MALABAR DEVASWOM BOARD Vs. T.G. KRISHNAN

JUDGEMENT

(1.) We are disposing of these appeals together, since the issues involved in these are analogous, if not identical.

(2.) The question impelled is, if the Malabar Devaswam Board - which is statutorily constituted under the provisions of the Madras Hindu Religious and Charitable Endowments Act,1951 ('HR&CE Act for short) - can prohibit or impede the Trustees of Special Grade Devawasms under it, from implementing salary revisions on par with government servants.

(3.) As early as in the year 2015, a learned Bench of this Court, in WP(C)No. 13754 of 2014, delivered judgment answering the issue in favour of the employees; which was then followed in subsequent judgments, including in WP(C) No. 24492 of 2015 - a copy of which has been produced on record as Ext.P3 in WP(C)No.24001 of 2016, from which Writ Appeal No.1282 of 2018 has originated.