M MANIKANDAN Vs. GURUVAYUR DEVASWOM MANAGING COMMITTEE

JUDGEMENT

(1.) The petitioner in WP(C) No.24122 of 2015 is the appellant herein, who is aggrieved by the impugned judgment of the learned single judge dated 17.10.2016 refusing to grant the following prayers sought for by the petitioner:

(2.) The facts in brief are thus:

(3.) On the petitioner being exposed, he was placed under suspension w.e.f. 15.11.2008. A preliminary enquiry was conducted by Sri.K.A.Easwaran Pillai, a member of the Committee and he found overwhelming evidence against the petitioner with regard to the misappropriation.