ARULMIGHU ANGALAMMAN THIRUKOIL ARANGAVALAR TRUST Vs. SECRETARY TO GOVERNMENT TOURISM, CULTURE AND ENDOWMENT DEPARTMENT AND OTHERS

JUDGEMENT

(1.) Mr. M. Maharaja, learned Special Government Pleader (HR and CE) takes notice for the respondents. By consent of the parties, the main writ petition is taken up for final disposal at the admission stage itself.

(2.) The petitioners seek for mandamus directing the respondents 1 to 3 to fix the term of office of the Board of Trustees as 3 years as per the scheme decree dated 05.03.1973 passed in O.A.No.144 of 1968, based on their representation dated 01.09.2017.

(3.) The case of the petitioners is as follows: