Madras High Court
M.K.R.Srinivasan vs Arulmigu Devarajaswamy Thirukoil on 10 November, 2017
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 10.11.2017
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.No.11184 of 2009
and M.P.No.1 of 2009
M.K.R.Srinivasan ... Petitioner
-vs-
1.Arulmigu Devarajaswamy Thirukoil,
By its Executive Trustee/
Assistant Commissioner, HR&CE Dept.,
Sannadhi Street, Kancheepuram.
2.The Joint Commissioner,
H.R. & C.E. Department,
Sathuvachari, Vellore 9.
3.The Commissioner,
H.R. & C.E. Department,
Uthamar Gandhi Road,
Nungambakkam, Chennai 600 034.
4.P.V.Sampath,
Stores Keeper,
Arulmigu Devarajaswamy Devasthanam,
No.51, New No.82, South Mada Street,
Little Kancheepuram.
5.K.Santhanam,
Temporary Employee (Maniam),
22, North Mada Street, Little Kanchipuram. ... Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India, praying for the issue of a Writ of Mandamus, directing the respondents 1 to 3 to implement the order of the second respondent in Na.Ka.No.10107/2000/B3 dated 05.09.2000 and to remove the retired person continuing in the post of Maniam and to conduct interview for the post of Maniyam in the first respondent temple from the applicants who have already applied for including the petitioner and consequently forbear the respondents 1 to 3 from allowing the fourth and fifth respondents to function as Maniam, either in his independent capacity or as additional charge in the first respondent temple.
For Petitioner :: Mr.A.S.Narasimhan
For Respondents :: No appearance
* * * * *
O R D E R
The relief sought for in this writ petition is to direct the respondents 1 to 3 to implement the order of the second respondent in Na.Ka.No.10107/2000/B3 dated 05.09.2000 and to remove the retired person continuing in the post of Maniam and to conduct interview for the post of Maniyam in the first respondent temple from the applicants who have already applied for including the petitioner and consequently forbear the respondents 1 to 3 from allowing the fourth and fifth respondents to function as Maniam, either in his independent capacity or as additional charge in the first respondent temple.
2.The learned counsel appearing for the petitioner states that in respect of the grievances of the writ petitioner the second respondent issued a communication in proceedings dated 05.09.2000. In spite of the communication issued by the second respondent, no action has been taken by the subordinate officials.
3.However, the learned counsel for the petitioner states that the writ petitioner made a representation in this regard to the third respondent and it is suffice, if a direction is issued to consider the representation. Under these circumstances, without going into the merits of the case, the third respondent is directed to consider the representation submitted by the petitioner on 04.05.2009 and pass order on merits, within a period of twelve weeks from the date of receipt of a copy of this order. The writ petitioner is directed to enclose the copy of the representation along with the order passed in this writ petition.
4.Accordingly, the Writ Petition stands disposed of. However, there is no order as to costs. Consequently, the connected Miscellaneous Petition is closed.
10.11.2017 Speaking order Index : Yes Internet: Yes ah To
1.Arulmigu Devarajaswamy Thirukoil, By its Executive Trustee/ Assistant Commissioner, HR&CE Dept., Sannadhi Street, Kancheepuram.
2.The Joint Commissioner, H.R. & C.E. Department, Sathuvachari, Vellore 9.
3.The Commissioner, H.R. & C.E. Department, Uthamar Gandhi Road, Nungambakkam, Chennai 600 034.
4.P.V.Sampath, Stores Keeper, Arulmigu Devarajaswamy Devasthanam, No.51, New No.82, South Mada Street, Little Kancheepuram.
5.K.Santhanam, Temporary Employee (Maniam), 22, North Mada Street, Little Kanchipuram.
S.M.SUBRAMANIAM, J.
ah W.P.No.11184 of 2009 10.11.2017