NARAYANAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) THE only question canvassed before us is whether second respondent Assistant Commissioner (Administration) has got jurisdiction to issue Ext. P4 order of suspension against the appellant who was the Manager of sree Pariyanampatta Devaswom. appellant-petitioner maintained the stand that he was appointed as Manager of the Devaswom by the Board of Trustee. THErefore, if at all he can be suspended the same can be done only by the Board of Trustee and not by the Assistant Commissioner. Learned Single Judge however has taken the view that since continuance of the Manager is subject to S. 102 (i) and (x) (ii) of the Hindu Religious and Charitable Endowment Act, it cannot be said that Assistant Commissioner of Hindu Religious and Charitable Endowment department is without any authority or control over the functioning of the manager. Learned Single Judge also placed reliance on the decision of this court in Madhavan Nair v. Commissioner for H. R. & C. E and Ors. (1963 KLT 480) where this Court took the view that Commissioner has got the power to suspend the Executive Officer pending enquiry into grave charges.

(2.) LEARNED counsel appearing for the appellant Sri. E. Subramon i submitted that S. 100 (2) (p) and (x) (ii) of the Hindu religious and Charitable Endowment Act, 1951 would not give any power to the assistant Commissioner to place the petitioner under suspension. According to the counsel, R. 16 of the Rules and S. 100 (2) (p) and (x) (ii) of Act 1951 enables the appointing authority to place an Executive Officer under suspension pending enquiry into grave charges. Counsel submitted that even under S. 102 (p) and x (ii) of Act 1951 second respondent or the Commissioner being not the appointing authority could not place an employee under suspension even pending disciplinary proceedings. Counsel further submitted that Manager would not satisfy the definition of Executive Officer under R. 1 of the Rules framed under S. 100 (2) (x) (ii) of the Act, 1951. It is also his contention that order of suspension is also not traceable under the Kerala Civil Services (Classification, Control and appeal) Rules, 1960 since the same is not made applicable.

(3.) WE are therefore of the view that the Manager appointed under the Scheme would come within the expression "executive officer". In this connection reference is also made to R. 11 which deals with sanction of leave to the Executive Officer. In that Rule the expression "appointing authority" takes in Area Committee, Assistant commissioner or the Deputy Commissioner, as the case may be. R. 15 confers powers on the appointing authority to impose punishment on the Executive officer after following the procedures laid down in R. 16. R. 16 also says that executive Officer may be placed under suspension pending enquiry into grave charges, where such suspension is necessary in the public interest and in the interest of religious institution concerned. Since the Manager satisfies the definition of Executive Officer, we are of the view that the appointing authority under the Act has got the jurisdiction to take disciplinary proceedings including suspension against the appellant. This view is in accordance with the principle laid down in Madhavan Nair v. Commissioner for h. R. & C. E and Ors. (1963 KIT 480) as well as the Bench decision of this court in M. Vittal Bhat v. Srimad Anantheswar Temple, 1978 (1) SLR 772.