Kerala High Court
S. Jyothikumar vs The Travancore Devaswom Board on 7 June, 2017
Author: P.V.Asha
Bench: P.V.Asha
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE SMT. JUSTICE P.V.ASHA
WEDNESDAY, THE 7TH DAY OF JUNE 2017/17TH JYAISHTA, 1939
WP(C).No. 14506 of 2017 (K)
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PETITIONER:
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S. JYOTHIKUMAR,
AGED 52 YEARS, S/O.K. SUKUMARAN NAIR,
ADMINISTRATIVE OFFICER, PEROOR DEVASWOM,
ULLOOR GROUP, THIRUVANANTHAPURAM.
BY ADV. SRI.J.JAYAKUMAR.
RESPONDENTS:
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1. THE TRAVANCORE DEVASWOM BOARD,
REPRESENTED BY THE SECRETARY,
NANTHANCODE, THIRUVANANTHAPURAM-695 011,
2. THE DEVASWOM COMMISSIONER,
THE TRAVANCORE DEVASWOM BOARD,
NANTHANCODE, THIRUVANANTHAPURAM-695 011.
3. THE ASSISTANT DEVASWOM COMMISSIONER,
THE TRAVANCORE DEVASWOM BOARD,
NANTHANCODE, THIRUVANANTHAPURAM -695 011,
4. J. ANILKUMAR, WATCHER,
PEROOR DEVASWOM, ULLOOR GROUP,
THIRUVANANTHAPURAM-695 002.
R1 TO R3 BY ADV. SRI.T.K.AJITH KUMAR, SC.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 07-06-2017, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
rs.
P.V.ASHA, J.
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W.P.(C). No. 14506 of 2017
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Dated this the 7th day of June, 2017
JUDGMENT
The learned counsel for the petitioner submits that the petitioner will work out his remedies otherwise.
Accordingly this writ petition is dismissed as withdrawn with liberty to the petitioner to move before the appropriate forum.
Sd/-P.V.ASHA, Judge True Copy P.A to Judge lsn