LAWS(KER)-2012-8-29

K ANIL KUMAR Vs. KERALA STATE ELECTRICITY BOARD

Decided On August 03, 2012
K ANIL KUMAR Appellant
V/S
KERALA STATE ELECTRICITY BOARD Respondents

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned standing counsel for KSEB.

(2.) THE petitioner has filed this writ petition with the following prayers: