JATHAVETHAN NAMBOODIRI Vs. COCHIN DEVASWOM BOARD

JUDGEMENT

(1.) THESE matters have been posted together in the light of the questions of law raised, which may have an impact in all these cases.

(2.) W .P.(C) No.20023/2011 relates to the affairs of Thiruvazhiyadu Narasimha Swami Temple, coming under the Cochin Devaswom Board. W.P.(C) No.23710/2011 is one relating to the complaint regarding abolition of Kazhakam in Kulappuramangalam Siva Temple. D.B.P.No.116/2011 is a suo motu proceeding instituted based on the report of the learned Ombudsman for Cochin Devaswom Board, viz. C.D.B. Report No.42/2012. D.B.P.No.135/2011 is also a similar one based on C.D.B. Report No.11/2012 which concerns Karanma Kazhakakkars in Thiruvillwamala Temple under the Cochin Devaswom Board.

(3.) ANOTHER grievance is that the Board is paying the value of paddy in cash @ Rs.15/- for one para of paddy in implementation of one of the terms of Vachozhivu Adharam. This is less than the rate of paddy in Palakkad District. It is submitted that Kshethra Chaithanyam has been reduced because of the total neglect of the Temple by the Devaswom Board. The petitioner had approached the learned Ombudsman earlier by Ext.P5 application wherein Ext.P6 order has been passed. It is submitted that the petitioner's interest is only to maintain the Temple by conducting the poojas, rituals and other religious ceremonies properly as existed while transferring it to the Devaswom Board.