U.P.M. RAJENDRA VELAR, PRESIDENT OF ARCHAGAR SANGAM,VETTUDAYAR KALIAMMAN TEMPLE KOLLANGUDI VILLAGE Vs. THE COMMISSIONER, HR & CE ADMN DEPT., CHENNAI AND THE EXECUTIVE OFFICER O/O VETTUDAYAR KALIAMMAN TEMPLE, KOLLANGUDI VILLAGE

JUDGEMENT

(1.) THE petitioner prays for the issue of a writ of certiorarified mandamus calling for the records of the first respondent in RP.No.21 of 2 001, D -2, dated 25.3.2002 on the file of the Commissioner, HR & CE Administration Dept., Chennai, and quash the same.

(2.) HEARD Mr. W.C.Thiruvengadam, learned counsel appearing for the petitioner and Mr.G. Sukumar, Special Government Pleader, appearing for H.R & C.E., taking notice for the respondents.

(3.) MR .W.C. Thiruvengadam, learned counsel heavily relied upon the order of P.SATHASIVAM,J., in Executive Officer, Sri Rajagopalaswamy Devasthaman, Mannagudi Vs. Raghava Dikshidar and others, reported in, 2001 (1) L.W.544. In the said pronouncement, the Learned Judge held that a notice is required before determining the increase in fees for the ticket for the services in the temple pursuant to the resolution of the Board of Trustees. This court is of the considered view that on facts, the case on hand is clearly distinguishable as there is no decrease in the emoluments, but there is some increase of the share, but it may not proportionate to the increased rate of collection of tickets, besides it has been effected after notice and considering the objections raised.