P.Thrivikraman vs The Trustee,Olappamanna Mana ...
2022 Latest Caselaw 7984 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
         WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
                            WP(C) NO. 19973 OF 2022
PETITIONER:

              P.THRIVIKRAMAN
              AGED 60 YEARS
              S/O. LATE SANKARAN EMBRADIRI, PALAKKULAMILLOM,
              SREE NANDANAM, KOTTAYI P.O., PALAKKAD,PIN-678 572

              BY ADV E.NARAYANAN



RESPONDENTS:

     1        THE TRUSTEE,OLAPPAMANNA MANA DEVASWOM
              H.O.PALLIKURUP, PALAKKAD,PIN-678 582

     2        THE EXECUTIVE OFFICER,
              SREEKANDATHARKAVU-PANARKAVU, ( SREE OLAPPAMANNA MANA
              GROUP DEVASWOM) PALLIKURUP, MANNARKAD, PALAKKAD,PIN-678
              582

     3        THE MALABAR DEVASWOM BOARD,
              REPRESENTED BY ITS SECRETARY, HOUSEFED COMPLEX,
              ERNAHIPALAM P.O., KOZHIKODE-673 006

     4        THE SUB INSPECTOR OF POLICE/STATION HOUSE OFFICER,
              KOTTAYI POLICE STATION, KOTTAYI P.O., PALAKKAD,PIN-678
              572

  ADDL.5      THE COMMISSIONER, THE MALABAR DEVASWOM BOARD,
              HOUSEFED COMPLEX, ERANHIPPALAM P.O, KOZHIKODE-673 006.




              M.RAJEEV-GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 19973 OF 2022                  2




                                   JUDGMENT

Heard the learned counsel for the petitioner and the learned

standing counsel appearing for the respondent Malabar Devaswom

Board.

This writ petition is disposed of with a direction to the additional

5th respondent to take up Ext.P9 representation submitted by the

petitioner and consider and pass orders on the same, after hearing

the petitioner and respondents 1 and 2. Appropriate orders shall be

passed within a period of six weeks from the date of receipt of a copy

of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE ska

APPENDIX OF WP(C) 19973/2022

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE APPOINTMENT ORDER DATED 06.03.2003 ISSUED BY THE EXECUTIVE OFFICER OF OLAPPAMANNA MANA DEVASWOM

Exhibit P2 TRUE COPY OF THE ORDER OF SUSPENSION DATED 28.12.21 SERVED ON THE PETITIONER

Exhibit P3 TRUE COPY OF THE CHARGE MEMO DATED ON 7.2.2022

Exhibit P4 TRUE COPY OF THE REPLY SUBMITTED BY THE PETITIONER AGAINST THE CHARGE MEMO

Exhibit P5 TRUE COPY OF THE COMMON ORDER DATED 25.05.22 IN RP 4/22 AND RP 8/22

Exhibit P6 TRUE COPY OF THE REPRESENTATION DATED 17.06.2022 SUBMITTED BY THE PETITIONER BEFORE THE TRUSTEE

Exhibit P7 TRUE COPY OF THE REPRESENTATION DATED 18.06.2022 SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT

Exhibit P8 TRUE COPY OF THE RECEIPT OBTAINED BY THE PETITIONER FORM THE 4TH RESPONDENT FOR SUBMITTING THE COMPLAINT

Exhibit P9 TRUE COPY OF THE REPRESENTATION DATED 18.6.2022 SUBMITTED BY THE PETITIONER BEFORE THE COMMISSIONER HR & CE BOARD KOZHIKODE.

Exhibit P10 TRUE COPY OF THE POSTAL RECEIPT.