Citation : 2021 Latest Caselaw 8500 Ker
Judgement Date : 15 March, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
MONDAY, THE 15TH DAY OF MARCH 2021 / 24TH PHALGUNA, 1942
WP(C).No.755 OF 2021(T)
PETITIONER/S:
1 T.ANILKUMAR
AGED 48 YEARS
S/O.THANKAPPAN PILLAI, NANDANAM, SHIVANKOVIL ROAD,
NEMOM P.O., THIRUVANANTHAPURAM-695020.
2 T.SREEKUMARAN NAIR,
AGED 53 YEARS
S/O.THANKAPPAN NAIR, UTHRADAM, NEAR VELLAYANI TEMPLE,
NEMOM P.O., THIRUVANANTHAPURAM-695020.
3 N.KRISHNAN NAMBOOTHIRI,
AGED 48 YEARS
S/O.NARAYANAN NAMBOOTHIRI, KULANGARA MADAM,
KUTTANPEROOR P.O., MANNAR, ALAPPUZHA-689623.
4 A.S.GOPAKUMAR,
AGED 49 YEARS
S/O.SUKUMARAN NAIR, APSARA, ADIPARAMBU, MARUTHAMALA
P.O., VITHURA, THIRUVANANTHAPURAM-695551.
5 N.R.MADHU,
AGED 50 YEARS
S/O.RAMACHANDRAN NAIR, MADHAVAM, VILLUNNI P.O.,
ARPOOKKARA, KOTTAYAM-686008.
6 P.S.ANEESHKUMAR,
AGED 45 YEARS
S/O.PUSHPANGATHAN, BROTHERS BHAVANAM, KAVIYADU,
PIRAPPANCODE P.O., THIRUVANANTHAPURAM-695607.
BY ADVS.
SRI.SHABU SREEDHARAN
SMT.MEENU THAMPI
SHRI.AMAL STANLY
RESPONDENT/S:
1 THE TRAVANCORE DEVASWOM BOARD
REPRESENTED BY ITS SECRETARY, NANDANCODE P.O.,
KOWDIAR P.O., THIRUVANANTHAPURAM-695003.
WP(C).No.755 OF 2021
2
2 THE DEVASWOM COMMISSIONER,
TRAVANCORE DEVASWOM BOARD, NANDANCODE, KOWDIAR
P.O., THIRUVANANTHAPURAM-695003.
3 THE DEVASWOM RECRUITMENT BOARD,
REPRESENTED BY ITS SECRETARY, II FLOOR, DEVASWOM
BUILDINGS, OPP.AYURVEDA COLLEGE,
THIRUVANANTHAPURAM-695001.
R1-2 BY SHRI.G.BIJU,SC,TRAVANCORE DEVASWOM BOARD
R3 BY ADV. SRI.V.V.NANDAGOPAL NAMBIAR
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.755 OF 2021
3
JUDGMENT
Dated this the 15th day of March 2021
On a statement being placed on record by the standing counsel for the
Travancore Devaswom Board specifically stating that petitioners 2 to 6 had
earlier approached this Court with similar prayers and that their requests
had been rejected against which a writ appeal had been attempted by them
and Annexure R1(a) judgment had been rendered by a division bench of this
Court, the learned counsel for the petitioners submits that the petitioners
want to withdraw this writ petition.
2. I notice that this writ petition has been filed without disclosing
the filing of earlier writ petitions seeking similar reliefs by petitioners 2 to
6. In any view of the matter, this writ petition is dismissed as withdrawn.
However, taking into account the submissions of the junior member of the
bar, who appears for the petitioners, I refrain from imposing costs on the
petitioners.
Sd/-
ANU SIVARAMAN
JUDGE
ssa WP(C).No.755 OF 2021
APPENDIX PETITIONER'S/S EXHIBITS:
EXHIBIT P1 THE TRUE COPY OF THE ORDER OF THE 1ST RESPONDENT DATED 07.06.2016.
EXHIBIT P2 THE TRUE COPY OF THE ORDER OF THE 2ND RESPONDENT DATED 10.06.2016.
EXHIBIT P3 THE TRUE COPY OF THE ORDER OF THE 1ST RESPONDENT DATED 23.06.2016.
EXHIBIT P4 THE TRUE COPY OF THE ORDER OF THE 1ST RESPONDENT DATED 13.05.2020.
EXHIBIT P5 THE TRUE COPY OF THE REPRESENTATION PREFERRED BY THE PETITIONERS 1 TO 3 AND ONE T.I.CHANDRAMOHANAN BEFORE THE 1ST RESPONDENT DATED 18.05.2020.
EXHIBIT P6 THE TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN W.P.(C)NO.10340/2020D DATED 02.06.2020.
EXHIBIT P7 THE TRUE COPY OF THE ORDER OF THE 1ST RESPONDENT DATED 15.07.2020.
EXHIBIT P8 THE TRUE COPY OF THE ORDER OF THE 2ND RESPONDENT DATED 22.06.2006.
EXHIBIT P9 THE TRUE COPY OF THE ORDERS OF THE 2ND RESPONDENT DATED 19.07.2006.
EXHIBIT P10 THE TRUE COPY OF THE ORDERS OF THE 2ND RESPONDENT DATED 11.09.2007.
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