KERALA STATE ELECTRICITY BOARD Vs. D.K.KRISHNAKUMARI

JUDGEMENT

(1.) THIS case has a checkered history, starting from 1993 onwards. Originally, the matter was decided by Ext.P8 judgment by a learned Single Judge of this Court in O.P.No.1810 of 1997. That was taken in appeal by the respondent herein, before the Division Bench in W.A.No.755 of 1997. The judgment in that writ appeal contains facts necessary to dispose of this appeal. That judgment reads thus:

(2.) PURSUANT to that judgment, the board passed Ext.P10 revised order, which was challenged by the respondent herein by filing W.P(C) No. 22513 of 2004. In that writ petition a learned single judge of this Court passed the following judgment:

(3.) WE have considered the rival contentions in detail.