LAWS(KER)-2024-9-110

ASSISTANT EXECUTIVE ENGINEER Vs. STATE ELECTRICITY OMBUDSMAN

Decided On September 09, 2024
ASSISTANT EXECUTIVE ENGINEER Appellant
V/S
State Electricity Ombudsman Respondents

JUDGEMENT

(1.) The Assistant Executive Engineer, Electrical Sub Division, Kerala State Electricity Board (KSEB), Alappuzha has come up with the writ petition challenging the order passed by the Electricity Ombudsman.

(2.) The facts in brief are as follows:

(3.) Heard Sri. Nirmal S., the learned Standing Counsel appearing for the petitioners and Sri. K.Shaj, the learned counsel appearing for the 2nd respondent.