S RAVICHANDRAN Vs. DIRECTOR TAMIL NADU TOURISM DEPARTMENT

JUDGEMENT

(1.) THIS Writ Appeal is filed against the order made in W.P.(MD)No.11790 of 2010 wherein the appellants prayed for a Writ of Mandamus, directing the respondents to allow them to work as Tourist Guides in and around Meenakshi Amman Temple and other places in Madurai by issuing identity cards.

(2.) THE learned Single Judge dismissed the Writ petition by following the earlier Division Bench Judgment made in W.A.No.2343 of 2004 dated 08.08.2007. THE said Writ Appeal arose against an order passed by the learned Single Judge in W.P.No.8170 of 1996 dated 17.04.2003. THE Executive Officer of Shri Meenakshi Sundareswarar Thirukkoil, Madurai having aggrieved about the order of the learned Single Judge filed the above Writ Appeal and the same was allowed by the Division Bench by taking note of the guidelines issued for issuance of licence to Temple Guides. In paragraph Nos.3 to 6 the Division Bench held as follows: