RAMAKRISHNA PILLAI Vs. TRAVANCORE DEVASWOM BOARD

JUDGEMENT

(1.) Aggrieved by Ext. P3 office order dated 8-9-1983 passed by the 1st respondent - Travancore Devaswom Board appointing the 2nd respondent to be Devaswom Commissioner, the petitioner who is stated to be the seniormost Deputy Commissioner has filed this writ petition for the following reliefs:

(2.) It is an admitted case that the petitioner is the seniormost Deputy Commissioner. The only question that falls for decision is whether because of the seniority the petitioner is entitled to get himself appointed as the Devaswom Commissioner quashing Ext P3, whereunder the 2nd respondent has been appointed to that post.

(3.) We have heard Sri. K. S. Rajamony, the counsel for the petitioner, at considerable length. All the same he was not in a position to show us the provision of law under which the petitioner is entitled, as a matter of right, to claim the post of Devaswom Commissioner either on the basis of seniority or on any other ground.