Kerala High Court
Madhu S vs Travancore Devaswom Board on 14 August, 2023
Author: Devan Ramachandran
Bench: Devan Ramachandran
WP(C) No.20079/2023 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
Monday, the 14th day of August 2023 / 23rd Sravana, 1945
WP(C) NO. 20079 OF 2023(H)
PETITIONER:
MADHU S., AGED 52 YEARS, S/O. SIVASANKARAPILLAI, RESIDING AT
KARUNILAM, THAKAZHY P.O., ALAPPUZHA- 688562, (PRESENTLY UNDER
SUSPENSION FROM THE POST OF WATCHER AT THE KAMAPURAM DEVASWOM,
KARUMADI, UNDER TAKAZHY SUB-GROUP, AMBALAPUZHA OF TRAVANCORE
DEVASWOM BOARD)
RESPONDENTS:
1. TRAVANCORE DEVASWOM BOARD, DEVASWOM HEAD QUARTERS, NANTHANCODE,
KAWDIAR POST, THIRUVANANTHAPURAM - 695 003, REPRESENTED BY ITS
SECRETARY.
AND 5 OTHERS.
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay the operation of Ext.P1-Order dated 12.06.2023 and direct
the 2nd respondent to permit the petitioner to re-join the duties as
Watcher at Karumadi Kamapurathu Kavu Devi Kshethram, on such conditions
that this Hon'ble Court deems just and proper in the facts and
circumstances of the case, pending disposal of the above Writ Petition.
This petition coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S. SHAMEENA SALAHUDHEEN, T.V.VINU, O.M.SHALINA, JELEETTA GREGORY &
ASTRID STEREENA MATHEW, Advocates for the petitioner, SRI.C.K PAVITHRAN,
Advocate for R1 to R3 and of GOVERNMENT PLEADER for R4 to R6, the court
passed the following:
ORDER
Interim order is extended till the end of September, 2023.
List in the 3rd week of September, 2023.
Sd/- DEVAN RAMACHANDRAN, JUDGE 14-08-2023 /True Copy/ Assistant Registrar