Examiner,Local Fund ... vs Secretary,Travancore Devaswom ...
2023 Latest Caselaw 910 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
         Tuesday, the 17th day of January 2023 / 27th Pousha, 1944

                            OP NO. 3821 OF 1990(S)

                   (SUO MOTU PROCEEDINGS)

PETITIONER:

1.    EXAMINER, LOCAL FUND ACCOUNTS, TRIVANDRUM,

      (AUDITOR, TRAVANCORE DEVASWOM BOARD).

2.    EXAMINER, LOCAL FUND ACCOUNTS, TRICHUR,

      (AUDITOR, COCHIN DEVASWOM BOARD).

      ADVOCATE SRI.P. RAMACHANDRAN (AMICUS CURIAE).

RESPONDENTS:

1.    SECRETARY, TRAVANCORE DEVASWOM BOARD, TRIVANDRUM.

2.    SECRETARY, COCHIN DEVASWOM BOARD, TRICHUR

3.    CHIEF SECRETARY TO GOVERNMENT,TRIVANDRUM

      AND OTHERS



      SRI.G. BIJU, STANDING COUNSEL (TRAVANCORE DEVASWOM BOARD) &

      SRI.K.P. SUDHEER, STANDING COUNSEL (COCHIN DEVASWOM BOARD)

      R3 BY GOVERNMENT PLEADER.


     This Suo motu Original petition having come up for orders on
17.01.2023, the court on the same day passed the following:


                                                           P.T.O.
               ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
              -----------------------------------------------------
                            O.P. No. 3821 of 1990
              ------------------------------------------------------
                  Dated this the 17th day of January, 2023


                                      ORDER

Anil K. Narendran, J.

This matter is kept pending in terms of the order of the

Division Bench dated 29.07.2005. The said order reads thus:

"This original petition was taken for judgment and it was then found that the report submitted by Justice Thulasidas Committee has not been heard. Further, we are of the view that this original petition should be pending in order to see whether any modification is necessary on the basis of Justice Thulasidas Committee. Hence this case need not be treated as part heard."

List this matter for consideration on 13.02.2023.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE

PV

17-01-2023 /True Copy/ Assistant Registrar