D NATESAN PILLAI Vs. S KARTHIKEYAN

JUDGEMENT

(1.) This Civil Revision Petition has been filed to set aside the proceedings of the Scheme Judge (Subordinate Judge), Thiruvarur, dated 22.4.2009, in so far as it relates to the appointment of the respondent, as a member of the Board of Trustees of the Anbanathapuram Vahaiyara Charities Trust, Thirunindalur, Mayiladuthurai, Nagapattinam District, under the general category.

(2.) The above civil revision petition has been filed by the petitioner against the fair and decretal order of the Scheme Judge (Subordinate Judge), Thiruvarur, dated 22.4.2009, rejecting the application of the petitioner for his appointment, as a member of the Board of Trustees of the Anbanathapuram Vahaiyara Charities Trust, (hereinafter referred to as `the Trust").

(3.) The petitioner has stated that the Trust is running many educational institutions, for the past several decades, which are reputed institutions, in the field of education, in the State of Tamil Nadu. The Trust is being managed, as per the amended Scheme Decree, dated 22.3.2002, in O.S.No.234 of 1994, on the file of the Principal Subordinate Judge, Mayiladuthurai. As per the scheme decree, the Chairman and five of the trustees of the charity shall be elected from the five families of Anbanathapuram Vahaiyara, namely, Anbanathapuram, Eanadhimangalam, Kargudi, Pallavarayanpettai and Genganaputhur, besides another member to be elected, under the general category, who shall also be from among the members of the five families.