Santheendran vs The Cochin Devaswom Board
2022 Latest Caselaw 7187 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
        THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                        WP(C) NO. 18427 OF 2022
PETITIONER:

            SANTHEENDRAN
            AGED 62 YEARS
            S/O. SARADAMMA, VELICHAPADU (UNDER SUSPENSION),
            THIRUVANIKAVU TEMPLE, MACHAD,
            RESIDING AT VATTEKKATTU HOUSE, THALAPPALLY,
            TALAPPALLY TALUK, THRISSUR-680 589.
            BY ADVS.
            ELVIN PETER P.J.
            K.R.GANESH
            GOURI BALAGOPAL
            ABHIJITH.K.ANIRUDHAN
            SREELEKSHMI A.S.
RESPONDENTS:

    1       THE COCHIN DEVASWOM BOARD
            REPRESENTED BY ITS SECRETARY, OFFICE OF THE COCHIN
            DEVASWOM BOARD, THRISSUR-680001.
    2       THE SECRETARY,
            THE COCHIN DEVASWOM BOARD, OFFICE OF THE COCHIN
            DEVASWOM BOARD, THRISSUR-680001.
    3       THE SPECIAL DEVASWOM COMMISSIONER,
            COCHIN DEVASWOM BOARD, OFFICE OF THE COCHIN DEVASWOM
            BOARD, THRISSUR-680001.
    4       THE ASSISTANT COMMISSIONER,
            OFFICE OF THE ASSISTANT COMMISSIONER, THIRUVILWAMALA
            GROUP, WADAKKANCHERY, THRISSUR-680 582.
    5       THE DEVASWOM OFFICER,
            PANANGATTUKARA SUB GROUP, PANANGATTUKARA,
            THRISSUR-680 623.
            SRI.K.P.SUDHEER, SC
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18427 OF 2022

                                     2




                               JUDGMENT

Dated this the 23rd day of June, 2022

It is submitted by the learned counsel appearing on either side that

an order has been passed on 22.06.2022 directing reinstatement of the

petitioner and the petitioner has been reinstated in service. The said

submission is recorded.

2. It is further submitted by the learned counsel for the petitioner

that the order dated 22.06.2022 passed by the Secretary also directs

disbursal of the subsistence allowance.

This writ petition is therefore closed, recording the order passed

on 22.06.2022 and directing that amounts found due as subsistence

allowance shall be disbursed, without delay.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 18427 OF 2022

APPENDIX OF WP(C) 18427/2022

PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE JUDGMENT DATED 05.06.2015 IN DBP NO. 62/2014 OF THIS HON'BLE COURT. Exhibit P2 TRUE COPY OF THE ORDER NO. M4.1426/15 DATED THE 13.08.2015 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.

Exhibit P3 TRUE COPY OF THE PROCEEDINGS NO. M4.1426/13 DATED 11.04.2016 OF THE 3RD RESPONDENT. Exhibit P4 TRUE COPY OF THE ORDER NO. M4.2390/2021 DATED 09.07.2021 ISSUED BY THE 2ND RESPONDENT. Exhibit P5 TRUE COPY OF THE REPRESENTATION DATED 31.08.2021 SUBMITTED BY THE PETITIONER TO EXT. P4 SUSPENSION ORDER.

Exhibit P6 TRUE COPY OF THE NON EMPLOYMENT CERTIFICATE FOR THE MONTH OF APRIL, 2022 SUBMITTED BY THE PETITIONER.

RESPONDENTS' EXHIBITS: NIL