V. Gopakumar vs Travancore Devaswom Board on 26 July, 2023

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Kerala High Court

V. Gopakumar vs Travancore Devaswom Board on 26 July, 2023

Bench: Devan Ramachandran

WP(C) No.36931/2017                         1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
             Wednesday, the 26th day of July 2023 / 4th Sravana, 1945
                             WP(C) NO. 36931 OF 2017
   PETITIONER:

          V. GOPAKUMAR, AGED 46 YEARS, S/O. GOPINATHA PILLAI, WATCHER, ULLOOR
          GROUP, TRAVANCORE DEVASWOM BOARD, (TERMINATED FROM SERVICE),
          RESIDING AT AMABIDYIL, ERRIKKAVU, KARTHIKAPPALLY P.O., HARIPPAD,
          ALAPPUZHA DISTRICT.

   RESPONDENTS:

      1. THE TRAVANCORE DEVASWOM BOARD, REPRESENTED BY ITS SECRETARY,
         NANDANCODE, THIRUVANANTHAPURAM-695011.
      2. THE DEVASWOM COMMISSIONER, TRAVANCORE DEVASWOM BOARD, NANDANCODE,
         THIRUVANANTHAPURAM-695011.
      3. THE ASSISTANT DEVASWOM COMMISSIONER, ULLOOR DEVASWOM,TRAVANCORE
         DEVASWOM BOARD, THIRUVANANTHAPURAM-695011.
      4. THE ASSISTANT DEVASWOM COMMISSIONER, TRAVANCORE DEVASWOM
         BOARD,HARIPPAD DEVASWOM, ALAPPUZHA-690514.


        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 call for the records relating to the passing of Exhibit P2, P6
   and P10 proceedings, pending disposal of the Writ Petition (Civil).


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S D.KISHORE, MINI GOPINATH, MEERA GOPINATH and MURALEEKRISHNAN R.
   (MALAKKARA), Advocates for the petitioner and of STANDING COUNSEL for R1
   to R4, the court passed the following:
 WP(C) No.36931/2017                        2/2




                                      ORDER

Post on 02.08.2023; within which time, if the Travancore Devaswom Board does not complete their counter pleadings, it will be assumed that they have nothing to say in opposition to the relief sought for by the petitioner and the matter will be disposed of on merits.

26.07.2023 Sd/- DEVAN RAMACHANDRAN, JUDGE EXHIBIT P2 TRUE COPY OF THE REPORT OF DOMESTIC ENQUIRY DATED 13.10.2014.

EXHIBIT P6 TRUE COPY OF THE ORDER DATED 29.6.2015 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P10 TRUE COPY OF THE PROCEEDINGS NO.13272/14/MIS.1 DATED 12.1.2016 OF THE 1ST RESPONDENT.

26-07-2023 /True Copy/ Assistant Registrar

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