D. BALASUBRAMANIAN Vs. COMMISSIONER

JUDGEMENT

(1.) By this common order, both Writ Petitions are being disposed W.P.(MD)No.5Q36 of 2011

(2.) The petitioner has prayed for quashing the impugned order / proceedings of the fourth respondent, the Trustee / Thakkar, dtd. 26/2/2021 bearing reference Na.Ka.No.1/2021.

(3.) By the impugned order / proceedings dtd. 26/2/2021, the fourth respondent had decided to conduct the temple festival in Aachiramavalli Amman Temple, Jengamarajapuram, Lalgudi Taluk, Trichy during 2021 by stating that there was no discrimination between the members of different communities when the temple festival was conducted during 2020 as all persons including persons belonging to the Schedule Caste Adi Dravidar Community were allowed to participate in the temple festival without discrimination.