L S APPASUNDARAM Vs. KALAHASTISWARA SWAMY TEMPLE

JUDGEMENT

(1.) THE matter is coming up for admission. Sri V. T. M. Prasad, learned Standing counsel, takes notice on behalf of the first respondent. The learned Assistant government Pleader for Endowments takes notice on behalf of the second respondent.

(2.) HEARD Sri N. Guru Gopal, learned counsel for the petitioner, sri V. T. M. Prasad, learned Standing Counsel, representing the first respondent, and learned Assistant Government Pleader for Endowments for the second respondent.

(3.) SRI N. Guru Gopal, learned counsel representing the petitioner, had taken this Court through Rule 39 of the Enquiry and Appeal Rules, 1989 (for short "the Rules") and would maintain that in the light of the same, non-disposal of O. A. No. 3 of 2007, on the file of the second respondent, in spite of repeated requests made by the petitioner cannot be sustained. The learned counsel also would submit that this is an obligation ordained by a statutory rule and non-compliance with the said Rule may have to be viewed with all seriousness. Learned counsel, on the issue, pointed out that the petitioner came to know that the Commissioner of Endowments had framed a charge against one smt K. Jyothi, Deputy Commissioner of Endowments, Guntur, for not concluding enquiry within a period of six months.