Lenin. K.V vs Guruvayur Devaswom Managing ...
2021 Latest Caselaw 21430 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE SUNIL THOMAS
         FRIDAY, THE 29TH DAY OF OCTOBER 2021 / 7TH KARTHIKA, 1943
                         W.P.(C) NO.21253 OF 2021
PETITIONER:

              LENIN. K.V.,
              AGED 44 YEARS, S/O. VASU K.A.,
              KARUMATHIL HOUSE,
              GURUVAYUR P.O., THRISSUR DISTRICT.

              BY ADVS.
              V.M.KRISHNAKUMAR
              P.R.REENA
              P.S.SIDHARTHAN
              MAYA M.


RESPONDENTS:

     1        GURUVAYUR DEVASWOM MANAGING COMMITTEE
              REPRESENTED BY ADMINISTRATOR,
              GURUVAYUR P.O., THRISSUR DISTRICT, PIN-680 101.

     2        ADMINISTRATOR AND SECRETARY,
              GURUVAYUR DEVASWOM MANAGING COMMITTEE,
              GURUVAYUR P.O., THRISSUR DISTRICT, PIN-680 101.

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) NO.21253 OF 2021
                                    -2-

                              JUDGMENT

The petitioner was working as room boy/keeper/scavenger on

temporary basis under the 1st respondent. It seems that in relation to

the visit of a guest to the room, enquiry was conducted which

culminated in Ext.P3 report. The petitioner has approached this Court

contending that he has been kept out of job and Ext.P3 has not been

brought to its final conclusion. The relief sought for in the writ petition

is to issue a mandamus or a direction to the respondents to finalise the

proceedings initiated as per Ext.P3, within a time stipulated by this

Court.

After hearing the learned counsel for the petitioner and the

learned Standing Counsel for Devaswom Board, I am inclined to

dispose of the writ petition itself by directing 1st and 2nd respondents to

complete further process pursuant to Ext.P3, as expeditiously as

possible, at any rate, within a period of two months from the date of

receipt of a copy of this judgment and to pass appropriate final orders

within the above time limit, after giving a reasonable opportunity of

being heard to the petitioner, either personally or online.

Sd/-

SUNIL THOMAS JUDGE bpr W.P.(C) NO.21253 OF 2021

APPENDIX PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGES OF THE CHART SUBMITTED BEFORE THE HON'BLE SUPREME COURT IN SLP.(C) NO.33174/2017.

EXHIBIT P2 TRUE COPY OF DECISION NO. 26 DATED 6.2.2020 OF GURUVAYUR DEVASWOM ADMINISTRATION COMMITTEE.

EXHIBIT P3 TRUE COPY OF THE REPORT DATED 7.2.2020 OF ADV. R.NIKHIL, LAW OFFICER.

EXHIBIT P4 TRUE COPY OF THE DECISION OF THE GURUVAYUR DEVASWOM COMMITTEE DATED 7.2.2020.

EXHIBIT P5 TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE THE ADMINISTRATOR ON 17.2.2020.

EXHIBIT P6 TRUE COPY OF THE LETTER DATED 11.2.2020 OF THE ADMINISTRATOR.

EXHIBIT P7 TRUE COPY OF THE APPLICATION DATED 4.1.2021 SUBMITTED BY THE PETITIONER TO THE ADMINISTRATOR OF GURUVAYUR DEVASWOM.

EXHIBIT P8 TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER TO THE ADMINISTRATOR DATED 31.8.2020.

EXHIBIT P9 TRUE COPY OF THE LETTER ISSUED BY THE DEVASWOM TO THE PETITIONER DATED 9.9.2021.