SREENIVASAN POTTI Vs. TRAVANCORE DEVASWOM BOARD

JUDGEMENT

(1.) The petitioner impugns Ext.P3 order of the Commissioner of the Travancore Devaswom Board, as per which, his transfer to Oachira, earlier ordered through Ext.P2, has been cancelled on the basis of an appeal said to have been filed by the 4th respondent.

(2.) According to the petitioner, Ext.P3 is wholly illegal and unlawful, since it has been issued behind his back and without even issuing him a notice or hearing his version. The petitioner, therefore, prays that Ext.P3 be set aside and the competent Authority of the Board be directed to implement Ext.P1 transfer order, as far as it relates to him, forthwith.

(3.) In response, Sri.C.K.Pavithran, learned Standing Counsel appearing for the Travancore Devaswom Board, submitted that the reasons that has lead to Ext.P2 order to be cancelled is clearly stated in Ext.P3 order; and therefore, that the petitioner cannot now feel aggrieved by the same. He explained that Ext.P2 order had been issued, transferring the petitioner to Oachira, without taking cognizance of the superior claim of the 4th respondent and that it is only, therefore, that Ext.P3 order on his appeal has been issued. However, to a pointed question from this Court Sri.C.K.Pavithran was unable to tell me if Ext.P3 had been issued after hearing the petitioner; and submitted that if this Court is so inclined, the Commissioner is willing to hear both sides and take a fresh decision at the earliest.