Sreekumaran Potti P.N vs Travancore Devaswom Board
2021 Latest Caselaw 23161 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
              THE HONOURABLE MR. JUSTICE SUNIL THOMAS
WEDNESDAY, THE 24TH DAY OF NOVEMBER 2021/3RD AGRAHAYANA, 1943
                     WP(C) NO. 24555 OF 2021
PETITIONER:

    1     SREEKUMARAN POTTI P.N.
          AGED 42 YEARS
          S/O NARAYANAN POTTI, PAMBOOR ELLAM, VETTIYAR P.O.
          MAVALIKKARA, ALAPPUZHA-690 558,
          (NOW WORKING AS 'SANTHI', THRICHITTATT DEVASWOM,
          CHENGANNUR SUB GROUP, ARANMULA GROUP)

          BY ADVS.
          D.AJITHKUMAR
          HARSHA S. NAIR
          T.MANASY

RESPONDENTS:

    1     TRAVANCORE DEVASWOM BOARD,
          NATHANCODE P.O.THIRUVANANTHAPURAM-695 003,
          REPRESENTED BY ITS SECRETARY

    2     SECRETARY,
          TRAVANCORE DEVASWOM BOARD, NATHANCODE P.O.
          THIRUVANANTHAPURAM-695 003.

    3     DEVASWOM COMMISSIONER,
          TRAVANCORE DEVASWOM BOARD, NATHANCODE P.O.
          THIRUVANANTHAPURAM-695 003.

    4     DEPUTY DEVASWOM COMMISSIONER,
          FINANCE INSPECTION, TRAVANCORE DEVASWOM BOARD,
          NATHANCODE P.O. THIRUVANANTHAPURAM-695 003.

    5     DEPUTY DEVASWOM COMMISSIONER,
          PATHANAMTHITTA, TRAVANCORE DEVASWOM BOARD,
          PATHANAMTHITTA-689 533.

    6     ASSISTANT DEVASWOM COMMISSIONER,
 WPC NO.24555 OF 2021
                                      2

             ARANMULA GROUP, TRAVANCORE DEVASWOM BOARD,
             PATHANAMTHITTA-689 533.

             BY ADV.C.K.PAVITHRAN, SC

      THIS    WRIT       PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION     ON       24.11.2021,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WPC NO.24555 OF 2021
                                           3




                               JUDGMENT

Dated this the 24th day of November, 2021

The petitioner has approached this Court

challenging Ext.P8. The grievance of the petitioner is

that Ext.P8 has not been complied with.

2. Counter filed. In the counter it is stated

that, Ext.P8 order was cancelled and the petitioner

has now been transferred to Thiruvalla Group of

temples.

In the light of above, the Writ Petition is closed

reserving the right of the petitioner to seek

appropriate reliefs in relation to Ext.R1(a), if he is

aggrieved.

Sd/-

SUNIL THOMAS

JUDGE SKP/24-11 WPC NO.24555 OF 2021

APPENDIX OF WP(C) 24555/2021

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE RECEIPT FOR THE VAAHANA POOJA DATED 15.7.2021 ISSUED FROM TRAVANCORE DEVASWOM BOARD EXHIBIT P2 TRUE COPY OF THE ORDER VIDE ROC NO 11669/S DATED 22.7.2021 ISSUED BY 3RD RESPONDENT EXHIBIT P3 TRUE COPY OF THE COMPLAINT DATED 16.7.2021 SUBMITTED BY DEVOTEE (BALAKRISHNAN P) BEFORE THE 3RD RESPONDENT EXHIBIT P4 TRUE COPY OF THE DECISION REPORTED IN 2012(1) KHC 162 EXHIBIT P5 TRUE COPY OF THE REPRESENTATION DATED 24.7.20021 SENT BY PETITIONER THROUGH E- MAIL TO THE 3RD RESPONDENT EXHIBIT P6 TRUE COPY OF THE APPEAL DATED 24.7.2021 SENT BY PETITIONER THROUGH E-MAIL TO THE 2ND RESPONDENT EXHIBIT P7 TRUE COPY OF THE JUDGMENT IN WPC NO 15544 OF 2021 DATED 4.8.2021 EXHIBIT P8 TRUE COPY OF THE ROC NO 11669/21/S DATED 12.10.2021 ISSUED BY THE 3RD RESPONDENT ALONG WITH COVERING LETTER DATED 12.10.2021 EXHIBIT P9 TRUE COPY OF THE REQUEST DATED 2.11.2021 SENT BY PETITIONER TO THE 6TH RESPONDENT

RESPONDENTS' EXHIBITS: NIL

TRUE COPY

P.A.TO JUDGE