Malabar Devaswom Board vs P.M.Prakash
2023 Latest Caselaw 6954 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                 THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
          Thursday, the 22nd day of June 2023 / 1st Ashadha, 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 WPC:

  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. SRI. R.LAKSHMI NARAYAN

RESPONDENTS/PETITIONERS AND RESPONDENT NO 4 IN WPC:

  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 ADV.SRI.K.MOHANAKANNAN,FOR R1 TO R4

 BY M/S.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 W.P.(C) No. 14435 of 2021.


     This Writ Appeal again coming on for orders on 22.06.2023, upon
perusing the appeal memorandum, and this Court's order dated 26.05.2023,
 the court on the same day passed the following:
          ALEXANDER THOMAS & C. JAYACHANDRAN, JJ.
                 ==================
                      WA 392/ 2023
      (arising out of the judgment dated 05.07.2022 in WP(C)) No.12582/2021)
                              WA 1583/ 2022
      (arising out of the judgment dated 05.07.2022 in WP(C)) No.12582/2021)
                               WA 1604/ 2022
      (arising out of the judgment dated 25.07.2022 in WP(C)) No.14435/2021)
                               WA 1608/ 2022
      (arising out of the judgment dated 05.07.2022 in WP(C)) No.20360/2020)
                               WA 1664/ 2022
      (arising out of the judgment dated 05.07.2022 in WP(C)) No.20360/2020)
                                WA 354/ 2023
      (arising out of the judgment dated 05.07.2022 in WP(C)) No.18537/2020)
                                WA 407/ 2023
       (Arising out of the Judgment dated 05.07.2022 in WP(C) 20360/2020)
                       ==================
                  Dated this the 22nd day of June, 2023
                               ORDER

Due to paucity of time, the cases are being adjourned. The learned

Advocate General will get specific instructions from the State Government

on the matters mentioned in paragraph No.3 of this Court's order dated

26.05.2023 passed in these appeals. We hope and trust that the competent

authority of the State Government in the higher level will certainly be pro-

active and respond to this Court's suggestion mentioned therein.

List on 26.07.2023.

Handover to both sides.

sd/-

ALEXANDER THOMAS, JUDGE

sd/-

C. JAYACHANDRAN, JUDGE

Nsd