INDIC COLLECTIVE TRUST Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) We have heard the parties.

(2.) The writ petition has been filed seeking a direction to the respondents to recall all the Executive Officers, who are functioning in different temples without any valid appointment.

(3.) The second petitioner, appearing in person, submits that in non hereditary temples, the Commissioner, Hindu Religious and Charitable Endowment Department appointed Executive Officers without authority of law and even if such appointment is made, they continue to be in service beyond the period of five years, which is not permissible. The records show that the appointment was made without disclosing the period and the Executive Officers so appointed were allowed to continue beyond the period of five years in violation of the relevant Rules.