ANGALAMMAN KOIL, REP BY TRUSTEE V PITCHAI PILLAI Vs. ASSISTANT COMMISSIONER, HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS DEPARTMENT AND FIT PERSON/EXECUTIVE OFFICER

JUDGEMENT

(1.) Though the matter has been listed for considering the Miscellaneous Petitions, with the consent of the counsel appearing for the parties, the main writ petition itself is taken up for final disposal.

(2.) The Petitioner temple through its Trustee has filed the present writ petition to quash the order passed by the first Respondent, dated 20.10.2009, appointing the second Respondent as Fit Person/Executive Officer for the temple.

(3.) It is the grievance of the Petitioner that he has been appointed as Trustee and he is taking care of the welfare of the temple and the order passed appointing the second Respondent as Fit Person/Executive Officer is against the principles of natural justice and it is liable to be quashed.