Unnikrishnan Namboothiri vs Travancore Devaswom Board Represented ...
2024 Latest Caselaw 5765 Ker

Kerala High Court

Unnikrishnan Namboothiri vs Travancore Devaswom Board Represented ... on 20 February, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR.JUSTICE BASANT BALAJI

   TUESDAY, THE 20TH DAY OF FEBRUARY 2024 / 1ST PHALGUNA, 1945

                       W.P.(C) NO.6663 OF 2024

PETITIONER:


          UNNIKRISHNAN NAMBOOTHIRI, AGED 44 YEARS,
          SANTHI (ON LEAVE), KAIPUZHA DEVASWOM,
          VALIYAKOIKKAL SUB GROUP, ARANMULA GROUP,
          S/O.MURALEEDHARAN NAMBOOTHIRI, MURUKKUVELIL ILLAM,
          MANTHUKA.P.O, KULANADA,
          PATHANAMTHITTA DISTRICT-689 503
          BY ADV G.VIDYA


RESPONDENTS:


    1     TRAVANCORE DEVASWOM BOARD REPRESENTED BY THE
          SECRETARY, TRAVANCORE DEVASWOM HEAD QUARTERS,
          NANTHANCODE, KOWDIAR.P.O, THIRUVANANTHAPURAM-695 003
    2     DEVASWOM COMMISSIONER, TRAVANCORE DEVASWOM BOARD,
          TRAVANCORE DEVASWOM HEAD QUARTERS, NANTHANCODE,
          KOWDIAR.P.O, THIRUVANANTHAPURAM, PIN - 695 003
    3     ASSISTANT DEVASWOM COMMISSIONER,
          TRAVANCORE DEVASWOM BOARD, VALIYAKOIKKAL SUB GROUP,
          ARANMULA GROUP, PATHANAMTHITTA, PIN - 689 533
    4     THE SUBGROUP OFFICER, KAIPUZHA DEVASWOM,
          TRAVANCORE DEVASWOM BOARD, VALIYAKOIKKAL SUB GROUP,
          ARANMULA GROUP, PATHANAMTHITTA DISTRICT, PIN - 689 533
          BY ADVS.
          SRI. C.K.PAVITHRAN, SC, TDB


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                 2
WPC. 6663/2024



                                         JUDGMENT

(Dated: 20th February, 2024)

The petitioner has been working as 'Santhi' under the 3rd and 4th

respondents for the last three years, and he has been on leave.

2. The counsel for the petitioner submits that the petitioner submitted a

leave application on 23.01.2024 for personal reasons before the 4th

respondent as his mother is undergoing treatment (Ext.P1). The petitioner,

therefore, filed Ext.P2 application for transfer along with Ext.P3 request for

posting him in a temple, which is convenient for him. His limited prayer is to

direct the 2nd respondent to consider Ext.P3 request in the writ petition,

taking into account Ext.P2 within a time frame.

3. Heard counsel on either side.

4. Learned standing counsel for the respondents to take notice and

submit that Ext.P3 will be considered in accordance with the law along with

the other applications submitted for transfer.

Therefore, the writ petition is disposed of, directing the 2nd respondent

to take up Ext.P2 and Ext.P3 and pass appropriate orders after hearing the

petitioner also. The respondent is also free to take up other applications for

transfer along with the application filed by the petitioner, and the same shall

be done within a period of two months from the date of receipt of a copy of

the judgment.

Sd/-

BASANT BALAJI, JUDGE ss

APPENDIX OF WP(C) 6663/2024

PETITIONER EXHIBITS:

Exhibit -P1 THE TRUE COPY OF THE LEAVE APPLICATION DATED 23.01.2024 Exhibit -P2 THE TRUE COPY OF THE APPLICATION FOR TRANSFER DATED 09.02.2024 Exhibit -P3 THE TRUE COPY OF THE REQUEST ALONG WITH DATED 16.02.2024