ASHRAF.K.V Vs. CHIEF ELECTRICAL INSPECTOR

JUDGEMENT

(1.) The petitioner says that he is a 'B' Class Electrical Contractor and he concedes that his license is to expire on 19.06.2019. The petitioner alleges that even though he attempted to make an application for renewal of his electrical contract license, the same was not accepted by the competent Authority for the singular reason that the Supervisors and Wiremen serving under him do not have their licenses co- terminous to the period he has applied for his extension. He says that therefore, his Supervisors and Wiremen have made their applications and declarations before the 2 nd respondent - Electrical Inspector, but that the same has not been accepted or considered in terms of law.

(2.) The petitioner, in afore factual scenario, prays that the 2nd respondent be directed to accept the applications made by his Wiremen and Supervisors, as has been mentioned in paragraphs 8 and 11 of this writ petition and to certify the same, so that his client can thereafter, make a proper application for extension of his electrical contract before the 5 th respondent - Kerala State Electricity Licensing Board. The petitioner prays that this process be directed to be done within a short time frame, taking note of the fact that his license is to expire on 19.06.2019.

(3.) The learned Senior Government Pleader, Smt.Rekha C. Nair, submits that the 2 nd respondent is willing to consider the request for certification to be made by the petitioner's Supervisor and Wiremen and she says that the same will be done by the 2nd respondent in terms of law and appropriate certification issued, if they are found eligible for such. She says that this can be done within a period of seven days from the date of receipt of a copy of this judgment. In the afore circumstances, I order this writ petition and direct the petitioner to present his Supervisors and Wiremen before the 2nd respondent at 11.00 am on 07.06.2019 in his office, so that the said Authority can issue the appropriate certificate/declaration, enabling the petitioner to make an application before the 5th respondent for renewal of his electrical contract license in terms of law. The 5 th respondent will thereafter, take a decision thereon, subject to the eligibility of the petitioner's Wiremen and the Supervisors without any further delay and if it is practically possible, to issue orders before 19.06.2019, so that the petitioner's business activity will not be in any manner disrupted.