ANANDAVALLY A. Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioner's sole contention in this case is that the period, during which he was on leave without allowance under the KSEB, should also be reckoned while computing completed years of service and that his grade promotions and his retiral benefits should be granted to him on such basis.

(2.) I notice that the petitioner had, with these requests, approached the Secretary of the Board through Ext.P4 representation and I am told that the said representation has not been disposed of as of now. The petitioner claims that the issues raised by her in this writ petition have been concluded in her favour by the judgment of this Court, a copy of which has been placed on record as Ext.P1 and she contends that, therefore, the Board should be directed to give her the benefit of the years that she spent on leave without allowance to be reckoned as completed years of service and her grade promotion and retiral benefits be reworked on those lines.

(3.) Even though, I hear the learned counsel for the petitioner as afore, the fact remains that these claims of the petitioner has not been answered, one way or the other, by the competent Authority of the Board, until now. As matters now stand, Ext.P4 representation still remains unconsidered.