MANU MOHAN Vs. VILLAGE OFFICER, KADANNAPPALLI

JUDGEMENT

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

(2.) Exhibit P1 is a notification issued by 3rd respondent for recruitment to various posts in 4th respondent Guruvayur Devaswam. Exhibit P1 is dtd. 29/2/2020. The 1st petitioner applied for the post of R.M.O. He claimed reservation under Economically Weaker Sec. (E.W.S.) quota. According to the petitioners, their monthly income during the period of Ext. P1 notification was Rs.20,219.00. It is the case of the petitioners that the 1st respondent issued Ext. P5 income certificate correctly noting the same, but with a slight variation. The 1st petitioner, after the qualifying written test and interview, was placed Rank No. 1 under E.W.S. quota. It is the case of the petitioners that the 1st petitioner was given advice by the 3rd respondent and later the 4th respondent issued Ext. P4 appointment letter. The 5th respondent, who is next to the 1st petitioner in Ext. P3 rank list, submitted a complaint before the 1st respondent contending that the petitioners' income exceeds the limit prescribed for E.W.S. reservation and hence Ext. P5 income certificate issued to the 1st petitioner is wrong and requested to recall Ext. P5. Based on that, the 2nd respondent passed Ext. P8 order by which Ext. P5 is recalled. Aggrieved by Ext. P8, the 1st petitioner filed Ext. P9 before the additional 6th respondent. It is the case of the petitioners that before taking a decision on Ext. P9, the appointment order issued to the 1st petitioner will be cancelled by the Devaswom Authorities. Hence this writ petition.

(3.) It is stated that even though the appointment order is received by the 1st petitioner, he sought time from the authorities to produce E.W.S. certificate and hence, if final orders are not passed in Ext. P9 appeal by the 6th respondent, there will be irreparable loss to the petitioners.