S.Mohana Rao vs Travancore Devaswom Board
2022 Latest Caselaw 582 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                       THE HONOURABLE MR.JUSTICE V.G.ARUN
         FRIDAY, THE 14TH DAY OF JANUARY 2022 / 24TH POUSHA, 1943
                                 WP(C) NO. 626 OF 2022
PETITIONER:

              S.MOHANA RAO
              AGED 54 YEARS
              S/O. SUBRAYAN POTTI, WORKING AS 'KEEZH SANTHI', CHENGANNUR
              MAHADEVA TEMPLE, ARANMULA GROUP, CHENGANNUR, ALAPPUZHA
              DISTRICT, PIN - 689 121, RESIDING AT NEDUMPURATHU MADOM,
              THITTAMEL WEST NADA, CHENGANNUR, ALAPPUZHA DISTRICT,
              PIN - 689 121.
              BY ADVS.
              SRI. S.SUBHASH CHAND
              SRI. S.JAYAKRISHNAN


RESPONDENTS:

     1        TRAVANCORE DEVASWOM BOARD
              DEVASWOM HEAD QUARTERS, NANTHANCODE, THIRUVANANTHAPURAM
              DISTRICT, PIN - 695 003, REPRESENTED BY ITS SECRETARY.
     2        THE DEVASWOM COMMISSIONER
              TRAVANCORE DEVASWOM BOARD, DEVASWOM HEAD QUARTERS,
              NANTHANCODE, THIRUVANANTHAPURAM DISTRICT, PIN - 695 003.
     3        THE SUPERINTENDENT OF POLICE (VIGILANCE AND SECURITY)
              TRAVANCORE DEVASWOM BOARD, DEVASWOM HEAD QUARTERS,
              NANTHANCODE, THIRUVANANTHAPURAM DISTRICT, PIN - 695 003.
     4        THE ASSISTANT DEVASWOM COMMISSIONER
              TRAVANCORE DEVAWOM BOARD, ARANMULA GROUP, ARANMULA, PIN -
              689 533.
     5        THE ADMINISTRATIVE OFFICER
              CHENGANNUR DEVASWOM, CHENGANNUR, PIN - 689 121.
              BY ADVS.
              SRI. C.K. PAVITHRAN, STANDING COUNSEL FOR TRAVANCORE
              DEVASWOM BOARD

     THIS     WRIT    PETITION    (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
14.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 626 OF 2022
                                        2




                               JUDGMENT

Dated this the 14th day of January, 2022

The petitioner is working as 'Keezh Santhi' at

Chengannur Mahadeva Temple since 01.08.2021.

While so, the petitioner was placed under

suspension by Ext.P1 order of the second

respondent. Aggrieved, the petitioner preferred

Ext.P2 appeal before the first respondent. The

larger relief sought in this writ petition is to quash

Ext.P1 and the ancillary relief, to consider Ext.P2

appeal in a time bound manner.

2. Having heard the learned Counsel for the

petitioner and the learned Standing Counsel for the

Devaswom Board, I am inclined to grant the limited

relief of directing consideration of the appeal.

In the result, the writ petition is disposed of,

directing the first respondent to consider Ext.P2

appeal with notice to the petitioner and to pass

orders thereon, as expeditiously as possible and at WP(C) NO. 626 OF 2022

any rate, within six weeks of receipt of a copy of

this judgment.

Sd/-

V.G.ARUN

JUDGE NB/14-1 WP(C) NO. 626 OF 2022

APPENDIX OF WP(C) 626/2022

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF ORDER R.O.C.19277/21/S DATED 07/12/2021 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P2 TRUE COPY OF APPEAL DATED 18/12/2021 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

RESPONDENTS' EXHIBITS: NIL

TRUE COPY

P.A TO JUDGE