Kerala High Court
P.M.Anil Kumar vs Travancore Devaswom Board - Tdb on 1 February, 2023
Author: N.Nagaresh
Bench: N.Nagaresh
WP(C) No.3972/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
Wednesday, the 1st day of February 2023 / 12th Magha, 1944
WP(C) NO. 3972 OF 2022 (V)
PETITIONER:
P.M.ANIL KUMAR, AGED 32 YEARS, S/O. MANIAPPAN, PORATHATTUTHARA
HOUSE, UDAYANAPURAM P.O, VAIKKOM 686 143.
RESPONDENTS:
1. TRAVANCORE DEVASWOM BOARD, REPRESENTED BY ITS SECRETARY, DEVASWOM
BOARD HEAD QUARTERS, NANDANCODE,KAWADIAR P.O, THIRUVANANTHAPURAM-695
003
AND OTHERS.
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay Exhibit P9 transfer order and allow the petitioner to
remain at Aroor Karthiyani Temple under Thrichatukulam group wherein the
watcher post is still lying vacant till the disposal of this petition.
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this court's order dated
23.01.2023 and upon hearing the arguments of M/S.A.T.ANIL KUMAR
& V.SHYLAJA, Advocates for the petitioner and of SRI.C.P.PAVITHRAN,
STANDING COUNSEL for the Respondents, the court passed the following:
ORDER
The petitioner seeks time. Post after ten days.
Interim order is extended by one month. 01.02.2023 Sd/- N.NAGARESH, JUDGE 01-02-2023 /True Copy/ Assistant Registrar