PACHAIYAPPAS TRUST BOARD Vs. ADVOCATE GENERAL

JUDGEMENT

(1.) Heard the learned counsel appearing for the applicant and the learned Government Advocate appearing for the respondent and Mr.Murugendran appearing for the existing Trustees through video conferencing.

(2.) This application has been filed to grant approval for the appointment of Thiru S. Vignesh as Personal Secretary for the President of the Pachayappas Trust Board, Chennai.

(3.) It is an undisputed fact that Mr. Justice P.Shanmugam has been appointed as Interim Administrator by this Court Order dated 14.06.2018 in O.A.No.283 of 2018 and A.No.2624 of 2018 to administer the properties of the Trust. In pursuant to the same, the Interim Administrator has taken incharge of the Trust. In the above application, this Court has also directed to hold elections to the Trust. However, elections have not been over and the elections conducted is also subsequently interfered by the subsequent Orders of this Court. Thereafter, this Court by its detailed Order dated 18.12.2019 modified the original scheme and appointed Interim Administrator as the President of the Pachayappas Trust. It is also clear that the scheme of the Trust has been modified holding that the President of the Trust shall be appointed by the Madras High Court from time to time and former Judge of the High Court Mr.Justice P.Shanmugm was appointed as the President and his tenure is for a period of two years and his appointment shall be extended for one more tenure. In case of vacancy arises, in case of his resignation, the President shall be appointed as per the guidelines of this Court.