Kerala High Court
M. Manoj Kumar vs Cochin Devaswom Board on 8 March, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
MONDAY, THE 08TH DAY OF MARCH 2021 / 17TH PHALGUNA, 1942
WP(C).No.32346 OF 2019(P)
PETITIONER:
M. MANOJ KUMAR
AGED 48 YEARS
S/O.K.MUKUNDAN (LATE),
RESIDING AT ELAMITTATH HOUSE,
KEERAMKULANGARA, THRISSUR-680005.
BY ADVS.
SMT.K.A.SANJEETHA
SRI.BALU TOM
RESPONDENTS:
1 COCHIN DEVASWOM BOARD
ROUND NORTH, THRISSUR-680001,
REPRESENTED BY ITS SECRETARY.
2 SECRETARY,
COCHIN DEVASWOM BOARD,
ROUND NORTH,
THRISSUR-680001.
3 SPECIAL DEVASWOM COMMISSIONER,
COCHIN DEVASWOM BOARD,
THRISSUR-680001.
R1-2 BY SRI.K.P.SUDHEER, SC, COCHIN DEVASWOM BOARD
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.32346 OF 2019(P)
2
JUDGMENT
Dated this the 8th day of March 2021
The prayers in this writ petition are as follows:
i) issue a writ of certiorari or any other appropriate writ
order or direction to quash Ext.P9 & P13 proceedings of the
Board dated 19.1.2019 & 11.11.2019.
ii) issue a writ of mandamus or any other appropriate
writ order or direction directing or compelling the respondents
to pay an amount of Rs.5,15,919/- shown in Ext.P7 to the
petitioner as expeditiously as possible.
2. A memo has now been submitted by respondents 1 and 2
stating that on the basis of the oral directions issued to the parties to
make an attempt to explore the possibility of an amicable settlement,
Ext.R2(c) proceedings have been issued settling the entire issues
between the parties, with regard to the payment of the expenses.
In the above view of the matter, recording Ext.R2(c), the writ
petition is closed.
Sd/-
ANU SIVARAMAN
JUDGE
SVP
WP(C).No.32346 OF 2019(P)
APPENDIX
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 PHOTOSTAT COPY OF THE APPROXIMATE
ESTIMATE SUBMITTED BY THE PETITIONER.
EXHIBIT P2 PHOTOSTAT COPY OF THE COMMUNICATION TO
THE ASSISTANT COMMISSIONER DATED
20.01.2018.
EXHIBIT P3 PHOTOSTAT COPY OF THE PROCEEDINGS OF THE
SPECIAL DEVASWOM COMMISSIONER DATED
07.02.2018.
EXHIBIT P4 PHOTOSTAT COPY OF THE ORDER OF THE
SPECIAL DEVASWOM COMMISSIONER DATED
13.3.2018.
EXHIBIT P5 PHOTOSTAT COPY OF THE DETAILS OF THE
EXCESS AMOUNT AND THE TOTAL EXPENDITURE
OF THE POORAPURAPAD SUBMITTED BY THE
DEVASWOM MANAGER ON 9.5.2018.
EXHIBIT P6 PHOTOSTAT COPY OF THE ORDER OF THE
SPECIAL DEVASWOM COMMISSIONER DATED
31.7.2018.
EXHIBIT P7 PHOTOSTAT COPY OF THE COMMUNICATION TO
THE BOARD DATED 22.9.2018.
EXHIBIT P8 PHOTOSTAT COPY OF THE COMMUNICATION SENT
BY ASSISTANT COMMISSIONER TO THE SPECIAL
DEVASWOM COMMISSIONER DATED 16.10.2018.
EXHIBIT P9 PHOTOSTAT COPY OF THE PROCEEDINGS OF THE
SPECIAL DEVASWOM COMMISSIONER DATED
19.01.2019.
EXHIBIT P10 PHOTOSTAT COPY OF THE APPLICATION TO THE
BOARD DATED 7.3.2019.
EXHIBIT P11 PHOTOSTAT COPY OF THE COMMUNICATION TO
THE BOARD DATED 12.04.2019.
EXHIBIT P12 PHOTOSTAT COPY OF THE COMMUNICATION TO
THE SECRETARY, COCHIN DEVASWOM BOARD
DATED 24.06.2019.
EXHIBIT P13 PHOTOSTAT COPY OF THE ORDER NO.A4.300/18
WP(C).No.32346 OF 2019(P)
ISSUED BY SPECIAL DEVASWOM COMMISSIONER
DATED 11.11.2019.
EXHIBIT P14 PHOTOSTAT COPY OF THE ORDER NO.A4.2184/19
ISSUED BY THE BOARD DATED 12.03.2019.
EXHIBIT P15 PHOTOSTAT COPY OF THE ORDER NO.A4.234/19
DATED 16.03.2019 ISSUED BY THE BOARD.
RESPONDENT'S/S EXHIBITS:
EXHIBIT-R2(a) TRUE COPY OF THE APPLICATION SUBMITTED BY
THE PETITIONER FOR NON-REFUNDABLE
WITHDRAWAL FROM THE GENERAL PROVIDENT
FUND.
EXHIBIT-R2(b) TRUE COPY OF APPLICATION SUBMITTED BY THE
PETITIONER FOR NON-REFUNABLE WITHDRAWAL
FROM THEGENERAL PROVIDENT FUND.
