Kerala High Court
Jayasree vs Travancore Devaswom Board on 16 December, 2008
Author: P.N.Ravindran
Bench: P.N.Ravindran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 36962 of 2008(A)
1. JAYASREE
... Petitioner
Vs
1. TRAVANCORE DEVASWOM BOARD,REP.BY ITS
... Respondent
For Petitioner :SMT.MINI.S.DAS
For Respondent : No Appearance
The Hon'ble MR. Justice P.N.RAVINDRAN
Dated :16/12/2008
O R D E R
P.N.RAVINDRAN, J.
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W.P.(C) No.36962 of 2008
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Dated this the 16th December, 2008.
J U D G M E N T
Heard Smt.Mini.S.Das, the learned counsel appearing for the petitioner and Sri.P.Gopal, the learned Standing Counsel appearing for the Travancore Devaswom Board.
2. The petitioner is presently working as Kazhakom in the Travancore Devaswom Board. She submits that due to ill- health, she is not in a position to continue to discharge her duties as Kazhakam, and, therefore, she may be transferred and posted as Peon in the press run by the Board. The petitioner has, seeking the said relief moved the Board by submitting Ext.P12 representation. In this writ petition, the petitioner inter alia prays for a direction to the Board to consider and pass orders on Ext.P12 representation.
3. Ext.P14 discloses that a vacancy of Watcher- cum-Peon exists in the press run by the Board and besides the W.P.(C) No.36962 of 2008 2 petitioner, yet another person also has made a claim for transfer and posting as Watcher-cum-Peon. The question whether woman employees can be posted as Watcher-cum-Peon and also the question whether the post of Watcher-cum-Peon can be converted to that of Peon are all matters for the Travancore Devaswom Board to decide at least in the first instance. Exts.P1 to P4 disclose that the petitioner is a chronic asthma patient and that if she is compelled to work as Kazhakam in the temple, she will be put to serious inconvenience.
In these circumstances, I dispose of the Writ Petition with a direction to the Travancore Devaswom Board to consider the request made by the petitioner in Ext.P12 and pass final orders thereon, within six weeks from the date of receipt of a copy of this judgment. While passing orders on Ext.P12, the reports submitted by the Assistant Manager of the Devaswom Board Press shall also be considered.
P.N.RAVINDRAN, JUDGE nj.