GURUVAYUR DEVASWOM Vs. VENUGOPAL T K

JUDGEMENT

(1.) The writ petitioner/ Guruvayoor Devaswom aggrieved by the direction in the judgment dated 31st January 2018 in W.P(C)No.20219 of 2017, to bifurcate and separate the responsibility to do the maintenance works of the water supply wing from the Electrical Section of the Devaswom, has filed this review petition.

(2.) The learned counsel for the Guruvayoor Devaswom has submitted that the functioning of the electrical and the water supply wing is treated as a single unit after coming into force of Act 1978 and there is only a common store for supply of materials and it is functioning under the supervision of one store keeper. Materials required for repairing works have to be reported to the store keeper through the Assistant Engineer (Electrical). He has only to verify the work done by the plumbing inspectors for recommending bills. If maintenance/repairing works of electrical wing and water supply wing are bifurcated, that would create difficulties in claiming materials required for the staff and to get the bill sanctioned. He further argued that more over if the said direction is complied with, the Devaswom Board will have to meet additional expenditure by appointing additional staff for water supply works.

(3.) We have heard the learned counsel for the Devaswom as well the learned counsel for the respondent/petitioner.