MANAGEMENT OF SRI VENKATARAMANA TEMPLE AND SRI HALE MARIYAMMA TEMPLE KAPE UDUPI DISTRICT Vs. DEPUTY LABOUR COMMISSIONER AND APPELLATE AUTHORITY

JUDGEMENT

(1.) THESE petitions are taken up for consideration together, since the issues involved are identical.

(2.) IN the first of the petitions, the Trustees who manage the Sri venkataramana Temple and Hale Mariyamma Temple, Kapu, Udupi district are the petitioners on behalf of the two temples. The challenge is to an order by the Assistant Labour Commissioner and Controlling authority, (under the Payment of Gratuity Act, 1972) Mangalore, as well as an order passed by the Deputy Labour Commissioner, Hassan Region, hassan, dismissing the appeal against the order of the former.

(3.) IT is the contention of the petitioners that the temples are managed by the Goudasaraswatha Brahmin community, a religious denomination. And that the State has no control over the administration of these temples as there are no statutory provisions applicable to them.