SARATCHANDRAN Vs. MALATHY

JUDGEMENT

(1.) W.A. Nos. 893 and 922 of 1987 are against the judgment in O.P. No. 10572/85. W.A. No. 915 and 925 of 1987 are against the judgment in O.P. No. 10650/85.

(2.) A common question arises in these Writ Appeals and so we feel that these Writ Appeals can be disposed of by a common judgment. By the judgment in O.P. No. 10572/85, a learned single Judge of this Court quashed the amendment to the Kerala State Electricity Board (Integration of Boards Secretariat Establishment and General Establishment) Regulation.1981. The amendment was made exercising the powers conferred by Clauses (c) and (k) of S.79 of the Electricity (Supply) Act, 1948. The amendment is a substitution of Regulation.5 of the Kerala State Electricity Board (Integration of Boards Secretariat Establishment and General Establishment) Regulation.1981. In O.P.No. 10572/85, Ext. P5 is the copy of the amendment sought to be quashed. In O.P. No. 10650/85, copy of the same amendment is Ext. P11.

(3.) The learned single Judge considered the question of the validity of the amendment in O.P.No. 10572/85 and quashed Ext. P5. Since Ext. P5 has been quashed, in O.P. No. 10650/85 following the judgment in O.P.No. 10572/85, Ext. P11 also has been quashed and consequential orders challenged in that Original Petition were also quashed. Thus the learned single Judge allowed both O.P.No. 10572 of 1985 and O.P. No. 10650 of 1985.