K K SATHEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) THE prayer in this application is for appointment of a full-time 'Santhikkaran' and 'Kazhakakkaran' for the Payyippadu Sree Mahadevar Temple. On 28.9.2006 when the matter came up for hearing, the learned Government Pleader was asked to have instructions in the matter. On instructions, Sri.M.R.Sabu, learned Senior Government Pleader states that appointment of full-time 'Santhikkaran' and 'Kazhakakkaran' shall be made. THE statement made by the Government Pleader shall stand recorded. After the appointment of full-time 'Santhikkaran' and 'Kazhakakkaran', naturally the temporary appointments would go. THE application is disposed of accordingly.