LAWS(MAD)-2022-5-42

KANDASAMY Vs. STATE OF TAMIL NADU

Decided On May 19, 2022
KANDASAMY Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) The writ on hand has been instituted to direct the respondents 1 to 10 to constitute a committee and conduct enquiry in respect of the 11th respondent's sudden enhancement of financial and social status at the cost of public interest by using the organization of Thiruthondar Sabhai as an instrument to interfere in the administration of the Hindu temples in the State of Tamil Nadu and consequently take action on the basis of such an enquiry, after hearing the 11th respondent and the affected members of the Public.

(2.) The learned Senior Counsel appearing on behalf of the petitioner mainly contended that the 11th respondent is a whistle-blower and filing number of Public Interest Litigations, more specifically, regarding the temple activities across the State of Tamilnadu. He is filing writ petitions for initiation of action against the officials of the Hindu Religious and Charitable Endowments [HR&CE] Department and the temple authorities viz., Trustees etc. While doing so, the 11th respondent is excessively acting inside the temple premises and further threatening the officials and staff of the temples.

(3.) The learned Senior Counsel further reiterated that the 11th respondent is interfering with the peaceful worship of deity inside the temple by the ordinary devotees. In view of the fact that the 11th respondent is acting excessively by abuse of his position as a whistle-blower, the petitioner has chosen to file the present writ petition.