P AJIKUMAR Vs. TRAVANCORE DEVASWOM BOARD

JUDGEMENT

(1.) As the issue involved is the same, all these writ petitions, were heard together and are disposed of by this common judgment. Parties and documents referred to are as described in W.P.(C) No.19214 of 2017, unless otherwise specified.

(2.) The petitioners, who are Sub Group Officers, Junior Superintendents, UD Clerks, etc working in the Travancore Deswom Board-the 1st respondent, are aggrieved by the action of the respondent Board in issuing Ext.P23 seniority list without rectifying the defects they themselves had found.

(3.) The case of the petitioners is : On integration of the establishment employees and temple employees under the Travancore Devaswom Board ('Board' for short), a provisional seniority list of UD Clerks was published on 01.02.1995, followed by final seniority list on 20.06.1996. Based on objections against it Ext.P4 seniority list as on 01.09.2003 was published. But it was revised by issuing another list on 04.06.2004. It was challenged in WP(C) No.19306 of 2004 by certain persons including some of the petitioners who were working as UD Clerks /Sub Group Officers. By Ext.P1 judgment dated 19.07.2013 the writ petition was disposed of with a direction to the 1st respondent Board to take a decision on their representation after hearing all the parties. Noticing that paper publication was effected in that writ petition, anybody interested in the matter, was permitted to appear before the 1st respondent for hearing.