Jagadheesh Kumar.R vs Travancore Devaswom Board - Tdb
2021 Latest Caselaw 14301 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
         THURSDAY, THE 8TH DAY OF JULY 2021 / 17TH ASHADHA, 1943
                         WP(C) NO. 13589 OF 2021
PETITIONER:
              JAGADHEESH KUMAR.R
              AGED 46 YEARS
              S/O RAMAN NAMBOOTHIRI, NADAYUVILAMILLAM, MANAKKAD,
              THODUPUZHA-686 608, (WORKING AS MELSANTHI, KODUKAPPALAM
              DEVI TEMPLE, MUDAKKAYAM SUB GROUP. TRAVANCORE DEVASWOM
              BOARD)

              BY ADVS.
              D.AJITHKUMAR
              HARSHA S. NAIR
              T.MANASY


RESPONDENTS:
     1     TRAVANCORE DEVASWOM BOARD
           REPRESENTED BY ITS SECRETARY, NANTHANCODE
           P.O.THIRUVANANTHAPURAM-695 003.

     2        SECRETARY,
              TRAVANCORE DEVASWOM BOARD, NANTHANCODE
              P.O.THIRUVANANTHAPURAM-695 003.

     3        DEVASWOM COMMISSIONER
              TRAVANCORE DEVASWOM BOARD, NANTHANCODE
              P.O.THIRUVANANTHAPURAM-695 003.

     4        ASSISTANT DEVASWOM COMMISSIONER
              ASSISTANT DEVASWOM COMMISSIONER OFFICE, TRAVANCOE
              DEVASWOM BOARD, MUNDAKKAYAM P.O.KOTTAYAM-686-513

     5        ADMINISTRATIVE OFFICER,
              VALLIYANKAVU DEVASWOM, TRAVANCORE DEVASWOM BOARD,
              MUNDAKAYAM P.O.KOTTAYAM-686 513.

              BY ADV. C.K.PAVITHRAN


     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. 13589 OF 2021
                                    2

                             JUDGMENT

This writ petition is filed seeking the following relief:-

(i) To call for entire records leading to Exhibits P3 and P4 and to issue a writ of certiorari or other appropriate writ order or direction to quash the same.

2. Heard the learned counsel for the petitioner and

the learned Standing Counsel appearing for the

respondents.

3. The learned counsel for the petitioner submits

that the petitioner will be satisfied with a direction for

consideration of Ext.P5, which has been submitted by the

petitioner before the 2nd respondent.

4. It is submitted by the learned Standing Counsel

appearing for the respondents that there is no objection to

the consideration of Ext.P5 representation.

5. In the above view of the matter, there will be a

direction to the 1st respondent to take up, consider and pass

orders on Ext.P5 representation preferred by the petitioner, WP(C) NO. 13589 OF 2021

after hearing the petitioner through any appropriate means

including video conferencing, within a period of two months

from the date of receipt of a copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE

bng/08.07.2021 WP(C) NO. 13589 OF 2021

APPENDIX OF WP(C) 13589/2021

PETITIONER ANNEXURE

Exhibit P1 TRUE COPY OF THE ROC NO 7082/20/MIS DATED 3011.2020 REJECTING THE REQUEST OF THE TRANSFER OF THE PETITIONER TO CHERUVALLY DEVASWOM.

Exhibit P2 TRUE COPY OF THE ROC NO 3771/2000 SANTHI DATED 30.10.2000

Exhibit P3 TRUE COPY OF THE ORDER 9.2.2016 OF THE 5TH RESPONDENT

Exhibit P4 TRUE COPY OF THE ORDER OF THE 3RD RESPONDENT DATED 13.7.2016 CENSURE ORDER CENSURING THE PETITIONER

Exhibit P5 TRUE COPY OF THE APPEAL DATED 26.2.2021 SUBMITTED BY PETITIONER BEFORE THE BOARD