Kerala High Court
Rengith B.G vs Travancore Devaswom Board on 16 October, 2023
Author: Anil K. Narendran
Bench: Anil K.Narendran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
Monday, the 16th day of October 2023 / 24th Aswina, 1945
WP(C) NO. 20409 OF 2021(A)
PETITIONER:
RENGITH B.G, AGED 38 YEARS, S/O. K.R BHUVANENDRAN, TC 16/1061, K.R
BHAVAN, K.R NAGAR, JAGATHY, THYCAUD P.O, THIRUVANANTHAPURAM 695 014
(NOW WORKING AS WATCHER, THACHOTTUKAVU DEVASWOM, NEYYATTINKARA
GROUP)
RESPONDENTS:
1. TRAVANCORE DEVASWOM BOARD, REPRESENTED BY ITS SECRETARY, NATHANCODE
P.O, THIRUVANANTHAPURAM 695 003
2. SECRETARY, TRAVANCORE DEVASWOM BOARD, NATHANCODE P.O,
THIRUVANANTHAPURAM 695 003
3. DEVASWOM COMMISSIONER, TRAVANCORE DEVASWOM BOARD, NATHANCODE P.O,
THIRUVANANTHAPURAM 695 003
4. STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY TO
GOVERNMENT, REVENUE (DEVASWOM DEPARTMENT), GOVERNMENT SECRETARIATE,
THIRUVANANTHAPURAM 695001
5. THE SENIOR DEPUTY DIRECTOR, LOCAL FUND AUDIT, TRAVANCORE DEVASWOM
AUDIT, NATHANCODE, THIRUVANANTHAPURAM-695003(ADDL.R4 &R5 ARE SUO
MOTU IMPLEADED VIDE ORDER DATED 9-10-2023 IN W.P.(C) 20409/21).
6. ADDL R6, THE CHIEF ENGINEER, MARAMATH WING, TRAVANCORE DEVASWOM
BOARD, NANTHANCODE, THIRUVANANTHAPURAM, PIN-695 003. ADDL R6 IS SUO
MOTU IMPLEADED AS PER ORDER DATED 10-10-2023 IN WP(C)20409/2021.
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 direct the respondents to take immediate steps to implement the
Exhibit P3 Order of the Kerala State Human Rights Commission, pending
decision on the Writ 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
10-10-2023 and upon hearing the arguments of M/S D.AJITHKUMAR, HARSHA S.
NAIR, T.MANASY, K.S.SATHEESH KUMAR, SREELEKHA I.P. Advocates for the
petitioner and of STANDING COUNSEL for R1 to R3, GOVERNMENT PLEADER for
the ADDL.R4 AND R5 and of SRI.N.RAGHURAJ, AMICUS CURIAE, the Court passed
the following:
ANIL K. NARENDRAN & SOPHY THOMAS, JJ.
------------------------------------------
SSCR Nos. 8 of 2023,
20 of 2023
&
W.P.(C)No.20409 of 2021
-------------------------------------------
Dated this the 16th day of October, 2023
ORDER
Anil K. Narendran, J.
Pursuant to the direction contained in the order dated 10.10.2023, the Chief Engineer, Travancore Devaswom Board and also the Executive Engineer (Electrical Division), who had visited the factory of the Scoop Fish Innovations Private Limited at Karnataka and also the site identified for installing a similar coin segregation machine and coin counting machine at Thirupati are personally present in Court, along with the relevant files.
2. In the order dated 10.10.2023, this Court noticed that other than a quotation dated 09.08.2023 submitted by Scoop Fish Innovations Private Limited, Karnataka, a detailed specification of the coin segregation machine and coin counting machine or its image are not available in the files.
3. On a query made by this Court, the Chief Engineer would submit that Scoop Fish Innovations Private Limited, Karnataka has already manufactured a coin segregation machine and coin counting machine for installation at Thirupati. The Chief Engineer, along with SSCR Nos. 8 of 2023, 20 of 2023 & W.P.(C)No. 20409 of 2021 2 the President and members of the Travancore Devaswom Board witnessed the functioning of the machine in the factory of that company at Bangalore. The said machine has already been taken to Thirupati for installation. The Chief Engineer would submit that the detailed specification of the images and video files of the coin segregation machine and coin counting machine are available in his file along with the profile of the Company-Scoop Fish Innovations Private Limited, Karnataka.
5. The Chief Engineer, Travancore Devaswom Board is directed to make available for the perusal of the Deputy Director, Kerala State Audit Department, Travancore Devaswom Board Audit, the detailed specification, the images and video files of the coin segregation machine and coin counting machine and also the profile of the aforesaid Company in a pen drive. The learned Senior Government Pleader would submit that after verification, the remarks/report of the Deputy Director, Kerala State Audit Department, Travancore Devaswom Board Audit shall be placed on record, within a period of one week.
6. List on 31.10.2023 for the remarks/report of the Deputy Director, Kerala State Audit Department, Travancore Devaswom SSCR Nos. 8 of 2023, 20 of 2023 & W.P.(C)No. 20409 of 2021 3 Board Audit.
The personal presence of the Chief Engineer, Travancore Devaswom Board is dispensed with.
Sd/-
ANIL K. NARENDRAN JUDGE Sd/-
SOPHY THOMAS JUDGE DCS/16.10.2023 16-10-2023 /True Copy/ Assistant Registrar