M.G. Balakrishnan vs The Cochin Devaswam Board
2021 Latest Caselaw 21753 Ker

WP(C) No.22895/2021                      1/3




                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT
                      THE HONOURABLE MR. JUSTICE SUNIL THOMAS
            Tuesday, the 2nd day of November 2021 / 11th Karthika, 1943
                             WP(C) NO. 22895 OF 2021(J)
   PETITIONER:

          M.G. BALAKRISHNAN, SRIKAYVAM, NEAR MULLAKKAL TEMPLE, EROOR WEST,
          TRIPPUNITHURA, ERNAKULAM, NOW ORDERS ON TRANSFER FROM THIRU AYANI TO
          CHITTOR KRISHNA SWAMI TEMPLE.

   RESPONDENTS:

      1. THE COCHIN DEVASWAM BOARD, REPRESENTED BY ITS SECRETARY, DEVASWAM
         BUILDINGS,          TRISSUR-680 001.
      2. THE SPECIAL DEVASWAM COMMISSIONER, COCHIN DEVASWAM BOARD, DEVASWAM
         BUILDINGS,            TRISSUR-680 001.
      3. G.SIVAPRASD, GAURI NIVAS, THAIKKODAM, VYTILA, ERNAKULAM-682 019.

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay the implementation and operation of Ext.P8 to the extent
   to which transfer the petitioner from Thiru Ayani Temple to Chittor sree
   Krishna Swami Temple, pending disposed of the Writ Petition(C).

        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and this Court's Judgment dated
   25-10-2021 and upon hearing the arguments of M/S.P.V.JAYACHANDRAN,
   VENUGOPALAN MENON & NIDHI BALACHANDRAN, Advocates for the petitioner and
   of SRI.K.P.SUDHEER,STANDING COUNSEL for R1 and R2, the court passed the
   following:-




   P.T.O.
 WP(C) No.22895/2021                            2/3




                                 SUNIL THOMAS, J.
                                =================
                              W.P(C).No.22895 of 2021
                                =================
                        Dated this the 2nd day of November, 2021

                                          ORDER

Spoke. Re-opened.

The matter was brought up at the instance of the Cochin

Devaswom Board on the basis of the statement by the learned

Standing Counsel that the third respondent has already taken

charge on 19.10.2021 before passing of the order on 25.10.2021.

However, learned counsel for the petitioner submits that, he will

be satisfied if he is appointed in any of the available nearby A-

grade temples or if such temples are not available, in B-grade

temple, subject to permitting him to draw salary of A-grade temple

Santhikar. Cochin Devaswom Board may consider his submission

in accordance with the Rules applicable.

Await instructions. Post on 12.11.2021.

Sd/-

                                                     SUNIL THOMAS
                                                         Judge


          Sbna/




02-11-2021                       /True Copy/                        Assistant Registrar
 WP(C) No.22895/2021                 3/3

                       APPENDIX OF WP(C) 22895/2021
Exhibit P8            ORDER ON M4.416/2021 DATED 11.10.2021 ISSUED BY THE 2ND
                      RESPONDENT.