PERIYANAMBI NARASIMHA GOPALAN Vs. THE SECRETARY TO GOVERNMENT TOURISM, CULTURE AND RELIGIOUS ENDOWMENTS DEPARTMENT, GOVERNMENT OF TAMIL NADU AND ORS.

JUDGEMENT

(1.) The petitioner herein has come forward to file this writ petition seeking transparency with respect to the trustees functioning in the respective Temples by way of publishing the entire particulars pertaining to him or her including the contact number and the number of concerned authority who could furnish the information.

(2.) Heard the petitioner/party-in-person and the learned Special Government Pleader appearing for the respondents.

(3.) The petitioner submitted that the particulars of the trustees are not displayed in the notice board of the respective Temples though it has been stated in the counter affidavit. The bare and minimum particulars pertaining to them will have to be made known to the public. The public may be in a position to contact them to address their grievances. Their profession also will have to be published. After all, a member of the general public is entitled to know who is running the affairs of the Temple.