THANGARAJAN EXECUTIVE OFFICER ARULMIGHU MEENAKSHI CHOKKANATHAR TEMPLE MANNARGUDI TOWN Vs. ASSISTANT COMMISSIONER HINDU RELIGIOUS AND CHARITABLE ENDOWMENT THANJAVUR TOWN AND MUNSIF

JUDGEMENT

(1.) THE above revision is directed against the Order dated 20.7.1993 made in C.M.A No. 34 of 1992 on the file of the learned District Judge, Tanjore, reversing the order of the learned subordinate Judge, Tanjore, dated 30.12.1991 made in O.P. No. 62 of 1988.

(2.) THE brief facts of the case are stated as follows: THE petitioner was working as an Executive Officer in Kondeeswarar Temple at Puthur village, Valangaiman Taluk. At the time of inspection on 5.3.1987, the respondent found certain irregularities relating to the administration of the temple and consequently, the respondent initiated surcharge proceedings against the revision petitioner, which ultimately culminated in issuing a surcharge certificate dated 28.3.1988, for a sum of Rs. 2,960/- against the petitioner herein.

(3.) MR. V.K. Vijayaraghavan further contends that since there is no firewood shop in the village, the only possibility for the revision petitioner is to purchase a head-load of firewood locally for a sum of Rs. 3/- for the preparation of prasadam to perform his duty without break, as admitted by the respondent themselves in their cross-examination and therefore, such an act of the revision petitioner cannot, again be construed as causing loss to the temple, but has been done only in the best interest of the temple.