S.MADHU Vs. TRAVANCORE DEVASWOM BOARD

JUDGEMENT

(1.) According to the petitioner, petitioner was the Administrative Officer of Pandalam Valiyakoickal Devaswom and he was duty bound to conduct 'Annadanam' as per Ext.P1 order of the Board during 'Mandalam-Makaravilakku' for the years ME 1191 and ME 1192. According to the petitioner, the Board had given only Rs.25 lakhs as advance, however petitioner had to spent an amount of Rs.88,48,013/- and inspite of the earnest efforts of the petitioner, the balance amounts are not paid to the petitioner. Thereupon petitioner has submitted Ext.P12 representation before the Board, which is pending consideration, it is thus seeking appropriate directions, this writ petition is filed.

(2.) Having heard learned counsel for the petitioner and the learned Standing Counsel for the respondents, there will be a direction to the 1st respondent to consider Ext.P12 in accordance with law, and attain finality at the earliest and at any rate, within two months from the date of receipt of a copy of this judgment, after providing an opportunity of participation and hearing to the petitioner.