Kerala High Court
N. Kannan vs Travancore Devaswom Board on 20 March, 2017
Author: P.V.Asha
Bench: P.V.Asha
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE SMT. JUSTICE P.V.ASHA
THURSDAY, THE 7TH DAY OF JUNE 2018 / 17TH JYAISHTA, 1940
WP(C).No. 17896 of 2018
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PETITIONER:
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N. KANNAN, AGED 47 YEARS,
S/O.NARAYANAN CHETTIAR,
WORKING AS 'WATCHER',
VAIKOM MAHADEVA TEMPLE, VAIKOM GROUP,
RESIDING AT ARYA SAMOOHAM,
KIZHAKKENADA, VAIKOM,
KOTTAYAM DISTRICT, PIN - 686141.
BY ADVS.SRI.S.SUBHASH CHAND
SRI.S.JAYAKRISHNAN
SRI.S.PARAMESWARA PRASAD
RESPONDENT(S):
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1. TRAVANCORE DEVASWOM BOARD,
REPRESENTED BY ITS SECRETARY,
NANTHANCODE, THIRUVANANTHAPURAM, PIN - 695001.
2. THE DEVASWOM COMMISSIONER,
TRAVANCORE DEVASWOM BOARD,
THIRUVANANTHAPURAM, PIN - 695001.
3. THE ASSISTANT DEVASWOM COMMISSIONER,
TRANVANCORE DEVASWOM BOARD,
VAIKOM GROUP, VAIKOM, PIN - 686141.
4. THE ASSISTANT DEVASWOM COMMISSIONER,
TRAVANCORE DEVASWOM BOARD,
NEYYATTINKARA GROUP, NEYYATTINKARA, PIN - 695121.
BY SRI.C.K.PAVITHRAN, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 07-06-2018, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
mbr/
WP(C).No. 17896 of 2018 (J)
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APPENDIX
PETITIONERS' EXHIBITS:
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EXHIBIT P1 TRUE COPY OF JUDGMENT DATED 20.03.2017 IN
WPC.NO.5155/2017 OF THIS HON'BLE COURT.
EXHIBIT P2 TRUE COPY OF THE ORDER NO.ROC.8864/13/VIG/MIS.A
DATED 15.05.2018 ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE APPEAL PETITION DATED 31.05.2018
SUBMITTED BY THE PETITIONER BEFORE THE
1ST RESPONDENT.
RESPONDENTS' EXHIBITS: NIL
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/TRUE COPY/
P.S.TO JUDGE
mbr/
08.06.2018.
P.V.ASHA J.
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W.P.(C).No.17896 of 2018
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Dated this the 7th day of June, 2018
JUDGMENT
Petitioner who was working as a Watcher in Vaikom Mahadeva Temple was posted to Neyyattinkara Group by the transfer ordered in Ext.P2. Aggrieved by this, petitioner has filed this writ petition.
2. Petitioner points out that he was transferred to Vaikom Group only on 25.05.2017 and if at all there is any complaint against him, he should not have been posted to such a far off place like Neyyattinkara.
3. The learned Standing Counsel points out that the transfer was ordered on account of the report which is mentioned in the order of transfer. On directions of this Court as to whether the petitioner W.P.(C).No.17896 of 2018 2 can be accommodated in any nearby station, the learned Standing Counsel on instruction submitted that petitioner can be accommodated in Vaikom Group itself other than in Mahadeva Temple.
In the above circumstances, this writ petition is disposed of directing the 2nd respondent to accommodate the petitioner anywhere in Vaikom Group as far as possible without causing much inconvenience, as petitioner is a Watcher. Orders shall be passed within a period of 'two weeks' from the date of receipt of a copy of this judgment.
Sd/-
P.V.ASHA, JUDGE.
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