Madras High Court
K.K.C.Rajaswamy vs The Commissioner on 26 June, 2025
Author: N.Anand Venkatesh
Bench: N. Anand Venkatesh
WP No. 23030 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26-06-2025
CORAM
THE HONOURABLE MR JUSTICE N. ANAND VENKATESH
WP No. 23030 of 2025
1. K.K.C.Rajaswamy
S/o.Periyappangar Swamy, 17/3,
Pandavatheertham Road,
Kondapalayam, Sholinghur,
Ranipet, Tamil Nadu
Petitioner(s)
Vs
1. The Commissioner
Tamil Nadu Hindu Religious And
Charitable Endowments
Department, 119, Uthamar
Gandhi Salai, Nungambakkam,
Chennai-600 034.
2.The Joint Commissioner
Tamil Nadu Hindu Religious And
Charitable Endowments
Department, No.308, 1st Floor,
Arcot Road, Kakidhapattarai,
Vellore-632 012.
3.The Assistant Commissioner
Tamil Nadu Hindu Religious And
Charitable Endowments
Department, No.308, 1st Floor,
Arcot Road, Kakidhapattarai,
Vellore-632 012.
4.The Fit Person / Managing
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WP No. 23030 of 2025
Trustee,
Arulmighu Sri Lakshmi
Narasimha Swamy, Thirukkoil,
Sholinghur, Ranipet,
Tamil Nadu.
5.The Executive Officer-cum-
Assistant Commissioner
Arulmighu Sri Lakshmi
Narasimha Swamy Thirukkoil,
Sholinghur, Ranipet,
Tamil Nadu.
Respondent(s)
PRAYER
Writ petition filed under Article 226 of the Constitution of India for
issuance of writ of Mandamus directing the 1st respondent herein to
consider the representations of the petitioner dated 30.03.2025 and
09.04.2025 within a time frame as stipulated by this Court.
For Petitioner(s): Mr. D.Rajagopal
For Mr.K.Karthikeyan
Respondent(s): Government Advocate for
R1 to R5
ORDER
This writ petition has been filed for the issue of writ of Mandamus directing the respondents to deal with the representations made by the petitioner on 30.03.2025 and 09.04.2025 and to take a decision within the time frame fixed by this Court.
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2. Heard Mr. D.Rajagopal, learned counsel for the petitioner and Mr.K.Karthikeyan, learned Government Advocate for respondents 1 to 5.
3. The case of the petitioner is that he is rendering service at Arulmighu Sri Lakshmi Narasimha Swamy Thirukkoil as Theerthakar. The grievance of the petitioner is that he is being paid low and there is an arrears of Rs.2,77,500/- due and payable from 2011 up to march 2025. A representation was made in this regard before the 5th respondent. Since the same was not considered, the present writ petition has been filed before this Court.
4. It is seen from records that the 5th respondent has already acted upon the representation made by the petitioner and has sought for necessary particulars in order to take a decision. In view of the same, there shall be a direction to the 5th respondent to deal with the representation made by the petitioner and take a decision within a period of four weeks from the date of receipt of a copy of this order.
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5. This writ petition is disposed of with the above directions. No costs.
26-06-2025 rka Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/07/2025 04:41:20 pm ) WP No. 23030 of 2025 To
1.The Commissioner Tamil Nadu Hindu Religious And Charitable Endowments Department, 119, Uthamar Gandhi Salai, Nungambakkam, Chennai-600 034.
2.The Joint Commissioner Tamil Nadu Hindu Religious And Charitable Endowments Department, No.308, 1st Floor, Arcot Road, Kakidhapattarai, Vellore-632 012.
3.The Assistant Commissioner Tamil Nadu Hindu Religious And Charitable Endowments Department, No.308, 1st Floor, Arcot Road, Kakidhapattarai, Vellore-632 012.
4.The Fit Person / Managing Trustee, Arulmighu Sri Lakshmi Narasimha Swamy, Thirukkoil, Sholinghur, Ranipet, Tamil Nadu.
5.The Executive Officer-cum- assistant Commissioner Arulmighu Sri Lakshmi Narasimha Swamy Thirukkoil, Sholinghur, Ranipet, Tamil Nadu.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/07/2025 04:41:20 pm ) WP No. 23030 of 2025 N.ANAND VENKATESH J.
rka WP No. 23030 of 2025 26-06-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/07/2025 04:41:20 pm )