LAWS(KER)-2010-10-237

M GANGADHARAN Vs. TRAVANCORE DEVASWOM BOARED

Decided On October 29, 2010
M.GANGADHARAN Appellant
V/S
TRAVANCORE DEVASWOM BOARED Respondents

JUDGEMENT

(1.) The petitioner is a now working as a karanma employee in the Vazhappally Sree Mahadeva Temple, under the Travancore Devaswom Board. He was originally a provisional employee. His services were terminated. Later on, he was reinstated in service with effect from 12.6.2008. According to the petitioner, the termination of services of the petitioner itself was illegal and, therefore, on reinstatement, the petitioner is entitled to payment of back wages as well. Seeking this relief, the petitioner has filed Ext.P3 representation before to the 1st respondent. The petitioner seeks a direction to the 1st respondent to consider and pass orders on Ext.P3, expeditiously.

(2.) I have heard the learned standing counsel appearing for the Travancore Devaswom Board also.

(3.) In the facts and circumstances of the case, I dispose of this writ petition with a direction to the 1st respondent to consider and pass orders on Ext.P3, as expeditiously as possible, at any rate, within two months from the date of receipt of a certified copy of this judgment after affording an opportunity of being heard to the petitioner.