V M SANTHOSH Vs. T K VIJAYARAGHAVAN

JUDGEMENT

(1.) This application has been moved under Section 69 of the Travancore-Cochin Hindu Religious Institutions Act, 1950 praying for an order removing respondents 1 to 3 from the post of President and Members of the Cochin Devaswom Board and constitute an enquiry by an independent agency and fix the liability and recover the same in accordance with law.

(2.) Applicant claims to be member of Hindu community and is a devotee. He has annexed various newspaper reports to the application. He submits on the basis of the facts disclosed in the newspaper reports that a de novo enquiry be ordered.

(3.) Counsel appearing for the Devaswom Board opposed the said prayer. Counsel submitted that the term of the second respondent is already over and therefore the question of removing him does not arise. Further counsel submitted that there is no basis in the allegations raised against the member individually. Maintainability of the application was also questioned and contended that the application can be posted only by the single judge and not before the Division Bench.