CHANDRAMOHAN K. Vs. MALABAR DEVASWOM BOARD

JUDGEMENT

(1.) The petitioner, who is an Oracle (Velichapadu) working under respondent No.5 Devaswom, is served with Ext.P23 suspension order.

(2.) The petitioner challenges Ext.P23 order on the ground that on the very same set of facts earlier the respondent No.5 had issued Ext.P19 order and the same was stayed by this Court by Ext.P21 order, which was extended by Ext.P22 order.

(3.) Heard; Sri.K.Mohanakannan, the learned counsel for the petitioner and Smt.R.Ranjanie, learned Staining Counsel for respondents 1 to 4.