G.SIVASUBRAMANIYAM Vs. ADVOCATE GENERAL

JUDGEMENT

(1.) ALL these applications relate to the functioning of the management of the Pachaiyappa's Trust running under the new scheme framed by this court. Hence all were grouped together and a common order is passed.

(2.) APPLICATION No.4062 of 2012 : This application is filed by the 4 remaining trustees of the Pachaiyappa's Trust elected in the elections held during the year 2009. In this application, the relief claimed by them is for permitting them to conduct the elections and to fill up the five vacancies. Out of 5 vacancies, two are to be elected by the Hindu members of the Senate of the University of Madras, one to be elected by the Pachaiyappa's Trust Board College Council and two to be elected from amongst the electoral college consisting of all the approved teachers from all the colleges of Pachaiyappa's Charities.

(3.) IN these matters, notice was issued to the learned Advocate General. The learned Advocate General appeared personally at the first instance and also deputed Mr.Arvind Pandian, learned Additional Advocate General led by Mr.E.Sampath Kumar, learned Special Government Pleader (Education). It was the stand of the learned Advocate General that in the circumstances of the case, the matter can be dealt with by the court appropriately and whatever directions issued by this court will be carried out by him.