S.KADAMBANATHAN Vs. THE SECRETARY (INCHARGE) TAMIL DEVELOPMENT HINDU RELIGIOUS AND INFORMATION DEPARTMENT

JUDGEMENT

(1.) Challenge in this Writ Appeal is to the order dated 9.1.2012 passed in W.P.No.417 of 2011 by the learned Single Judge of this Court.

(2.) The appellant herein, as petitioner, has filed W.P.No.417 of 2011 on the file of this Court under Article 226 of the Constitution of India, praying to issue a Writ of Certiorarified Mandamus, calling for the records relating to the impugned order passed in G.O.(Ms.) No.428, Tamil Development, Religious Endowments and Information Department dated 10.11.2010 and to quash the same.

(3.) It is averred in the petition that the petitioner has been acting as hereditary trustee of Arulmighu Viswanathasamy Temple, Pattukottai and prior to him, his father by name G.Subramania Mudaliar has acted as hereditary trustee and managed the entire temple and its properties. After his demise, the petitioner has applied for getting the post of hereditary trustee before the Joint Commissioner of HR & CE Department, Thanjavur and accordingly, on 20.8.2004, he has been appointed as hereditary trustee. Now, the respondents have appointed an Executive Officer so as to have joint administration. Under the said circumstances, the petitioner has filed a petition so as to remove the Executive Officer, but the first respondent has passed the impugned order dated 10.11.2010 and thereby rejected the claim of the petitioner and in order to quash the same, the present writ petition has been filed.