Pradeep Kumar V vs Deputy Commissioner
2022 Latest Caselaw 5106 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
        FRIDAY, THE 6TH DAY OF MAY 2022 / 16TH VAISAKHA, 1944
                        WP(C) NO. 15199 OF 2022


PETITIONER :-

           PRADEEP KUMAR V
           AGED 41 YEARS
           S/O MADHUSOODANAN NAMBOOTHIRI,
           WORKING AS KEEZHASANTHI AT CHOVA MAHA SIVA KSHETHRAM
           CHOVA, KANNUR, 670006 (RESIDING AT VELLIKKUNNATH ILLAM,
           OLAT,P.O, KODAKKAD, KASARGOD DISTRICT, 671310),
           PIN - 670006.

           BY ADV T.V.JAYAKUMAR NAMBOODIRI


RESPONDENTS :-

    1      DEPUTY COMMISSIONER
           MALABAR DEVASWOM BOARD, HOUSEFED COMPLEX,
           ERANHIPALAM, KOZHIKKODE,
           KERALA, PIN - 673006.

    2      EXECUTIVE OFFICER
           CHIRAKKAL KOVILAKAM DEVASWOM,
           PUTHIYATHERU, KANNUR, PIN - 670011.

           BY ADV MAHESH V RAMAKRISHNAN
              SRI.R.LAKSHMI NARAYAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15199 OF 2022
                                       2

                                JUDGMENT

The petitioner has approached this court essentially seeking

the consideration of his transfer from Chova Maha Siva Temple to

Karivellur Siva Temple.

2. The petitioner has filed Ext.P2 representation before the

second respondent. Having regard to the facts and circumstances of the

case, considering the limited nature of relief and after having heard the

standing counsel for the first respondent, it is directed that the second

respondent shall consider Ext.P2 and communicate a decision thereon to

the petitioner. Considering the apprehension of the petitioner that the post

to which he has sought a transfer may be filled-up permanently by another

person, it is ordered that until a decision is taken on Ext.P2, the post of

Melsanthi at the Karivellur Siva Temple shall not be filled-up by appointing

anyone on permanent basis. Ext.P2 shall be considered as expeditiously

as possible and at any rate, within a period of three weeks from the date of

receipt of a certified copy of this judgment.

With the above direction the writ petition is disposed of.

Sd/-

GOPINATH P.

SMA                                                         JUDGE
 WP(C) NO. 15199 OF 2022


                 APPENDIX OF WP(C) 15199/2022

PETITIONER'S EXHIBITS :-

Exhibit-P-1         TRUE COPY OF THE SCHEME FRAMED IN O.A
                    8/2014   DATED 26.07.2014 BY  THE 1ST
                    RESPONDENT.

Exhibit-P-2         TRUE COPY        OF THE REPRESENTATION DATED
                    17.03.2022        TO   THE  2ND   RESPONDENT.

Exhibit-P-3         TRUE COPY OF THE ORDER NUMBER CKD(K)
                    1/2022 DATED 30.04.2022 ISSUED BY 2ND
                    RESPONDENT.