B.M.Ajithkumar vs Travancore Devaswom Board
2024 Latest Caselaw 9316 Ker

Kerala High Court

B.M.Ajithkumar vs Travancore Devaswom Board on 3 April, 2024

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

           THE HONOURABLE MR.JUSTICE BASANT BALAJI

  WEDNESDAY, THE 3RD DAY OF APRIL 2024 / 14TH CHAITHRA, 1946

                    WP(C) NO. 13463 OF 2024

PETITIONER/S:

        B.M.AJITHKUMAR AGED 52 YEARS S/O.RISHIKESAN EMBRANTHIRI,
        MELSANTHI, PATTUPURAKKAVU DEVASWOM KAKKANAD,
        RESIDING AT " MENTHALOTTU MANA", MADAPLATHURUTH,
        MOOTHAKUNNAM PO, NORTH PARAVUR, ERNAKULAM, PIN -
        683516
        BY ADVS. K.MOHANAKANNAN D.S.THUSHARA

RESPONDENT/S:

 1      TRAVANCORE DEVASWOM BOARD,
        NANTHANCODE, KAWDIAR POST, THIRUVANANTHAPURAM
        REPRESENTED BY ITS SECRETARY, PIN - 695003
 2      THE COMMISSIONER TRAVANCORE DEVASWOM BOARD,
        NANTHANCODE, KAWDIAR POST, THIRUVANANTHAPURAM,
        PIN - 695003
 3      ASSISTANT COMMISSIONER,
        TRAVANCORE DEVASWOM BOARD, KANNANKULANGARA LINK
        ROAD, ERNAKULAM, NORTH PARAVUR- ERNAKULAM DISTRICT,
        PIN - 683513
 4      SUB GROUP OFFICER, PATTUPURAKKAVU SUB GROUP OFFICE @
        PATTUPURAKKAVU TEMPLE, KAKKANAD, ERNAKULAM DISTRICT
        PIN - 682030

OTHER PRESENT:

        SC SRI. P.U VINOD KUMAR

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 03.04.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) 13463/2024
                                  -2-

                         JUDGMENT

(Dated this the 3rd day of April 2024)

The petitioner is working as a Melsanthi in

Pattupurakkavu Devaswom, coming under the

Pattupurakkavu Sub Group. While he was working in the

present station, he made a representation for a posting on

account of the retirement of the Melsanthi in Mookambika

on 31.01.2024 by Ext.P2. By Ext.P3, the petitioner filed

another representation before the 4th respondent, requesting

general transfer to Mookambika Devaswom,

Kannankulangara Devaswom, or Andipillikkavu Devaswom.

2. The petitioner seeks a disposal of Ext.P3

representation, in accordance with law, within a time frame.

Having heard the counsel for the petitioner as well as

the Standing Counsel for respondents, I deem it appropriate WP(C) 13463/2024

to direct the respondents to take into consideration Ext.P3,

along with other requests made by the other employees for

general transfer, and pass orders.

Writ petition is disposed of accordingly.

Sd/-

BASANT BALAJI JUDGE

JS WP(C) 13463/2024

APPENDIX OF WP(C) 13463/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE COMMUNICATION NO.414 DATED 6-8- 2021 SENT BY THE SUB GROUP OFFICER TO THE OFFICE OF PATTUPURAKKAVU DEVASWOM OFFICE Exhibit P2 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 3 RD RESPONDENT DATED 21- 12-

Exhibit P3 TRUE COPY OF THE REPRESENTATION DATED 24-2-2024 SUBMITTED BY THE PETITIONER BEFORE THE 4 TH RESPONDENT Exhibit P4 TRUE COPY OF THE ORDER NO.R.O.C. NO.1527/22/MIS.1 DATED 5-3-2022 ISSUED BY THE TRAVANCORE DEVASWOM BOARD OF GUIDELINES FOR TRANSFER OF DEVASWOM EMPLOYEES