MARTHANDA VERMA (DEAD) TH. LR AND ANOTHER Vs. STATE OF KERALA AND OTHERS
LAWS(SC)-2014-4-170
SUPREME COURT OF INDIA (FROM: KERALA)
Decided on April 24,2014

Marthanda Verma (Dead) Th. Lr And Another Appellant
VERSUS
STATE OF KERALA AND OTHERS Respondents

JUDGEMENT

- (1.)Mr. K.K. Venugopal, learned senior counsel for the petitioners in SLP (C) Nos. 11295 of 2011 and 12361 of 2011 submits that the Executive Officer and Administrative Officer of the Sree Padmanabha Swamy Temple (for short "Temple") have voluntarily desired to go on leave for four months.
(2.)We accept his statement.
(3.)Mr. K.N. Satheesh, IAS, Director, Higher Secondary Education, Government of Kerala is, for the time being, appointed as the Executive Officer of the Temple until further orders.


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