Kerala High Court
The Malabar Devaswom Board vs P.P.Vimala on 22 June, 2023
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. 1664 OF 2022
AGAINST THE JUDGMENT DATED 5.7.2022 IN WP(C) 20360/2020 OF THIS COURT
APPELLANTS/RESPONDENTS 2 AMND 3 IN WP(C):
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 ADV. SRI. R.LAKSHMI NARAYAN & SMT.RANJANI, STANDING COUNSEL (B/O)
RESPONDENTS/PETITIONERS 1 TO 14 AND RESPONDENTS 1 AND 4 IN WP(C):
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. BALAN@ 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
BY ADV. SRI. MOHAN C.MENON FOR R1 TO R14
BY GOVERNMENT PLEADER FOR R15 (B/O)
BY ADVS. M/S. P.B.SUBRAMANYAN, P.B.KRISHNAN, SABU GEORGE & MANU VYASAN
PETER, 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 the further proceedings in pursuance of the judgment dated
5.7.2022 in w.p.(c) no. 20360 of 2020
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
