TRAVANCORE DEVASWOM BOARD DEVASWOM HEAD QUARTERS Vs. DEPUTY EXAMINER FOR LOCAL FUND AUDIT KERALA STATE AUDIT DEPARTMENT

JUDGEMENT

(1.) The Travancore Devaswom Board has filed this DBA pursuant to the directions contained in the judgment of this Court dtd. 2/11/2023 in W.P.(C)No.34852 of 2023. That writ petition was filed by one Asokan R. and 4 others, who had participated in the tender process pursuant to the notification dtd. 24/8/2023 issued by the Devaswom Commissioner, Travancore Devaswom Board, in respect of Balitharas in Pamba Manappuram for 'Pithru Tharpanam' during the Mandala-Makaravilakku festival season of 1199 ME (2023-24), seeking a writ of certiorari to quash Ext.P3 shortlist of candidates prepared pursuant to that tender notification. Further reliefs were also sought for in that writ petition.

(2.) By the judgment dtd. 2/11/2023, W.P.(C)No.34852 of 2023 was disposed of. Paragraphs 18 and 19 of that judgment read thus;

(3.) Pursuant to the directions contained in the judgment dtd. 2/11/2023 in W.P.(C)No.34852 of 2023, the Devaswom Commissioner published a fresh shortlist of candidates by including 26 Purohits, who had secured 40% marks and above, i.e., 34 marks and above, as candidates eligible for participation in the tender process, i.e., open auction for 19 Balitharas in Pamba Manappuram. After that tender process, the Devaswom Commissioner has issued Annexure A1 proceedings dtd. 6/11/2023, accepting the highest bids submitted by persons among respondents 2 to 27. This DBA is filed by Travancore Devaswom Board, seeking permission to allot Balitharas as per Annexure A1 proceedings dtd. 6/11/2023 of the Devaswom Commissioner.