A.K.Radhakrishnan vs State Of Kerala
2021 Latest Caselaw 14053 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
         WEDNESDAY, THE 7TH DAY OF JULY 2021 / 16TH ASHADHA, 1943
                          WP(C) NO. 10671 OF 2021
PETITIONERS:

             A.K.RADHAKRISHNAN, AGED 53 YEARS
             S/O.A.K. KUNHADIMU, AREEKKAL HOUSE, THYCAUD POST,
             GURUVAYUR, PRESENTLY RESIDING AT GURUVAYUR DEVASWOM,
             STAFF QUARTERS A1, SOUTH NADA, GURUVAYUR 680 101.

             BY ADVS.
             SANTHEEP ANKARATH
             SMT.C.K.SHERIN



RESPONDENTS:

     1       STATE OF KERALA
             REPRESENTED BY SECRETARY TO GOVERNMENT, REVENUE
             (DEVASWOM) DEPARTMENT, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM 695 001.

     2       GURUVAYUR DEVASWOM MANAGING COMMITTEE,
             REPRESENTED BY ITS ADMINISTRATOR, GURUVAYUR,
             THRISSUR DISTRICT 680 101.

     3       ADMINISTRATOR, GURUVAYUR DEVASWOM,
             GURUVAYUR, THRISSUR DISTRICT 680 101.

     4       KERALA DEVASWOM RECRUITMENT BOARD,
             REPRESENTED BY ITS CHAIRMAN, TRAVANCORE DEVASWOM
             BUILDING, M.G. ROAD, AYURVEDA COLLEGE JUNCTION,
             THIRUVANANTHAPURAM 695 001.

     5       DEPARTMENTAL PROMOTION COMMITTEE (DPC) FOR
             PROMOTION TO THE CADRE OF DEPUTY ADMINISTRATOR AND
             MANAGER IN GURUVAYUR DEVASWOM, REPRESENTED BY ITS
             CONVENER AND CHAIRMAN, GURUVAYUR DEVASWOM, GURUVAYUR,
             THRISSUR DISTRICT 680 101.
 WPC 10671/21
                                        2



             BY ADVS.
             SRI. SUNIL KUMAR KURIAKOSE - GP,
             SRI.T.K.VIPINDAS - SC,
             SRI. V.V.NANDAGOPAL NAMBIAR - SC


      THIS     WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION      ON   07.07.2021,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WPC 10671/21
                                        3



                            JUDGMENT

The issues in this Writ Petition have already

been dealt with by this Court in

W.P(C)No.10135/2021 and a judgment delivered in it

on 24.06.2021.

2. Since the contentions and assertions

herein are identically placed as which were

considered by me in W.P(C)No.10135/2021, I deem it

appropriate that the directions in the said

judgment be made applicable to this case also.

In the afore circumstances, this Writ Petition

is disposed of in terms of the judgment in

W.P(C)No.10135/2021.

Sd/-

RR                                          DEVAN RAMACHANDRAN
                                                        JUDGE
 WPC 10671/21

APPENDIX OF WP(C) 10671/2021

PETITIONER ANNEXURE

EXHIBIT P1 TRUE COPY OF THE RELEVANT EXTRACT OF THE GURUVAYUR DEVASWOM EMPLOYEES REGUALTIONS, 1983.

EXHIBIT P2 TRUE COPY OF THE MINUTES OF THE DPC MEETING HELD ON 19.3.2021 CONVENED BY THE 4TH RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE REVIEW PETITION DATED 21.4.2021 SUBMITTED BY THE PETITIONER BEFORE THE 5TH RESPONDENT.