Sunil Kumar K.R vs Gayathri Devi S
2021 Latest Caselaw 13439 Ker

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

                  THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

              MONDAY, THE 28TH DAY OF JUNE 2021 / 7TH ASHADHA, 1943

                                CON.CASE(C) NO. 857 OF 2021

AGAINST THE JUDGMENT IN WP(C) 25946/2020 OF HIGH COURT OF KERALA, ERNAKULAM

PETITIONER:

               SUNIL KUMAR K.R.
               AGED 45 YEARS
               S/O. K.K. RAGHAVAN, KEEZHSANTHI (UNDER SUSPENSION), KEZHOOR
               TEMPLE, VAIKOM GROUP, TRAVANCORE DEVASWOM BOARD, KEEZHOR-686
               605, RESIDING AT KANDATHIL HOUSE, AROOR P.O, CHERTHALA-688 334

               BY ADVS.
               S.RADHAKRISHNAN
               S.RAJMOHAN
               R.ANJALI
               ADITYA THEJUS KRISHNAN



RESPONDENTS:

       1       GAYATHRI DEVI S.
               AGE AND FATHER'S NAME NOT KNOWN TO THIS PETITIONER, PRESENTLY
               WORKING AS THE SECRETARY, TRAVANCORE DEVASWOM BOARD,
               NANTHANCODE, THIRUVANANTHAPURAM-695 003

       2       B.S. PRAKASH,
               AGE AND FATHER'S NAME NOT KNOWN TO THIS PETITIONER, PRESENTLY
               WORKING AS THE DEVASWOM COMMISSIONER, TRAVANCORE DEVASWOM
               BOARD, NANTHANCODE, THIRUVANANTHAPURAM-695 003


OTHER PRESENT:

               SRI. C.K.PAVITHRAN - SC



THIS   CONTEMPT   OF    COURT    CASE   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON

28.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 857 OF 2021

                                     2




                                JUDGMENT

This Contempt Case has been filed by the petitioner

alleging violation of the directions of this Court in Annexure-1

judgment.

2. Sri.Rajmohan, learned counsel appearing for the

petitioner, submitted that even though his client's suspension has

been withdrawn, he has been posted at 'Aranmula', though

admittedly, he was working in the 'Keezhoor Temple' prior to

being placed under suspension.

3. I, therefore, asked Sri.C.K.Pavithran, learned Standing

Counsel for the Board, as to why this was done, and he took time

to confer with his client.

4. After some time, Sri.C.K.Pavithran reverted to this

Court saying that fresh orders will be issued today itself,

transferring the petitioner back to 'Vaikom Group', to a suitable

Temple except 'Keezhoor Temple', where he was working at the

time of suspension.

5. Sri.Rajmohan, learned counsel acceded to this CON.CASE(C) NO. 857 OF 2021

suggestion.

In the afore circumstances, I close this contempt case,

recording the afore submission of Sri.C.K.Pavithran.

Sd/-

DEVAN RAMACHANDRAN JUDGE rp CON.CASE(C) NO. 857 OF 2021

APPENDIX OF CON.CASE(C) 857/2021

PETITIONER ANNEXURE

ANNEXURE 1 THE CERTIFIED COPY OF THE JUDGMENT PASSED THIS HON'BLE COURT IN W.P.C NO. 25946/2020 DATED 18.12.2020.

ANNEXURE 2 A TRUE COPY OF THE REPRESENTATION DATED 05.01.2021 SUBMITTED BEFORE THE SECRETARY, TDB.

ANNEXURE 3 A TRUE COPY OF THE REPRESENTATION DATED 05.01.2021 SUBMITTED BEFORE THE DEVASWOM COMMISSIONER, TDB.

ANNEXURE 4 A TRUE COPY OF THE POSTAL RECEIPT.