N.RAJU Vs. BHAVADAS K

JUDGEMENT

(1.) The appellant has filed the above appeal with leave, since the impugned judgment has resulted in a show cause notice issued to the appellant, as produced at Annexure-H. The appellant is working as Fireman Gr-I (Electrical) in the Guruvayur Devaswom Board. The petitioner in the writ petition who is the 1st respondent is a Second Grade Overseer in the Board. The petitioner approached this Court pointing out that many of the persons, who are working in the Guruvayur Devaswom Board in the Electrical Department are not persons qualified to so continue in the Department. It was also pointed out that the same is against the Central Electricity Authority (Measures Relating to Safety and Electric Supply) Regulations, 2010 (herein after referred to as the 'Regulations 2010' for short). Specific reference was made to Regulation 3, which speaks of designating persons for the purpose of operating and carrying out work of electric lines and apparatus, who shall necessarily posses a certificate of competency or electrical work permit issued by the appropriate Government. It was pointed out that many persons in the Electrical Wing do not have such qualifications required. The original petition was filed keeping in mind the safety of the general public, especially, considering the vast inflow of devotees into the temple.

(2.) The learned Single Judge directed the Electrical Inspector of the State to conduct an inspection and submit a report before the 1st respondent Devaswom Board regarding the posts available and required for operating the installations. The 1st respondent Devaswom Board was directed to take a decision on that basis.

(3.) Annexure-I is the inspection report furnished by the Electrical Inspector before the Devaswom Board, which specifically speaks of the qualifications required for the persons to be appointed in the Electrical Wing. The Devaswom Board has taken a decision to adopt what has been suggested by the Electrical Inspector, by amending the Regulations. Ext.R2(c) is the Resolution to that effect. In pursuance of that, the show cause notices were issued to 5 persons continuing in the Electrical Department who admittedly did not have the qualification required.