LAWS(KER)-2024-9-104

KERALA STATE ELECTRICITY BOARD Vs. SATHISH KUMAR

Decided On September 03, 2024
KERALA STATE ELECTRICITY BOARD Appellant
V/S
SATHISH KUMAR Respondents

JUDGEMENT

(1.) These connected writ appeals are filed under Sec. 5 of the Kerala High Court Act, 1958, against a common judgment dtd. 18/1/2016 in W.P.(C)Nos.20916 of 2005 and connected cases, rendered by a learned Single Judge of this Court.

(2.) Since the learned Single Judge has referred to the facts in W.P.(C)No.20916 of 2005 while rendering the impugned judgment, for the purpose of disposal of these appeals, we also refer to the facts available in W.A.No.1020 of 2016, filed against W.P.(C)No.20916 of 2005.

(3.) The petitioners in W.P.(C)No.20916 of 2005 are stated to be employed as Office Attendant-II with the 1st respondent Kerala State Electricity Board (for short 'the Board'). By Ext.P1 Board order dtd. 29/1/1971, the method of appointment and qualifications to the post of lower Division Clerk in the Board were prescribed. As per the above order, 15% of vacancies were set apart for promotion of Lower Grade employees like the Attenders, prescribing the eligibility criteria as pass in SSLC with not less than 40% marks, not less than 5 years continuous service under the Board, and a pass in the suitability test conducted by the 4 th respondent Kerala Public Service Commission. By Ext.P2 dtd. 14/7/1995, in consultation with the Kerala Public Service Commission, the Board prescribed the following conditions for appointment to the post of Junior Assistant/Cashier from among the Lower Grade employees of the Board against the 15% of vacancies.