Sasikala A.P., D/O.A.K.Krishna ... vs Secretary
2024 Latest Caselaw 14503 Ker

Citation : 2024 Latest Caselaw 14503 Ker
Judgement Date : 31 May, 2024

Kerala High Court

Sasikala A.P., D/O.A.K.Krishna ... vs Secretary on 31 May, 2024

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
  FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                    WP(C) NO. 19201 OF 2024
PETITIONER/S:

         SASIKALA A.P.,
         D/O.A.K.KRISHNA PISHARADI, AGED 55 YEARS,
         JUNIOR SUPERINTENDENT,
         OFFICE OF THE COMMISSIONER, TRAVANCORE DEVASWOM
         BOARD, NANDANCODE, THIRUVANANTHAPURAM,
         RESIDING AT NANDANAM, 39/1597, THIRUVANNOOR NADA,
         THIRUVANNOOR, KOZHIKODE, PIN - 673 029.

         BY ADVS.

         B.MOHANLAL
         P.S.PREETHA
         ASWIN V. NAIR
         KARTHIK J SEKHAR
         ABIJITH M.
         JAYAPRABHA ARJUN
         BLESSY MARY SEBASTIAN
         PRAVEENA T.
RESPONDENT/S:

    1    THE TRAVANCORE DEVASOM BOARD,
         DEVASOM HEAD QUARTERS, NANDANCODE,
         THIRUVANANTHAPURAM, PIN - 695 003,
         REPRESENTED BY ITS SECRETARY.

    2    THE DEVASOM COMMISSIONER
         DEVASOM HEAD QUARTERS, NANDANCODE,
         THIRUVANANTHAPURAM, PIN - 695 003.
         BY ADV
         SRI. G.BIJU- STANDING COUNSEL


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.05.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) No.19201 OF 2024

                                   2

                  M.A. ABDUL HAKHIM, J.
              ------------------------------------
                W.P.(C) No. 19201 of 2024
              ------------------------------------
               Dated this the 31st day of May, 2024

                            JUDGMENT

1. The learned Standing Counsel handed over a copy of

the order dated 30.05.2024, removing of petitioner from

service.

2. Though the amended writ petition is filed as directed

by this Court in the order dated 30.05.2024, the reliefs in

this writ petition cannot be granted in view of the facts that

the petitioner is removed from service w.e.f. 15.05.2022.

3. This writ petition is closed with liberty to the petitioner

to challenge the order of removal passed against the

petitioner.

Sd/-

M.A. ABDUL HAKHIM, JUDGE S.M.K. WP(C) No.19201 OF 2024

PETITIONER'S EXHIBITS Exhibit-P1 THE TRUE COPY OF THE ORDER ROC NO:8138/12/EST.(C) DATED 15/05/2012 ISSUED BY THE 2ND RESPONDENT Exhibit P2 THE TRUE COPY OF THE APPLICATION DATED 20/04/2017 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT Exhibit P2(a) THE TRUE COPY OF THE APPLICATION DATED 02/05/2017 SUBMITTED BY THE PETITIONER ALONG WITH EXT.P2 BEFORE THE 2ND RESPONDENT Exhibit P3 THE TRUE COPY OF THE ORDER ROC NO:8138/2012/EST.(C) DATED 08/05/2017 ISSUED BY THE 2ND RESPONDENT Exhibit P4 THE TRUE COPY OF THE ROC NO:14277/13/EST.1 DATED 01/02/2021 ISSUED BY THE 1ST RESPONDENT Exhibit P5 THE TRUE COPY OF THE NOTICE ROC.2316/21/EST.-C DATED 15/03/2021 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER Exhibit P6 THE TRUE COPY OF THE APPLICATION DATED 17/10/2021 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT Exhibit P7 THE TRUE COPY OF THE APPLICATION DATED 12/05/2022 SUBMITTED BY THE PETITIONER BEFORE THE PRESIDENT OF THE BOARD Exhibit P8 THE TRUE COPY OF THE ORDER ROC.NO:18250/21/EST-A/EST-C DATED 17/05/2022 ISSUED BY THE 2ND RESPONDENT Exhibit P9 THE TRUE COPY OF THE APPEAL DATED 04/07/2022 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT Exhibit P10 THE TRUE COPY OF THE ORDER NO:ROC 6447/22/EST-II DATED 23/02/2023 ISSUED BY THE 1ST RESPONDENT Exhibit P11 THE TRUE COPY OF THE ROC NO.6447/2022/EST-

II DATED 17.02.2024 ISSUED BY THE 1ST RESPONDENT Exhibit P12 THE TRUE COPY OF THE APPLICATION DATED 28.02.2024 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT AND ITS POSTAL RECEIPT WP(C) No.19201 OF 2024

Exhibit P13 THE TRUE COPY OF THE MEMO OF CHARGES TOGETHER WITH STATEMENT OF ALLEGATIONS ROC.18250/21/EST-A/EST-C DATED 05.03.2024 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER Exhibit P14 THE TRUE COPY OF THE OBJECTION DATED 15/03/2024 FILED BY THE PETITIONER Exhibit P15 THE TRUE COPY OF THE JUDGMENT DATED 15.03.2024 IN W.P.(C)NO:32672/2023 OF THIS HON'BLE COURT Exhibit P16 THE TRUE COPY OF THE REPRESENTATION DATED 23.03.2024 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT Exhibit P17 THE TRUE COPY OF THE APPLICATION DATED 05/04/2024 SUBMITTED BY THE PETITIONER BEFORE THE PRESIDENT OF THE BOARD AND THE ORDER OF THE PRESIDENT Exhibit P18 THE TRUE COPY OF THE APPLICATION DATED 08/04/2024 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT Exhibit P19 THE TRUE COPY OF THE ORDER DATED 12.04.2024 IN W.P.(C)NO.15478/2024 OF THIS HON'BLE COURT Exhibit -P20 THE TRUE COPY OF THE REPRESENTATION DATED 15/04/2024 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT Exhibit P21 THE TRUE COPY OF THE ORDER ROC.18250/21/EST.-A/EST-C DATED 24/04/2024 ISSUED BY THE 2ND RESPONDENT Exhibit P22 THE TRUE COPY OF THE NOTICE DATED 22/04/2024 SENT BY THE PETITIONER THROUGH HIS COUNSEL AND ITS POSTAL RECEIPT Exhibit P23 THE TRUE COPY OF THE ENQUIRY REPORT DATED 06.05.2024 SUBMITTED BY THE ENQUIRY OFFICER Exhibit P24 THE TRUE COPY OF THE SHOW CAUSE NOTICE ROC 18250/21/EST-A/EST-C DATED 09.05.2024 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER Exhibit P25 THE TRUE COPY OF THE ORDER ROC.18250/21/EST-A/EST.C DATED 09/05/2024 ISSUED BY THE 2ND RESPONDENT