Malabar Devaswom Board vs P.M.Prakash
2023 Latest Caselaw 7768 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                 THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
           Monday, the 24th day of July 2023 / 2nd Sravana, 1945
                            WA NO. 1604 OF 2022

  AGAINST THE JUDGMENT DATED 25.07.2022 IN WP(C) 14435/2021 OF THIS COURT

APPELLANTS/RESPONDENTS 1 TO 3 IN W.P.(C):

  1. 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
  3. THE ASSISTANT COMMISSIONER, MALABAR DEVASWOM BOARD, MALAPURAM
     DIVISION, OFFICE AT CIVIL STATION, TIRUR, PIN - 676101.

  BY ADV.SMT.R.LAKSHMI NARAYAN

RESPONDENT/PETITIONERS AND RESPONDENT No 4 IN W.P.(C):

  1. P.M.PRAKASH, AGED 46 YEARS, S/O. KESHAVAN NAMBOOTHIRI, PUTHOORMANA,
     VALIYAKUNNU, VALANCHEERRY, P.O. THOZHUVANNOOR, MALAPPURAM, WORKING
     AS SANTHI, SREE THOZHUVANNOOR BHAGAVATHI DEVASWOM IN MALAPPURAM
     DISTRICT, PIN-676552
  2. A.K.SASIDHARAN, AGED 57 YEARS,PATHODI HOUSE, VALANCHERRY, P.O.
     THOZHUVANNOOR, MALAPPURAM, WORKING AS VAZHIPADU ASSISTANT,SREE
     THOZHUVANNOOR BHAGAVATHI DEVASWOM IN MALAPPURAM DISTRICT, PIN-676552
  3. HARIDAS K.P, AGED 52 YEARS, KARINGADI PARAMBATH HOUSE, PARAMBRA P.O,
     KALLODE, KOZHIKODE DISTRICT, WORKING AS OFFICE CLERK, SREE
     THOZHUVANNOOR BHAGAVATHI DEVASWOM IN MALAPPURAM DISTRICT, PIN-673525
  4. RADHA, AGED 61 YEARS, KIZHAKKEKARA HOUSE, P.O THOZHUVANNOOR,
     MALAPPURAM, WORKING AS ADICHU THALI, SREE THOZHUVANNOOR BHAGAVATHI
     DEVASWOM IN MALAPPURAM DISTRICT, PIN-676552
  5. THE EXECUTIVE OFFICER, THOZHUVANNOOR BHAGAVATHI DEVASWOM P.O,
     THOZHUVANNOOR MALAPPURAM, PIN -676552.

  BY ADVS.M/S.K.MOHANAKANNAN,FOR R1 TO R4 & BIJU, V.A.VINOD FOR R5


     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 the further proceedings in pursuance of the judgment dated
25.7.2022 in WP(C) NO.14435 of 2021.


     This Writ Appeal again coming onm for order on 24.07.2023 upon
perusing the appeal memorandum, and this court's order dated 22.06.2023,
the court on the same day passed the following.
        ALEXANDER THOMAS & C.JAYACHANDRAN, JJ.

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W.A.Nos.1583, 1608, 1664 of 2022 and 354, 392, 407 of 2023 and 1604 of 2022 [arising out of the common judgment dated 05.07.2022 in W.P(C) Nos.12582/2021, 18537/2020, 20360/2020, 18537/2020, 12582/2021, 20360/2020 and judgment dated 25.07.2022 in W.P.(C) No.14435/2021 respectively]

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Dated this the 24th day of July, 2023

COMMON ORDER

Interim order will stand extended till 18.08.2023.

List on 17.08.2023.

Hand Over

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

C.JAYACHANDRAN, JUDGE

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