Travancore Devaswom Employees ... vs State Of Kerala
2021 Latest Caselaw 14098 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
 WEDNESDAY, THE 7TH DAY OF JULY 2021 / 16TH ASHADHA, 1943
                  WP(C) NO. 11903 OF 2021
PETITIONER:

         TRAVANCORE DEVASWOM EMPLOYEES FRONT
         (ROC NO.1031/2008/ESTA1 DATED 11.04.2016) HEAD
         OFFICE, NANTHANCODE, THIRUVANANTHAPURAM DISTRICT
         - 695 003., REPRESENTED BY ITS GENERAL SECRETARY
         PRAVEEN ALIAS, NEYYANTTINKARA PRAVEEN, S/O. N.
         GOPINATHAN NAIR, AGED 45, GOKULAM, TC 17/5, NEAR
         JAGATHY BRIDGE, THYCAUD P. O.,
         THIRUVANANTHAPURAM DISTRICT - 695 014.

         BY ADVS.
         V.N.SANKARJEE
         VINCENT JOSEPH


RESPONDENTS:

    1    STATE OF KERALA
         REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
         SECRETARIAT, THIRUVANANTHAPURAM DISTRICT, PIN -
         695 001.

    2    THE PRINCIPAL SECRETARY
         HEALTH AND FAMILY WELFARE DEPARTMENT, GOVERNMENT
         OF KERALA, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM DISTRICT, PIN - 695 001.

    3    THE TRAVANCORE DEVASWOM BOARD
         REPRESENTED BY ITS COMMISSIONER AND SECRETARY,
         NANTHANCODE, KAWADIAR POST, THIRUVANANTHAPURAM -
         695 003.
 W.P.(C) No.11903 of 2021
                                 2


            BY ADV SHRI.G.BIJU,SC,TRAVANCORE DEVASWOM BOARD


     THIS     WRIT   PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION    ON   07.07.2021,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.11903 of 2021
                                     3




                   W.P.(C) No.11903 of 2021
                   ----------------------------------


                           JUDGMENT

Petitioner is an Association of Devaswom

Employees. Ext.P4 is the representation submitted by the

petitioner before the second respondent seeking appropriate

orders for prioritizing Devaswom Employees in the matter of

providing vaccines for COVID-19. It is alleged by the petitioner

that Ext.P4 is not being considered. The petitioner, therefore,

seeks appropriate directions in this regard in the writ petition.

2. Heard the learned counsel for the petitioner,

the learned Government Pleader as also the learned Standing

Counsel for the third respondent.

3. The learned Standing Counsel for the third

respondent pointed out that the third respondent has also

submitted a representation to the Government with the same

request as made by the petitioner in Ext.P4. W.P.(C) No.11903 of 2021

In the circumstances, the writ petition is disposed of

directing the second respondent to take appropriate decision

on Ext.P4, after affording an opportunity of hearing to the

petitioner as also the Travancore Desvaswom Board. This shall

be done within three weeks.

Sd/-

P.B.SURESH KUMAR, JUDGE.

ds 07.07.2021 W.P.(C) No.11903 of 2021

APPENDIX OF WP(C) 11903/2021

PETITIONER ANNEXURE

Exhibit P1 TRUE COPY OF THE G.O.(MS) NO.85/2021/H AND FWD DATED 29.04.2021 ISSUED BY THE 2ND RESPONDENT.

Exhibit P2 TRUE COPY OF THE G.O.(RT) NO.1102/2021/H & FWD DATED 19.05.2021 ISSUED BY THE 2ND RESPONDENT.

Exhibit P3 TRUE COPY OF THE PETITIONER'S REPRESENTATION DATED 26.05.2021 ISSUED TO THE 1ST RESPONDENT.

Exhibit P4 TRUE COPY OF THE PETITIONER'S REPRESENTATION DATED 26.05.2021 ISSUED TO THE 2ND RESPONDENT.