Harish Kumar Embranthiri vs Malabar Devaswom Board
2024 Latest Caselaw 11698 Ker

Kerala High Court

Harish Kumar Embranthiri vs Malabar Devaswom Board on 25 April, 2024

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
     THURSDAY, THE 25TH DAY OF APRIL 2024 / 5TH VAISAKHA, 1946
                         WP(C) NO. 33169 OF 2023


PETITIONER:

             HARISH KUMAR EMBRANTHIRI
             AGED 55 YEARS
             S/O NARAYANAN EMBRANTHIRI
             PUTHUMANA ILLAM
             CHATHANGOTTUPURAM
             MALAPPURAM., PIN - 679328
             BY ADVS.
             NAVANEETH.N.NATH
             GAUTHAM KRISHNA E.J.
             ABHIRAMI S.


RESPONDENTS:

      1      MALABAR DEVASWOM BOARD
             QM65+F9X, KENATHUPARAMBU,
             KUNATHURMEDU, PALAKKAD,
             KERALA 675013
             REP BY THE THE ASSISTANT COMMISSIONER

      2      SREE RANDUMOORTHI TEMPLE
             OTTAPALAM TALUK,
             PALAKKAD
             PIN - 679521
             REP BY THE EXECUTIVE OFFICER

             SRI. R. LAKSHMI NARAYAN - SC



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   25.04.2024,   THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 33169 OF 2023
                                    2

                             JUDGMENT

The petitioner, who is seeking the arrears of Kshama

Batta receivable by him, pertains to his employment as

"Shanti" in Thrikangode temple, has approached this Court

seeking the following reliefs:

"1. Issue a writ of mandamus or any other appropriate writ, order or direction directing the 1st respondent to consider Ext- P2 representation of the petitioner, within a time limit fixed by this Hon'ble Court.

2. Pass such other further directions in favour of the petitioners as this Hon'ble Court may deem fit and proper."

2. It is discernible from the records that the

petitioner has already highlighted his grievances in Ext.P2

representation which is now pending before the first

respondent.

In such circumstances, this writ petition is disposed of,

directing that the competent officer under the first WP(C) NO. 33169 OF 2023

respondent shall take a decision on Ext.P2 after hearing the

petitioner and pass appropriate orders in accordance with

law. Orders in this regard shall be passed within a period of

one month from the date of receipt of a copy of this

judgment.

Sd/-

ZIYAD RAHMAN A.A. JUDGE

sms WP(C) NO. 33169 OF 2023

APPENDIX OF WP(C) 33169/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE JUDGMENT DATED 09.07.2018 IN WP(C) 22651/2018 Exhibit P2 TRUE COPY OF THE REPRESENTATION LETTER DATED 23.08.2023 SENT BY THE PETITIONER