Lathika J vs Travancore Devaswom Board
2021 Latest Caselaw 11450 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

    THURSDAY, THE 08TH DAY OF APRIL 2021 / 18TH CHAITHRA, 1943

                       WP(C).No.9230 OF 2021(C)


PETITIONER:

               LATHIKA J.
               AGED 53 YEARS
               D/O SREEDHARAN.R, SREENILAYAM, KAZHAKUTTOM,
               THIRUVANANTHAPURAM-695582 (NOW WORKING AS KAZHAKOM,
               POZHIKKARA DEVASWOM, KAAPIL SUB GROUP, VARKALA GROUP)

               BY ADVS.
               SRI.D.AJITHKUMAR
               SMT.HARSHA S. NAIR
               SMT.T.MANASY

RESPONDENTS:

      1        TRAVANCORE DEVASWOM BOARD
               NANTHENCODE.P.O, THIRUVANANTHAPURAM-695003
               REPRESENTED BY ITS SECRETARY

      2        SECRETARY,
               TRAVANCORE DEVASWOM BOARD,
               NANTHENCODE.P.O, THIRUVANANTHAPURAM-695003

      3        DEVASWOM COMMISSIONER,
               TRAVANCORE DEVASWOM BOARD,
               NANTHENCODE.P.O, THIRUVANANTHAPURAM-695003

               SC CK PAVITHRAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.9230 OF 2021(C)                2


                                 JUDGMENT

Dated this the 8th day of April 2021

This writ petition is filed seeking the following relief:

To issue a writ of mandamus or other appropriate writ, order or direction directing the respondent Board to give posting to the petitioner on duty arrangement basis in the Board Head Office or in Devaswom Board Press.

2. Heard the learned counsel for the petitioner and the learned

Standing Counsel appearing for the respondents.

3. It is submitted by the learned counsel for the petitioner that

seeking duty arrangement, the petitioner has preferred Ext.P5

representation before the respondents and seeks a consideration on the

same.

Without expressing any view on the merits of the matter, there will

be a direction to the competent among the respondents to take up,

consider and pass orders on Ext.P5 representation preferred by the

petitioner within a period of two months from the date of receipt of a

copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN

JUDGE

SVP

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE COPY OF THE CERTIFICATE DATED 14.09.2015 FROM STATE BOARD OF TECHNICAL EDUCATION

EXHIBIT P2 THE COPY OF THE CERTIFICATE DATED 21.4.1990 ISSUED BY GOVERNMENT OF KERALA

EXHIBIT P3 TRUE COPY OF THE CERTIFICATE DATED 17.10.1991 ISSUED BY GOVERNMENT OF KERALA

EXHIBIT P4 TRUE COPY OF THE CERTIFICATE DATED 15.03.2001 IN DESK TOP PUBLISHING FROM STED PROJECT, SCIENCE AND TECHNOLOGY ENTREPRENEURSHIP DEVELOPMENT PROJECT WHICH IS COMING UNDER DEPARTMENT OF SCIENCE AND TECHNOLOGY, GOVERNMENT OF INDIA

EXHIBIT P5 TRUE COPY OF THE REPRESENTATION DATED 07.03.2021 BEFORE THE 1ST RESPONDENT BOARD