Kerala High Court
The Malabar Devaswom Board vs P.P.Vimala on 12 April, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE S.V.BHATTI
&
THE HONOURABLE MR.JUSTICE BASANT BALAJI
Wednesday, the 12th day of April 2023 / 22nd Chaithra, 1945
WA NO. 1664 OF 2022
AGAINST THE JUDGMENT DATED 05/7/2022 IN WP(C) 20360/2020 OF THIS COURT
APPELLANTS/RESPONDENTS 2 AND 3 IN WPC:
1. THE MALABAR DEVASWOM BOARD, REPRESENTED BY ITS
SECRETARY/COMMISSIONER, ERANHIPALAM P.O., KOZHIKODE, PIN - 673006
2. THE COMMISSIONER, THE MALABAR DEVASWOM BOARD, ERANHIPALAM
P.O.,KOZHIKODE , PIN - 673006
BY ADVOCATE SRI.R.LAKSHMI NARAYAN
RESPONDENTS/PETITIONERS 1 TO 14 AND RESPONDENTS 1 AND 4 IN WPC:
1. P.P.VIMALA, AGED 54 YEARS, W/O. MURALI MENON, UPPER DIVISION CLERK,
THRUPPALLAVOOR DEVASWOM, CHITTOOR TALUK, PALLAVOOR P.O. PALAKKAD
DISTRICT, PIN - 678688
2. P.A. MINI, W/O. P. MADHAVAN, LOWER DIVISION CLERK, THRUPPALLAVOOR
DEVASWOM , CHITTOOR TALUK, PALLAVOOR P.O. PALAKKAD DISTRICT, PIN -
678688
3. K. KOMALAM, W/O. APPUKUTTAN, SWEEPER, THRUPPALLAVOOR DEVASWOM ,
CHITTOOR TALUK, PALLAVOOR P.O. PALAKKAD DISTRICT, PIN - 678688
4. K SELVARAJAN, S/O. SIVASANKARAN NAIR (LATE), WATCHMAN,
THRUPPALLAVOOR DEVASWOM , CHITTOOR TALUK, PALLAVOOR P.O. PALAKKAD
DISTRICT, PIN - 678688
5. K RADHA, W/O. RAMAN, SWEEPER, THRUPPALLAVOOR DEVASWOM , CHITTOOR
TALUK, PALLAVOOR P.O. PALAKKAD DISTRICT, PIN - 678688
6. A V SARASWATHY, W/O. SASIDHARAN, KAZHAKAM, THRUPPALLAVOOR DEVASWOM ,
CHITTOOR TALUK, PALLAVOOR P.O. PALAKKAD DISTRICT, PIN - 678688
7. P M SREEDHARAN, S/O. MANIYAN MARAR (LATE),VADHYAM, THRUPPALLAVOOR
DEVASWOM , CHITTOOR TALUK, PALLAVOOR P.O. PALAKKAD DISTRICT, PIN -
678688
8. N RAMAN, S/O. NARAYANAN (LATE) , WATCHMAN,THRUPPALLAVOOR DEVASWOM,
CHITTOOR TALUK, PALLAVOOR P.O. PALAKKAD DISTRICT, PIN - 678688
9. R NARAYANAN EMBRANDIRI, S/O. RAMACHANDRAN EMBRANDIRI (LATE) ,
MELSANTHI,THRUPPALLAVOOR DEVASWOM, CHITTOOR TALUK, PALLAVOOR P.O.
PALAKKAD DISTRICT, PIN - 678688
10. A DEVI, W/O. ACHUTHAN (LATE) , RETIRED LOWER DIVISION CLERK,
THRUPPALLAVOOR DEVASWOM, CHITTOOR TALUK, PALLAVOOR P.O. PALAKKAD
DISTRICT, PIN - 678688
11. C RAGHAVA PISHARODI, S/O. NARAYANA PISHARODI, RETIRED THALAM,
THRUPPALLAVOOR DEVASWOM, CHITTOOR TALUK, PALLAVOOR P.O. PALAKKAD
DISTRICT, PIN - 678688
12. C R NARAYANAN, S/O. LATE RAMAKRISHNAN, RETIRED KEEZHEDOM SANTHI,
THRUPPALLAVOOR DEVASWOM, CHITTOOR TALUK, PALLAVOOR P.O. PALAKKAD
DISTRICT, PIN - 678688
13. [email protected] KESAVANKUTTY, RETIRED KOBU, THRUPPALLAVOOR DEVASWOM, CHITTOOR
TALUK, PALLAVOOR P.O. PALAKKAD DISTRICT, PIN - 678688
14. C SANAL KUMAR, FORMER VADHYAM, PAZHAMCHERI, THENNILAPURAM, PALAKKAD,
PIN - 678687
15. THE STATE OF KERALA, REPRESENTED BY SECRETARY, REVENUE (DEVASWOM)
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM , PIN - 695001
16. THE EXECUTIVE OFFICER, SREE THRUPPALLAVOOR DEVASWOM, CHITTOOR TALUK,
CHITTOOR P.O., PALAKKAD DISTRICT, PIN - 678688
SRI.MOHAN C.MENON, Advocate for R1 to R14
GOVERNMENT PLEADER FOR R15
M/s.P.B.SUBRAMANYAN, P.B.KRISHNAN, SABU GEORGE & MANU VYASAN PETER,
ADVOCATES FOR R16
Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to stay further proceedings in pursuance of the judgment dated 5.7.2022 in
WP(C) No.20360 of 2020
This Writ Appeal coming on for orders on 12/04/2023 upon perusing
the Appeal Memorandum and this Court's order dated 14/11/2022 in CM.APPL
NO.1/2022, the Courts on the same day passed the following.
S.V. BHATTI & BASANT BALAJI, JJ.
--------------------------------------------------------
W.A. Nos.1583 of 2022, 1604 of 2022,
1608 of 2022, 1664 of 2022, 354 of 2023,
392 of 2023 & 407 of 2023
--------------------------------------------------------
Dated this the 12th day of April, 2023
ORDER
S.V. BHATTI, J.
We have heard the learned Advocate General for the
State, Adv. Ranjani, the learned Standing Counsel for the
Malabar Devaswom Board and Adv. Unni Namboothiri, the
learned counsel appearing for the respondents.
2. In our considered view, the prayers either interim
or the consideration of final challenge in the writ appeals
have to be considered after detailed examination of totality
of circumstances being presented by both the parties. For
paucity of time, today we are unable to take up the matters
for detailed hearing. Hence, the appeals stand adjourned to
24.05.2023.
3. The appeals when stand adjourned to 24.05.2023,
the learned Advocate General brings to our notice that in
the contempt cases filed by the respondents herein, the
W.A. No.392 of 2023 & con. cases
appearance of the contemnors has been ordered. The
respondent contemnors in the contempt cases have to appear
before the learned Single Judge on 13.04.2023. Therefore,
the appearance of the respondent contemnors is stayed.
We are of the view that if a request for dispensing with
the presence of the appearance on 13.04.2023 is made by
the counsel appearing for the respondent contemnors before
the learned Single Judge, it would be considered by
appreciating the circumstances. At this stage, we do not want
to pass orders.
Hand over the copy.
Sd/-
S.V. BHATTI
JUDGE
Sd/-
BASANT BALAJI
JUDGE
bpr
