Arjundas.D vs Travancore Devaswom Board - Tdb
2022 Latest Caselaw 8767 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
        THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
                        WP(C) NO. 20225 OF 2022
PETITIONER:

            ARJUNDAS.D.
            AGED 26 YEARS
            S/O LATE DHANWANTHARADAS, VALADI PARAMBIL,
            KATAKKARAPPALLY PO, CHERTHALA ALAPPUZHA DIST-688524.
            BY ADVS.
            T.R.JAGADEESH
            GYOTHISH CHANDRAN


RESPONDENTS:

    1       TRAVANCORE DEVASWOM BOARD - TDB
            REPRESENTED BY ITS SECRETARY, NANTHANCODE,
            THIRUVANANTHAPURAM-695 003.
    2       THE DEVASWOM COMMISSIONER
            TRAVANCORE DEVASWOM BOARD, NANTHANCODE
            THIRUVANANTHAPURAM-695003.
    3       ASSISTANT DEVASWOM COMMISSIONER
            TRAVANCORE DEVASWAM BOARD, AMBALAPUZHA GROUP,
            ALAPPUZHA-688561.


            BY SRI.G.BIJU-SC



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.20225 OF 2022

                                        2



                                     JUDGMENT

Dated this the 7th day of July, 2022

This writ petition is filed seeking directions to the

respondents to consider Exhibit P3 application

submitted by the petitioner for compassionate

appointment. It is submitted under the Dying in Harness

Rules.

2. It is submitted that the petitioner is the son of

late N.Dhanwandharadas V., who passed away on

29.09.2021 while working as 'Shanti' in the

Madathunkara Mahadeva Kshethram, Mannancherry,

Alappuzha. It is submitted that the petitioner has

approached the respondents with Exhibit P3 application

for employment under the Dying in Harness Rules. It is

submitted that Exhibit P3 is supported by Exhibit P1

Death Certificate and Exhibit P2 Legal Heirship

Certificate.

3. The learned Standing Counsel appearing for W.P.(C)No.20225 OF 2022

the respondents submits that the application submitted

by the petitioner will be considered in the order of

seniority depending on the date of death of the deceased

employee. It is further submitted that the eligibility and

qualification of the petitioner will be considered in

accordance with the norms for appointment under the

Scheme .

In the above view of the matter, this writ

petition is disposed of directing that Exhibit P3

application submitted by the petitioner will be considered

in the order of seniority as stated above as also in

accordance with the norms governing such

appointments.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE SSK/07/07 W.P.(C)No.20225 OF 2022

APPENDIX

PETITIONER'S EXHIBITS:

TRUE COPY OF THE DEATH CERTIFICATE OF Exhibit P1 PETITIONER'S FATHER.

TRUE COPY OF LEGAL HEIR CERTIFICATE DATED Exhibit P2 16.12.2021 ISSUED BY TAHSILDAR, CHERTHALA. TRUE COPY OF APPLICATION DATED 27.12.2021 Exhibit P3 FORWARDED BY THE PETITIONER.

 SSK                         //TRUE COPY//        PA TO JUDGE