C. RAJEEV Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) These writ petitions are filed for direction to implement the award dtd. 15/12/2004 in I.D. No. 27/2002 of Industrial Tribunal, Palakkad and for consequential reliefs. On 31/1/2022, this Court directed the learned standing counsel for the Kerala State Electricity Board to get instructions and to file statement.

(2.) A statement has been filed on behalf of the first respondent in W.P.(C) No. 34177 of 2010. Paragraphs 3 and 4 of the statement read as follows:-

(3.) It is respectfully submitted this respondent has made appointments to the entire vacancies ordered for the petty contractors as per the award, duly complying with the directions in the Judgment of the Hon'ble Supreme Court in SLP 20024/2018."