P.D.Syamdas vs State Of Kerala
2021 Latest Caselaw 19254 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                               &
               THE HONOURABLE MR.JUSTICE K. BABU
  TUESDAY, THE 14TH DAY OF SEPTEMBER 2021 / 23RD BHADRA,
                             1943
                    WP(C) NO. 11354 OF 2020
PETITIONERS:

    1     P.D.SYAMDAS
          AGED 50 YEARS
          S/O. P.K. DASAN, SECRETARY OF SNDP YOGAM, VYPIN
          UNION AND CONVENER OF THE SNDP YOGAM, KANAYANNUR
          UNION, RESIDING AT PURAMCHALIL HOUSE,
          CHERAI P O, PIN-683514, ERNAKULAM.

         BY ADVS.
         SANTHOSH MATHEW
         B.G.HARINDRANATH


RESPONDENTS:

    1    STATE OF KERALA
         REPRESENTED BY THE SECRETARY, KERALA DEVASWOM
         DEPARTMENT, TRIVANDRUM-695001.

    2    THE KERALA DEVASWOM RECUITMENT BOARD,
         REPRESENTED BY ITS SECRETARY, DEVASWOM BOARD,
         TRIVANDRUM-695001.

    3    TRAVANCORE DEVASWOM BOARD,
         REPRESENTED BY ITS COMMISSIONER, TRIVANDRUM-
         695001.

    4    COCHIN DEVASWOM BOARD,
         REPRESENTED BY ITS COMMISSIONER, TRIVANDRUM-
         695001.
                                    -2-
WP(C) NO. 11354 OF 2020



    5          MALABAR DAVASWOM BOARD,
               REPRESENTED BY ITS COMMISSIONER, TRIVANDRUM-
               695001.

    6          GURUVAYOOR DEVASWOM BOARD,
               REPRESENTED BY ITS COMMISSIONER, TRIVANDRUM-
               695001.

           R1 BY SRI S.RAJMOHAN -SR GOVERNMENT PLEADER,
           R2 BY SRI.V.V.NANDAGOPAL NAMBIAR
           R3 BY SHRI.G.BIJU,SC,TRAVANCORE DEVASWOM BOARD
           R4 BY SRI K.P.SUDHEER - STANDING COUNSEL ,
           COCHIN DEVASWOM BOARD
           R5 BY SRI R LAKSHMI NARAYAN- STANDING COUNSEL,
           MALABAR DEVASWOM BOARD,



        THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION       ON   14.09.2021,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                  -3-
WP(C) NO. 11354 OF 2020



                            JUDGMENT

Anil K. Narendran, J.

The petitioner has filed this writ petition under Article 226 of

the Constitution of India, seeking a writ of certiorari to quash the

Kerala Devaswom Recruitment Board (Amendment) Rules, 2019,

notified vide S.R.O.No.905 of 2019 dated 18.11.2019 (Ext.P1). The

petitioner has also sought for a writ of mandamus commanding

respondents 3 to 6 not to appoint the economically weaker

candidates from Ext.P2 list, unless they are meritorious and

considered in the open competitive list.

2. On 10.06.2020, when this writ petition came up for

admission, the learned Government Pleader, the learned Standing

Counsel appearing for respondents 2 and 3 and the respective

Standing Counsel appearing for respondents 4, 5 and 6 Devaswoms

sought time to get instructions to file statements and this Court

granted three weeks' time to file statements.

2. Today, when the matter is taken up for consideration,

the learned counsel for the petitioner would submit that the

petitioner died on 05.11.2020 and therefore, this writ petition may

be dismissed as abated.

WP(C) NO. 11354 OF 2020

Recording the above submission made by the learned counsel

for the petitioner, this writ petition is dismissed as abated.

Sd/-

ANIL K.NARENDRAN, JUDGE

Sd/-

K. BABU, JUDGE

AV/16/9

WP(C) NO. 11354 OF 2020

APPENDIX OF WP(C) 11354/2020

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE SRO NO.905/2019 DATED 18.11.2019.

EXHIBIT P2 TRUE COPY OF THE PROBABILITY LIST NO.

P/L NO.01/2019 DATED 1.11.2019.