Ashok Kumar G vs Travancore Devaswom Board
2021 Latest Caselaw 14259 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        THURSDAY, THE 8TH DAY OF JULY 2021 / 17TH ASHADHA, 1943
                       WP(C) NO. 39294 OF 2015
PETITIONER:

            ASHOK KUMAR G., S/O.P.GOPALAKRISHNAN NAIR,
            PUTHENPURACKAL HOUSE, PAYYANALLOOR, NOORNADU P.O.,
            ALAPPUZHA DISTRICT-690504.(FORMERLY KAZHAKAM,
            PADINJATTUKAVU DEVASWOM).

            BY ADV SRI.S.SUBHASH CHAND



RESPONDENTS:

    1       TRAVANCORE DEVASWOM BOARD,
            OFFICE OF THE TRAVANCORE DEVASWOM BOARD,
            DEVASWOM BUILDINGS, NANDHANCODE, THIRUVANANTHAPURAM,
            REPRESENTED BY ITS SECRETARY-695004.

    2       DEVASWOM COMMISSIONER,
            OFFICE OF THE TRAVANCORE DEVASWOM BOARD,
            DEVASWOM BUILDINGS, NANDHANCODE,
            THIRUVANANTHAPURAM-695 004.

    3       THE ASSISTANT DEVASWOM COMMISSIONER,
            OFFICE OF THE ASSISTANT DEVASWOM COMMISSIONER,
            THRIKKARIYOOR GROUP, THRIKKARIYOOR,
            KOTHAMANGALAM-686 692.

    4       THE SUB GROUP OFFICER,
            THRIKKARIYOOR DEVASWOM, THRIKKARIYOOR,
            KOTHAMANGALAM-686692.

            BY ADV. SRI.T.K.AJITH KUMAR, SC, TDB
                    SRI. C.K.PAVITHRAN - SC

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 39294 OF 2015
                               -2-

                            JUDGMENT

Dated this the 8th day of July, 2021

Sri.S.Subhash Chand - learned counsel for the

petitioner, sought permission to withdraw this

writ petition with liberty to approach this Court

again, if so necessary, in future.

This request is granted; consequently, this

writ petition is closed reserving liberty to the

petitioner to approach this Court, if so advised,

in future.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C) NO. 39294 OF 2015

APPENDIX OF WP(C) 39294/2015

PETITIONER'S EXHIBITS:

EXHIBIT-P1: TRUE COPY OF THE ORDER BEARING ROC NO.9/13/MIS.DATED 20/2/2013 ISSUED BY RESPONDENT NO.2.

EXHIBIT-P2: TRUE COPY OF THE JUDGMENT DATED 3/2/2014 PASSED BY THIS HON'BLE COURT IN WP(C) NO.26053/2013(F).

EXHIBIT-P3: TRUE COPY OF THE MEMO OF CHARGE AND STATEMENT OF ALLEGATIONS DATED 25/10/2013 ISSUED BY RESPONDENT NO.2.

EXHIBIT-P4: TRUE COPY OF THE WRITTEN STATEMENT OF DEFENSE SUBMITTED BY THE PETITIONER BEFORE RESPONDENT NO.2 DATED 20/12/2013.

EXHIBIT-P5: TRUE COPY OF THE SHOW CAUSE NOTICE DATED 5/09/2014 ISSUED BY RESPONDENT NO.2.

EXHIBIT-P5(A): TRUE COPY OF THE DOMESTIC ENQUIRY REPORT SUBMITTED BY DOMESTIC ENQUIRY OFFICER OF TRAVANCORE DEVASWOM BOARD.

EXHIBIT-P6: TRUE COPY OF THE EXPLANATION DATED 1/10/2014 SUBMITTED BY TH PETITIONER BEFORE RESPONDENT NO.2.

EXHIBIT-P7: TRUE COPY OF THE ORDER DATED 24/1/2015 PASSED BY RESPONDENT NO.2.

EXHIBIT-P8: TRUE COPY OF THE APPEAL DATED 6/2/2015 SUBMITTED BY THE PETITIONER BEFORE RESPONDENT NO.1 BOARD (EXCLUDING THE ANNEXURE).

EXHIBIT-P9: TRUE COPY OF THE ORDER DATED 10/10/2014 PASSED BY RESPONDENT NO.1.

WP(C) NO. 39294 OF 2015

EXHIBIT-P10: TRUE COPY OF THE JUDGMENT DATED 10/3/2015 PASSED BY THIS HON'BLE COURT IN W.P.(C) NO.7605/2015.

EXHIBIT-P11: TRUE COPY OF THE ORDER DATED 28/7/2015 PASSED BY RESPONDENT NO.1.

EXHIBIT-P12 TRUE COPY OF THE JUDGMENT DATED 30.11.2017 PASSED BY THE COURT OF THE JUDICIAL FIRST CLASS MAGISTRATE I, KOTHAMANGALAM.

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE