KSEB LTD., TVM Vs. DAMODARAN P.

JUDGEMENT

(1.) The Kerala State Electricity Board Limited ("Board" for short) has filed this intra court appeal challenging the judgment of the learned single Judge in W.P.(C) No.22821 of 2016 dated 22.3.2017.

(2.) We have heard Sri.Raju Joseph, learned counsel appearing for the Board and Sri.Kaleeswaram Raj, learned counsel appearing for the 1st respondent/writ petitioner.

(3.) It appear that the 1st respondent was engaged on a contractual basis by the Board for a fixed period in the year 2002-200 While working as such, there was a complaint against him pursuant to which the Vigilance and Anti Corruption Bureau allegedly laid a trap on 20.5.2003 and he was allegedly caught taking bribe.