Kerala High Court
V.Manikuttan vs The Assistant Devaswom Commissioner on 8 October, 2009
Author: V.Giri
Bench: V.Giri
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 27639 of 2009(Y)
1. V.MANIKUTTAN, "PANCHAVADHYAM"
... Petitioner
Vs
1. THE ASSISTANT DEVASWOM COMMISSIONER,
... Respondent
2. THE SUB GROUP OFFICER,
For Petitioner :SRI.K.KARTHIKEYA PANICKER
For Respondent :SRI.P.G.PARAMESWARA PANICKER (SR.)
The Hon'ble MR. Justice V.GIRI
Dated :08/10/2009
O R D E R
V.GIRI, J
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W.P.(C).27639/2009
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Dated this the 8th day of October, 2009
JUDGMENT
Petitioner a "Panchavadhyam", while posted in the Manalil Siva Temple coming under Manalil Sub Group, was transferred to Sakthikulangara and his transfer has been challenged in the writ petition.
2. On instructions, learned counsel for the Devaswom Board Mr.P.Gopal submits that the Assistant Commissioner had conducted an enquiry on certain complaints raised by the advisory committee about the non performance of 'Palliyunarth' and other ceremonies in the Temple. Petitioner, Thakil, Nadaswaram and watcher were transferred to nearby Temples. The issue is now pending before the Commissioner.
3. Learned counsel for the petitioner submits that he will move the Commissioner for appropriate variation of the order. Liberty is so granted in this behalf. Writ petition is disposed of accordingly.
V.GIRI, Judge mrcs