K.R. JAYACHANDRAN Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners and the learned Standing Counsel for the Kerala State Electricity Board.

(2.) THE issue involved in this case is squarely covered by the decision in Executive Engineer and another v. Sitaram Rice Mill reported in (2010 (4) KHC 1) wherein the Apex Court in paragraphs 44 and 46 held as follows: