Kerala High Court
Unknown vs By Advs.Sri.C.S.Manilal on 2 February, 2012
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
MONDAY, THE 27TH DAY OF NOVEMBER 2017 / 6TH AGRAHAYANA, 1939
WP(C).No. 15860 of 2012
PETITIONER(S)
M.SURESH,
S/O.MADHAVAN NAIR, SURESH BHAVAN, ACHANKOVIL, KOLLAM
NOW WORKING AS DEVASWOM WATCHER AT ACHANKOVIL
DEVASWOM.
BY ADVS.SRI.C.S.MANILAL
SRI.SABU S.KALLARAMOOLA
SRI.S.NIDHEESH
RESPONDENT(S):
1. THE TRAVANCORE DEVASWOM BOARD
REPRESENTED BY THE SECRETARY, NANTHANCODE, TRIVANDRUM.
2. THE COMMISSIONER,
TRAVANCORE DEVASWOM BOARD, NANTHANCODE, TRIVANDRUM.
R1&R2 BY ADVS.SRI.G.BIJU,SC
SRI.A.N.RAJAN BABU, SC
SRI.T.K.AJITH KUMAR, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 27-11-2017,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
PBS
WP(C).No. 15860 of 2012
APPENDIX
PETITIONER(S) EXHIBITS
EXHIBIT P1: TRUE COPY OF THE DUTY REGISTER.
EXHIBIT P2: TRUE COPY OF THE TRANSFER ORDER OF R1 DATED 2-2-2012.
EXHIBIT P3: TRUE COPY OF THE APPEAL FILED BY THE PETITIONER
BEFORE R1 DT.7-2-2012.
EXHIBIT P4: TRUE COPY OF THE JUDGMENT IN WPC 3517/2012 DATED 10-2-2012.
EXHIBIT P5: TRUE COPY OF THE ORDER DATED 27-6-2012.
RESPONDENTS' EXHIBITS NIL
/TRUE COPY/
PA TO JUDGE
PBS
A.MUHAMED MUSTAQUE, J.
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W.P.(C).No.15860/2012
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Dated this the 27th day of November, 2017
J U D G M E N T
This writ petition was filed in the year 2012 challenging an order of transfer. This Court on 6.7.2012 passed an interim order of stay. More than five years have elapsed. Taking note of the above fact, this Court is of the view that the interim order has to be made absolute as it may be too iniquitous to modify the interim order at this distance of time. Therefore, without going into the merits of the order impugned, the writ petition is disposed of making the interim order absolute. However, it is made clear that the continuation of the petitioner in the present station would depend upon the transfer norms and the petitioner can be transferred in accordance with law, if any situation arises.
The writ petition is disposed of as above.
Sd/-
A.MUHAMED MUSTAQUE, JUDGE ms