NEELAKANDAN NAMPOOTHIRI Vs. TRAVANCORE DEVASWOM BOARD

JUDGEMENT

(1.) Heard counsel for the petitioner and the standing counsel for respondents 1 to 4. In the nature of the order I propose to pass, it is not necessary to afford an opportunity of being heard to the fifth respondent.

(2.) The petitioner is now working as Keezsanthy in Mannar Devaswom. Immediately prior to his joining duty in Mannar Devaswom he was working as Keezhsanthy in Ettumanur Devaswom. He has challenged Ext.P5 order transferring him from Ettumanur to Mannar. Ground No:H of the writ petition reads as follows:-

(3.) Shri. Anchal C.Vijayan, counsel for respondents 1 to 4 submits that the statement made by the petitioner in ground No: H above is correct and that as and when the request of the fifth respondent is allowed by the competent authority, the petitioner's case for posting him as Keezhsanthy in Ettumanur Devaswom can be considered and favourable orders passed. It is also stated that no other eligible applicant is there on the records of the Devaswom for a posting in 2006 as Keezhsanthy in Ettumanur Devaswom.