T. RAJASEKAR Vs. COMMISSIONER, HINDU RELIGIOUS

JUDGEMENT

(1.) In W.P.No.34229 of 2012 challenge made is against the order dismissing the petitioner from the post of Administrator of the temple of Arulmigu Kumaran Thirukoil, Tiruvannamalai and the consequential order appointing the fourth respondent as Fit person.

(2.) In W.P.No.30943 of 2013, the very same petitioner challenges the proceedings of the second respondent made in O.A.No.1/2013 dated 08.10.2013 in canceling the scheme made in O.A.No.10 of 1997 dated 02.09.2002.

(3.) The common facts, as projected by the petitioner, in both these writ petitions are as follows: