MOHANDAS Vs. GURUVAYOOR DEVASWOM

JUDGEMENT

(1.) C. M. P. 37116/1999 is filed by one K. Mohandas, Commissioner, Guruvayoor Devaswom to permit the Guruvayoor Devasom to appoint a new Counsel in the place of Shri K. Radhakrishnan for conduct of the cases of the Devaswom. Since the Commissioner, Guruvayoor Devaswom was-not a party to the Original Petition No. 16192/1999 permission is sought now to implead himself as a party, which was ordered in C. M. P. 34451/1999. It is stated in the affidavit that in the light of certain developments in relation to the conduct of cases on behalf of the Guruvayoor Devaswom it has become necessary to change the counsel representing the Devaswom and appoint a new counsel to represent the Devaswom in Courts and to advise the Devaswom on legal matters. While going through the affidavit, we found certain derogatory remarks against the present Counsel Shri K. Radhakrishnan. It is stated by Mr. K. Mohandas, the Commissioner that the said Shri K. Radhakrishnan is not able to handle effectively the cases entrusted to him by the Devaswom. Similar remarks have also been made by Dr. V. M. Gopala Menon, the Administrator in the affidavit sworn to by him on 1-9-1999 against Shri K. Radhakrishnan. We are of the opinion that the said derogatory remarks are totally unwarranted and also against facts. Shri K. Radhakrishnan has been appearing as a Counsel before this Court on several occasions and has very effectively and efficiently handled the cases on behalf of the Guruvayoor Devaswom and on behalf of other litigants. At this juncture, the learned Special Government Pleader came forward to delete those derogatory remarks and accordingly he deleted those offending portions against Shri K. Radhakrishnan in Para. 5 of the affidavit filed by Mr. Mohandas and the derogatory remarks made in Para. 2 of the affidavit filed by Dr. Gopala Menon.

(2.) WE shall now come to the prayer asked for by the Commissioner and the Administrator to permit the Guruvayoor Devaswom to appoint a new counsel in the place of Shri K. Radhakrishnan for conduct of the cases of the Devaswom. In our opinion, neither the Commissioner nor the Administrator of the Devaswom has any authority to exercise the powers and functions of the Committee. The "committee" is defined under S. 2 (C) of the Guruvayoor Devaswom Act, hereinafter referred to as "the Act", which means the Guruvayoor Devaswom Managing Committee constituted under S. 3. S. 3 deals with incorporation of the Committee. Under S. 3, the administration, control and management of the Devaswom shall be vested in a Committee constituted in the manner hereinafter provided. S. 4 deals with composition of the Committee. S. 4 (1) reads thus :- " 4. Composition of Committee :- (1) The Committee shall consist of the following members, namely :- (a)the Zamorin Raja; (b)the Karanavan for the time being of the Mallisseri Illom at Guruvayoor; (c)the Thanthri of the Temple, ex officio; (d)a representative of the employees of the Devaswom nominated by the Hindus among the Council of Ministers; (e)not more than five persons, of whom one shall be a member of a Scheduled Caste, nominated by the Hindus among the Council of Ministers from among persons having interest in the Temple. " It is not in dispute that the entire Committee which was constituted in July, 1996 is not in office except the three members, viz. , (a) the Zamorin Raja, (b) the Karanavan for the time being of the Mallisseri Illom at Guruvayoor, and (c) the Thanthri of the Temple, ex officio. It is also not in dispute that the representative of the employees of the Devaswom nominated by the Hindus among the Council of Ministers and the five persons nominated by the Hindus among the Council of Ministers from among persons having interest in the Temple have resigned their posts. At present the Committee consists of only the following three members, viz. , the Zamorin Raja, the Karanavan for the time being of the Mallisseri illom at Guruvayoor and the Thanthri of the Temple, ex officio. S. 7 deals with the meetings of the Committee. S. 7 reads as follows : " 7. Meetings of the Committee:- (1) The Committee shall maintain its Office at such place or places at Guruvayoor as the Committee may determine, for the transaction of its business. (2)Every meeting of the Committee shall be presided over by the Chairman and in his absence by a person elected for the purpose by the members present from among themselves. (3)No business shall be transacted at any meeting of the Committee unless at least three members thereof are present. (4)Questions arising at a meeting of the Committee shall be decided by a majority of the votes of the members present thereat, and the Chairman or the person presiding shall have and exercise a casting vote in the case of equality of votes. " Sub-section (3) of S. 7 says that no business shall be transacted at any meeting of the Committee unless at least three members thereof are present. S. 7 (4) says that the questions arising at a meeting of the Committee shall be decided by a majority of the votes of the members present thereat and the Chairman or the person presiding shall have and exercise a casting vote in the case of equality of votes. The Administrator is appointed under S. 14 of the Act. The Administrator is appointed by the Committee, who shall be an officer of the Government not below the rank of Deputy Collector from among a panel of names furnished by the Government. No person shall be appointed under sub-s. (1) unless he professes the Hindu Religion and believes in temple worship. The Administrator appointed under the Act shall hold the office until the appointment of an Administrator under sub-s. (1) or until the expiry of a period of three months from such commencement, whichever is earlier. S. 17 deals with the powers and duties of Administrator. The Administrator shall be the Secretary to the Committee and its Chief Executive Officer and shall, subject to the control of the Committee, have powers to carry out its decisions in accordance with the provisions of the Act. He shall arrange for the proper collection of offerings made in the Temple and shall have power to incur expenditure not exceeding five thousand rupees to meet unforeseen contingencies during the interval between two meetings of the Committee. S. 19 deals with appointment of officers and employees. Appointment of all officers and other employees of the Devaswom shall be made by the Committee. Sub-s. (2) of S. 19 says that ten per cent of the posts in each grade of the officers and other employees of the Devaswom shall be reserved for the Scheduled Castes and Scheduled Tribes, of which one fifth shall be reserved for the Scheduled Tribes. S. 19 (3) says that selection of the officers and other employees of the Devaswom may be made by sub-committees constituted by the Committee from among its members, provided that the selection of employees to be in charge of the rituals and other ceremonies of the Temple shall not be made by any sub-committee of which the Thantri of the Temple is not a member. Sub-s. (4) of S. 19 states that the procedure for the selection and appointment of officers and other employees of the Devaswom shall be such as may be determined by the Committee by regulations made in this behalf, subject to the provisions of sub-s. (1), (2) and (3) of S. 19.

(3.) THE prayer in C. M. P. 37861/1999 is to permit the Commissioner and the Administrator to take steps to select and appoint 'melsanthi' of the Guruvayoor Temple immediately. THE prayer in C. M. P. 36526/1999 are three fold, which are as follows:- " (a)for the selection and appointment of Melsanthi of Guruvayoor Sree Krishna Temple for a period of six months; (b)for the selection and appointment of ten Sopanam Watchmen at Guruvayoor Sree Krishna Temple for a period of six months; (c)further be pleased to grant approval for the decision of the Thantri to dispute in his absence His Son Thantri Brahmasree Dinesan Namboodirippad to perform the functions of the Thantri and to conduct the selection of Melsanthi, Bhandaram counting and to take golden 'kolam' from double locker for Ashtami Rohini festival". We have already held in paragraphs above that the Commissioner and the Administrator have no authority or jurisdiction or power to exercise the powers of the Committee to appoint a counsel for Guruvayoor Devasworn. THE reasons stated in the paragraphs above will apply to these applications as well. We, therefore, direct the three members of the Committee mentioned under sub-clauses (a), (b) and (c) of S. 4 (1) to exercise the power under S. 19 of the Act to select the Melsanthi. It is pointed out to us that if the selection process of Melsanthi is not done immediately, a serious situation of there being no Melsanthi will arise for the Temple after 1. 10. 1999. We agree with the above submission. It is stated that the Chief Priest (Melsanthi) of the Temple is appointed for a period of six months from among Namboodiris from specified families in specified Villages and having specified religious attainments and qualifications. It is stated that after the selection of Melsanthi, he has to purify himself by undertaking prayers within the temple precincts for two weeks and only thereafter can the person assume charge as Melsanthi and begin to discharge the functions of the Melsanthi. In view of the above, we permit the three members of the Committee to initiate the selection process of Melsanthi by inviting applications through notification, if it has not already been notified. THEy may scrutinise the applications and select a qualified person as per custom and regulation. THE process of selection of Melsanthi for the next term has to be completed at least fifteen days prior to the expiry of the term of the existing Melsanthi, ie. , in the present case 30. 9. 1999. We, therefore, direct the Committee to select the new incumbent and permit him to enter as Melsanthi on 30. 8. 1999 as required by the age old custom of the temple.