K.K.Vineeth vs The Cochin Devaswom Board
2022 Latest Caselaw 6077 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
         WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                          WP(C) NO. 17679 OF 2022
PETITIONER:

              K.K.VINEETH,
              AGED 33 YEARS
              S/O. KRISHNANUNNI, "KRISHNAKRIPA", NETTOOR P.O,
              ERNAKULAM DISTRICT, PIN 682 040.

              BY ADV MOHAN C.MENON



RESPONDENTS:

     1        THE COCHIN DEVASWOM BOARD,
              REPRESENTED BY ITS SECRETARY, COCHIN DEVASWOM BOARD HEAD
              QUARTERS, SWARAJ ROUND N, ROUND NORTH, THRISSUR,
              THRISSUR, PIN 680 001.

     2        THE SPECIAL DEVASWOM COMMISSIONER,
              COCHIN DEVASWOM BOARD, ROUND NORTH, THRISSUR 680 001.


OTHER PRESENT:

              K.P.SUDHEER-SC




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17679 OF 2022                       2




                                      JUDGMENT

This writ petition is filed seeking the following reliefs:-

a) A writ in the nature of mandamus, commanding the respondents to consider favourably the request of the petitioner for a posting at Thekke Pattupurakkal Devi Temple of Chakkamkulangara Devaswom of Thrippunithura Group, as a special case, in the light of Exhibit-P5 request;

b) A writ in the nature of mandamus, commanding the respondents to give the petitioner a posting as Kazhakam in Thekke Pattupurakkal Devi Temple, Chakkamkulangara Devaswom of Thrippunithura. Group in a time frame.

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 is presently working as Kazhakam

in Vadakkumnadhan Temple, Palakkad. It is submitted that the

petitioner has preferred a request seeking a transfer to any of

the temples in the Thrippunithura Group. It is submitted that

the petitioner's wife is a cardiac patient, awaiting a surgery and

that the documents with regard to IVF treatment being

undergone by the petitioner are also produced along with the

request made before the respondents for a transfer.

Having heard the learned standing counsel and considering

the contentions advanced, I am of the opinion that it is for the

respondents to take up an appropriate decision on the request

made by the petitioner. Accordingly, there will be a direction to

the 1st respondent to take up the request made by the petitioner

for a transfer and to consider and pass orders on the same,

after considering his contentions and after considering the

documents produced by the petitioner. Appropriate order shall

be passed within a period of three weeks from the date of

receipt of a copy of this judgment.

Sd/-

ANU SIVARAMAN JUDGE ska

APPENDIX OF WP(C) 17679/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE REQUEST DATED 20.03.2021 SUBMITTED BY PETITIONER IN THE PRESCRIBED FORMAT.

Exhibit P2 TRUE COPY OF REQUEST LETTER DATED 21.10.2021 SENT BY PETITIONER TO THE PRESIDENT, SPECIAL DEVASWOM COMMISSIONER AND SECRETARY, THE COCHIN DEVASWOM BOARD.

Exhibit P3 TRUE COPY OF THE REPRESENTATION DATED 30.12.2021 SUBMITTED BY PETITIONER BEFORE THE SECRETARY AND SPECIAL DEVASWOM COMMISSIONER, THE COCHIN DEVASWOM BOARD.

Exhibit P4 TRUE COPY OF THE REQUEST DATED 24.2.2022 SUBMITTED BY PETITIONER BEFORE THE SPECIAL DEVASWOM COMMISSIONER, THE COCHIN DEVASWOM BOARD.

Exhibit P5 TRUE COPY OF THE REQUEST DATED 25.4.2022 SUBMITTED BY PETITIONER BEFORE THE SPECIAL DEVASWOM COMMISSIONER, THE COCHIN DEVASWOM BOARD.