C.RADHAKRISHNAN NAIR Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) ADMIT .

(2.) RESPONDENTS appear through Standing Counsel.

(3.) THE learned counsel for petitioner submits that as Ext.P1, order has became final, the first respondent is bound by it and petitioner is entitled to all monetary benefits pursuant to the modification of punishment as per Ext.P1. I have heard the learned counsel for respondents as well.