S.Ajithkumar vs The Travancore Devaswom Board
2024 Latest Caselaw 6135 Ker

Kerala High Court

S.Ajithkumar vs The Travancore Devaswom Board on 23 February, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                      WP(C) NO. 5734 OF 2014
PETITIONER:

            S.AJITHKUMAR
            SHANTHI(UNDER ORDERS OF COMPULSORY
            RETIREMENT),MEKKAD DEVASWOM,KOOTTUMMAL SUB
            GROUP,AMBALAPUZHA GROUP,TRAVANCORE DEVASWOM
            BOARD,RESIDING AT
            'SREENIVASAM',KOMANA,AMBALAPUZHA,ALAPPUZHA
            DISTRICT.
            BY ADVS.
            SRI.B.UNNIKRISHNA KAIMAL
            SRI.V.MADHUSUDHANAN

RESPONDENTS:

    1       THE TRAVANCORE DEVASWOM BOARD
            REPRESENTED BY ITS SECRETARY,DEVASWOM BOARD
            OFFICE,NANTHANCODE.PO,THIRUVANANTHAPURAM-695001.
    2       THE DEVASWOM COMMISSIONER
            TRAVANCORE DEVASWOM
            BOARD,NANTHANCODE.P.O,THIRUVANANTHAPURAM-695001.

BY ADVS.SRI G BIJU, STANDING COUNSEL




     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   23.02.2024,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.© No.5734 of 2014
                              :2 :



                   P.V.KUNHIKRISHNAN, J.
          ---------------------------------------------
                  W.P.(C) No.5734 of 2014
      ------------------------------------------------------
           Dated this the 23rd day of February, 2024.


                          JUDGMENT

When this writ petition came up for consideration

on 19.01.2024, there was no representation for the

petitioner. Thereafter, the case was listed on 31.1.2024.

On that day, the case is listed today (23.2.2024). But

today also, there is no representation for the petitioner.

In such circumstances, this writ petition need not be

retained here.

Therefore, the writ petition is dismissed for

default.

Sd/-

P.V.KUNHIKRISHNAN, JUDGE smv