JOSSEY RAPHEAL Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) All these writ petitions are heard together and being disposed of by this common judgment, as the issue arising in all these cases relate to appointment of petty contractors to the post of Mazdoors, in Kerala State Electricity Board Limited ('KSEB' for short), in implementation of an award passed by the Industrial Tribunal.

(2.) Petitioners are petty contractors undertaking skilled work under the KSEB. By award in I.D. No.27 of 2002, passed as early as on 15.12.2014, the Industrial Tribunal, Palakkad directed that 25% of the vacancies of Electricity workers shall be set apart and filled up from among petty contractors. The operative portion of the award, of which, clause (c) is the most relevant, read as follows:

(3.) After a series of litigations before this Court and thereafter before the apex court, the matter was again considered by this court, when a number of writ petitions were filed challenging non-inclusion in the seniority list prepared pursuant to the award; challenging the proceedings for appointment of petty contractors by the candidates for direct recruitment etc. On the basis of a various interim orders a committee was constituted to examine the complaints regarding non-inclusion in the seniority list and finally by judgment dated 23.03.2016 in W.P.(C) No. 14909 of 2014 and connected cases, this court directed the KSEB to complete the formalities for publishing the final seniority list in terms of the direction in the award, within 2 months of the date of receipt of the judgment and to forward the list to the Kerala Public Service Commission ('PSC' for short) and directed the PSC to complete the exercise in the light of the directions in the award at the earliest.