ANANDALWAN Vs. STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) THESE petitions are heard and disposed of by this common order as they pertain to the same subject matter.

(2.) THE petitioner in WP 7858/2008 seeks to challenge the validity of the order of the third respondent dated 28.5.2008, the order of the second respondent dated 29.5.2008 and the order of the fourth respondent dated 30.5.2008. In so far as these orders direct the adornment of an ornament comprising of Vadagalai nama on the deity of Shri Cheluvanarayanaswamy Temple and Shri Yoganarasimhaswamy temple at Melukote, Mandya District.

(3.) THE learned Senior Advocate Shri N. Devadas appearing for respondents 5 and 6, on the other hand, questions the very maintainability of the petition and it is pointed out that the petitioner in WP 7858/2008 is an archak admittedly employed by the department and unless the petitioner lays down office, he would not be in a position to question the directions issued by the authorities.