KODURU SRIGANGA REDDY Vs. COMMISSIONER ENDOWNMENTS DEPARTMENT HYDERABAD

JUDGEMENT

(1.) An interesting question of law is raised in this writ petition. It is whether the term of non-hereditary trustee appointed by the Deputy Commissioner under Sec. 15 of the Andhra Pradesh Charitable and Hindu Religious institutions and Endowments Act, 1966 (hereinafter referred to as the Act) is to be reckoned from the date of their appointment or from the date when they take the oath of office and secrecy.

(2.) The petitioners along with two others were appointed as non-hereditary trustees of Sri Udayakaleswaraswami, Venugopala and Lakshminarasimhaswamy temples of Gondavaram Village in Kovur Taluk, Nellore District by the Deputy Commissioner Endowments Department, Kurnool, by his proceedings dated 20th Sept. 1974 for a period of three years from the date of his order. Under the same proceedings. the Deputy Commissioner also directed the trustees to assemble in the office of the Executive Officer of the temple on 4th Oct. 1914 to take oath of office and secrecy before they enter upon their office and to elect one amongst themselves as Chairman of the Trust Board. The Inspector. Endowments Department, Kovur was authorised to conduct that meeting. Meanwhile one Ch. Ramaiah, questioning the appointment of the trustees, filed a revision petition before the Commr, Endownments Dept, and obtained interim stay of the orders of the Deputy Commissioner on 3rd Oct, 1974 Therefore, the trustees could not assemble on 4/10/1974 take the oath and also elect the Chairman of the Trust Board. The petitioners filed a petition before the Commissioner to vacate the interim stay, but, since no orders were passed for more than one year, they filed a Writ Petition in this Court, and a direction was issued to the Commissioner so dispose of the revision petition. The Commissioner dismissed the revision on 9th Feb., 1976. Thereafter, the Assistant Commissioner called for a meeting of the Trust Board and administered the oath to them only in March, 1976 and they are functioning as trustees since then. While so the Commissioner called for applications to constitute a fresh Trust Board to the temples from 19th September, that is, after counting the three years period of their term from the date of their appointment 20/09/1994.

(3.) It is contended on behalf of the petitioners that a trustee cannot enter upon his office until the oath is administered to him and, therefore, the term of three years has to be reckoned only from the date when the oath was administreed to him.