Kerala High Court
Babu Pillai vs Travancore Devaswom Board on 14 August, 2025
Author: T.R.Ravi
Bench: T.R.Ravi
WP(C) NO. 25341 OF 2025
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2025:KER:61422
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
THURSDAY, THE 14TH DAY OF AUGUST 2025 / 23RD SRAVANA, 1947
WP(C) NO. 25341 OF 2025
PETITIONER:
BABU PILLAI
AGED 52 YEARS
S/O GOVINDA PILLAI, WATCHER,
ADINAD DEVASWOM, KARUNAGAPPALLY GROUP,
RESIDING AT SREE SAILAM, EDAPPANAYAM,
PARAKADAVU P.O., SOORANAD NORTH,
KOLLAM DISTRICT., PIN - 690 561
BY ADVS.
SHRI.M.RAJENDRAN NAIR
SMT.M.SANTHY
RESPONDENTS:
1 TRAVANCORE DEVASWOM BOARD
REPRESENTED BY ITS SECRETARY ,
DEVASWOM HEAD QUARTERS, NANDANCODE,
THIRUVANANTHAPURAM, PIN - 695 003
2 THE COMMISSIONER
TRAVANCORE DEVASWOM BOARD,
DEVASWOM BOARD BUILDINGS, NANTHANCODE,
THIRUVANANTHAPURAM, PIN - 695 003
3 THE ASSISTANT COMMISSIONER
KARUNAGAPPALLY GROUP,
TRAVANCORE DEVASWOM BOARD,
ADINAD DEVASWOM, KARUNAGAPPALLY P.O.,
KOLLAM DISTRICT, PIN - 690 542
WP(C) NO. 25341 OF 2025
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4 THE SUB GROUP OFFICER
ADINADU DEVASWOM, ADINAD GROUP,
KOLLAM DISTRICT, PIN - 690 542
BY ADVS.
SHRI.C.K.PAVITHRAN
SRI.C.K.PAVITHRAN, SC, TDB
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
14.08.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 25341 OF 2025
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T.R.RAVI.J
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WP(C) No.25341 of 2025
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Dated this the 14th day of August, 2025
JUDGMENT
When the case is taken up, it is submitted that the petitioner has been reinstated in service and the only question remaining is regarding the payment of subsistence allowance. The petitioner may make an appropriate representation before the 2 nd respondent within two weeks from today and the 2nd respondent shall consider the payment of subsistence allowance for the period during which the petitioner was kept out of service and pass orders within one month thereafter.
Sd/-
T.R.RAVI JUDGE sn WP(C) NO. 25341 OF 2025 4 2025:KER:61422 APPENDIX OF WP(C) 25341/2025 PETITIONER'S EXHIBITS EXHIBIT P1 THE TRUE COPY OF THE ABOVE SUSPENSION ORDER R.O.C. 13919/24 MIS A DATED 17-07-2024 EXHIBIT P2 THE TRUE COPY OF ABOVE CHARGE MEMO ROC 13919/24/MIS A DATED 12-08-2024 EXHIBIT P3 TRUE COPY OF THE STATEMENT OF FACTS ACCOMPANYING THE CHARGE MEMO ROC 13919/24/MIS A DATED 12-08-2024 EXHIBIT P4 THE TRUE COPY OF THE REPLY DATED 15-05-2025 SUBMITTED BY THE PETITIONER EXHIBIT P5 THE TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT DATED 12/06/2025