ANILKUMAR K Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is stated as much interested in the affairs of the Guruvayoor Devaswom, has approached this Court because of the callous inaction on the part of the respondent Devaswom in taking appropriate action, despite culmination of the disciplinary proceedings initiated against the 4th respondent. This is allegedly because of the influence of the 4th respondent wielding over the authorities of the Devaswom.

(2.) Heard the learned counsel appearing for the petitioner; the learned counsel appearing for the 4th respondent; the learned standing counsel appearing for the respondent Devaswom and so also the learned Government Pleader appearing for the first respondent.

(3.) The crux of the grievance projected before this Court is that the 4th respondent had indulged in some serious misconduct, pursuant to which an enquiry was conducted, finding him guilty of the misconduct levelled against him. Based on the proven misconduct, punishment of reduction of increment was imposed upon him, which however was not implemented because of the alleged influence of the 4th respondent over the Devaswom. It is stated that the 4th respondent happens to be a member who was nominated to the Managing Committee of the Devaswom 'representing the employees' and it was based on the said access that, the 4th respondent had managed things to avoid any punishment. This made the petitioner to approach this Court with the following prayers :