SURESH KUMAR Vs. COCHIN DEVASWOM BOARD

JUDGEMENT

(1.) The petitioners have approached this Court with the following prayers :

(2.) Heard the learned counsel for the petitioners as well as the learned standing counsel for the Devaswom Board.

(3.) The crux of the grievance projected by the petitioners is that instead of giving effect to Ext. P2 in connection with the constitution of the Temple Advisory Committee in terms of Ext. P1 Bye law, some of the members have been replaced and substituted by the 4th respondent as per Ext. P3, which is contrary to the relevant provisions of law, guidelines and norms. It is stated that, out of the total 19 persons nominated by the 4th respondent, 10 persons have been replaced and nominated by the 3th respondent as per Ext. P Ext. P5 giving particulars of the persons who have been newly nominated as members of the committee, also showing the particulars of the office held by them. This is sought to be interdicted by this Court by filing this writ petition.