SUNDARESAN PILLAI Vs. DEVASWOM COMMISSIONER

JUDGEMENT

(1.) This DBP is registered on the basis of a report submitted by the learned Ombudsman with respect to the effective management of funds allotted in Mathapatasala.

(2.) Sri. Sundaresan Pillai has submitted a petition dtd. 13/3/2019 before the Ombudsman. In that petition, it is stated that the Mathapatasalas are functioning on the basis of a bye-law framed in the year 1980, which was subsequently amended in the year 2002.

(3.) The Children residing in the local vicinity of temples administered by the Travancore Devaswom Board, are enrolled as students in the designated Mathapatasala. It is further stated that 120 classes are conducted in the Mathapatasala and there is a prescribed syllabus. The facilities required for conducting the classes, including the payment of Honorarium, are to be arranged by the Board.