P P VENUGOPAL Vs. TRAVANCORE DEVASWOM BOARD; DEPUTY DEVASWOM COMMISSIONER; ASSISTANT DEVASWOM COMMISSIONER; DEVASWOM MANAGER

JUDGEMENT

(1.) The matter relates to the affairs of Sree Mookambika Temple, North Paravur. Proceedings were initiated based on a complaint No.254/2012 filed by one Sri.P.P.Venugopal. The complaint relates to the removal of steps in the temple tank as well as collection of Rs.250/- for Thattam Nivedyam. In the detailed report No.182/2012 filed by the learned Ombudsman, in paragraph 4, the details of the complaint are mentioned. They are to the effect that in the Temple tank anti-social activities are going on, on account of lack of supervision by the Temple employees. There is dumping of waste in the Temple tank by others. There is also trespass in Devaswom land. Necessary action is required in the matter.

(2.) After referring to various aspects, the learned Ombudsman has in paragraph 7 concluded that the Temple tank at present is not attended to properly and very few people take bath in the tank.

(3.) With regard to Vazhipadu items, after referring to the reply of the Devaswom Officer, it is stated that steps will have been taken to effect changes in the vazhipadu item namely Thattam Nivedyam.