 1954, and these Units were transferred to the newly formed Kerala State Electricity Board with effect from April 1, 1957 on condition that the Board shall retain the former employees of the Corporation pending final decision by the Government on the question of retention or otherwise of the persons in the staff of the Company.

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