K. APPANNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The 2nd respondent issued a notification, dtd. 23/9/2019, under the A.P. Charitable and Hindu Religious Institutions and Endowments Appointment of Trustees Rules, 1987 (for short "the Trustees Rules") inviting applications, from interested persons, for appointment as Trustees of Sri Seetharama Swamy Temple, Moturu Village, Gudivada Mandal, Krishna District (hereinafter referred to as the Temple). The petitioner states that he had submitted his application, along with others, for being appointed as a trustee. By proceedings in Rc.No.B2/COE-12026(31)/21/ 2020-B SEC-ENDOWMENTS, dtd. 9/11/2020 the 2nd respondent had constituted a Trust Board consisting of 7 members including the petitioner herein and respondent No.4, who was appointed as the Chairman of the Trust Board, as he was a recognised founder family member.

(2.) The petitioner, being aggrieved by the appointment of the 4 th respondent who is a founder family member of the Temple, as Trustee and Chairman of the Trust Board of the Temple, has approached this Court by way of the present writ petition.

(3.) It is the case of the petitioner that the 4th respondent was appointed as a Trustee and Chairman of the Trust Board, even though the 4 th respondent had not made a formal application, in Form-II, under the Trustees Rules, for being appointed as a Trustee, and that his appointment is not permissible and is in violation of the provisions of the A.P. Charitable and Hindu Religious Institutions and Endowments Act 1987 (for short "the Act") and the Trustees Rules.