T.BALAJI KRISHNASWAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Public Interest Litigation is filed by a practising Advocate of this Court, seeking a direction to the third respondent to give effect to Sec. 25-A(d) of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959, by receiving affidavits from individual persons, who seek to be appointed as Trustees for public temples and upload the same into the website as contemplated under Sec. 4(2) of the Right to Information Act, 2005.

(2.) As per Sec. 7 and 7(A) of the HR & CE Act, which is amended in the year 1996, an Advisory Committee and District Committee were sought to be constituted to receive applications from persons, who intend to be considered for appointment as Trustees by the Advisory Board constituted under Sec. 7 of the Act. Sec. 26 of the HR & CE Act, prescribes a condition for a person to be considered as a Trustee. The appointment of Trustees for the purpose of administration of temple is to prevent malpractice in the administration.

(3.) Sec. 25-A of the HR & CE Act, reads as follows: