Travancore Devaswom Board vs The Deputy Examiner For Local Fund ...
2022 Latest Caselaw 8257 Ker

DBA No.5/2022                               1/4




                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT
                     THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                          &
                      THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
                 Friday, the 1st day of July 2022 / 10th Ashadha, 1944

                                  DBA NO. 5 OF 2022

IN THE MATTER OF TRAVANCORE DEVASWOM BOARD - SEEKING APPROVAL FOR THE FORMAT OF
EXPERIENCE CERTIFICATE PRESCRIBED BY TRAVANCORE DEVASWOM BOARD TO BE PRODUCED BY
THE APPLICANTS ALONG WITH THEIR APPLICATION TO THE POST OF MELSANTHIES IN
SABARIMALA & MALIKAPPURAM DEVASWOM

                                     -----------


   APPLICANT:


            TRAVANCORE DEVASWOM BOARD,

            DEVASWOM HEAD QUARTERS, NANTHANCODE, THIRUVANANTHAPURAM - 695003,

            REPRESENTED BY ITS SECRETARY.




            BY SRI.G.BIJU, SC, TRAVANCORE DEVASWOM BOARD


   RESPONDENT:


            DEPUTY EXAMINER FOR LOCAL FUND AUDIT

            KERALA STATE AUDIT DEPARTMENT, TRAVANCORE DEVASWOM BOARD AUDIT,

            TRAVANCORE DEVASWOM HEAD QUARTERS, NANTHANCODE,

            THIRUVANANTHAPURAM-695003.


            THIS DEVASWOM BOARD APPLICATION HAVING COME UP FOR ORDERS ON

   01.07.2022, UPON PERUSING THE PETITION, THE COURT ON THE SAME DAY PASSED

   THE FOLLOWING:
 DBA No.5/2022                            2/4




                  ANIL K. NARENDRAN & P.G.AJITHKUMAR, JJ.
                 -----------------------------------------------------
                                 D.B.A.No.5 of 2022
                 ------------------------------------------------------
                        Dated this the 1st day of July, 2022

                                      ORDER

Anil K. Narendran, J.

By order dated 29.06.2022, this D.B.A. was disposed of

granting approval to Annexure A1 format of the certificate that

has to be enclosed along with the application for selection of

Melsanthies of Sabarimala Sree Dharma Sastha Temple and

Malikappuram Temple, showing the required experience of the

certificate.

Registry was directed to list this D.B.A. today, as to be

spoken to, based on the submission of the learned Standing

Counsel for the Travancore Devaswom Board that the words 'a

person having service as Santhi' occurring the 2nd line of

paragraph 5, 2nd line of paragraph 13 and 6th line of paragraph 15

of the order dated 29.06.2022 have to be corrected as 'a person

having service as Melsanthi', in view of the judgment of the

Division Bench of this Court in Rajesh J Potty v. Travancore

Devaswom Board [2018 (5) KHC 220].

Having considered the submissions made by the learned DBA No.5/2022 3/4

D.B.A.No.5 of 2022

Standing Counsel for the Travancore Devaswom Board and

also the learned Senior Government Pleader, the order dated

29.06.2022 in D.B.A.No.5 of 2022 is recalled.

The learned Standing Counsel for the Travancore

Devaswom Board to return certified copy of the order dated

29.06.2022 in this D.B.A. to Registry, today itself.

Registry to list this D.B.A. on 04.07.2022.

The issuance of notification by the Travancore

Devaswom Board for selection of Melsanthies of Sabarimala

Sree Dharma Sastha Temple and Malikappuram Temple, shall

be deferred for the time being.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

                                                     P.G. AJITHKUMAR, JUDGE
           dkr




01-07-2022                       /True Copy/                             Assistant Registrar
 DBA No.5/2022                 4/4

                   APPENDIX OF DBA.NO.5/2022

ANNEXURE A1     TRUE COPY OF THE FORMAT OF THE EXPERIENCE CERTIFICATE

PRESCRIBED BY THE BOARD TO BE SUBMITTED BY THE APPLICANTS ALONG WITH THEIR APPLICATION TO THE POST OF MELSANTHIES IN SABARIMALA & MALIKAPPURAM DEVASWOM