L.Sajikumaran Pillai vs The Travancore Devaswom Board
2022 Latest Caselaw 1424 Ker

WP(C) No.29805/2021                            1/2


                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                          THE HONOURABLE MR. JUSTICE SUNIL THOMAS
             Tuesday, the 1st day of February 2022 / 12th Magha, 1943
                     IA.NO.1/2022 IN WP(C) NO. 29805 OF 2021
   PETITIONER/PETITIONER:

          L.SAJIKUMARAN PILLAI, AGED 48 YEARS S/O. GOPALA PILLAI,
          PANCHAVADYAM, MADHURA PEEDIKA DEVASWOM, TRAVANCORE DEVASWOM BOARD,
          PUNALUR GROUP, PUNALUR, KOLLAM (TERMINATED FROM SERVICE), RESIDING
          AT ARYA NIVAS, MUTHUPILAKKAD P.O., SASTHAMCOTTA, KOLLAM 690 520.

   RESPONDENTS/RESPONDENTS:

      1. THE TRAVANCORE DEVASWOM BOARD, REPRESENTED BY ITS SECRETARY,
         NANTHANCODE P.O. THIRUVANANTHAPURAM 695 003.
      2. THE COMMISSIONER, TRAVANCORE DEVASWOM BOARD, NANTHANCODE P.O,
         THIRUVANANTHAPURAM 695 003.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to correct the
   judgment dated 21.12.2021 in W.P.(C)No.29805/2021       directing the 1st
   respondent to consider and dispose of Ext.P11 Appeal instead of directing
   the 2nd respondent to dispose of the Appeal.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 21.12.2021 and upon hearing the arguments of M/S.B.MOHANLAL,
   P.S.PREETHA, MANSOOR ALI, SHINE N.S. & KARTHIK J SEKHAR, Advocates for the
   petitioner in IA/WP(C) and of SRI.G.BIJU, STANDING COUNSEL for Respondents
   in IA/WP(C), the court passed the following:
                                    O R D E R

This is an application to correct the mistake in the judgment dated 21.12.2021.

After hearing the learned counsel for the petitioner, I am inclined to allow the application by making it clear that direction to the second respondent to consider and dispose of Ext.P11 appeal will stand corrected as first respondent. I.A. is allowed.

Accordingly, the time for disposal will stand extended by three months from the date of receipt of corrected judgment.

                                                     Sd/- SUNIL THOMAS JUDGE




01-02-2022                       /True Copy/                            Assistant Registrar
 WP(C) No.29805/2021                 2/2

                       APPENDIX OF WP(C) 29805/2021
Exhibit P11           TRUE COPY OF THE APPEAL FILED BY THE PETITIONER AGAINST

EXT P10 ORDER BEFORE THE IST RESPONDENT DATED 30.11.2021 AND ITS POSTAL RECEIPT.