SAJEEVAN P Vs. COMMISSIONER HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS; EXECUTIVE OFFICER; V SUBRAMANINAN; P NARAYANA PIDARAR; STATE OF KERALA

JUDGEMENT

(1.) These writ petitions relate to the appointment of Vazhipadu Clerk in Sree Mannamburathkavu Bhagavathy Temple, Neeleshwar at Kasaragod district.

(2.) W.P(C) No.34938 of 2007 is filed by the candidate, selected by the Devaswom for appointment as Vazhipadu Clerk, challenging the order passed by the Commissioner, HR&CE, Kozhikode, cancelling his selection, which was later upheld by the Secretary to the Government, Revenue (Devaswoms Department).

(3.) The petitioner was appointed as a Vazhipadu Clerk in the aforesaid Temple by Ext.P1 order dated 12.11.2005. The third respondent, an applicant to the post of the Vazhipadu Clerk, who appeared for the interview, has approached the first respondent Commissioner by filing representations alleging that he is more experienced and qualified than the petitioner. The Commissioner has passed Ext.P8 order cancelling the appointment of the petitioner. The same was challenged by the petitioner before this Court in W.P(C) No.25025 of 2006 and this Court granted Ext.P8(a) interim order staying the termination of service of the petitioner provided, Ext.P8 has not been given effect to. Ext.P9 is the order of termination which was communicated to the petitioner only on 25.9.06. Therefore, the writ petition was amended by incorporating the challenge against Ext.P9 as well. This Court disposed of the writ petition by Ext.P11 permitting the petitioner to file a revision before the Government against Ext.P8 order and the order of termination was stayed for a period of one month. The petitioner was reinstated in service.