P M MANOJ EMBRANTHIRI Vs. MALABAR DEVASWOM BOARD

JUDGEMENT

(1.) The petitioner is the Secretary of the Malabar Devaswom Employees Congress. He is also the Melsanthi of Perumbarambu Siva Temple, Malappuram. The grievance of the petitioner in this writ petition is that the temple employees of the Malabar area are not being salary and other allowances in time, which causes great hardship to the employees. Therefore, Ext.P1 representation has been filed in this regard before the 1st respondent. The petitioner seeks a direction to the 1st respondent to consider and pass orders on Ext.P1 expeditiously.

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

(3.) Having heard both sides, I dispose of this writ petition with a direction to the 1st respondent to consider and pass orders on Ext.P1, as expeditiously as possible, at any rate, within one month from the date of receipt of a certified copy of this judgment, after affording an opportunity of being heard to the petitioner.