Kerala High Court
The Travancore Devaswom Board vs The Deputy Examiner on 15 January, 2010
Bench: P.R.Raman, P.S.Gopinathan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
DBA.No. 153 of 2009()
1. THE TRAVANCORE DEVASWOM BOARD,
... Petitioner
Vs
1. THE DEPUTY EXAMINER, LOCAL FUND AUDIT,
... Respondent
For Petitioner :SRI.K.N.VENUGOPALA PANICKER, SC, TDB
For Respondent : No Appearance
The Hon'ble MR. Justice P.R.RAMAN
The Hon'ble MR. Justice P.S.GOPINATHAN
Dated :15/01/2010
O R D E R
P.R.RAMAN & P.S.GOPINATHAN, JJ.
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DBA.No.153 of 2009.
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Dated this the 15th day of January, 2010.
O R D E R
Gopinathan, J.
Section 31A of the Travancore Cochin Hindu Religious Institutions (Amendment) Act, as now amended provides that a Temple Advisory Committee (name of the temple) may be constituted in order to ensure participation of Hindu devotees. Now, for the effective implementation of Section 31A, the Travancore Devaswom Board had prepared draft rules, copy of which is produced as Annexure-I and had submitted for the approval of the same by this Court.
2. The rules were referred to the Ombudsman. The recommendations/remarks of the Ombudsman were obtained.
3. Shri.K.N.Venugopala Panicker, Standing Counsel for the Travancore Devaswom Board and Shri.Krishnakumar Mangot, Amicus Curiae for the DBA.No.153 of 2009.
-: 2 :-Ombudsman were heard.
4. Taking into account of the suggestions, Annexure-I draft rules are approved with the following modifications.
1. In clause 3,
(a) In the third line after the word, "SNf", the following words shall be deleted:
"NkSvwj>]jO A!zfpOtt"
(b) In the 4th line after the words, "v]w~LyoOtt", the following words shall be added:
"z]NOofv]w~Ly]pLp ".
2. After clause 4, the following words shall be added:
"Shvy~U WZ}xerORa AUY}WLq>]jO v]SipoLp] yo]f] pORa AUYyUX| j]Mp](LjOg Ai]WLqU At]. Shvy~U WZ}xe!(O:Lp]q](OPfOU IPL$ Kq]($ j]Mp](RUaOP AUYyUX| j]sv]sOg yo]f]pORa WLsLvi](OSwxU oLNfSo oLcUvqO>OvL" kLaOgO."
3. In clause 5,
(a) In the third line, for the words, "^j,t]$ DBA.No.153 of 2009.
-: 3 :-
yPHqLpvq]$ j]POU", the following words shall be substituted:
"^j,tORa KqO RkLfOSpLY>]$v\ RkLfOiLqep]$/ yoLvLp>]$ f]qR`aOS(:fOU, JRfK]sOU WLqevwL$ j]M]f AUYyUX|p]$ Ai]WU SkqOW% j]!SGw](UaOP kU Avq]$ j]POU j]i]fAUY,Rt ."
(b) After the existing clause, the following words shall be added:
"DkShwWyo]f]AUY,Rt f]qR`aO(OPf]Ss( q^]ySNacO
n)^j,tORa RkLfOSpLYU At].Shvy~U WZ}xe! v]t]\O WPSY:fLe . Bpf]Ss(O j]i]f SpLY>]jO KqLu\ oORRK] sOUAUY,%(O SjLY}yO j$W]p]q]S(:fLe ."
4. In clause 7,
(a) in the first line, for the words "SNfjap]$ v v\O jrO(]Y " shall be substituted by the following words:
"A`\LU j]mLj NkWLqU".
(b) In the second line, after the word "SpLYU", the following word "APOfRP" shall be added. DBA.No.153 of 2009.
-: 4 :-
(c) After the existing clause, the following words shall be added:
"ANkWLqU v]t]\OS\!(OP SpLYjaka]WtORa o]j]YyO At]. Shvy~U WZ}xe! IuOf] yP]S(:fOU, Shvy~U WZ}xeRrL, r^]yc! R\pf JRfK]sOU n)^jU/,% Bvw|RUaOPkU AvqORakq]SwLijj` WLe]\O RWLaOS(:fOoLWOPO. "
5. In clause 8,
(a) In the third line, after the word "SqXWtOU", the following words shall be added:
"SpLYjaka]WtORa o]j]YyOU."
(b) In the third line, after the words "wOkL!wSpLaOWPa]", the following words shall be added:
"KqLu\(WU".
(c) In the fourth line, before the word "AUY} WLqU", the following words shall be added:
"f(fLpWLqe,% CRsK]$ KqOoLy>]jWU"
(d) After the existing clause, the following words DBA.No.153 of 2009.
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shall be added:
"j]i]fWLsLvi](Ott]$ AUY}WLqU j$WOWSpL j]Sxi] (OWSpL R\aL> kU So$Ua] WLsLvi](OSwxU yo]f] j]sv]$vPfLp] We(LS(:fLe ."
6. In clause 10.1, in the second line, after the words "AUY} WLqU j$WOW", the following words shall be added:
"yo]f]pORa Skq]$ Nky]d"rOU, NaxrrOU WPYLp] JRfK]sOU KqO ShwyL$W|f/Rxc|P%cO mLK]$ AR(T:O fOr(OW. "
7. In clause 10.3, in the first line, after the word "ja>OW", the following words shall be added:
"vqvOW%(O qw}fO RWLaO(OW, yo]f]pORa AUY}WLq>]jOv] SipoLp] R\svOW% R\aOW, R\svOW%(O vT\rOW% yP](OW, vqvO R\svO We(OW% yP](OW, yo]f]pORa Skq]sOtt mLK AR(T: , R\(O mO( , orrO r(L!cOW% oOfsLpv yP](OW."
8. In clause 10.4,
(a) In the sixth line, after the word "AUY} WLqS>LaO", the word "WPa]pLe" shall be substituted DBA.No.153 of 2009.
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for the word, "WPa]pOU".
(b). After the existing clause, the following words shall be added:
"Aa]pM]q ZY,t]$ DkSpLY](OPf]j yo]f]pORa f}qOoLj>]jO v]SipoLp] Bp]qU DrOU]Wp]$ Wv]pL> fOW RRWvwU vp(OW.".
9. In clause 11, in the second sentence, instead of the words "WZrr]( Nky]c"r]RssK]$ RRvy Nky]c"r]RssK]$", the following words shall be substituted:
"Nky]c"r]S"rpOU, RRvy Nky]c"r]S"rpOU AnLv>]$".
10. In clause 12, in the first line, for the word "SpLY,t]$"
shall be substituted for the word "SpLY>]$".
11. In clause 15, in the first line, the word "Sos]sOg" shall be substituted by the word "SosOg".
12. In clause 17,
(a) in the second line, after the word "IPL$", the following words shall be substituted:
DBA.No.153 of 2009.-: 7 :-
"yo]f]SpLYU v]t]\OWPYOPf]jO RyNWYr] v}u\ vqO>OP kU".
(b) After the existing clause, the following words shall be added:
"DkShwWyo]f]pORa AUY}WLqo]sLRf JRfK]sOU AUYU fOa!\pLp] oPPO yo]f] SpLY,t]$ kRKaO(Lf]q](OPkU A>qU AUY,tORa rLjU y~pU Ku]`O RkLWOPfOU yo]f] pORa WLsLvi] f}qOPfOvRq Swx](OP AUY,% oLNfU KTSh|LY]W rLj> fOaqOPfOoLe ."
13. In clause 19, in the second line, the word "pgLWLsU" shall be substituted by the word "KqLu\(WU".
14. In clause 23, in the fifth line, after the word "j]Sk ,%", the following words shall be added:
"AfLfOSNf>]R"r Bvw|>]jO oLNfU."
15. After clause 23, the following provision, as clause 24 shall be added:
"wmq]os SkLsOg Shw}pNkLiLj|oOg SNf,t]$ DkShwWyo]f]W% qPk}Wq](OPf]j NkLSpLY]WoLp] mOH]oOYOgkU DkShwWyo]f]W% SvR:P DBA.No.153 of 2009.-: 8 :-
j]Mp](LjOg Ai]WLqU Shvy~U SmL!c]R"r AUY}WLq>]jOv]SipoLp] Shvy~U WZ}xer]$ j]]kfoLp]q](O PfLe ."
P.R.RAMAN, JUDGE .
P.S.GOPINATHAN, JUDGE.
Kvs/-