BYJU VARGHESE Vs. KERALA STATE ELECTRICITY BOARD LTD

JUDGEMENT

(1.) The petitioner has approached this Court seeking that Exts.P4 and P8 be quashed, to the extent to which he has been proposed to be transferred from Okkal to Rayonpuram.

(2.) When this matter was considered by me on 19/11/2020 I had passed the following order:-

(3.) When this matter was called today, the learned Standing Counsel for the Kerala State Electricity Board (KSEB for short), Shri.Asok M.Cheriyan, submitted that the petitioner has already joined the transferred station, namely Rayonpuram; and therefore, that the competent Authority of the KSEB will consider his request for re-transfer or for a posting near by his original station, strictly adverting to the spirit of Ext.P9 judgment and that a fresh order will be issued.