C.UNNIKRISHNAN Vs. TRAVANCORE DEVASWOM BOARD

JUDGEMENT

(1.) Petitioner, who is a Sambandi in Panchavadyam Lavanam, filed this writ petition challenging the selection and appointment to the post of Tutor in Kshekthra Kala Peedom, Vaikom. The complaint of the petitioner was that he was denied appointment despite the qualification possessed by him and merit.

(2.) It is stated that respondents 5 to 8, who are less meritorious, were selected and appointed.

(3.) The learned counsel for the petitioner submits that petitioner has submitted Ext.P13 representation produced along with I.A.No.4 of 2020 before the Devaswom Commissioner requesting for appointment as Tutor against the vacancy that was arising at Kshekthra Kala Peedom, Vaikom, as he hold 5th Rank in the Rank List and Rank Nos.1 to 4 are already appointed.