ARULMIGU VAITHIANATHASWAMY DEVASTHANAM Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) SINCE almost common issues are involved in these two writ petitions and the parties are also same, both the writ petitions were heard together and they are disposed of by means of this common order.

(2.) THIS is a litigation relating to the pay and emoluments of the employees of the temple in question. On 06.01.2012, while disposing of the writ petition in W.P.No.1465 of 2011 relating to the same issue, this court made an opening remark that the same was the third round of litigation between the priest and the employees on one hand and Arulmigu Vaithianathaswamy Devasthanam on the other hand over the fixation of pay and emoluments payable to the officers and servants of the petitioner temple. Therefore, undoubtedly, this is the fourth round of litigation on the same issue. This litigation has got its own long history which may be summarised as under.

(3.) LET me now, at the first, consider the validity of G.O.Ms.257, Tamil Development, Culture, Religious Charitable Endowments and Information Department, dated 30.06.2010 which is under challenge in W.P.No.13919 of 2012.