BEERALINGESHWARA TEMPLE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the order dtd. 25/3/2022 passed by the second respondent. The petitioner is Sri.Beeralingeshwara Temple. The dispute appears to be between the fifth respondent and the Government with regard to the fifth respondent being appointed as Archak at the temple i.e., the petitioner. The Archak - fifth respondent was removed from his post which was called in question by him before this Court in W.P.No.9239/2021 c/w. W.P.Nos.9257/2020, 11842/2020. A Co-ordinate Bench in terms of the order dtd. 5/7/2021 disposed of the writ petition directing the fifth respondent to approach the Appellate Authority by filing an appeal.

(2.) In those proceedings, the present petitioner had preferred an application seeking his impleadment into the proceedings. In the light of the matter being remanded back to the hands of the Appellate Authority, this Court passed the following:-

(3.) It was declared that the applicant - the present petitioner to seek impleadment in the appeal that was to be filed by the fifth respondent - petitioner therein and if such an application is made, the same should be considered and appropriate orders to be passed in accordance with law.