Shajisha.M.P vs Guruvayur Devaswom Board
2025 Latest Caselaw 835 Ker

Kerala High Court

Shajisha.M.P vs Guruvayur Devaswom Board on 10 July, 2025

​R.P.No.698 of 2025                 1​            2025:KER:50416​
                                                  ​




             IN THE HIGH COURT OF KERALA AT ERNAKULAM​
             ​

                                 PRESENT​
                                 ​

  THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI​
  ​

                                     &​
                                     ​

            THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.​
            ​

                 TH​
                 ​
 THURSDAY, THE 10​
 ​                   DAY OF JULY 2025 / 19TH ASHADHA,​​
                     ​                                1947​

                            RP NO. 698 OF 2025​
                            ​

           AGAINST THE JUDGMENT DATED 11.06.2025 IN WA NO.727​
           ​

                      OF 2025 OF HIGH COURT OF KERALA​
                      ​

REVIEW PETITIONER/APPELLANT:​
​

               ​HAJISHA.M.P​
               S
               AGED 46 YEARS​
               ​
               W/O. SREEKUMAR, NENMINI QUARTERS (GURUVAYUR​
               ​
               DEVASWOM) B13, GURUVAYUR, THRISSUR NOW WORKING AS​
               ​
               NURSING ASSISTANT, MELPATHUR AYURVEDA HOSPITAL,​
               ​
               GURUVAYUR, THRISSUR, PIN - 680101​
               ​


               ​Y ADVS.​
               B
               SRI.V.M.KRISHNAKUMAR​
               ​
               SMT.P.R.REENA​
               ​
               SRI.RANJITH THAMPAN (Sr)​
               ​



RESPONDENTS/RESPONDENTS:​

​

1​ ​ ​URUVAYUR DEVASWOM BOARD​ G REPRESENTED BY ADMINISTRATOR, OFFICE OF GURUVAYUR​ ​ DEVASWOM, GURUVAYUR, THRISSUR, PIN - 680101​ ​ ​R.P.No.698 of 2025 2​ 2025:KER:50416​ ​

2​ ​ ​DMINISTRATOR​ A GURUVAYUR DEVASWOM, OFFICE OF GURUVAYUR DEVASWOM,​ ​ GURUVAYUR, THRISSUR, PIN - 680101​ ​

3​ ​ ​. JAYAKRISHNAN​ T SANITARY WORKER (SWEEPER), MELPATHUR AYURVEDA​ ​ HOSPITAL, GURUVAYUR, THRISSUR, PIN - 680101​ ​

​RI.T.K.VIPINDAS (Sr)- SC​ S SMT.JEENA JOSEPH​ ​

THIS​ ​ ​ REVIEW​ ​ PETITION​ ​ HAVING​ ​ BEEN​ ​ FINALLY​ ​ HEARD​ ​ ON​ ​3.06.2025,​ ​ 2 THE​ ​COURT​ ​ ON​ ​10.07.2025​ ​ DELIVERED​ ​THE​ FOLLOWING:​ ​ ​R.P.No.698 of 2025 3​ 2025:KER:50416​ ​

​ORDER​

​Sushrut Arvind Dharmadhikari, J.​

​The​​present​​review​​petition​​filed​​under​​Order​​XLVII​​Rule​​1​​read​​with​

​Section​ ​114​ ​of​ ​the​ ​Code​ ​of​ ​Civil​ ​Procedure,​ ​1908,​ ​seeking​ ​review​​of​​the​

​judgment​ ​dated​ ​11.06.2025​ ​arising​ ​out​ ​of​ ​W.A.No​​.727​ ​of​ ​2025,​ ​whereby​

​the​ ​Division​ ​Bench​ ​of​ ​this​ ​Court​ ​has​ ​dismissed​ ​the​ ​appeal.​ ​The​ ​review​

​petitioner​ ​herein​ ​is​ ​the​ ​appellant​ ​in​ ​the​ ​appeal​ ​and​ ​petitioner​ ​in​ ​the​ ​writ​

​petition.​

​2.​ ​The​ ​brief​ ​facts​ ​of​ ​the​ ​case​ ​are​ ​that​ ​the​ ​petitioner​ ​was​ ​demoted​

​from​ ​the​ ​post​ ​of​ ​Nursing​ ​Assistant​ ​Ayurveda​ ​to​ ​the​ ​post​ ​of​ ​Sanitary​

​Worker​ ​in​ ​violation​ ​of​ ​Ext.P3​ ​directions​ ​of​ ​the​ ​Hon'ble​ ​Supreme​ ​Court.​

​The​ ​petitioner​ ​challenged​ ​the​ ​demotion​ ​order​ ​and​​approached​​this​​Court​

​in​ ​W.P.(C)​ ​No.​ ​36791​ ​of​ ​2024.​​By​​an​​interim​​order​​dated​​06.11.2024,​​the​

​petitioner​ ​was​ ​reinstated​ ​to​ ​the​ ​post​ ​of​ ​Nursing​ ​Assistant​ ​Ayurveda.​

​However,​ ​when​ ​the​ ​writ​ ​petition​ ​was​ ​finally​ ​heard,​ ​the​ ​learned​ ​Single​

​Judge​ ​dismissed​ ​the​ ​writ​​petition​​filed​​by​​the​​petitioner​​and​​as​​a​​result​​of​

​which​ ​she​ ​was​ ​again​ ​demoted​ ​to​ ​the​ ​post​ ​of​ ​Sanitary​ ​Worker​ ​vide​

​Annexure​ ​3​ ​order.​ ​The​ ​said​ ​order​ ​was​ ​challenged​ ​by​ ​the​ ​petitioner​ ​in​

​W.A.No​​.727 of 2025.​ ​R.P.No.698 of 2025 4​ 2025:KER:50416​ ​

​3.​ ​The​ ​learned​ ​counsel​ ​for​ ​the​ ​petitioner​ ​contended​ ​that,​ ​while​

​hearing​​the​​writ​​appeal,​​this​​Court​​had​​expressed​​its​​view​​that,​​when​​there​

​is​​a​​specific​​direction​​in​​Ext.P3​​judgment​​of​​the​​Hon'ble​​Supreme​​Court​​to​

​maintain​ ​status​ ​quo,​ ​the​ ​petitioner​ ​ought​ ​to​ ​have​ ​been​ ​continued​ ​as​

​Nursing​ ​Assistant​ ​Ayurveda​ ​until​ ​the​ ​selection​ ​process​ ​is​ ​completed.​

​However,​ ​in​ ​the​ ​order​ ​passed​ ​in​ ​the​ ​writ​ ​appeal,​ ​an​ ​inadvertent​ ​mistake​

​has​​crept​​in,​​wherein​​it​​is​​mentioned​​that​​the​​grievance​​of​​the​​petitioner​​is​

​that​​the​​respondents​​have​​not​​notified​​the​​post​​of​​Nursing​​Assistant​​to​​the​

​Devaswom​ ​Recruitment​ ​Board,​ ​and​ ​therefore,​ ​a​ ​direction​​is​​to​​be​​issued​

​to​​notify​​the​​post.​​As​​a​​matter​​of​​fact,​​this​​observation​​is​​erroneous,​​since​

​the prayer in the writ petition was different.​

"​ (i)​ ​call​ ​for​ ​records​ ​leading​ ​to​ ​Ext.P4​ ​and​ ​issue​ ​a​ ​writ​ ​in​ ​the​ ​nature of certiorari quashing Ext.P4.​ ​(ii)​ ​issue​ ​a​ ​writ​ ​in​ ​the​ ​nature​ ​of​ ​mandamus​ ​commanding​ ​the​ ​respondents​​1​​and​​2​​to​​permit​​the​​petitioner​​to​​continue​​in​​the​ ​post​ ​of​ ​Nursing​ ​Assistant​ ​in​ ​Melpathur​ ​Ayurveda​ ​Hospital​ ​in​ ​view of Exts.P2 and P3."​

​Therefore,​ ​the​ ​direction​ ​contained​ ​in​ ​paragraph​ ​No.​ ​6​ ​of​ ​the​

​judgment​ ​in​ ​W.A.​ ​No.​ ​727​ ​of​ ​2025​ ​ought​ ​not​ ​to​ ​have​ ​been​ ​passed,​​as​​it​

​results in an apparent error on the face of the record.​

​4.​ ​Per​ ​contra,​ ​the​ ​learned​ ​counsel​ ​appearing​ ​for​ ​the​ ​respondents​

​vehemently​​opposed​​the​​afore​​prayer​​and​​submitted​​that​​the​​order​​passed​ ​R.P.No.698 of 2025 5​ 2025:KER:50416​ ​

​in​ ​the​ ​writ​ ​appeal​ ​is​ ​absolutely​ ​correct,​ ​there​ ​being​ ​no​​apparent​​error​​on​

​the​ ​face​ ​of​ ​the​ ​record,​ ​and​ ​as​ ​such,​ ​the​ ​review​ ​petition​ ​deserves​ ​to​ ​be​

​dismissed.​

​5.​ ​Heard​ ​the​ ​learned​ ​counsel​ ​for​ ​the​ ​parties​ ​and​ ​perused​ ​the​

​records.​

​6.​​We​​have​​perused​​the​​judgment​​passed​​in​​the​​writ​​appeal,​​as​​well​

​as​​the​​Ext.P3​​order​​passed​​by​​the​​Hon'ble​​Supreme​​Court.​​In​​Ext.P3,​​the​

​Supreme​ ​Court,​ ​in​ ​no​ ​uncertain​ ​terms,​ ​directed​ ​that​ ​the​ ​Guruvayoor​

​Devaswom​ ​Managing​ ​Committee​ ​must​ ​inform​ ​the​ ​Recruitment​ ​Board​ ​of​

​vacancies​ ​on​ ​which​ ​temporary​ ​employees​ ​are​ ​working,​ ​and​ ​that​ ​until​

​regular selection takes place, the petitioner ought to continue in service.​

​7.​ ​In​ ​view​ ​of​ ​the​ ​aforesaid,​ ​we​ ​are​ ​of​ ​the​ ​considered​ ​opinion​ ​that​

​apparent​​error​​on​​the​​face​​of​​the​​record​​has​​crept,​​therefore,​​we​​have​​no​

​other​ ​option,​ ​but​ ​to​ ​recall​ ​the​ ​judgment​ ​dated​ ​11.06.2025​ ​passed​ ​in​

​W.A.No​​.727 of 2025.​

​Accordingly,​ ​the​ ​review​ ​petition​ ​stands​ ​allowed​ ​and​ ​the​ ​judgment​

​dated​ ​11.06.2025​ ​is​ ​hereby​ ​set​ ​aside.​ ​The​ ​writ​ ​appeal​ ​is​ ​restored​ ​to​ ​its​

​original​ ​number.​ ​The​ ​Registry​ ​is​ ​directed​ ​to​ ​list​ ​this​ ​case​ ​for​ ​de​ ​novo​ ​R.P.No.698 of 2025 6​ 2025:KER:50416​ ​

​hearing​ ​before​ ​appropriate​ ​Bench​ ​in​ ​the​ ​week​ ​commencing​ ​from​ ​14th​

​July, 2025.​

​Sd/-​

SUSHRUT ARVIND DHARMADHIKARI​ ​ JUDGE​ ​

Sd/-​ ​ SYAM KUMAR V.M.​ ​ JUDGE​ ​

MC/9.7​ ​