V. Shivadasan vs State Of Kerala
2021 Latest Caselaw 23409 Ker

W.P(C).26560/2021
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              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR. JUSTICE SUNIL THOMAS
 THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA, 1943
                       WP(C) NO. 26560 OF 2021
PETITIONER/S:

             V. SHIVADASAN, AGED 57 YEARS
             S/O. ARAVINDAKSHAN,
             RESIDING AT "PATATHIL HOUSE " KATHIKUDAM P.O., (VIA),
             KORATTY, THRISSUR 680 308.

             BY ADVS.
             PUSHPARAJAN KODOTH
             K.JAYESH MOHANKUMAR
             VANDANA MENON
             VIMAL VIJAY



RESPONDENT/S:

     1       STATE OF KERALA
             REPRESENTED BY ITS PRINCIPAL SECRETARY,
             REVENUE (DEVASWOM),
             THIRUVANANTHAPURAM 695 001.

     2       COCHIN DEVASWOM BOARD,
             REPRESENTED BY THE SECRETARY, THRISSUR 680 001.

     3       THE SPECIAL DEVASWOM COMMISSIONER,
             COCHIN DEVASWOM BOARD, THRISSUR 680 001.

     4       THE ASSISTANT COMMISSIONER,
             COCHIN DEVASWOM BOARD, THIRUVANCHIKULAM GROUP,
             KODUNGALOOR, THRISSUR 680 664.

             SC: ADV.K.P.SUDHEER, GP: ADV.PARVATHY KOTTOL


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).26560/2021
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                               JUDGMENT

Petitioner retired from the service on 31.05.2021 after

continuous service as Counter Assistant in the Devaswom. The

grievance of the petitioner is that, he was denied the promotion post of

WCP, though, he was eligible for it on the strength of Ext.P4. He

submitted Exts.P5 and P7 representations highlighting the denial of

promotion, denial of salary and non-disbursement of retirement

benefits. Petitioner laments that, though Exts.P5 and P7 were

submitted in January 2021 and June 2021, they have not been disposed

of yet.

2. After hearing the learned counsel for the petitioner and

Adv.K.P.Sudheer learned Standing Counsel for the Cochin Devaswom

Board, I am inclined to dispose of the Writ Petition with a direction to

the second respondent to take up, consider and dispose of Exts.P5 and

P7 representations as expeditiously as possible, at any rate, within a

period of three months from the date of receipt of a copy of this

judgment, after giving a reasonable opportunity of being heard to the

petitioner, either physically or through virtual mode.

Writ Petition is disposed of as above.

Sd/-

SUNIL THOMAS JUDGE Sbna/ W.P(C).26560/2021

APPENDIX OF WP(C) 26560/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF ORDER NO. M.2091/2006 DATED 11.08.2006 ISSUED BY THE 2ND RESPONDENT.

Exhibit P2 TRUE COPY OF ORDER NO. M.1653/2008 DATED 03.03.2008 ISSUED BY THE 2ND RESPONDENT.

Exhibit P3 TRUE COPY OF ORDER NO. M.3387/2007 DATED 15.12.2012 ISSUED BY THE 2ND RESPONDENT.

Exhibit P4 TRUE COPY OF ORDER NO. M.5657/2013 DATED 04.03.2014 ISSUED BY THE 3RD RESPONDENT.

Exhibit P5 TRUE COPY OF THE REPRESENTATION DTD.

24.01.2021 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT ALONG WITH THE FORWARDING LETTER.

Exhibit P6 TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE THE 4TH RESPONDENT DATED 29.05.2021.

Exhibit P7 TRUE COPY OF REPRESENTATION SUBMITTED BY PETITIONER BEFORE 2ND RESPONDENT DATED 29.6.2021.