K.KRISHNADAS Vs. TRAVANCORE DEVASWOM BOARD

JUDGEMENT

(1.) The petitioner has approached this Court with a singular plea that respondents 1 to 5 be directed to permit him to participate in the interview for selecting Chief Tutor in the Shethra Kalapeedom, Vaikom, pursuant to Ext.P4 application made by him on 15/09/2020.

(2.) When this matter was taken up on 17/09/2020, I had issued the following order taking note of the dialectical contentions of the rival parties.

(3.) Today, the learned Standing Counsel for the Travancore Devaswom Board, Shri.G.Biju, submitted that a statement has been filed on record producing Annexure R3(a) communication from the Director of the Board to the Manager of the Shethra Kalapeedom, Vaikom, permitting any other candidate to apply under the notification on or before 31/08/2019. He submitted that the petitioner had not, in spite of this, applied; but that in obedience to the directions of this Court, he has been allowed to participate in the interview and that the result of the selection has been placed in a sealed cover before a learned Division Bench of this Court, before which, connected matters are still pending.