HAREESH V Vs. MALABAR DEVASWOM BOARD

JUDGEMENT

(1.) This writ petition is filed with the following prayers:-

(2.) Heard the learned counsel for the petitioner, the learned Standing Counsel for respondents 1 to 4 and the learned counsel for the 5th respondent.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner was temporarily appointed on daily wages as Clerk in the 5th respondent Devaswom from 1-6-2011 onwards. Pursuant to the decision taken by the Area Committee as also the report of the inspector as well as the Assistant Commissioner, the petitioner was appointed regularly by Ext.P2 order on 25-5- 2015. The petitioner's application for leave surrender was rejected by Ext.P3 order of the 5th respondent stating that the petitioner's appointment is not approved by the Commissioner. Thereafter, the petitioner obtained a copy of Ext.P4 order. The order takes note of the various reports and the fact that the petitioner is continuing from 1-6-2011 onwards, it directs the sanctioning of the post and further directed fresh selection to the post.