B.Sajikumar vs Travancore Devaswom Board

Anu Sivaraman, J

This writ petition is filed seeking the following reliefs :-

“(i) Issue a writ of certiorari or any other appropriate writ, order or direction, to call for the records leading to Exhibit P1 order posting the petitioner on special duty in Sabarimala for the upcoming annual festival Mandalam-Makaravilakku season and quash the same.

(ii) Issue a writ of mandamus or any other appropriate writ, order or direction, directing the 2nd respondent to consider and pass orders on Exhibit P3 as early as possible after affording an opportunity of being heard.”

Heard the learned counsel for the petitioner and the learned Standing Counsel appearing for the respondent Devaswom Board.

It is submitted by the learned counsel for the petitioner that the petitioner is a Karazhma employee of the Travancore Devaswom Board. He has been issued with Ext.P1 order posting him on special duty at Sabarimala for the upcoming Mandala-Makaravilakku festival. It is submitted that the petitioner is suffering from several serious ailments and that he has been issued with medical certificates evidencing this fact. The petitioner, therefore, has submitted Ext.P3 representation before the 2nd respondent and seeks an expeditious consideration of the same.

Having heard the learned Standing Counsel also, there will be a direction to the 2nd respondent to take up Ext.P3 request made by the petitioner and to consider and pass orders on the same, taking note of the medical certificate produced by the petitioner also. Appropriate orders shall be passed within a period of two weeks from today. The petitioner shall make available a copy of this judgment along with a copy of the writ petition before the 2nd respondent for compliance.

This writ petition is ordered accordingly.