P.Arishkumar vs Travancore Devaswom Board
2024 Latest Caselaw 11776 Ker

Kerala High Court

P.Arishkumar vs Travancore Devaswom Board on 30 April, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

W.A. No.483 of 2024               1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                      &
                THE HONOURABLE MR. JUSTICE EASWARAN S.
    TUESDAY, THE 30TH DAY OF APRIL 2024 / 10TH VAISAKHA, 1946

                          WA NO. 483 OF 2024

AGAINST THE JUDGMENT DATED 21.02.2024 IN WP(C) NO.827 OF 2024 OF
                          HIGH COURT OF KERALA

APPELLANT/S:
             P.ARISHKUMAR
             AGED 46 YEARS
             S/O.DAMODARA PANICKER, RESIDING AT PUTHENPURAKKAL
             HOUSE, KADAPPATTOOR P.O, PALA, KOTTAYAM DISTRICT, PIN-
             686 575, WATCHER (UNDER SUSPENSION), KALLUVATTOM
             DEVASWOM, RAMAPURAM SUB GROUP, ETTUMANOOR GROUP,
             TRAVANCORE DEVASWOM BOARD, P.O.MELUKAVU, KOTTAYAM
             DISTRICT,              PIN - 686652


             BY ADVS.
             P.U.SHAILAJAN
             NIDHEESH T.P

RESPONDENT/S:
     1       TRAVANCORE DEVASWOM BOARD
             REPRESENTED BY ITS SECRETARY, NANTHANCODE, KAWDIAR
             P.O, THIRUVANANTHAPURAM, PIN - 695003

     2       DEVASWOM COMMISSIONER
             TRAVANCORE DEVASWOM BOARD, NANTHANCODE, KAWDIAR P.O,
             THIRUVANANTHAPURAM, PIN - 695003

             SC G.BIJU

      THIS    WRIT    APPEAL   HAVING     COME   UP   FOR   ADMISSION   ON
30.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.A. No.483 of 2024                  2




           DEVAN RAMACHANRAN & EASWARAN S. , JJ.
                      ------------------------------------
                           W.A. No.483 of 2024
                      -----------------------------------
                  Dated this the 30th day of April 2024
                                 JUDGMENT

DEVAN RAMACHANRAN, J.

The learned counsel appearing for the appellant submitted that,

during the pendency of this matter, another order has been issued by

the Government; and therefore, that his client intends to challenge the

same. He requested that the Writ Appeal be permitted to be

withdrawn; with the afore-requested liberty being reserved.

In the above circumstances, the Writ Appeal is dismissed; with

the liberty as aforestated being fully made available to the petitioner,

subject to law.

Sd/-

DEVAN RAMACHANRAN , JUDGE Sd/-

NS                                        EASWARAN S., JUDGE