Travancore Devaswom Board vs K.M.Krishnakumar
2021 Latest Caselaw 12659 Ker

        A.MUHAMED MUSTAQUE & Dr.KAUSER EDAPPAGATH, JJ.
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                 Writ Appeal No. 305 of 2021
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             Dated this, the 31st day of May, 2021


                                 O R D E R

A.Muhamed Mustaque,J.

The Travancore Devaswom Board has come up in appeal

challenging the judgment of the learned Single Judge,

directing the Devaswom Board to pay the scale of pay to

the petitioners with effect from the date on which the

petitioners in the writ petition have joined as Karanma

Kaisthani.

2. According to the Devaswom Board, the scale of

pay would be available to Karanma Kaisthani only from

the date of acceptance of nomination by the Devaswom

Board. According to the writ petitioners, the

nominations were submitted long before the stipulated

time and the Devaswom Board delayed consideration of

such nomination. The matter is required to be heard in

detail.

3. In the meanwhile, the Devaswom Board shall

report before this court whether they have paid the

scale of pay from the date of acceptance of nomination WA No. 305/2021

or not. If they have not paid the same, that shall be

cleared within one month. If the scale of pay has been

paid from the date of acceptance of nomination, the

impugned judgment will stand stayed to the extent of

claim of Karanma Kaisthani, from the date of

commencement of work.

Post after one month.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

DR.KAUSER EDAPPAGATH, JUDGE Rp