Kerala High Court
Sasi Kumar S vs The Travancore Devaswom Board on 23 February, 2024
Author: Anil K. Narendran
Bench: Anil K.Narendran
WP(C) No.7296/2024 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR. JUSTICE G.GIRISH
Friday, the 23rd day of February 2024 / 4th Phalguna, 1945
WP(C) NO. 7296 OF 2024(J)
PETITIONER:
SASI KUMAR S, AGED 70 YEARS, S/O. LATE SREEDHARAN NAIR,
VIJAYAVILASAM HOUSE, CHETHIMATTOM, PALA P.O, KOTTAYAM DISTRICT, PIN
- 686575
RESPONDENTS:
1. THE TRAVANCORE DEVASWOM BOARD, NANTHANCODE, KOWDIAR POST,
THIRUVANANTHAPURAM, KERALA, REPRESENTED BY ITS SECRETARY., PIN -
695003
2. THE DEVASWOM COMMISSIONER, TRAVANCORE DEVASWOM BOARD, NANTHANCODE,
KOWDIAR POST, THIRUVANANTHAPURAM, KERALA, PIN - 695003
3. THE ASSISTANT COMMISSIONER, ETTUMANOOR GROUP TRAVANCORE DEWASAM
BOARD EATTUMANOOR, KOTTAYAM, PIN - 686631
4. THE SUB GROUP OFFICER, TRAVANCORE DEVASWOM BOARD, LALAM PALA,
KOTTAYAM., PIN - 686575
5. THE CHIEF VIGILANCE OFFICER, TRAVANCORE DEVASWOM BOARD,
THIRUVANANTHAPURAM, PIN - 695003
6. RAMANI GOPI, ROHINI NIVAS, CHETHIMATTOM, PALA, KOTTAYAM DISTRICT,
PIN - 686575
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay the operation of Exhibit P1 order, to the extent it
prevents the petitioner from getting elected to the Thrukkayil Mahadeva
Temple Advisory Committee, Pending disposal of the writ petition(c).
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S. T.A.UNNIKRISHNAN, K.K.AKHIL, T. SREELAKSHMI UNNIKRISHNAN Advocates
for the petitioner and of STANDING COUNSEL for the respondents 1 to 5, the
court passed the following:
WP(C) No.7296/2024 2/3
ANIL K. NARENDRAN & G. GIRISH, JJ.
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W.P(C)No.7296 of 2024
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Dated this the 23rd day of February, 2024
ORDER
Anil K. Narendran, J.
The learned Standing Counsel for Travancore Devaswom Board takes
notice for respondents 1 to 5.
2. Issue notice by speed post to the 6th respondent, returnable
within three weeks.
3. The learned Standing Counsel for Travancore Devaswom Board
to file counter affidavit within three weeks.
4. Any approval granted to the Temple Advisory Committee of
Thrukkayil Mahadeva Temple, based on the General Body meeting of the
'Registered Mandalam', scheduled to be held on 25.02.2024, will be subject
to further orders to be passed in this writ petition.
5. The learned Standing Counsel for Travancore Devaswom Board
would point out a typographical mistake in the last paragraph of Ext.P3
judgment in DBP No.89 of 2023.
List on 18.03.2024 along with DBP No.89 of 2023, for making
necessary correction of that typographical mistake.
Sd/-
ANIL K. NARENDRAN, JUDGE
Sd/-
G. GIRISH, JUDGE
vgd
23-02-2024 /True Copy/ Assistant Registrar
APPENDIX OF WP(C) 7296/2024
Exhibit P1 TRUE COPY OF THE ORDER NO. ROC.2225/2020/N S-1, DATED
30/1/24 ISSUED BY THE 2ND RESPONDENT
Exhibit P3 TRUE COPY OF THE ORDER DATED 05/12/2023 IN DBP 89/2023
OF THIS HON'BLE COURT
23-02-2024 /True Copy/ Assistant Registrar
