C.Narayanan Namboothiri vs The Trustee
2022 Latest Caselaw 4901 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
        FRIDAY, THE 29TH DAY OF APRIL 2022 / 9TH VAISAKHA, 1944
                        WP(C) NO. 14939 OF 2022
PETITIONER/S:

            C.NARAYANAN NAMBOOTHIRI
            AGED 59 YEARS
            S/O. (LATE) C.KRISHNAN NAMBOOTHIRI,
            WORKING AS MELSHANTHI, KARIVELLUR SHIVA TEMPLE,
            KARIVELLUR P.O, KANNUR DISTRICT,PIN 670 521
            BY ADV P.M.UNNI NAMBOODIRI


RESPONDENT/S:

    1       THE TRUSTEE
            CHIRAKKAL KOVILAKOM, CHIRAKKAL KOVILAKAM DEVASWOMS,
            CHIRAKKAL P.O, KANNUR DISTRICT PIN 670 011
    2       THE ASSISTANT COMMISSIONER
            MALABAR DEVASWOM BOARD, KANNUR DIVISION,
            THALASSERY P.O, THALASSERY, PIN 673 101
    3       EXECUTIVE OFFICER
            CHIRAKKAL KOVILAKAM, DEVASWOMS, CHIRAKKAL P.O,
            KANNUR DISTRICT PIN 670 011
OTHER PRESENT:

            SRI R. LAKSHMI NARAYAN SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14939 OF 2022
                            2



             MOHAMMED NIAS C.P., J
         =======================
            W.P.(C) No.14939 of 2022
         =======================
         Dated this the 29th day of April, 2022


                    JUDGMENT

The petitioner, working as Melsanthi of in a Chovva

Siva Temple under Chirakkal Kovilakkam Devaswom

under work arrangement, the term of which will expire on

31.04.2022. The petitioner prays for a direction to

consider Ext.P3 representation in which he has prayed for

permitting him to continue his service till permanent

employees are appoint.

2. I heard the learned counsel for the petitioner as

well as the learned Standing Counsel for the 2 nd

respondent.

3. Having heard the learned counsel on either

side and having regard to the facts and circumstances of

the case, I direct the 3 rd respondent to take an

appropriate decision on Ext.P3 representation submitted

by the petitioner at the earliest, at any rate, within a WP(C) NO. 14939 OF 2022

period of two weeks from the date of receipt of a copy of

the judgment. The 3rd respondent may also consider

engaging the petitioner on daily wages, till a regular

appointment is made.

The writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P., JUDGE

LU WP(C) NO. 14939 OF 2022

APPENDIX OF WP(C) 14939/2022

PETITIONER EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE LETTER FOR APPOINTMENT OF THE PETITIONER IN CHOVVA SIVA TEMPLE DATED 26-03-2022 EXHIBIT P2 THE TRUE COPY OF THE NOTICE ISSUED BY KANNUR DISTRICT DEWASWAM EMPLOYEES AND PENSIONERS CO-OPERATIVE CREDIT SOCIETY DATED 8-04-2022 EXHIBIT P3 THE TRUE COPY OF THE REPRESENTATION SUBMITTED BEFORE THE 3RD RESPONDENT DATED 26-04-2022

// True Copy // PA To Judge