Kerala High Court
K.Santhosh Kumar vs Travancore Devaswom Board on 24 January, 2024
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 24TH DAY OF JANUARY 2024 / 4TH MAGHA, 1945
WP(C) NO. 15815 OF 2014
PETITIONER:
K.SANTHOSH KUMAR, AGED 47 YEARS
S/O.LATE KOCHU KUNJU MARAR, KOLOTHPARAMBIL,
VELLOOR P.O., KOTTAYAM DISTRICT.
BY ADVS.
SRI.M.V.THAMBAN
SRI.ARUN BOSE
SRI.B.BIPIN
SRI.R.REJI
SMT.THARA THAMBAN
RESPONDENTS:
1 TRAVANCORE DEVASWOM BOARD
NANTHANCODE, THIRUVANANTHAPURAM, PIN: 695 001,
REPRESENTED BY ITS SECRETARY.
2 THE SECRETARY, TRAVANCORE DEVASOM BOARD,
NANTHANCODE, THIRUVANANTHAPURAM,PIN: 695 001.
3 THE DEVASWOM COMMISSIONER
OFFICE OF THE DEVASOM COMMISSIONER,
THIRUVANANTHAPURAM, PIN: 695 001.
4 THE DEPUTY COMMISSIONER ADMINISTRATION
OFFICER OF THE DEVASOM COMMISSION,
THIRUVANANTHAPURAM, PIN: 695 001.
5 THE CHIEF ENGINEER GENERAL, TRAVANCORE DEVASWOM
BOARD, THIRUVANANTHAPURAM, PIN: 695 001.
6 THE EXECUTIVE ENGINEER, TRAVANCORE DEVASOM
BOARD, KOTTAYAM DISTRICT, PIN: 686 001.
7 THE ASSISTANT ENGINEER, OFFICE OF THE ASSISTANT
ENGINEER, TRAVANCORE DEVASWOM BOARD,
ETTUMANNOOR, KOTTAYAM DISTRICT, PIN: 686 631.
W.P(C).15815/2014
2
BY ADVS.
SRI.T.K.AJITH KUMAR, SC, TDB
SRI.BIJU G, SC
SRI.K.SASIKUMAR, SC, TDB
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 24.01.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P(C).15815/2014
3
P. V. KUNHIKRISHNAN, J.
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W.P(C).No.15815 of 2014
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Dated this the 24th day of January, 2024
JUDGMENT
The above Writ Petition is filed with the following prayers:
i) To issue a declaration that the petitioner is fully qualified to be appointed as Lower Division Clerk/Sub Group Officer Grade II and that he is entitled to be promoted on the basis of Exhibit P6.
ii) To issue a writ of mandamus or other appropriate writ, order or direction, to the respondents to promote the petitioner as Lower Division Clerk/Sub Group Officer Grade -II on the basis of Exhibit P6 circular and Exhibits P7 and P8 letters issued by respondents 5 and
6.
iii) To issue such other further reliefs as this Honourable Court may deem fit and proper in the facts and circumstances of this case.
[SIC]
2. The counsel for the petitioner submitted that the petitioner retired from service last year. If that is the case, the prayers in this Writ Petition may be infructuous. But, if there is any surviving W.P(C).15815/2014 4 grievance to the petitioner regarding the pensionary benefits, that question is left open and the petitioner is free to agitate the same separately.
With the above observation, this Writ Petition is closed.
Sd/-
P. V. KUNHIKRISHNAN JUDGE Sbna/ W.P(C).15815/2014 5 APPENDIX OF WP(C) 15815/2014 PETITIONER EXHIBITS EXT.P1: TRUE COPY OF THE MEMO DATED 13/01/1988 ISSUED BY THE 1ST RESPONDENT.
EXT.P2: TRUE COPY OF THE MEMO DATED 3/2/1988 POSTING THE PETITIONER AS A WATCHER IN PERUMEDU DEVASWOM. EXT.P3: TRUE COPY OF THE REQUEST DATED 18/1/1988. EXT.P4: TRUE COPY OF THE DETAILS OF TEST QUALIFICATIONS CLEARED BY THE PETITIONER.
EXT.P5: TRUE COPY OF THE DETAILS OF TEST QUALIFICTIONS CLEARED BY THE PETITIONER.
EXT.P6: TRUE COPY OF THE CIRCULAR DT. 8/5/12 ISSUED BY THE 3RD RESPONDENT.
EXT.P7: TRUE COPY OF THE LETTER NO.61/1213 DATED 15/6/2012. EXT.P8: TRUE COPY OF THE LETTER ISSUED BY THE 5TH RESPONDENT DATED 19/6/2012.
EXT.P9: TRUE COPY OF THE EXTRACT OF THE BOARD'S ORDER BEARING ROC NO.2000/2011/ESTT DATED 1/7/2011. EXT.P10: TRUE COPY OF THE PROCEEDINGS OF THE DEVASWOM BOARD DATED 5/6/2012.
EXT.P11: TRUE COPY OF THE OFFICE ORDER NO.1735 DATED 7/6/2012.