ARUN JOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) The writ petition is filed in public interest, inter alia, to prevent the disruption to the services of the Kerala State Electricity Board Limited - the 2nd respondent (in short 'Board') in connection with the strike called for by the KSEB Officers Association - 4th respondent as evident from Exhibits P-7 to P-11.

(2.) On 22/4/2022, this Court admitted the writ petition and issued notice to the respondents.

(3.) Today (26/4/2022), Sri.Sathyanatha Menon entered appearance for respondents 2 and 3. Sri.M.Sasindran entered appearance for respondents 4 and 5 and prayed for time to file a counter affidavit.