(1.) HEARD the learned counsel for the appellant, learned standing counsel appearing for respondents 1 to 3 as well as the learned counsel appearing for the 5th respondent. No notice is being issued to the 4th respondent in view of the judgment which is being passed.
(2.) THIS writ appeal has been filed by the appellant against judgment dated 3rd July, 2015 in WP(C) No. 33903/2014. The learned Single Judge by the judgment dated 3rd July, 2015 dismissed the writ petition filed by the appellant. The appellant had come up in the writ petition praying for quashing Ext. P3 by which order, the Malabar Devaswom Board has appointed respondents 4 and 5 as non -hereditary trustees of the Devaswom and 5th respondent was also appointed as the Managing Trustee for a period of two years. The said order was issued by the Assistant Commissioner. Notification was issued by the Assistant Commissioner on 1/12/2012 inviting applications from persons for being appointed as non -hereditary trustees of Sree Njangattiri Bhagavathi Temple in Thrithala Village, which was followed by another notice, Ext. P2, extending the time for submitting application. One of the disqualification which was mentioned in clause 3 was;
(3.) LEARNED Single Judge by the impugned judgment has observed that petitioner, who was the Executive Officer, has no locus standi to file the writ petition. Learned Single Judge further observed that petitioner only relies on photograph produced as Ext. P9 to contend that 5th respondent is an officer bearer of a political party. Learned Single Judge opined that no reliance can be placed on such photograph and further the Board has filed a statement stating that Inspector of the Board had conducted an enquiry which revealed that the 5th respondent is not an active politician. Challenging the order of the learned Single Judge, writ appeal has been filed.