Jayanarayanan Namboothiri.N.J ... vs Travancore Devaswom Board Represented ...
2024 Latest Caselaw 30203 Ker

Kerala High Court

Jayanarayanan Namboothiri.N.J ... vs Travancore Devaswom Board Represented ... on 24 October, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                                                       2024:KER:79193
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WP(C) NO. 37386 OF 2024


                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

    THURSDAY, THE 24TH DAY OF OCTOBER 2024 / 2ND KARTHIKA, 1946

                        WP(C) NO. 37386 OF 2024

PETITIONER/S:

          JAYANARAYANAN NAMBOOTHIRI.N.J (KEEZHSANTHI
          AGED 45 YEARS
          S/O LATE JAYADEVAN NAMBOOTHIRI, NARAYANAMANGALATH
          ILLAM, KEEKOZHUR.P.O, RANNI, CHERUKOL, PATHANAMTHITTA
          DISTRICT, PIN - 689672


          BY ADV G.VIDYA
RESPONDENTS:

    1     TRAVANCORE DEVASWOM BOARD REPRESENTED BY THE SECRETARY
          TRAV.ANCORE DEVASWOM HEAD QUARTERS, NANTHANCODE,
          KOWDIAR.P.O, THIRUVANANTHAPURAM, PIN - 695003
    2     DEVASWOM COMMISSIONER
          TRAVANCORE DEVASWOM BOARD, TRAVANCORE DEVASWOM HEAD
          QUARTERS, NANTHANCODE, KOWDIAR.P.O, THIRUVANANTHAPURAM,
          PIN - 695003
    3     ASSISTANT DEVASWOM COMMISSIONER
          TRAVANCORE DEVASWOM BOARD, . ARANMULA GROUP, ARANMULA,
          PATHANAMTHITTA DISTRICT, PIN - 689532
    4     THE SUB GROUP OFFICER
          CHENGANNOOR DEWASAM, TRAVANCORE DEVASWOM BOARD,
          ARANMULA GROUP, CHENGANNOOR, ALAPPUZHA DISTRICT, PIN -
          689142
          BY SC - SRI. G.BIJU
          BY SC- SRI. C.K.PAVITHRAN, TRAVANCORE DEVASWOM BOARD.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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WP(C) NO. 37386 OF 2024




                           JUDGMENT

The petitioner is working as 'keezhsanthi', under

the 4th respondent temple. By Ext.P1 order dated

16.10.2024, he was placed under suspension

contemplating an enquiry. The petitioner submits that

he is totally innocent of the allegations levelled against

him. Accordingly, he has filed Ext.P2 representation

before the 2nd respondent seeking revocation of the

order of suspension. The petitioner prays for expeditious

consideration of Ext.P2.

2. Heard the learned counsel for the petitioner

and Sri. C.K.Pavithran, the learned Standing Counsel for

the Board.

In the facts and circumstances of the case and

having regard to the the submissions made across the

Bar, there will be a direction to the 2 nd respondent to

consider Ext.P2 as expeditiously as possible, at any rate, 2024:KER:79193

WP(C) NO. 37386 OF 2024

within a period of one month from the date of receipt of

a copy of this Judgment.

The writ petition is disposed of.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-.

2024:KER:79193

WP(C) NO. 37386 OF 2024

APPENDIX OF WP(C) 37386/2024

PETITIONER EXHIBITS

Exhibit - P1 THE TRUE COPY OF THE ORDER ISSUED BY THE 2ND RESPONDENT DATED 16.10.2024

Exhibit - P2 THE TRUE COPY OF THE REQUEST SUBMITTED BEFORE THE 2ND RESPONDENT DATED 19.10.2024