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T.C.Vishnu Namboothiri vs Travancore Devaswom Board
2022 Latest Caselaw 8829 Ker

Citation : 2022 Latest Caselaw 8829 Ker
Judgement Date : 7 July, 2022

Kerala High Court
T.C.Vishnu Namboothiri vs Travancore Devaswom Board on 7 July, 2022
                 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. 22045 OF 2022
PETITIONER:

              T.C.VISHNU NAMBOOTHIRI
              AGED 38 YEARS
              S/O T.C.KRISHNAN NAMBOOTHIRI, KOZHINJANELLOOR DEVASWOM,
              CHETTIKULANGARA SUB GROUP, MAVELIKARA GROUP, RESIDING AT
              CHANDRAMANA ILLOM, MATTOM NORTH, THATTARAMBALAM P.O.,
              MAVELIKARA, ALAPPUZHA-690103.

              BY ADVS.
              P.B.SAHASRANAMAN
              T.S.HARIKUMAR



RESPONDENTS:

     1        TRAVANCORE DEVASWOM BOARD,
              NANTHANCODE, KAWDIAR POST, THIRUVANANTHAPURAM-695003,
              REPRESENTED BY ITS SECRETARY.

     2        THE DEVASWOM COMMISSIONER,
              TRAVANCORE DEVASWOM BOARD, NANTHANCODE, KAWDIAR POST,
              THIRUVANANTHAPURAM- 695003.

     3        ASSISTANT DEVASWOM COMMISSIONER,
              MAVELIKARA GROUP, MAVELIKARA P.O., ALAPPUZHA- 690101.


OTHER PRESENT:

              C.K.PAVITHRAN-SC




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.22045 OF 2022                        2




                                        JUDGMENT

This writ petition is filed seeking the following reliefs: -

i. To issue a writ of certiorari or other appropriate writ, order or direction to call for the records leading to Exhibit P.12 and quash the same:

ii. To declare that the petitioner is eligible to be considered for the selection of Melsanthis in pursuance of Exhibit P2 and P3 Circulars as per the guidelines of Exhibit P.1 transfer norms.

iii. Direct the respondents 1 to 3 to accept the applications Exhibit P.4 to P.10 submitted by the petitioner.

2. Heard the learned counsel for the petitioner and the

learned Standing Counsel appearing for the respondents.

3. It is submitted by the learned counsel for the

petitioner that the petitioner had preferred an application

pursuant to Ext.P2 circular for appointment to the post of

Melsanthi of the major Devaswoms of Malayalappuzha and

Chettikulangara. It is submitted that his application has been

rejected by Ext.P12 communication by the 3 rd respondent on

the ground that he did not have the required experience.

4. The learned standing counsel appearing for the

Board submits that any complaint with regard to inclusion in

the list is to be submitted before the 2 nd respondent and

since the petitioner has a complaint that the rejection of his

application was bad, if he approaches the 2nd respondent, his

contentions will also be considered.

In the above view of the matter, there will be a direction

that in case the petitioner approaches the 2 nd respondent

with the representation pointing out his grievances as

against Ext.P12 within two days from today, the same shall

be duly considered by the 2nd respondent before the list is

published.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE ska

APPENDIX OF WP(C) 22045/2022

PETITIONER EXHIBITS

Exhibit P1 THE TRUE PHOTOSTAT COPY OF THE TRANSFER GUIDELINES ISSUED BY THE 1ST RESPONDENT VIDE ORDER R.OC.NO.1527/22/MIS.1 DATED 05-03-2022.

Exhibit P2 THE TRUE PHOTOSTAT COPY OF THE CIRCULAR ISSUED BY THE 2ND RESPONDENT VIDE R.O.C.NO.60/21/S DATED 20-06-2022.

Exhibit P3 THE TRUE PHOTOSTAT COPY OF THE CIRCULAR ISSUED BY THE 2ND RESPONDENT VIDE R.O.C.NO.59/21/S DATED 20-06-2022.

Exhibit P4 THE TRUE PHOTOSTAT COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER ON 30-06-2022 FOR THE SELECTION OF MELSANTHI AT MALAYALAPPUZHA DEVASWOM.

Exhibit P5 THE TRUE PHOTOSTAT COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER ON 30-06-2022 FOR THE SELECTION OF MELSANTHI AT CHETTIKULANGARA DEVASWOM.

Exhibit P6 THE TRUE PHOTOSTAT COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER ON 30-06-2022 FOR THE SELECTION OF MELSANTHI AT SABARIMALA ULKAZHAKAM.

Exhibit P7 THE TRUE PHOTOSTAT COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER ON 30-06-2022 FOR THE SELECTION OF MELSANTHI AT O.T.C DEVASWOM ULLOOR GROUP.

Exhibit P8 THE TRUE PHOTOSTAT COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER ON 30-06-2022 FOR THE SELECTION OF MELSANTHI AT THIRUVALLOM DEVASWOM.

Exhibit P9 THE TRUE PHOTOSTAT COPY OF THE APPLICATION

SUBMITTED BY THE PETITIONER ON 30-06-2022 FOR THE SELECTION OF MELSANTHI AT P.D.MANIKANDESWARAM DEVASWOM.

Exhibit P10 THE TRUE PHOTOSTAT COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER ON 30-06-2022 FOR THE SELECTION OF MELSANTHI AT VALLIYANKAVU DEVASWOM.

Exhibit P11 THE TRUE PHOTOSTAT COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT THROUGH PROPER CHANNEL DATED 30-06- 2022.

Exhibit P12 THE TRUE PHOTOSTAT COPY OF THE INTIMATION ISSUED BY THE 3RD RESPONDENT TO THE ADMINISTRATIVE OFFICER CHETTIKULANGARA DATED 04-07-2022.

 
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