Anu Kumar S vs Travancore Devaswom Board
2021 Latest Caselaw 16645 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
   WEDNESDAY, THE 11TH DAY OF AUGUST 2021 / 20TH SRAVANA, 1943
                    WP(C) NO. 16048 OF 2021
PETITIONER :-

          ANU KUMAR S
          KAZHAKAM, ASHTAMANGALAM DEVASWOM, PUNALUR GROUP,
          RESIDING AT THIRUVONAM, VEPPALUMMOOD,
          BHOOTHAKKULAM P.O., KOLLAM.

          BY ADVS.
          C.UNNIKRISHNAN (KOLLAM)
          ANANDA PADMANABHAN
          UTHARA A.S
          A.V.INDIRA
          DINOOP P.D.


RESPONDENTS :-

    1     TRAVANCORE DEVASWOM BOARD,
          REPRESENTED BY ITS SECRETARY, NANTHANCOE,
          THIRUVANANTHAPURAM, PIN-695 003.

    2     THE DEVASWOM COMMISSIONER,
          TRAVANCORE DEVASWOM BOARD, NANTHANCODE,
          THIRUVANANTHAPURAM, PIN-695 003.

    3     THE ASSISTANT DEVASWOM COMMISSIONER,
          PUNALUR.

    4     GOPAKUMAR,
          KAZHAKAM, KARAVALOOR PEEDIKA DEVASWOM,
          PUNALUR GROUP, PIN-691 322.

          SRI.C.K. PAVITHRAN, S.C.

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16048 OF 2021

                                      -: 2 :-


                                     JUDGMENT

Dated this the 11th day of August, 2021

This writ petition is filed challenging Ext.P5 order of transfer. It

is submitted by the learned counsel for the petitioner that Ext.P6 is

preferred before the Commissioner and the same may be directed to

be considered.

2. The learned Standing Counsel submits, on instructions,

that Ext.P5 is an order passed by the Assistant Devaswom

Commissioner on the basis of directions issued by the Commissioner.

It is, therefore, submitted that it is for the petitioner to approach the

Board which will consider the complaints as against Ext.P5 order.

In the above view of the matter, there will be a direction

that in case the petitioner approaches the 1 st respondent Board with a

copy of Ext.P6, the same will be considered with notice to the

petitioner and any other affected parties and after hearing the parties

through any appropriate means, including video conferencing.

Orders shall be passed within a period of six weeks from the date of

receipt of a copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/18.8.2021 WP(C) NO. 16048 OF 2021

APPENDIX OF WP(C) 16048/2021

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE POSTING ORDER OF THE PETITIONER DATED 30.10.2019

Exhibit P2 A TRUE COPY OF THE CIRCULAR ISSUED BY 1ST RESPONDENT DATED 15.2.2020

Exhibit P3 A TRUE COPY OF THE ORDER NO 264 DATED 9.6.2021 OF THE 3RD RESPONDENT

Exhibit P4 A TRUE COPY OF THE ORDER DATED 26.7.2021

Exhibit P5 A TRUE COPY OF THE ORDER OF 3RD RESPONDENT DATED 30.7.2021

Exhibit P6 A TRUE COPY OF THE APPEAL DATED 2.8.2021

Exhibit P7 A TRUE COPY OF THE POSTING ORDER OF THE 4TH RESPONDENT DATED 28.10.2019