SRI RAMACHANDRA JOGI Vs. THE COMMISSIONER FOR

JUDGEMENT

(1.) The petitioner is before this Court assailing the order dated 07.08.2010 impugned at Annexure-K to the petition.

(2.) The petitioner contends that he has right to be appointed as the Archak in the Huliraya Siddeshwara Temple, Kodachadri Hills in Hosanagara Taluk, Shimoga District. According to the petitioner, the respondent No.6 was appointed as Archak on a temporary basis and since, the Managing Committee of the temple did not find it suitable to continue him as the Archak, a decision was taken through the resolution as at Annexure-C to dispense with the services of the respondent No.6 as Archak and in that light, the petitioner contends that, the petitioner having a right is required to be appointed as the Archak.

(3.) Pursuant to such decision being taken, the respondent No.1 through the Official Memorandum dated 09.04.2009 had approved the action. In that view, the petitioner contends that the right of the petitioner to work as Archak in the said temple has become absolute and the order impugned dated 07.08.2010 whereby, such Official Memorandum issued by the respondent No.1 on 09.04.2009 being recalled is without jurisdiction and without application of mind and therefore, the order impugned dated 07.08.2010 is liable to be set aside and the petitioner is to be appointed as the Archak of the temple.