Travancore Devaswom Board ... vs The State Of Kerala
2021 Latest Caselaw 4898 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

    WEDNESDAY, THE 10TH DAY OF FEBRUARY 2021 / 21ST MAGHA,1942

                       WP(C).No.1415 OF 2021(B)


PETITIONER:

               TRAVANCORE DEVASWOM BOARD EMPLOYEES FRONT
               HEAD OFFICE, NANTHANCODE, THIRUVANANTHAPURAM 695 003,
               REPRESENTED BY ITS GENERAL SECRETARY, N. PREMKUMAR,
               S/O. K.N. NARAYANAN NAIR, AGED 51.

               BY ADV. K.R.SUNIL

RESPONDENTS:

      1        THE STATE OF KERALA
               REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
               SECRETARIAT, THIRUVANANTHAPURAM 695 003.

      2        THE SECRETARY,
               DEVASWOM, DEPARTMENT, GOVERNMENT SECRETARIAT,
               ANNEXE, THIRUVANANTHAPURAM 695 003.

      3        THE TRAVANCORE DEVASWOM BOARD,
               NANTHANCODE, THIRUVANANTHAPURAM 695 003.
               REPRESENTED BY ITS SECRETARY.

      4        THE COMMISSIONER,
               THE TRAVANCORE DEVSWOM BOARD, NANTHANCODE,
               THIRUVANANTHAPURAM 695 003.

      5        THE SECRETARY,
               TRAVANCORE BOARD, NANTHANCODE,
               THIRUVANANTHAPURAM 695 003.

               SR GP, NISHA BOSE

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1415 OF 2021

                                     2


                               JUDGMENT

Dated this the 10th day of February 2021

The prayer in this writ petition is for a direction to the

respondents to publish the Travancore Devaswom Board Officers and

Servants Service Rules 2018 within a period of 45 days or within such

time frame as may be fixed by this Court.

2. The learned Standing Counsel appearing for the Board submits

that by order dated 07.12.2020 in DBA No.14/2020, a Division Bench of

this Court had specifically directed the finalization of the said Service

Rules within a period of six months.

3. In the above view of the matter, the observations in the said

judgment shall apply to this writ petition as well. The respondents

shall take appropriate steps to finalize the Rules and notify the same

without further delay as stated before the Division Bench in DBA

No.14/2020.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C).No.1415 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE ORDER OF APPOINTMENT RECOGNIZING THE PETITIONERS ORGANISATION DATED 11.04.2016.

EXHIBIT P2 THE TRUE COPY OF THE DRAFT NOTIFICATION OF THE TRAVANCOE DEVASWOM BOARD OFFICERS AND SERVANTS SERVICE RULES 2018.

EXHIBIT P3 THE TRUE COPY OF THE CIRCULAR DATED 19.07.2010 ISSUED BY THE PERSONAL AND ADMINISTRATIVE REFORMS (RULES), DEPARTMENT, GOVERNMENT OF KERALA.

EXHIBIT P4 THE TRUE COPY OF THE OBJECTION DATED 30.05.2019 SUBMITTED BY THE PETITIONER TO THE 4TH RESPONDENT.

EXHIBIT P5 THE TRUE COPY OF THE JUDGMENT DATED 03.07.2019 IN WPC NO. 17131/2019.

EXHIBIT P6 THE TRUE COPY OF THE LETTER DATED 23.12.2019 SENT BY THE 4TH RESPONDENT TO THE PETITIONER.

EXHIBIT P7 THE TRUE COPY OF THE LETTER DATED 05.10.2020 SUBMITTED BY THE PETITIONER TO THE PRESIDENT, TRAVANCORE DEVASWOM BOARD.

RESPONDENT'S/S EXHIBITS: NIL