K. Mahadevan vs Travancore Devaswom Board
2021 Latest Caselaw 43 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

      MONDAY, THE 04TH DAY OF JANUARY 2021 / 14TH POUSHA, 1942

                       WP(C).No.29128 OF 2020(M)


PETITIONER:

               K. MAHADEVAN,
               AGED 54 YEARS
               VYASA-209
               VALIYACHALA STREET, THIRUVANANTHAPURAM
               PIN - 695 036

               BY ADV. P SATHEESH KUMAR

RESPONDENTS:

      1        TRAVANCORE DEVASWOM BOARD
               REPRESENTED BY ITS SECRETARY,
               O/O THE TRAVANCORE DEVASWOM BOARD, NANTHANCODE,
               KOWDIAR P.O., THIRUVANANTHAPURAM - 695 003

      2        DEVASWOM COMMISSIONER,
               O/O THE TRAVANCORE DEVASWOM BOARD, NANTHANCODE,
               KOWDIAR P.O., THIRUVANANTHAPURAM - 695 003

      3        CHIEF ENGINEER,
               TRAVANCORE DEVASWOM BOARD, DEVASWOM BUILDINGS,
               NANTHANCODE, KOWDIAR P.O., THIRUVANANTHAPURAM - 695 003


               BY SRI. G.BIJU, SC, TRAVANCORE DEVASWOM BOARD

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION        ON
04.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.29128 OF 2020(M)              2

                                JUDGMENT

Dated this the 4th day of January 2021

Heard the learned Counsel for the petitioner and the learned

Standing Counsel for the Travancore Devaswom Board.

2. It is submitted by the learned Counsel for the petitioner that

the petitioner has preferred Ext.P8 representation before the Board

seeking retrospective promotions to the post of Assistant Engineer and

the further promotions and fixations of pay.

3. I am of the opinion that it is for the respondents to take an

appropriate decision on Ext.P8 representation. There will accordingly a

direction to the first respondent to take up, consider and pass orders on

Ext.P8 representation preferred by the petitioner, after hearing the

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

a copy of this judgment.

The writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE Bb/4/1/2021

APPENDIX

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE STATEMENT SHOWING DETAILS OF DEVASOM BOARDS TECHNICAL EMPLOYEES LIST FROM THE YEAR 1958-2005

EXHIBIT P2 ROC NO.2676/70/EST DATED 11-1-1972. TRUE COPY OF ROC NO.2676/70/EST DATED 11-1-

EXHIBIT P3 GO(MS) 1390 DATED 20-11-1958 AS AMENDED BY GO(P) NO. 276/72/PW DATED 16-11-1972

EXHIBIT P4 GO(P) NO 276/72/PW DATED 16-11-1972

EXHIBIT P5 TRUE COPY OF THE JUDGMENT DATED 10-03-

2003 IN OP NO. 27921/2002

EXHIBIT P6 TRUE COPY OF THE STATEMENT SHOWING MONETARY GAIN FROM 1-05-1991 TO 31-7-2020

EXHIBIT P7 TRUE COPY OF LETTER NO.KSATDB/P1/290/2018 DATED 17-4-2019

EXHIBIT P8 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT ON 15-1-2020

RESPONDENTS' EXHIBITS: NIL

[True copy]

P.A to Judge

Bb