VISHNU KURUKKAL Vs. TRAVANCORE DEVASWOM BOARD

JUDGEMENT

(1.) It is submitted by the learned Standing Counsel appearing for the respondents that Travancore Devaswom Board has decided to appoint the petitioner as Watchman from the list prepared on 09.7.2012. It is submitted that formal orders are to be issued by the Commissioner.

(2.) There will accordingly be a direction to the 2 nd respondent to issue formal order of appointment to the petitioner within a period of two weeks from the date of receipt of a copy of this judgment. In view of the fact that the Board has decided to appoint the petitioner, I am of the opinion that the writ petition can be closed. The contentions of the petitioner with regard to the date of his appointment as also his claim to seniority are left open.

(3.) The writ petition is ordered accordingly.