Madras High Court
D.Sethupathy Padimathar vs The Commissioner on 6 June, 2024
Author: C.Saravanan
Bench: C.Saravanan
W.P.(MD) No.8996 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 06.06.2024
CORAM
THE HON'BLE MR.JUSTICE C.SARAVANAN
W.P.(MD) No.8996 of 2024
and
W.M.P.(MD) No.8180 of 2024
D.Sethupathy Padimathar ... Petitioner
Vs.
1.The Commissioner,
Hindu Religious and Charitable
Endowments Department,
Chennai.
2.The Joint Commissioner,
Hindu Religious and Charitable
Endowments Department,
Uthamar Koil, Trichy.
3.The Executive Officer,
Pudukottai Thiru Kovilgal,
Perungalur Arulmigu Malayamarungar
and Arulmigu Urumanathar Thirukovil,
Perungalur, Pudukkottai District.
4.Muthukaruppan Padimathar
5.Annamalai
6.Karuppiah ... Respondents
_____________
https://www.mhc.tn.gov.in/judis
Page No. 1 of 5
W.P.(MD) No.8996 of 2024
Prayer: Writ Petition filed under Article 226 of Constitution of India for
issuance of a Writ of Mandamus forbearing the first to third respondents
from appointing the fifth and sixth respondents as Poojari in Arulmigu
Udrumanathar Thirukovil and in Arulmigu Malayamarungar Temple by
disturbing the petitioner who is working as Poojari on regular basis in
Arulmigu Malayamarungar Temple.
For Petitioner : Mr.M.Saravanakumar
For R1 & R2 : Mr.P.Subbaraj
Special Government Pleader
For R4 & R6 : Mr.R.Paranjothi
ORDER
This Writ Petitions has been filed for issuance of a Writ of Mandamus forbearing the first to third respondents from appointing the fifth and sixth respondents as Poojari in Arulmigu Udrumanathar Thirukovil and in Arulmigu Malayamarungar Temple by disturbing the petitioner who is working as Poojari on regular basis in Arulmigu Malayamarungar Temple.
2. The petitioner appears to have given a representation dated 09.07.2023 to the first respondent. Since the aforesaid representation did _____________ https://www.mhc.tn.gov.in/judis Page No. 2 of 5 W.P.(MD) No.8996 of 2024 not evoke any positive response from the first respondent, the petitioner has filed this Writ Petition on 08.04.2024 for the aforesaid relief.
3. The case was came up for admission on 08.04.2024, on which, after hearing, this Court ordered status quo till further orders. Since the respondents have not taken any steps to file counter affidavit till today, I am inclined to direct the respondents to maintain status quo for a period of 30 days from today. The first respondent shall pass appropriate orders on the petitioner's representation dated 09.07.2023, as expeditiously as possible, within such time, i.e. 30 days from today, after giving due notice to the private respondent Nos.4, 5 & 6.
4. This Writ Petition stands disposed of. No costs. Consequently, connected Miscellaneous Petition is closed.
06.06.2024 Index: Yes/ No Neutral Citation: Yes / No Speaking Order / Non-Speaking Order JEN _____________ https://www.mhc.tn.gov.in/judis Page No. 3 of 5 W.P.(MD) No.8996 of 2024 Copy To:
1.The Commissioner, Hindu Religious and Charitable Endowments Department, Chennai.
2.The Joint Commissioner, Hindu Religious and Charitable Endowments Department, Uthamar Koil, Trichy.
_____________ https://www.mhc.tn.gov.in/judis Page No. 4 of 5 W.P.(MD) No.8996 of 2024 C.SARAVANAN, J.
JEN W.P.(MD) No.8996 of 2024 and W.M.P.(MD) No.8180 of 2024 06.06.2024 _____________ https://www.mhc.tn.gov.in/judis Page No. 5 of 5