MUMMADI SIDDA CHENNA MALLIKARJUNA SAMBHUDEVARA SWAMY MATHADIPATHY SAMBHUDEVARA MATH CHEBROLU GUNTUR Vs. COMMISSIONER AP CHARITABLE HINDU RELIGIOUS INSTITUTIONS AND ENDOWMENTS HYDERABAD

JUDGEMENT

(1.) The appeal arises out of the judgment and decree, dated 24.10.2002, passed in O.S. No. 265 of 1991 on the file of the Principal Senior Civil Judge, Guntur.

(2.) The appellant was appointed as Mathadipathy of Sri Sambhu Devara Math, Chebrole, Guntur District way back on 09.06.1955. The Math is registered under the provisions of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966. Subsequently, it was brought under the purview of the Endowments Department in the year 1981.

(3.) The Commissioner of Endowments, respondent No. 1 herein, initiated proceedings against the appellant alleging acts of mismanagement of the Math. Initially, an order of suspension was passed on 18.12.1981. The same was challenged in W.P. No. 3678 of 1982, which was allowed on 15.03.1983. This was followed by a Charge Memo, dated 31.03.1981. The appellant submitted his explanation on 13.06.1981. The Deputy Commissioner of Endowments was appointed as an Enquiry Officer. During the pendency of the enquiry, an additional charge memo was issued on 15.06.1989. The appellant submitted his explanation on 24.12.1989.