K.J. PHILIP Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) This writ petition is filed seeking following prayers :-

(2.) Heard the learned counsel for the petitioner and the learned Standing Counsel appearing for the KSEB.

(3.) The petitioner who had been working as an electricity worker under the first respondent Board challenges Ext.P23 order by which his appeal against Ext.25 has been rejected. By the impugned order, the petitioner has not only been terminated from service but his initial appointment has also been recalled and he had been directed to refund the entire amounts drawn by him as pay and other allowances. The orders are passed on the assumption that the petitioner who is Mr.K.J.Philip, S/o Kattackal John (Ulahannan) has secured appointment in the KSEB by impersonating Mr.K.A.Philip who is the son of Kunnappillil Abraham.