SUDEER BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) The Petitioners are employees of the Sree Thiruvangayoor Shiva Temple coming under the Malabar Devaswom Board. The said temple is presently classified as a C Grade temple. According to the Petitioners, as per the norms applicable, the temple is liable to be classified as a B grade temple. Therefore, the Petitioners have filed Exts.P11 representation before the 2nd Respondent for re-classification of the temple as a B Grade temple. For the present, the Petitioners would be satisfied with a direction to the 2nd Respondent to consider and pass orders on Ext.P11 expeditiously.

(2.) I have heard the learned Standing Counsel for the Devaswom Board as well as the learned Counsel for the 4th Respondent Trustee of the temple.

(3.) Having heard all parties, I dispose of this writ petition with a direction to the 2nd Respondent to consider and pass orders on Ext.P11, after affording an opportunity of being heard to the Petitioners as well as the 4th Respondent, as expeditiously as possible, at any rate, within two months from the date of receipt of a certified copy of this judgment. It would be open to the Petitioners to rely on any recommendations or documents by any authority in support of their contentions, which shall also be duly considered by the 2nd Respondent.