CHANDU Vs. TRAVANCORE DEVASWOM BOARD

JUDGEMENT

(1.) The petitioners who are devotees of Ambalappuzha Sree Krishna Swami temple (hereinafter referred to as the 'temple') have approached this Court challenging the extension of the period of the Temple Advisory Committee (TAC) of the temple by the Travancore Devaswom Board.

(2.) As per the bye laws for the formation of Temple Advisory Committees in temples under the Travancore Devaswom Board approved by this Court, the term of office of the said Committees is for a period of 2 years from the date of approval of the election by the Devaswom Commissioner. The TAC of the temple was granted approval by the 2nd respondent Devaswom Commissioner w.e.f. 27.02.2019 and the term of the TAC was up to 27.02.2021.

(3.) According to the petitioners, there were complaints against the functioning of the TAC. The present TAC submitted application for extension of their period before the 3rd respondent Assistant Devaswom Commissioner on 25.01.2021. The extension of term was sought for by the TAC on the ground that, though the work on the western entrance of the temple and the adjoining gates have been completed by the TAC, they want to make the pavement of tiles at the entrance gate more attractive. They sought for extension of term of the TAC by two years.