Haridev.S. vs Travancore Devaswom Board
2021 Latest Caselaw 3940 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    WEDNESDAY, THE 03RD DAY OF FEBRUARY 2021 / 14TH MAGHA,1942

                      WP(C).No.4963 OF 2019(U)

PETITIONER:
              HARIDEV.S., AGED 29 YEARS
              S/O. SREEDHARAN POTTI, NITHAMBOOR MADAM, TC.NO.
              17/1495, KNRA-100, POOJAPPURA P.O.,
              THIRUVANANTHAPURAM - 695 012,(NOW WORKING AS
              KEEZHSANTHI, SREEKANDESWARAM DEVASWOM,
              THIRUVANANTHAPURAM GROUP.)

              BY ADV. SRI.D.AJITHKUMAR

RESPONDENTS:
       1     TRAVANCORE DEVASWOM BOARD, NATHANCODE,
             THIRUVANANTHAPURAM - 695 003, REPRESENTED BY ITS
             SECRETARY.

      2       SERETARY
              TRAVANCORE DEVASWOM BOARD, NANTHANCODE,
              THIRUVANANTHAPURAM - 695 003

      3       DEVASWOM COMMISSIONER
              TRAVANCORE DEVASWOM BOARD, NANTHANCODE,
              THIRUVANANTHAPURAM - 695 003.

      4       DEPUTY DEVASWOM COMMISSIONER
              THIRUVANANTHAPURAM GROUP, TRAVANCORE DEVASWOM BOARD,
              THIRUVANANTHAPURAM - 695 023.

      5       ASSISTANT DEVASWOM COMMISSIONER
              OFFICE OF ASSISTANT DEVASWOM COMMISSIONER,
              THIRUVANANTHAPURAM GROUP, TRAVANCORE DEVASWOM BOARD,
              THIRUVANANTHAPURAM - 695 023.

      6       M.P. KRISHNAN NAMBOOTHIRI
              MELSANTHY, KUSAKODU DEVASWOM, THIRUVANANTHAPURAM
              GROUP, TRAVANCORE DEVASWOM, THIRUMALA,
              THIRUVANANTHAPURAM - 695 012.
 WP(C).No.4963 OF 2019(U)

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                 SRI.P.PARAMESWARAN NAIR
                 SRI.C.R.SYAMKUMAR
                 SMT.SREELATHA PARAMESWARAN NAIR
                 SRI.SOORAJ T.ELENJICKAL
                 SRI.K.ARJUN VENUGOPAL
                 SMT.V.A.HARITHA
                 SRI.ASWIN KUMAR M J
                 SRI. G.BIJU - SC

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
03.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.4963 OF 2019(U)

                                     3


                               JUDGMENT

Dated this the 3rd day of February 2021

The learned counsel for the petitioner submits that this

writ petition is not being pressed since the challenge is to

the general transfer in the year 2018 but prays that all his

contentions are left open to be pursued in future, if so

required.

In the afore circumstances, this writ petition is

dismissed as having been not pressed acceding to the afore

requested liberty sought for by the petitioner.

                                         Sd/- DEVAN RAMACHANDRAN

     Stu                                          JUDGE