SONA KRISHNAMOORTHY Vs. COMMISSIONER HR & CE DEPARTMENT

JUDGEMENT

(1.) THE petitioner, who is one of the Thirusuthanthirar and as Secretary of the Sri Subramaniya Swamy Thirukovil Kaingaryam Thirusuthanthirarkal Saba, Thiruchendhur, filed the writ petition for issuance of writ of Mandamus, forbearing the respondents 2 to 7 from conducting the Yagasalai for Shanmugar outside the temple compound against the Aahama Vithigal.

(2.) IT is stated by the petitioner that Ashtha Bandhana Kumbabisegam for the Thiruchendhur Subramaniya Swamy temple is to be conducted on 02.07.2009 and for that purpose two Yagasalai are to be established and so far as the Moolavar deity of Lord Subramaniya Swamy, Yagasalai is to be kept inside the temple and for the Urchava Moorthy Shanmugar, the respondents 2 to 7 are going to have the Yagasalai outside the temple and it is against the prescription of 'Aahama Vithigal' and therefore, the respondents 2 to 7 must be restrained from having the Yagasalai outside the temple for the Urchava Moorthy Shanmugar.

(3.) MR.R.Thiagarajan, learned Senior Counsel appearing for the respondents 5 to 7 raised a preliminary objection that the petitioner has no locus standi and he further submitted that having the 'Yagasalai' outside the temple is not prohibited and according to him, the 'Yagasalai' can be kept outside the temple premises as per the two text Utharakarana Agamam, II Edn. by Sivagnana Selva Gurukkal and also as per the Vama Deva Pathathi.