N. JAYAKRISHNAN Vs. G. H. BIJU

JUDGEMENT

(1.) The aforecaptioned Writ Appeal has been filed as an intra-court appeal under Sec.5(i) of the Kerala High Court Act for impugning the interim order dated 24.09.2020 rendered by a learned Single Judge of this Court in W.P(C)No.15905/2020 filed by the appellant (R8 in the W.P(C)).

(2.) Heard Smt.V.A.Mini, learned counsel appearing for the writ appellant/R8 in the W.P(C), Sri.C.K.Pavithran, learned Standing Counsel for the Travancore Devaswom Board appearing for official respondent Nos.2 to 7 in the writ appeal and Sri.Manu Ramachandran, learned counsel appearing for R1 herein (writ petitioner). It appears that R8 herein (R7 in the W.P(C)), is sailing together with the writ appellant (R7 in the W.P(C)). In the nature of the orders proposed to be passed by this Court in this appeal, notice to R8 will stand dispensed with.

(3.) The impugned order in this intra-court appeal is an interim order rendered by a learned Single Judge of this Court on 24.09.2020, whereby, an already current interim order was directed to be extended until the next posting date (27.10.2020). It appears that the original interim order was granted on 11.08.2020. Further, we are apprised that the impugned interim order dated 24.09.2020 has been extended until further orders. The said interim order dated 24.09.2020 has also been extended from time to time by the learned Single Judge. The writ appeal has been filed in the instant case challenging only the order granted on 24.09.2020 by the learned Single Judge, whereby the original interim order dated 11.08.2020 was granted by the learned Single Judge in the W.P(C). In the above writ appeal, the appellant has not challenged the original interim order dated 11.08.2020 by the learned Single Judge. Only after filing of the present writ appeal, the appellant has chosen to file an application seeking for amendment of the pleas in the memorandum of writ appeal to incorporate the challenge as against the original interim order dated 11.08.2020. The matter essentially arises out of the transfer and postings of employees (Shanthikkaran viz., temple priest) in various administrative groups under the respondent-Travancore Devaswom Board.