R.VIGNESH Vs. JAISON DISTRICT COLLECTOR

JUDGEMENT

(1.) In the captioned writ petition an order made by the third respondent being order dtd. 5/5/2016 bearing reference Na.Ka.No. 258/2016/E1 (hereinafter 'impugned order' for the sake of brevity, convenience and clarity) has been assailed by one of the five respondents in that order, namely respondent No.1 (Dr.R.Vignesh).

(2.) Mr.S.R.A.Ramachandran, learned Additional Government Pleader for respondents and Mr.S.Manohar, learned private counsel for Executive Officer of 'Arulmigu Subramaniyaswamy Thirukovil, Thirupparankundram, Madurai 625 005' (hereinafter 'said Temple' for the sake of convenience and clarity) are before this Court.

(3.) To be noted, the Executive Officer of said Temple for whom private counsel is appearing is in the rank of Deputy Commissioner Tamil Nadu Hindu Religious & Charitable Endowments Department (hereinafter 'TNHR&CE Dept' for the sake of convenience and clarity).