Govindankutty vs The Cochin Devaswom Board
2021 Latest Caselaw 4464 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     MONDAY, THE 08TH DAY OF FEBRUARY 2021 / 19TH MAGHA,1942

                      WP(C).No.27133 OF 2019(N)


PETITIONER:

               GOVINDANKUTTY, AGED 68 YEARS
               S/O.KOCHUNNI NAIR,
               RESIDING AT PULUKUZHY HOUSE,
               MADAKKATHARA P.O., THRISSUR-680651.
               PH: 9544793636

               BY ADVS.
               SRI.ELVIN PETER P.J.
               SRI.K.R.GANESH
               SMT.N.R.REESHA
               SMT.T.S.LIKHITHA

RESPONDENTS:

      1        THE COCHIN DEVASWOM BOARD
               REPRESENTED BY ITS SECRETARY,
               OFFICE OF THE COCHIN DEVASWOM BOARD,
               THRISSUR-680001.

      2        THE SECRETARY,
               THE COCHIN DEVASWOM BOARD,
               OFFICE OF THE COCHIN DEVASWOM BOARD,
               THRISSUR-680001.

      3        THE SPECIAL DEVASWOM COMMISSIONER,
               THE COCHIN DEVASWOM BOARD,
               THRISSUR-680001.

      4        THE DEPUTY DIRECTOR,
               THE KERALA STATE AUDIT DEPARTMENT,
               COCHIN DEVASWOM BOARD, THRISSUR - 680 001.
               (IS IMPLEADED AS ADDITIONAL R4 AS PER ORDER DATED
               25.10.2019 IN I.A.NO.01/2019).

               BY
               K.P.SUDHEER, SC, COCHIN DEVASWOM BOARD
               SR.G.P. - SRI. P.M. MANOJ

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
08.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 27133/19
                                               2



                                       JUDGMENT

When this matter was called today, the

learned Standing Counsel for Cochin Devaswom

Board - Sri.K.P.Sudheer, submitted that the

petitioner's claims have all been acceded to

by his client and that an order, dated

06.02.2021, has been issued to such effect. He

submitted that all monetary benefits, sought

for by the petitioner, have been granted in

the said order and that the amounts will be

disbursed not later than two months from from

the date of receipt of a copy of this

judgment.

2. Smt.Priya Kaimal - learned counsel for

the petitioner, submitted that if the Board

has acceded to her client's requests as

impelled in this Writ Petition, he will

require no further orders, except that the

proceedings of the Board as mentioned above by

the learned Standing Counsel be directed to be WPC 27133/19

implemented without fail.

In the afore circumstances, I dispose of

this Writ Petition recording the submissions

of Sri.K.P.Sudheer - learned Standing Counsel

and directing the respondent-Board to ensure

that all benefits due to the petitioner, as

per their order dated 06.02.2021, are

disbursed not later than two months from the

date of receipt of a copy of this judgment.

Sd/-

                                    DEVAN RAMACHANDRAN
       RR                                 JUDGE
 WPC 27133/19




                            APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE PHOTOCOPY OF THE RELEVANT PAGES OF THE SERVICE BOOK OF THE PETITIONER.

EXHIBIT P2 TRUE PHOTOCOPY OF THE COMPLAINT DATED 16.08.2015 SUBMITTED BY THE PETITIONER BEFORE THE HON'BLE OMBUDSMAN.

EXHIBIT P3 TRUE PHOTOCOPY OF THE STATEMENT FILED BY THE 2ND RESPONDENT SECRETARY FOR AND ON BEHALF OF THE 1ST RESPONDENT IN C-79/2016 BEFORE THE HON'BLE OMBUDSMAN DATED 09.03.2017.

EXHIBIT P4 TRUE PHOTOCOPY OF THE ORDER DATED 10.03.2017 IN COMPLAINT NO.C-79/2016 ISSUED BY THE HON'BLE OMBUDSMAN FOR TRAVANCORE AND COCHIN DEVASWOM BOARD.

EXHIBIT P5 TRUE PHOTOCOPY OF THE COMMUNICATION NO.K.S.A. (C.D.B.) F.463/2017 DATED 18.09.2017 ISSUED BY THE DEPUTY DIRECTOR TO THE 2ND RESPONDENT.

EXHIBIT P6 TRUE PHOTOCOPY OF THE ORDER NO.M4-

2171/2010 DATED 27.05.2019 ISSUED BY THE 1ST RESPONDENT BOARD.

RESPONDENT'S/S EXHIBITS:

EXHIBIT R1A TRUE COPY OF ORDER ON M4.2171/2010 DATED 6/2/2021 ISSUED BY THE COCHIN DEVASWOM BOARD