V.N. Ashok Kumar vs The Travancore Devaswom Board
2022 Latest Caselaw 1640 Ker

WP(C) No.4956/2022                       1/3

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                         THE HONOURABLE MR.JUSTICE V.G.ARUN
             Tuesday, the 15th day of February 2022 / 26th Magha, 1943
                             WP(C) NO. 4956 OF 2022(T)
   PETITIONER:

          V.N. ASHOK KUMAR, AGED 54 YEARS, S/O. S.M. NARAYANA PANICKER, ASHA
          MANDIR, PERUNNA EAST, CHANGANASSERY.

   RESPONDENTS:

      1. THE TRAVANCORE DEVASWOM BOARD, REPRESENTED BY ITS SECRETARY,
         NANDANCODE, THIRUVANANTHAPURAM-695033.
      2. THE DEVASWOM COMMISSIONER, TRAVANCORE DEVASWOM BOARD, NANDANCODE,
         THIRUVANANTHAPURAM-695033.
      3. THE ASSISTANT COMMISSIONER, TRAVANCORE DEVASWOM BOARD,
         CHANGANASSERY, KOTTAYAM-686101.
      4. MEERA P.A., POKKATHPARAMBIL KOOTTUKKAD, VADAKKUMPURAM P.O.,
         ERNAKULAM-683521.


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay Ext.P10 in so far as it transfers the 4th respondent to
   the post occupied by the petitioner pending disposal of the Writ Petition
   (C).


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S.K.MOHANAKANNAN, A.R.PRAVITHA, D.S.THUSHARA ,H.PRAVEEN (KOTTARAKARA) &
   MAYA S KUMAR Advocates for the petitioner and of SRI.G.BIJU Advocate for
   R1 to R3 (By Order), the court passed the following:
 WP(C) No.4956/2022                                2/3



                                        V.G.ARUN, J.
                      =========================
                          W.P(C). No.4956 OF 2022
                      =========================
                          Dated this the 15th day of February, 2022



                                          ORDER

Admit. Adv.G.Biju takes notice for respondents 1 to 3. Issue

notice to the 4th respondent through speed post.

Petitioner to implead the Devaswom Recruitment Board as

additional respondent.

Even though I am not inclined to stay the advice or

appointment of the 4th respondent, the Board having appointed the

petitioner on work arrangement basis as per Ext.P3, based on the

direction in Ext.P2 judgment of this Court, he shall be continued in

the post of Peon for a period of one month, subject to availability of

vacancy.

Post immediately after service of notice.

Sd/-

                                                        V.G.ARUN, JUDGE


        NB/15-2




15-02-2022                          /True Copy/                         Assistant Registrar
 WP(C) No.4956/2022                 3/3

                      APPENDIX OF WP(C) 4956/2022
Exhibit P2           TRUE COPY OF THE JUDGMENT DATED 24/01/2017 IN WRIT
                     PETITION NO. 30503/2016.
Exhibit P3           TRUE COPY OF THE PROCEEDINGS OF THE RESPONDENT DATED
                     18/09/2017.
Exhibit P10          TRUE COPY OF THE PROCEEDINGS NO.ROC 18133/21/EST-B

DATED 08-02-2022 OF THE 2ND RESPONDENT