A.RAVICHANDRAN Vs. PRINCIPAL SECRETARY/COMMISSIONER

JUDGEMENT

(1.) Heard the learned counsel appearing for the writ petitioner and the learned Special Government Pleader appearing for respondents 1 to 3 and the learned counsel appearing for the fourth respondent.

(2.) The writ petitioner had given a complaint dated 15.06.2020 against the fourth respondent herein and wants this Court to direct respondents 1 to 3 to take action on the said complaint.

(3.) The complaint pertains to the manner in which the fourth respondent is discharging his duty as a trustee of Arumighu Thayamangalam Muthumariyamman temple, Sivagangai District. According to the petitioner, the fourth respondent is indulging in the acts of misappropriation and he is acting against the interests of the temple.