Sreejith G Namboothiri vs Travancore Devaswom Board
2024 Latest Caselaw 26753 Ker

Kerala High Court

Sreejith G Namboothiri vs Travancore Devaswom Board on 5 September, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

WP(C) NO. 28077 OF 2024             : 1 :



                                              2024:KER:67290
           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
 THURSDAY, THE 5TH DAY OF SEPTEMBER 2024 / 14TH BHADRA,
                             1946
                   WP(C) NO. 28077 OF 2024

PETITIONER/S:



           SREEJITH G NAMBOOTHIRI
           AGED 43 YEARS
           SANTHI (SUSPENSION), KULATHOOR DEVASWOM,
           VAIPUR SUB GROUP, CHANGANASSERY GROUP,
           S/O GOPALAKRISHNA NAMBOOTHIRI, AMBADI ILLAM,
           VENMANIY.P.0, CHENGANNOOR,
           ALAPPUZHA DISTRICT, PIN - 689509


           BY ADV G.VIDYA


RESPONDENTS:



    1      TRAVANCORE DEVASWOM BOARD
           TRAVANCORE 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      THE SECRETARY
           TRAVANCORE DEVASWOM BOARD,
           TRAVANCORE DEVASWOM HEAD QUARTERS, NANTHANCODE,
           KOWDIAR.P.0, THIRUVANANTHAPURAM, PIN - 695003
 WP(C) NO. 28077 OF 2024                  : 2 :



                                                 2024:KER:67290
    4          ASSISTANT DEVASWOM COMMISSIONER
               TRAVANCORE DEVASWOM BOARD, CHANGANASSERY GROUP,
               CHANGANASSERY, KOTTAYAM, PIN - 686101


               BY ADVS.
               C. K. PAVITHRAN
               SRI.C.K.PAVITHRAN, SC, TDB(SC-2440)



        THIS    WRIT   PETITION    (CIVIL)       HAVING   COME    UP    FOR
ADMISSION       ON   05.09.2024,   THE    COURT     ON    THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 28077 OF 2024       : 3 :



                                          2024:KER:67290



                     JUDGMENT

While working as Santhi under the 1 st

respondent Board, the petitioner was issued with

Ext.P5 order by the 2nd respondent, imposing

punishment of compulsory retirement. Against the

same, he has filed Ext.P6 representation before the

1st respondent. The limited prayer of the petitioner

in this writ petition is for a direction to the 1 st

respondent Board to consider Ext.P6 representation

expeditiously.

2. Heard the learned counsel for the

petitioner and the learned Standing Counsel for the

respondents.

3. In the facts and circumstances of the case

and having considered the submissions made across

2024:KER:67290 the Bar, there will be a direction to the 1 st

respondent Board to consider and pass appropriate

orders on Ext.P6 representation, in accordance with

law, as expeditiously as possible, at any rate, within

a period of two months from the date of receipt of a

copy of this judgment.

The writ petition is disposed of accordingly.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB

2024:KER:67290 APPENDIX

PETITIONER EXHIBITS

Exhibit -P1 THE TRUE COPY OF THE SUSPENSION ORDER ISSUED BY THE 4TH RESPONDENT DATED 28.01.2015

Exhibit -P2 THE TRUE COPY OF THE SHOW CAUSE NOTICE ISSUED BY THE 2ND RESPONDENT DATED 12.08.2015

Exhibit -P3 THE TRUE COPY OF THE REQUEST SUBMITTED BEFORE THE 2ND RESPONDENT DATED 05.10.2015

Exhibit -P4 THE TRUE COPY OF THE REPORT SUBMITTED BY THE 4TH RESPONDENT TO THE 2ND RESPONDENT DATED 12.11.2015

Exhibit -P5 THE TRUE COPY OF THE ORDER ISSUED BY THE 2ND RESPONDENT DATED 08.03.2016

Exhibit -P6 THE TRUE COPY OF THE REQUEST SUBMITTED BEFORE THE 1ST RESPONDENT DATED 26.06.2024