V RAMASAMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE prayer in the writ petition is for the issuance of a Writ of Certiorari calling for the records of the respondents culminating in Second Respondent's Order Na. Ka. 12939/98-1/p C dated 23. 11. 1998 and quash the same.

(2.) THE brief facts of the case are set out below:

(3.) THE main contention of the petitioners is that under Section 55 of the Hindu Religious and Charitable Endowment Act, the trustees alone can make appointment of temple staff and the executive officer has no say in that. When the Trust Board has specifically declined to make the appointment, the action of the Executive Officer in appointing the fourth respondent is contrary to Section 55. It is further contended that the proceedings of the first respondent dated 10. 06. 1997 only permit the making of such appointment of Tamil Pulavar and it does not compel such appointment.