Suo Motu vs The Chief Vigilance Officer
2022 Latest Caselaw 7510 Ker

                       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 24th day of June 2022 / 3rd Ashadha, 1944

                                  DBP NO. 11 OF 2021

IN THE MATTER OF TRAVANCORE DEVASWOM BOARD          - APPOINTMENTS ON COMPASSIONATE
GROUNDS UNDER TDB MADE WITHOUT DUE REGARD TO        THE AVAILABILITY OF VACANCIES IN
THE QUOTA FIXED FOR COMPASSIONATE APPOINTMENT        - SUO MOTU PROCEEDINGS INITIATED
AS PER ORDER DATED 30.03.2021 IN DBP 33/2019 -      REG:

                                   --------------

PETITIONER:

      SUO MOTU

RESPONDENTS:

1.    THE CHIEF VIGILANCE OFFICER

      TRAVANCORE DEVASWOM BOARD, THIRUVANANTHAPURAM- 695003

2.    THE SECRETARY

      TRAVANCORE DEVASWOM BOARD, THIRUVANANTHAPURAM- 695003

3.    THE DEVASWOM COMMISSIONER

      TRAVANCORE DEVASWOM BOARD, THIRUVANANTHAPURAM- 695003



      *ADDL.R4 IMPLEADED

4.    THE JOINT DIRECTOR,

      KERALA STATE AUDIT DEPARTMENT, DIRECTORATE,

      4TH FLOOR, VIKAS BHAVAN, THIRUVANANTHAPURAM.

      *IS SUO MOTU IMPLEADED AS ADDITIONAL 4TH RESPONDENT VIDE ORDER

       DATED 22/03/2022 IN DBP 11/2021.



      BY SRI.G.BIJU, SC, TRAVANCORE DEVASWOM BOARD FOR R2 & R3

      BY GOVERNMENT PLEADER FOR R1 AND ADDL.R4

      BY SRI.S.RAJMOHAN, SR.GOVERNMENT PLEADER (BY ORDER)

     THE DEVASWOM BOARD PETITION HAVING COME UP FOR ORDERS AGAIN ON 24/06/2022,

UPON PERUSING THE PETITION AND THIS COURT'S ORDER DATED 20/05/2022, THE COURT ON

THE SAME DAY PASSED THE FOLLOWING:
                 ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
               -------------------------------------------------------
                               DBP No.11 of 2021
               -------------------------------------------------------
                     Dated this the 24th day of June, 2022

                                     ORDER

Anil K. Narendran, J.

During the course of arguments, on a query made by this

Court, the learned Standing Counsel for Travancore Devaswom

Board would submit that even prior to the judgment of the Division

Bench in Rajani P. Kuttan and another v. State of Kerala and

others [2021 (6) KHC 513], a Division Bench of this Court held

that the temporary employees in the Travancore Devaswom Board

are not entitled for regularisation and that judgment was afirmed

by the Apex Court.

The learned Senior Government Pleader seeks one more

week time to file a statement on behalf of the additional 4 th

respondent Joint Director, Kerala State Audit Department.

List on 05.07.2022. Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE

MIN

24-06-2022 /True Copy/ Assistant Registrar