B.SURESHKUMAR Vs. KERALA STATE ELECTRICITY BOARD LTD.

JUDGEMENT

(1.) The petitioner has approached this Court impelling various contentions on the question of his protection from transfer; but during the life of this writ petition, various orders have been issued by this Court, finally culminating upon the consideration as to whether the petitioner can be accommodated at the Electrical Section, Udayakulangara, as a temporary arrangement until the next general transfer, so that he will be in a position to take care of his aged father who is stated to be require his constant attention.

(2.) Shri.R.T.Pradeep, learned counsel for the petitioner, made vehement submissions as to the denial of protection to Officers from transfer on account of the health of their aged parents, but as I have already said above, these issues may not be now relevant for the consideration of this Court at this stage, since the Kerala State Electricity Board (KSEB for short) now concedes to the various observations of this Court in the earlier interim orders, so to accommodate the petitioner at Electrical Section, Udayakulangara, at least until the next general transfer or until a further transfer becomes imperative as per Ext.P5 guidelines, so that he can offer comfort to his father.