JACOB JOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) Aggrieved by the delay in commissioning Pallivasal Extension Scheme, Thottiyar Hydro Electric Project, Chathankottunda II SHEP and Wanchiyam SHEP, in Kerala, even after a lapse of more than two decades, instant public interest writ petition has been filed for the following reliefs:

(2.) Facts leading to the filing of the writ petition are that,- petitioner, a mechanical engineer, who had acted as the leader of Mechanical Engineering Team in Pallivasal Extension Scheme, from 2009 to 2013 and subsequently, as the Project Manager, during the period 2012 to 2014, for the contractor viz., Consortium of Essar of Mumbai, CPL of Hyderabad and DEC of China, is concerned with the abnormal delay in execution of hydel projects in Kerala, and had been taking up these issues at different levels during the past several years.

(3.) Petitioner has contended that due to the unscientific implementation of hydro electric projects, respondent No.1 - State of Kerala, represented by the Principal Secretary, Thiruvananthapuram, is incurring additional expenses by purchasing deficit electricity from other States on a daily basis, causing heavy burden on the finances of KSEBL and thus, the State's Exchequer, to the tune of Rs.5 Crores per day.