Krishnakumar vs Cochin Devaswom Board
2024 Latest Caselaw 26784 Ker

Kerala High Court

Krishnakumar vs Cochin Devaswom Board on 5 September, 2024

Author: Anil K.Narendran

Bench: Anil K.Narendran

WA No.1927/2023                                  1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                     THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                          &
                      THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
            Thursday, the 5th day of September 2024 / 14th Bhadra, 1946
                                WA NO. 1927 OF 2023
       AGAINST JUDGMENT DATED 11.08.2023 IN WP(C) 39153/2022 OF THIS COURT
   APPELLANT(S)/PETITIONER:

          KRISHNAKUMAR, AGED 36 YEARS, S/O.DIVAKARAN NAIR MOOZHIKKULATH HOUSE,
          KIDANGOOR, ANGAMALI ERNAKULAM, PIN - 683572

    BY ADVS.M/S.R.KRISHNA RAJ & E.S.SONI

   RESPONDENT(S)/RESPONDENTS:

      1. COCHIN DEVASWOM BOARD REPRESENTED BY ITS SECRETARY, COCHIN DEVASWOM
         BOARD HEAD QUARTERS SWARAJ ROUND WEST, THRISSUR, PIN - 680001

          AND 5 OTHERS.

    BY STANDING COUNSEL FOR R1 TO R4.

        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to direct the Devaswom to produce the file relating to the reinstatement
   of the 5th respondent in service pending disposal of this appeal.
        This Writ Appeal again coming on for orders on 05/09/2024 upon
   perusing the appeal memorandum and this Court's Order dated 18/07/2024,
   the court on the same day passed the following:
                                      ORDER

Heard the learned counsel for the appellant and the learned standing counsel for Cochin Devaswom Board for respondents 1 to 4.

Despite service of notice, none appears for respondents 5 and 6.

Reserved for judgment.

Sd/- ANIL K.NARENDRAN JUDGE

Sd/- P.G. AJITHKUMAR JUDGE

05-09-2024 /True Copy/ Assistant Registrar