Madras High Court
Sri Aurobindo Ashram Trust vs The District Collector on 23 February, 2023
Author: Anita Sumanth
Bench: Anita Sumanth
2023/MHC/764
W.P. No.27099 of 2012
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated: 23.02.2023
CORAM
THE HONOURABLE DR. JUSTICE ANITA SUMANTH
W.P. No.27099 of 2012 and
MP.Nos.1 & 2 of 2012, 1, 4 & 6 of 2013
Sri Aurobindo Ashram Trust
Rep. by its Managing Trustee
Manoj Das Gupta
Sri Aurobindo Ashram Trust
Rue de la Marine
Pondicherry-605 001. ... Petitioner
Vs
1.The District Collector,
Revenue Complex,
Saram, Pondicherry.
2.The Deputy Collector (Revenue),
North cum Sub Divisional Magistrate (North),
Revenue Complex, Saram,
Pondicherry.
3.Deputy Tahsildar,
Office of the Deputy Collector (Revenue),
North cum Sub Divisional Magistrate (North),
Revenue Complex, Saram,
Pondicherry.
4.Dayanidhi Patel
5.Uday Chavda
6.Shanti Mishra
7.Abhipsa Nagda
https://www.mhc.tn.gov.in/judis
1
W.P. No.27099 of 2012
8.Rupa Nagarajan
9.Medha Gunay
10.Chhanda Mazumdar
11.Glory Pal
12.Mira Gupta
13.Gayatri Mahaptra
14.Prof.Manoj Das
15.Anup Kishore Das
(R4 to R15 impleaded as per order dated 27.03.2013
by this Court in MP.2 & 3 of 2013 in WP.No.27099 of 2012)
16.Vishnu Lalit Singh ... Respondents
(R16 impleaded as per order dated 14.8.2013
by this Court in MP.5 of 2013 in WP.No.27099 of 2012)
Prayer: Writ Petition filed under Article 226 of the Constitution of India praying
to Writ of Certiorarified Mandamus, calling for the records of the Second
Respondent herein culminating in the impugned notice bearing
No.234/DCR(N)/PGR Cell/2012 dated 1.10.2012, quash the same and forbear the
Respondents from conducting any enquiry of the nature indicated in the notice
bearing No.234/DCR(N)/PGR Cell/2012 dated 1.10.2012..
For Petitioner : Mr.C.A.Diwakar
For Respondents : Dr.B.Ramaswamy (R1 to R3)
Additional Govt. Pleader (Pondicherry)
Mr.Veerapandian (for R7 to R15)
for Mr.Dharmakkan
No Appearance – (for R4 & R16)
R5 & R6 - No more
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W.P. No.27099 of 2012
ORDER
Sri Aurobindo Ashram Trust (in short ‘petitioner’/’Ashram’/Trust’) was established under a Deed of Declaration of Trust dated 01.05.1955. Though the Trust was originally formed including the word ‘religious’ therein, an instrument of clarification and rectification was made on 10.07.1967 between Madam Mira Alfassa, known as the Mother, being the permanent President of the Trust and the other Trustees at that time, deleting the word ‘religious’ therefrom. The instrument clarified that Sri Aurobindo had made it clear that it was never his purpose ‘to propagate any religion, new or old’.
2. Hence, the instrument clarified that Sri Aurobindo Ashram Trust was not a religious institution, has never followed any religious practice, creed, rite or rule nor imparted any religious training or education. With the deletion of the word ‘religious’ from the Deed of Declaration of Trust dated 01.05.1955, in conformity with the real intention of the settler, the original deed stood amended from its inception.
3. The present challenge by the Ashram is by way of seeking a writ of certiorarified mandamus calling for the records of the Deputy Collector https://www.mhc.tn.gov.in/judis 3 W.P. No.27099 of 2012 (Revenue)/R2 dated 01.10.2012 and a direction to the respondents forbearing them from conducting enquiry of the nature indicated in the impugned notice.
4. The Writ Petition is of the year 2012 and many events are seen to have transpired in the interregnum. The genesis of the proceedings leading to the issuance of the impugned notice is, among other things, a book entitled ‘The lives of Sri Aurobindo’ (in short ‘Book’) authored by Peter Heehs, who was an inmate of the Ashram. There have been conflicting views in regard to the book and while one section of the reading public has lauded the book as being a honest portrayal of the life of Sri Aurobindo, the book has come in for serious criticism by some others, who did not agree.
5. The Hon’ble Supreme Court in Civil Appeal No.12 of 2016, decided on 05.01.2016 (Sri Aurobindo Ashram Trust V. R.Ramanathan) is in relation to O.S.No.15 of 2010, subsequently renumbered as O.S. No.15/2011 before the District Judge, Pondicherry under the provisions of Section 92 of the Civil Procedure Code. The averments in the plaint principally pertained to the Book and the fall out between the author and the Ashram and several factions which aligned with one or the other.
6. The Hon’ble Supreme Court after having traced the trajectory of litigation including the judgment in the Original Suit and the Civil Revision https://www.mhc.tn.gov.in/judis 4 W.P. No.27099 of 2012 Petition in CRP (PD) No.4357 of 2012 that came to be dismissed by judgment and order dated 02.04.2013 by this Court, decided the challenge to the aforesaid judgment in favour of the appellants, i.e., Shri Aurobindo Ashram Trust. The judgment of the Hon’ble Supreme Court as relevant to this case is extracted below:
29. The sum and substance of the grievance of the respondents is really two-fold: firstly, the appellants failed to take any positive action to prohibit the availability of the objectionable book or dissociate themselves from the objectionable book; secondly, instead of taking some coercive action against Peter Heehs (such as removing him from the Ashram) the appellants assisted him in getting a visa for his continued stay in India by standing guarantee for him.
30. In our opinion, the second grievance would arise only if there is substance in the first grievance, namely, that the appellants failed to take proactive measures to have the objectionable book proscribed and that they failed to dissociate themselves from the contents of the book. This really begs the question whether the objectionable book ought at all to be proscribed or its sale prohibited. As we have seen above, the matter is very much alive before the Orissa High Court and it is for that Court to take a final call on the legality or otherwise of the action taken by the concerned authorities in the State in prohibiting the availability of the objectionable book. Until that decision is taken by the High Court, it would be premature to hold that the book is objectionable enough as not to be made available to readers.
31. In Swami Paramatmanand Saraswati it was held by this Court (relying upon several earlier decisions) that it is only the allegations made in the plaint that ought to be looked into in the first instance to determine whether the suit filed lies within the ambit of Section 92 of the CPC. It was also held that if the allegations in the plaint indicate that the suit has been filed to remedy the infringement of a private right or to vindicate a private right, then the suit would not fall within https://www.mhc.tn.gov.in/judis 5 W.P. No.27099 of 2012 the ambit of Section 92 of the CPC. Finally, it was also held that in deciding whether the suit falls within the ambit of Section 92 of the CPC, the Court must consider the purpose for which the suit was filed. This view was reiterated in Vidyodaya Trust.
32. Considering the purpose of the suit filed by the respondents, it is quite clear that it was to highlight the failure of the appellants to take action against the availability of the objectionable book and against the author. As we have noted above, the issue whether the book is objectionable or not, whether it deserves to be proscribed or not, whether it violates the provisions of Section 153-A or Section 295-A of the Indian Penal Code has yet to be determined by the Orissa High Court. Until that determination is made, it would be premature to expect the appellants to take any precipitate action in the matter against the author.
33. The best that the appellants could have done under the circumstances was to make it clear whether they have anything to do with the objectionable book or not. The High Court has noted quite explicitly that the appellants have not sponsored the book nor was it published under the aegis of the Aurobindo Ashram. The appellants have also, it may be recalled, expressed displeasure with the contents of the objectionable book through the communication of 11th November, 2008. This being the position, we are of the opinion that the appellants have done what could reasonably be expected of them in relation to the objectionable book, pending a determination by the Orissa High Court.
34. The High Court has effectively faulted the appellants for not making the first strike to secure a ban on the objectionable book. This is really a question of the degree of reaction to the objectionable book on which we would not like to comment. The appellants could have expressed their displeasure over the contents of the objectionable book, or dissociated themselves from the objectionable book or even taken proactive steps to have the objectionable book banned or proscribed. That the appellants chose only to express their displeasure may be construed as a mild reaction (as compared to outright condemnation of the objectionable book), particularly since the appellants had nothing to do with its publication. But the question is whether the mild reaction is perverse or could in any way be held to https://www.mhc.tn.gov.in/judis 6 W.P. No.27099 of 2012 be a breach of trust or an absence of effective administration of the Trust warranting the removal of the trustees. We do not think so.
Failure to take steps to ban a book that is critical of the philosophical and spiritual guru of a Trust would not fall within the compass of administration of the Trust. It might be an omission of the exercise of proper discretion on the part of the trustees, but certainly not an omission touching upon the administration of the Trust. We are not in agreement with the High Court that the failure of the appellants to take the initiative in banning the objectionable book gives rise to a cause of action for the removal of the trustees of the Trust and settling a scheme for its administration. The trustees of a trust are entitled to a wide discretion in the administration of a trust. A disagreement with the exercise of the discretion (however passionate the disagreement might be) does not necessarily lead to a conclusion of maladministration, unless the exercise of discretion is perverse. In our opinion, the High Court ought to have allowed the application filed by the appellants for the revocation of leave granted to the respondents to initiate proceedings under Section 92 of the CPC, in the facts of this case.
35. We were invited to express a view on the constitutional freedom of speech and expression guaranteed by Article 19 (1) (a) of the Constitution. It is not at all necessary for us to do so. The Orissa High Court might be called upon to do so, depending on the views of the contesting parties, one of whom we were told, is the author of the objectionable book. We express no opinion on the issue and leave the matter at that.
36. This being our conclusion with regard to the first grievance of the respondents, their second grievance is rather premature. It would arise only if and when appropriate directions are issued by the Orissa High Court in the pending litigation.
Conclusion
37. We find merit in the appeal and accordingly set aside the impugned judgment and order of the High Court and allow the application filed by the appellants for revocation of leave. The parties are left to bear their own costs and once again consider an amicable settlement of their dispute.
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7. The author, in deference to public opinion and in the interests of maintaining law and order, has been asked by the Trustees to stay away from the Archives Department, where he stated to have been rendering service since 1970.
Incidentally, the book is a private publication and the petitioner Trust maintains its distance from the same.
8. The cleavage of opinion as regards the contents of the book are stated to have turned some of the inmates against the Ashram/Trust and an inmate by name Vishnu Lalit along with others, had been vocal about his dissent. The Trust had issued notices calling for explanations for their activities which had also been challenged in Suits filed by him and others.
9. For completion of the narration in this Writ Petition, reference may be made, at this juncture, to Annexure I to this order which reproduces the tabulation of litigation initiated over the years and the result of such litigation, as well as of litigation pending as on date.
10. Public demonstrations and Dharnas were initiated by R16 along with others including political elements in Pondicherry. These dissents appear to be the reason for memorandum dated 05.09.2012 received from R2 calling upon the https://www.mhc.tn.gov.in/judis 8 W.P. No.27099 of 2012 petitioner to appear for enquiry on 07.09.2012 with various documents. The petitioner appeared and also submitted a written reply.
11. R2 thereafter proceeded to affix copies of notices on the Notice Board of the petitioner Trust including on the Samadhi of the Mother putting the inmates and the visiting public to notice about the proceedings pending at that time. The petitioner had asked the authorities desist from that the affixture of the notices, as the premises were open to the devotees and general public as well as for the reason that the noticee was co-operating in full in the proceedings.
12. This was followed by the impugned letter informing the petitioner that their request to take down the notices affixed has been rejected. Not content with that, a fresh notice dated 01.10.2012 was proposed to be affixed by R3. This has caused the petitioner to rush to Court challenging the impugned notice on various grounds.
13. Pending Writ Petition, on 30.08.2013, Justice P.R.Raman, Former Judge of the Kerala High court was appointed as Enquiry Officer to conduct enquiry into the allegations made by some of the inmates with the assistance of Ms.Sathya Sri Priya, Advocate. He withdrew from the assignment on 11.10.2013 and Justice T.L.Viswanatha Iyer, Former Judge of the Kerala High Court was appointed to continue the enquiry.
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14. An interim report was submitted on 09.12.2013 by Justice T.L.Viswanatha Iyer seeking some time to complete the enquiry. Inter alia, he points out that the extension sought was on account of the failure of several of the complainants furnishing supporting documents along with their complaints as per the Rules framed by the Enquiry Officer. Unfortunately, Justice T.L.Viswanatha Iyer expired in January, 2014 and with his demise, the enquiry ordered on 30.08.2013 came to a halt.
15. While ordering enquiry on 30.08.2013, the Court considered the request of the Ashram for formation of a panel consisting of at least one lady Judge as there are many cases of sexual crimes against women and children.
Alternatively, they sought for a lady Judge or Advocate to assist Justice P.R.Raman and in the interim, for the appointment of a Government Administrator for the Ashram pending enquiry to enable the Enquiry Officer to hold a free and fair enquiry and prevent intimidation of inmates.
16. The requests, barring the appointment of a lady Advocate to assist the Hon’ble Enquiry Judge were specifically rejected by the Court, and order dated 30.08.2013 reads as follows:
This writ petition at the instance of Sri Aurobindo Ashram Trust, Pondicherry, challenges the order initiating enquiry into the allegations made by some of the Ashramites, Shri Ashok Anand, https://www.mhc.tn.gov.in/judis 10 W.P. No.27099 of 2012 M.L.A., Shri Vishnu Lalit and others and the consequential notice dated 1 October 2012 inviting the interested Ashramites and others to approach the Deputy Collector (Revenue), Pondicherry in connection with the enquiry.
2. The petitioner is primarily aggrieved by the action taken by the Government of Pondicherry, nominating the Collector, Pondicherry to (hold enquiry into the affairs of the Ashram pursuant to the complaints made by some of the Ashramites and a Local Legislator and the alleged steps taken by the Deputy Collector (Revenue), Pondicherry to flare up the issue.
3. Sri Aurobindo Ashram Trust was established by the Mother under a Trust Deed executed in 1955 with the primary objective of providing an environment conducive for the practice of integral yoga as envisaged by Sri Aurobindo and pursuit of spiritual growth. Sri Aurobindo Ashram Trust runs Sri Aurobindo International Centre of Education and other organisations. The trust meets all the basic needs of the inmates, who have voluntarily chosen the Ashram as their abode.
4. While the matters stood thus, some of the inmates appear to have preferred complaints against certain others alleging various acts which are detrimental to their peaceful living in the Ashram. Similarly, Thiru Vishnu Lalit, who is stated to be aggrieved by the publication of book titled "The Lives of Sri Aurobindo" made an attempt to conduct dharna in front of the Ashram. He was supported by Thiru Ashok Anand, Member of Legislative Assembly, Pondicherry. The Deputy Collector (Revenue) pursuant to the complaint preferred by the M.LA. and others summoned the petitioner for enquiry. The second respondent also made an attempt to publish notice in the notice Board of the Ashram soliciting the Ashramites to disclose any information that they would like to state in the matter. The action taken by the Government of Pondicherry to hold enquiry is challenged in W.P.No.27099 of 2012.
5. The petitioner filed another writ petition in W.P.No.1478 of 2013 for a direction to the Government of Pondicherry to restrain the Additional Government Pleader from appearing on behalf of the State in view of his engagement as Counsel for some https://www.mhc.tn.gov.in/judis 11 W.P. No.27099 of 2012 of the inmates of the Ashram, who were instrumental in initiating various proceedings against the Ashram.
6. This Court granted an interim order on 5 October 2012 staying the enquiry and the said order was periodically extended.
7. The Deputy Collector (Revenue) filed a counter affidavit in answer to the contentions raised in the affidavit filed in support of the writ petition. The second respondent contended that several inmates and Thiru Ashok Anand, Member of the Legislative Assembly submitted representations to the Government with a request to conduct a detailed enquiry with respect to the affairs of Ashram. The Government accordingly initiated enquiry proceedings. The Deputy Collector made it very clear that opportunity would be given to the Ashram to submit response and prove its version and only thereafter report would be submitted to the Government.
8. When this writ petition came up for hearing on 31 July 2013. I have heard the learned counsel for the petitioner, learned Additional Government Pleader appearing on behalf of the Government of Pondicherry and the learned counsel representing other respondents.
9. The learned counsel for the Ashram during the course of his submissions made it clear that the Ashram was not against holding enquiry with regard to the complaints preferred by the inmates and the Local Legislator. The objection was only against the Collector conducting enquiry into the matter with a pre-
determined mind. When it was made known that the objection was only against the appointment of Collector as the enquiry officer and not against holding enquiry in the matter, I have made a suggestion to the parties as to whether they are agreeable for appointment of a former Judge of High Court as enquiry officer to hold the enquiry. I have given sufficient time to the parties to deliberate on the issue and to offer their views in the matter.
10. When the writ petition was taken up on 13 August 2013, the learned counsels appearing on either side have jointly submitted that they are agreeable for holding an enquiry as proposed by this Court and wanted me to suggest the name of a former High Court Judge as enquiry officer. https://www.mhc.tn.gov.in/judis 12 W.P. No.27099 of 2012
11. I have suggested two names, out of which, the parties have agreed for appointment of Thiru P.R.Raman, Former Judge, High Court of Kerala as enquiry officer. However, Mrs. Pushpa Menon, learned counsel for respondents 4 to 6 wanted a lady Judge or Advocate to assist Thiru P.R.Raman, as according to her, female inmates would not be in a position to disclose certain facts to the learned Judge.
12. The learned Additional Government Pleader, Pondicherry submitted a memo indicating that the Government have no objection for appointing a former Judge of the High Court, as suggested by this Court to hold enquiry.
13. Mrs. Pushpa Memon, learned counsel for respondents 4 to 6 wanted to appoint an administrator to the Ashram by dissolving the Trust Board so as to enable the enquiry officer to hold a fair enquiry. Thiru C.A.Diwakar, learned counsel for Ashram opposed the said request as according to him such a prayer is beyond the scope of this writ petition.
14. It is a matter of record that a scheme suit is now pending before the District Court at Pondicherry. This Court is now concerned only with the enquiry ordered by the Government. Since the matter is pending before this Court, and in view of the interim stay, the enquiry was kept in abeyance. The direction was only to conduct enquiry by the Collector and it was only the said order which was put in issue in this writ petition. We cannot expand the scope of the writ petition by appointing an Administrator to manage the affairs of Ashram during the currency of enquiry. The administration of Ashram by the Trust Board would not matter much to the enquiry officer. The enquiry would be conducted by the learned Judge independently with the co-operation and assistance of all concerned. Therefore I am not inclined to accept the request for dissolution of the Trust Board and appointment of Administrator during the currency of inquiry proceedings.
15. There is no dispute that Sri Aurobindo Ashram at Pondicherry is an institution of international repute. There is a regular inflow of tourists to Pondicherry on account of its historical importance. Sri Aurobindo Ashram is the main centre of https://www.mhc.tn.gov.in/judis 13 W.P. No.27099 of 2012 attraction and people from other States and abroad visit this place, described by the tourist department as "peaceful pondicherry". The issues raised by some of the inmates of Ashram, the MLA and others should not result in lowering the image of Ashram. The sanctity of Ashram should be preserved at any cost.
16. Since the petitioner and the respondents have agreed for holding enquiry by Mr. Justice P.R.Raman, I am of the view that the learned Judge should be appointed as the enquiry officer.
17. (a) Thiru PR Raman, Former Judge, High Court of Kerala, residing at 113, "DIKSHIT", Jawahar Nagar, Kadavanthara, Cochin-682 020 (Phone No.0484-2204377) is appointed as the enquiry officer by consent to hold enqurly with respect to the following issues.
"(i) Whether allegations of sexual harassment of women and children in the Ashram are true?
(ii) Whether there is any truth in the allegation regarding violation of Human Rights and denial of fundamental rights to the inmates of Ashram?
(iii) Whether there is any truth in the allegation of misappropriation of Ashram funds?
(iv) Whether there is any truth in the allegation of illegal sale and lease of Ashram Properties by the Trustees?"
(b) Mrs. Sathya Sri Priya Easwaran, Advocate, residing at No.5, Cahitanya, Chilavannur Road, Elamkulam, Cochin 682 020 (Cell 09495 12695) suggested by the Hon'ble Judge is appointed as the enquiry Assistant to assist the enquiry officer to record the statements of female inmates of Ashram.
...........
21.(a) The writ petitioner and the respondents are directed to extend their whole hearted co-operation to the enquiry officer to hold the enquiry in a free atmosphere.
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(b). The parties to the writ petition and their agents and servants are restrained from raising the issues, (which are now referred to the enquiry officer) in any other forum or in any other manner pending enquiry proceedings.
(c). The inmates of the Ashram should be given full freedom to express their views and grievances to the enquiry officer.
(d). The petitioner should not take any action which would have the effect of preventing the inmates from giving statements before the enquriy officer
(e) The facilities enjoyed by the inmates should not be curtailed during the currency of enquiry.
(f) There should not be any act of indiscipline by any of the parties which would cause an adverse effect on the enquiry or which would stall the enquiry proceedings.
22.(a) The Collector, Pondicherry is directed to hand over all the complaints received by him against the Ashram to the enquiry officer forthwith.
(b) It is open to the enquiry officer to work out the modalities for receiving complaints after the commencement of enquiry proceedings.
23. The learned Judge is requested to conclude the enquiry as expeditiously as possible and submit his report before this Court.
24. Post the writ petition along with W.P.No.1478 of 2013 on 4th November, 2013.”
17. The Hon’ble Enquiry Judge submitted an interim report pending matter before him pointing out that a petition had been received from 165 persons from Odisha who had requested that they be permitted to depose. The Hon’ble Judge stated that acceding to their request would expand the enquiry beyond the period of three months that he envisaged the assignment would stretch over. He https://www.mhc.tn.gov.in/judis 15 W.P. No.27099 of 2012 thus expressed inability to proceed further with the assignment. This position has been captured in order dated 11.10.2013 that reads thus:
“This writ petition is posted today to consider the report filed by Mr.Justice P.R.Raman, former Judge, High Court of Kerala, who was appointed as the Enquiry Officer, by consent vide order dated 30 August 2013.
Background:-
2. Mr.Jusice P.R.Raman, pursuant to the order dated 30 August 2013, conducted a preliminary enquiry on 27 September 2013. The proceedings recorded by the Enquiry Officer indicated the details of the enquiry held on 27 September 2013, the representations received and the submissions made by various parties. The next enquiry is scheduled to be conducted from 23 October to 26 October 2013.
3. The Enquiry Officer appears to have received a representation signed by 165 people from Odisha who are stated to be the devotees of the Ashram and who have some information regarding the issues under consideration. The original understanding was that the enquiry would be confined to the complaints received from the inmates of ashram and the local MLA, and as such, it would take less than three months. In view of the subsequent developments, the Enquiry Officer was of the view that it would take minimum six months to complete the process.
The Enquiry Officer therefore expressed his difficulties to continue, as he has to come from Cochin frequently. It was only on account of the representation submitted by the Enquiry Officer and the request to relieve him from the engagement, I have posted this writ petition under the caption "on report".
4. The respondents, at whose instance enquiry was initiated by the District Collector, through their counsel, earlier explained that they want an independent Enquiry Officer from another State. It was only on account of their suggestion, I have appointed Mr. Justice P R Raman, by consent of parties.
5. When the matter came up on 7 October 2013, I have suggested the name of Mr.Justice T.L.Viswanatha lyer, former https://www.mhc.tn.gov.in/judis 16 W.P. No.27099 of 2012 Judge, High Court of Kerala as the Enquiry Officer, in the place of Mr.Justice P.R.Raman. I have also suggested the name of a local Advocate to coordinate the work. The respondents, including the learned Additional Government Pleader, Puducherry, submitted that it is better not to appoint anybody from Puducherry, even to assist the enquiry officer.
6. Since Mrs Pushpa Menon, Advocate was not present, I have adjourned the hearing to 8 October 2013.
7. When the matter was taken up on 8 October 2013, Mrs. Pushpa Menon, requested to post the matter on 10 October 2013.
8. The writ petition was taken up on 10 October 2013, for further hearing n the light of the report filed by the Enquiry Officer. Mr. Vincent Rayar, Deputy Collector (Revenue) Puducherry was also present. Mrs. Pushpa Menon submitted that she has already given change of Vakalat and her client Mr.Dayanidhi Patel was present in Court. Thereafter, I have heard Mr.C.A.Diwakar, counsel for the petitioner, Mr.Cyril Mathias Vincent, Additional Government Pleader, Puducherry, and Mr. Dayanidhi Patel, fourth respondent in the writ petition.
9. Mr. Diwakar and Mr. Vincent, submitted that Mr.Justice T.L.Viswanatha lyer, is a very good choice, considering his experience and integrity. Mr. Dayanidhi Patel, initially submitted that he wanted to consult others in his group before taking a decision. When it was pointed out to him that the enquiry should be continued from 23 October 2013 as per the original schedule, and it is not possible to keep it pending, he agreed for the appointment of Mr.Justice T.L.Viswanatha lyer and to proceed with the enquiry.
10. Mr. Diwakar, learned counsel for Arabindo Ashram, submitted that the enquiry should be confined to the inmates of Ashram and the complainant who have approached the District Collector, Puducherry, as otherwise, it would be a never ending process inasmuch as there are thousands of devotees who are agitated on account of the false campaign undertaken by the respondent no.4 and his associates.
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11. The learned Additional Government Pleader submitted that the issues regarding entertaining complaints from non Ashramites should be left to the wisdom of Enquiry Officer.
Analysis:-
12. The District Collector, Puducherry, initiated enquiry pursuant to the complaints made by some of the inmates of ashram besides Mr.Ashok Anand, MLA, Puducherry. It was only the said enquiry, which was challenged by Arobindo Ashram. The proposed enquiry was with reference to specific complaints. The enquiry cannot be converted as a referendum.
13. The enquiry proceedings commenced on 27 September 2013 should be continued till its logical end. Therefore, I am inclined to pass the following order, in partial modification of earlier order dated 30 August 2013.
(i) Thiru.T.L.Viswanatha lyer, former Judge, High Court of Kerala, residing at Chittoor Road, Cochin, 68 20 11, (Phone 0484 2372884) is appointed as the Enquiry Officer, in the place of Mr.Justice P.R.Raman;
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(iv) The enquiry would be in relation to the complaints received by the District Collector. The inmates of Ashram and former inmates are also at liberty to approach the Enquiry Officer, in case they are also aggrieved.
(v)Since the enquiry is not general in nature and is specific to the complaints received by the District Collector, it is open to the Enquiry Officer to take a decision with regard to participation of third parties, provided, they satisfy that they were the inmates of Ashram at a particular point of time.
(vi) The modalities of enquiry would be decided by the Enquiry Officer;
(vii) The inmates of the Ashram should be given full freedom to express their view/complaints. There https://www.mhc.tn.gov.in/judis 18 W.P. No.27099 of 2012 should not be any attempt to curtail their freedom or to take away the facilities which they are enjoying now, solely on account of their expression of dissent or giving statement before the Enquiry Officer.
(viii) The Chief Secretary to the Government of Puducherry is directed to extend all the necessary assistance to the Enquiry Officer.
(ix) The Enquiry Officer should be treated as a State Guest;
(x) The venue of the enquiry would be "Training Hall, Block C, Chief Secretariat Building, Beach Road, Puducherry".
(xi) The necessary supporting staff, computer and other amenities should be provided by the Union Territory of Puducherry administration;
(xii)The Director General of Police is directed to provide security to the Enquiry Officer,
(xiii)Since the ruling party legislature himself has preferred a complaint, the participation of the State in the enquiry should be only to assist the Enquiry Officer,
(xiv) The traveling arrangements, boarding and lodging and the necessary expenses should be borne by the petitioner,
(xv) The Enquiry Officer is requested to conclude the enquiry as early as possible and file a report before this Court preferably by 31 December 2013.
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15. The order dated 30 August 2013, would remain subject to the modification as indicated above.
16. Post on 2 January, 2014.” https://www.mhc.tn.gov.in/judis 19 W.P. No.27099 of 2012
18. Though an objection appears to have been originally taken, in regard to the appearance of Mr.Cyril Mathias Vincent for the respondents on the ground that he has on several occasions appeared on behalf of disgruntled elements against the Ashram, this ground does not survived today and is not pursued, since he is not a part of the panel of counsels for the official respondents. Nothing further need be said in this regard.
19. While this is so, some complainants were filed in Writ Petition (W.P.(Civil)No.695/2014) as a Public Interest Litigation before the Hon’ble Supreme Court also seeking enquiry to be made into the allegations made by various persons including inmates against the Ashram/Trust. Notice was ordered in August, 2014. That Writ Petition came to be dismissed on 22.09.2022.
20. To be noted, that in the interregnum, the first petitioner in that Writ Petition one Gayathri Satapathy, had filed an Interlocutary Application seeking withdrawal of her name from the array of parties, since she did not wish to pursue the Writ Petition any further. The third petitioner had passed away. The second petitioner had been heard leading to the dismissal of the Writ Petition in the following terms:
“Learned counsel for the petitioners has filed an interlocutory application being I.A. No.142537/2021 for deletion of the name of petitioner no.1 from the array of parties. https://www.mhc.tn.gov.in/judis 20 W.P. No.27099 of 2012 I.A. No.142537/2021 is allowed and the name of petitioner no.1 is deleted from the array of parties at the risk of the petitioner(s).
We have been told that petitioner no.3 is no more. Heard learned counsel for petitioner no.2.
Considering the facts and circumstances on record, in our view, this Court need not entertain this petition any longer. The writ petition is therefore disposed of.
Pending interlocutory application(s), if any, stands disposed of.”
21. Separately, W.P.No.40514 of 2002 had been filed as a Public Interest Litigation and sought, among various prayers, the relief of investigating into various alleged misdeeds and maladministration on the part of the Ashram/Trust.
That Writ Petition came to be dismissed on 03.02.2014 in the following terms:
“6. In the counter affidavit filed by respondents 4 to 9, it is alleged that the petitioner is merely a front for one of the inmates viz., P.P. Raghavachary who had earlier working with the legal department of the Ashram, who had his own grievances. The specific allegations made against the trust have been denied. It is also stated that the allegations made in ground- ‘e’ relate to the subject matter of another writ petition in w.p.No.8021 of 2002 filed in the High Court of Delhi, which was dismissed on 17.12.2002. It in stated that other petitions have been filed before the Hon'ble Supreme Court and the High Court of Calcutta, which have already been dismissed and even in the suits filed, there are no interim orders.
7. On a consideration of the aforesaid matter, we are of the view that the subject matter of the present petition is really an individual grievance being vented out by one follower who had his own perception. Whether he had any oblique motive or not is left unsaid because there is no trial taking place in the present matter.
If the issue is of proper management of the trust as canvassed by https://www.mhc.tn.gov.in/judis 21 W.P. No.27099 of 2012 the learned counsel for the petitioner, then the same is already brought to the notice of the respondents/authorities, who have found illegality or irregularity in it for taking any action as the present proceedings certainly cannot be converted into one of a trial between the petitioner on one side and the Trust on the other side. The petitioner at best could have pleaded for looking into the complaints by the respondents/authorities, which had already been done.”
22. Apart from the private respondents in this matter, complaints had been filed over the years by other inmates of the Ashram and litigation initiated by some. While the fate of that litigation is set out in Annexure –I, the identity of the complainant as well as his/her status in the Ashram has also been set out as a means, in the interests of full disclosure and also be demonstrated that many of the inmates while having initiated complaints continued in the Ashram itself, drawing benefit from the facilities. This list is annexed to this order as Annexure I.
23. To be noted that the Ashram has been the focus of several cases and a tabulation of the same over the years has been furnished, annexed to the order as Annexure II. The Annexures may be referred to now, (for the purpose of completion) as well as to illustrate that much of the slew of allegations made have already been addressed by the Courts.
https://www.mhc.tn.gov.in/judis 22 W.P. No.27099 of 2012
24. The narration as aforesaid, captures the trajectory of not just this litigation but all litigation before Courts including the Hon’ble Supreme Court.
After the hearing on 11.10.2013, there was a hiatus in the listing of this matter at all till 22.11.2022.
25. On 15.12.2022, there had been no appearance on behalf of the private respondents, and this Court had, on 11.10.2013 recorded that Mrs.Pushpa Menon had withdrawn her vakalat on behalf of private respondents, R4 to R6. The aforesaid position had also been noted by the Court under order dated 11.10.2013 at paragraph No.8.
26. When the matter was listed before me on 15.12.2022, two things weighed on my mind, viz., i) as to whether the private respondents continued their crusade against the petitioner Trust, believing that the allegations still survived and ii) since the Trust is a public Trust managing a Public Institution of great cultural and spiritual value and touching upon the interests of devotees of Sri Aurobindo and the Mother as well as the general public, whether there was any cause or necessity to continue the action initiated by the official respondents as impugned in this Writ Petition.
27. On the first question, since R4 to R6 were not represented, the erstwhile counsel withdrawing her vakalat, I had directed Mr.Diwakar to take notice afresh https://www.mhc.tn.gov.in/judis 23 W.P. No.27099 of 2012 and produce proof of service on them as recorded under docket order dated 05.01.2023. A Memo dated 25.01.2023 has been filed by the petitioner stating that R4 has been served, R5 passed away on 24.02.2018 and notice to his legal heir hand delivered and R6 had also passed away on 18.05.2021 leaving behind no legal heirs.
28. As regards petitioners 7 to 15, they are represented by Mr.Veerapandian, who has made no submissions. R16 who is one of the original complainants at whose behest the impugned action has been initiated by the respondents is not represented though the name of counsel who has entered appearance on his behalf is printed in the cause list.
29. Thus, none of the private respondents, whosoever survived, have chosen to continue or perpetrate their allegations made in 2012, at this point in time. With this, in fact, and in my considered view, the Writ Petition is effectively rendered infructuous.
30. Not wishing to close my eyes to the larger question of whether an investigation was required in public interest, though I am conscious that this is not a public interest litigation, learned counsel for both parties were requested to make their submissions on this count.
https://www.mhc.tn.gov.in/judis 24 W.P. No.27099 of 2012
31. Mr.Diwakar would draw attention to the fact that both before and pending Writ Petition, the Society had been the target of several cases filed by the Sri Aurobindo Ashram Inmates’ Association and individuals. I have annexed to this order an annexure of such cases. The final result of those cases as tabulated in column, by name ‘Disposal’ reveal to me that the result had been in favour of the Ashram on all occasions. 10 cases are still pending. They will, needless to be stated, be heard and decided by the respective Courts before which they are pending, in accordance with law and without reference to any of the observations in this order.
32. The say of Dr.Ramaswamy, learned Additional Government Pleader appearing for official respondents, being R1 to R3 is that they must be allowed to continue their investigation. Normally, this Court would not stand in the way of an investigation being conducted by the competent authorities, particularly of such a grave and serious allegations, as the present case. However, this is assuming that a justification is made out in this regard. The trajectory of events, especially the fact that the petitioner has been the target of multi-pronged litigation before several fora, do leave me with the impression that there is no justification and no provocation as on date to continue the proceedings under the impugned notice.
https://www.mhc.tn.gov.in/judis 25 W.P. No.27099 of 2012
33. The petitioner has, in the interests of disclosure placed on record several unsavoury events/incidents that had taken place in the Ashram premises.
These include allegations of sexual harassment, suicide of some inmates and serious malpractices in the functioning of the school run by the Ashram.
34. Without doubt, these situations call for swift and serious action.
However, these instances are of yesteryears, contemporaneous with the filing of earlier Writ Petitions and civil suits that have been, after detailed discussion, been closed in favour of the petitioner by the Courts. I see no reason to re-visit those instances now.
35. The genesis of the allegations leading to the issuance of the impugned notice are complaints by Vishnu Lalit and Ashok Anand. Apart from the fact that the complaints are not being pursued now, even assuming that the complainants have been won over by the Ashram, there is a report issued by the Superintendent of Police (North), Puducherry dated 22.02.2012 to the effect that the agitation that was staged by the complainants involved the participation of several persons from Orissa. This finds support in order of this Court dated 11.10.2013 by Hon’ble Mr.Justice K.K.Sasidharan.
36. Inter alia, he refers thereto to a request having been made before the then Hon’ble Enquiry Judge, Justice P.R.Raman by 165 persons from Odhisha to https://www.mhc.tn.gov.in/judis 26 W.P. No.27099 of 2012 depose before him in the enquiry. There has been no follow-up by these individuals thereafter and neither is their cause pursued by the private respondents.
37. The categoric allegation by the petitioner is that these persons were brought in from outside merely to lend credence to the agitation. There has been no material placed on record by the official respondents to controvert this.
Likewise, there is no other material apart from the complaints of Vishnu Lalit and Ashok Anand that are the sole trigger points to justify continuation of the impugned notice/proceedings, at this juncture.
38. In light of the detailed discussion as aforesaid, I am of the categoric view that the trigger for issuance of impugned notice dated 01.10.2012 has run its course and the cause of action for such issuance does not survive today.
39. For the reasons as aforesaid, impugned notice dated 01.10.2012 is set aside. I, however, make it clear that this order is specific to the impugned notice only, though it has taken note of intervening events and does not, under any circumstances, foreclose grievance/complaints, if any, as against the petitioner Trust, going forward.
https://www.mhc.tn.gov.in/judis 27 W.P. No.27099 of 2012
40. With the setting aside of the impugned notice, this Writ Petition is allowed. No costs. Connected Miscellaneous Petitions are closed.
23.02.2023 Index: Yes/No (though without annexures) Speaking order/Non-speaking order Neutral citation:Yes/No sl Note: Annexure I & II Enclosed To
1.The District Collector, Revenue Complex, Saram, Pondicherry.
2.The Deputy Collector (Revenue), North cum Sub Divisional Magistrate (North), Revenue Complex, Saram, Pondicherry.
3.Deputy Tahsildar, Office of the Deputy Collector (Revenue), North cum Sub Divisional Magistrate (North), Revenue Complex, Saram, Pondicherry.
https://www.mhc.tn.gov.in/judis 28 W.P. No.27099 of 2012 Annexure - I S.No. Complainant’s Name Status 1. Lipi Das Continues to be an inmate of the Ashram 2, 3 Kirti Chandak and (i) Kirti Chandak was never an Jagrathi Shah inmate (ii) Jagrathi Shah was never an inmate (iii) Nikhil Virani was never an inmate 4. Abla Mohanty Inmate of the Ashram. Ashram continues to take care of her 5. Amrita Acharya Not inmate of the Ashram. Unknown to Ashram 6. Dilip Agarwal Continues to remain an inmate of the Ashram and take the benefits of the facilities of the Ashram 7. Dr.Gayatri Satapathy Rejoined as inmate of the Ashram after
having given an apology and promising not to be misled by others in the future.
8. Annapurna Mohanty Continued to remain an inmate of the Ashram and take the benefits of the facilities of the Ashram until she passed away on 30.04.2022 9,10,11, Hemlata Prasad Hemlata Prasad – Expelled from Ashram 12, 13 Arunashree Prasad consequent to an enquiry ordered by the Jayashree Prasad High Court which found her guilty of Nivedita Prasad misconduct, which she has challenged in Rajashree Prasad the Munsif Court.
Arunashree Prasad – Expelled from Ashram, Deceased on 17.12.2014 Jayashree Prasad and Niveditha Prasad – Expelled from Ashram consequent to enquiries conducted by a retired Deputy https://www.mhc.tn.gov.in/judis 29 W.P. No.27099 of 2012 Secretary of Pondicherry which found them and their sisters guilty of misconduct, which has been challenged in the Munsif Court.
Rajashree Prasad – Expelled from Ashram, Deceased on 17.12.2014.
14. Radhikarajan Das Continued to remain an inmate of the Ashram and take the benefits of the facilities of the Ashram until he passed away on 07.05.2019
15. Annapurna Das Continues to remain an inmate of the Ashram and take the benefits of the facilities of the Ashram
16. Bailochan Parida Though not an inmate of the Ashram, consequent to his repeated entreaties, Ashram decided to take care of him as he is ill and incapacitated 17, 18, Kavita Singh All of them continue to remain as inmates 19 Brajkishore Singh of the Ashram and take the benefits of the Aruna Mohanty facilities of the Ashram 20,21,2 Bilasini Mishra Bilasini Mishra – Continues to remain an 2, Sudha Sinha inmate of the Ashram and take the benefits 23,24,2 Togo Mukherjee of the facilities of the Ashram 5, Sanjukta Das Sudha Sinha – was never an inmate of the 26,27,2 Ravindra Maharana Ashram. She was one of the petitioners in 8, Niranjan Naik a Section 92 Suit O.S.15/2011 praying for 29,30 Abhinna Chandra a scheme so that action can be taken Patra against Peter Heehs, The Author of “Lives RY Deshpande of Sri Aurobindo”. The said Suit was Varun Pabrai dismissed on 19.07.2017 Siddeshwar Mishra Togo Mukherjee – was never an inmate of Sharma the Ashram although he was permitted to Sadhana Ranade take the benefits of some facilities of the Ashram. To the best of the petitioners knowledge he has passed away a few years ago.
Sanjukta Das - Continues to remain an https://www.mhc.tn.gov.in/judis 30 W.P. No.27099 of 2012 inmate of the Ashram and take the benefits of the facilities of the Ashram Ravindra Maharana Continues to remain an inmate of the Ashram and take the benefits of the facilities of the Ashram Niranjan Naik – He was one of the petitioners in a Section 92 Suit O.S.15/2011 praying for a scheme so that action can be taken against Peter Heehs, The Author of “Lives of Sri Aurobindo”, which was dismissed on 19.07.2017. He continues to remain an inmate of the Ashram and take the benefits of the facilities of the Ashram Abhinna Chandra Patra Was a petitioner in O.S.623/2012 which was dismissed on 06.08.2017. He chose to leave the Ashram in the year 2014.
RY Deshpande - Continues to remain an inmate of the Ashram and take the benefits of the facilities of the Ashram Varun Pabrai Continues to remain an inmate of the Ashram and take the benefits of the facilities of the Ashram Siddeshwar Mishra Sharma Continues to remain an inmate of the Ashram and take the benefits of the facilities of the Ashram Sadhana Ranade Continues to remain an inmate of the Ashram and take the benefits of the facilities of the Ashram https://www.mhc.tn.gov.in/judis 31 W.P. No.27099 of 2012 32 S. Annapurna S.Annapurna was never an inmate of the Ashram. She has been writing repeatedly apologies and asking that the facilities of the Ashram be extended to her.
33. Narayan Swain Narayan Swain – In view of his illness and incapacitation, he was treated by the Ashram Doctors in the Ashram Nursing Home and died on 04.03.2020.
https://www.mhc.tn.gov.in/judis 32 Annexure – II I.A AND SL SUIT APPEA FILED AT FILED BY PRAYER CURRENT STAT # NUMBER LS IN THE SUIT Permanent injunction Sri Aurobindo restraining the Managing 1 O.S 12/97 III ADM, Pondicherry Ashram Inmates’ Trustee to interfere in the Dismissed vide order 21.04.1997 Association management of the association Injunction directing Sri Aurobindo furnishing copy of the Dismissed on 7.10.1999.Appeal s 2 O.S 57/99 I ADM Pondicherry Ashram Inmates’ audited statement of 21.02.2000 Association accounts O.S. To declare the expulsion 3 III ADM, Pondicherry Kamal Dora Dismissed on 04.03.1997 89/97 order as null and void O.S. To declare the expulsion 4 III ADM, Pondicherry Dilip Agarwal Dismissed on 04.03.1997 90/97 order as null and void O.S. To declare the expulsion 5 III ADM, Pondicherry Dilip Agarwal Dismissed on 04.03.1997 91/97 order as null and void O.S. To declare the expulsion 6 III ADM, Pondicherry Srikant Jivarajani Dismissed on 04.03.1997 88/97 order as null and void 33 https://www.mhc.tn.gov.in/judis Directing the respondents to Nandhivarman furnish list of movable and 7 O.P 22/97 PDJ, Pondicherry and DK Dismissed on 29.08.2005 immovable properties and Ramanujam its incomes Unnumbe Nandhivarman To evolve a scheme for the 8 red O.S PDJ, Pondicherry and DK Dismissed on 29.08.2005 management of the Trust of 98 Ramanujam O.S. To declare his expulsion null 9 III ADM, Pondicherry Kamal Dora Dismissed on 13.11.2003 37/98 and void W.P To declare the 1972 edition 10 Supreme Court of India Bijan Ghosh Dismissed on 08.02.1999 52/99 of Savitri as the original etc. W.P To declare the 1972 edition 11 Calcutta High Court Supradip Roy Dismissed on 20.04.1999 467/99 of Savitri as the original etc. To declare the 1972 edition Marjana Guha of Savitri as the original etc Dismissed on 17.09.2005.Leave a T.S. 117 Civil Judge (Jr. Division) 12 (sister of Bijan and prevent Ashram from plaintiff to condone the delay for /99 Krishnagar West Bengal Ghosh) selling distributing any other also dismissed. edition etc Adinteri m Civil Judge (Jr. Division) Dismissed by the Civil Judge (Jun injuncti Marjana Guha Seeking adinterim injunction Krishnagar West Bengal order dated 05.07.1999 on petition Misc. Against the order dated District Judge- Nadia Appeal Marjana Guha 05.07.1999 of the Civil Dismissed by judgment and orde Krishnagar West Bengal 53/ 99 Judge (Jr) Division 34 https://www.mhc.tn.gov.in/judis C.O./ Against order dated C.R. No Calcutta High Court Marjana Guha 07.09.2000 of the District Dismissed by order dated 04.12.2 2848/2 Judge Nadia 000 Interim injuncti Civil Judge (Jr. Division) Seeking interim injunction in Marjana Guha Dismissed by order dated 20.01.2 on Krishnagar West Bengal the above suit petition Misc. Against the order dated Appeal District Judge- Nadia Marjana Guha 20.01.2001 in injunction Dismissed by order dated 23.05.2 20/200 Krishnagar West Bengal petition 1 C.O. / C.R. Against order dated NO Calcutta High Court Marjana Guha 23.05.2002 of the Addl. Dismissed 1911 District Judge Nadia /2002 Criminal complaint regarding the edition of Sri Charges quashed by the Calcutta C- Judicial Magistrate – Alipore, 13 Anil Ghosh Aurobindo’s Epic Savitri accused discharged. SLP filed by 2598/99 West Bengal against Harikant C Patel and dismissed on 21.11.2005 10 others C.R.R. To quash the proceeding on Dismissed by order-dated 19.12. 1966 of Calcutta High Court Anil Ghosh various stated grounds the issues should be agitated at t 1999 To quash the proceeding C.R.R. ground that the evidence Charges against the accused qua 2731 of Calcutta High Court Anil Ghosh does not disclose any Calcutta High Court.SLP filed and 2002 material to warrant the 21.11.2005 framing of charge 35 https://www.mhc.tn.gov.in/judis To declare the 1972 edition Anil Ghosh, Suit No of Savitri as the original etc Debkumar Dismissed but revived by the Plai 14 95 of High Court Delhi and prevent Ashram from Ghosh, Dilip costs. Dismissed once again on 2 2001 selling distributing any other Agarwal edition etc I.A. Seeking Interim injunction in 4845 of High Court Delhi above 2001 High Court terminated the suit on Declare her expulsion on O.S. 215 appointed an Enquiry Officer who 15 I ADM Pondicherry Hemlata Prasad grounds of indiscipline as of 2001 enquiry and found the delinquent illegal the charge Declare her expulsion on grounds stated in the finding O.S. 668 16 I ADM Pondicherry Hemlata Prasad of the enquiry officer Pending with the I Addl. Dist Mun of 2002 appointed by the High Court as illegal and perverse Interim injunction to act on I.A. the report filed by the 2937 of Hemlata Prasad Injunction granted Enquiry Officer appointed by 2002 the High Court C.M.A. Appeal against the order in 1 of Adll. Sub Judge .Pondicherry Hemlata Prasad Interim injunction confirmed. I.A. 2937 2003 CRP (PD) Revision against the order of High Court, Chennai Hemlata Prasad Order of Appellate Court modified 3037 of the Sub-Judge 2007 36 https://www.mhc.tn.gov.in/judis Charge of defamation against some Ashramites in Dismissed on 23.11.2004. All acc STR Judicial Magistrate I the subject matter for which 17 Hemlata Prasad Hemlata has filed a revision again 864/2001 Pondicherry enquiry has been held by Revision dismissed by HC the enquiry Officer appointed by the High Court Jayashree Prasad and four To declare the show cause Dismissed on 09.03.2007.Filed fir O.S. 253/ 18 I ADM Pondicherry others (all 4 are notice regarding their the dismissal. Ist Appeal by Jayas 2001 sisters of indiscipline as illegal other.Dismissed on 09.04.2010 Hemalata) 37 https://www.mhc.tn.gov.in/judis Pending disposal. High Court found them guilty of c and directed them to stay outside filed by Jayashree Prasad and oth the order of High Court. Jayashree Supreme court dismissed the lea Prasad and four To declare the expulsion Jayashree Prasad and others to l OS 409 / 19 I ADM Pondicherry others (all 4 are based on enquiry report as 31.07.2014. 2005 sisters of Null and void Jayashree Prasad and others hav Hemalata) Ashram filed a contempt petition Court numbered as 395 of 2014. Court directed the Pondicherry Po in case they do not leave the Ash themselves. They were evicted fr the Police in December 2014. Tri Jayashree Interim relief by preventing IA Prasad and four Ashram from withdrawing 1500/2 PDM , Pondicherry others (all 4 are Allowed any facility of Ashram from 005 sisters of the Petitioners. Hemalata) CMA Allowed, however, the Order not Against the order granting 35/200 ASJ, Pondicherry SAAT Petitioners are allowed to work in interim relief by PDM 5 create chaos. 38 https://www.mhc.tn.gov.in/judis High Court directed that the Petit out of their residence and SAAT w CRP reasonable costs for theirboardin (PD) Against the Order passed in outside. High Court Madras SAAT 3314/ CMA 35/2005 2007 However, the Petitioners simply i Ashram that they have chosen to building of the Ashram. Its Order clarified by the High Co ordering that the Petitioners shou outside the Ashram and inform th CRP(PD accordingly. ) Clarification as to whether 3314/2 going out by the Petitioners The Petitioners choose a Guest H 007 MP High Court Madras SAAT could imply staying in permitted any guest to remain fo 1 another accomodation of (Clarific the Ashram. When the Petitioners were inform ation) communicated to SAAT that the H Madras had asked them to choos the duty of the Ashram to make them. 39 https://www.mhc.tn.gov.in/judis High Court at Madras selected a Hostel and directed the Petitione themeselves there.Further the Hi amount that was to be paid each CRP(PD the Petitioners. High Court was informed bty ) SAAT that the Petitioners 3314/2 Ashram as directed by the High C have malafide selected a 007 MP High Court Madras SAAT the costs of boarding and lodging place which was not 2( Working Womens Hostel and sen avaliable for any long term Clarifica each of the Petitioners which the stay. tion) to receive. The Petitioners wrote to SAAT th passed by the High Court is "Oto hence they are advised to not to Since the Order passed by Jayashree the High Court is otiose and IA Prasad and four illegal, that therefore the Allowed by PDM Pondicherry reve 2094/2 PDM , Pondicherry others (all 4 are PDM Pondicherry should the High Court of Madras 010 sisters of restore all the facilities to Hemalata) the Petitioners. 40 https://www.mhc.tn.gov.in/judis CRP (PD) CRP(PD) 4219/2010 allowed and 4219/2 Pondicherry in IA 2094/2010 was To set aside the Order of 010 & the PDM Pondicherry and Contem High Court Madras SAAT The High Court found the Petition pass appropriate Orders pt contempt of Court. However, in v against the Contemners. Petition of apology tendered by the Petiti 1483/2 proceed further. 010 SLP (Civil) 27620/2012 dismissed Court of India. The Supreme Cou Jayashree To set aside the Order of SLP Petitioners to vacate the Ashram Prasad and four the High court at Madras by (Civil) 31.07.2014 and also to maintain
Supreme Court of India others (all 4 are allowing the Petitioners to 27620/ Ashram in the interregnum and t sisters of continue the relief of staying 2012 this effect.
Hemalata) in the Ashram.
The Petitioners individually filed s Contem pt In view of the fact that Petition despite the memos filed by The Supreme Court allowed the C 395/20 the Petitioners, the 395/2014 and ordered directly th 14 Petitioners have refused to Station Pondicherry to evict the P Supreme Court of India SAAT in vacate the Ashram even they refuse to vacate the Ashram SLP after 31.07.2014 despite the (Civil) specific Order of the The Petitioners were evicted on 1 27620 Supreme Court /2012 41 https://www.mhc.tn.gov.in/judis Directing SAAT to perform the obligation in MOU and O.S. 769 20 II ADM, Pondicherry Srikant Jivarajani not to disturb him from 144 Dismissed on 15.03.2022 of 2001 Iswaran Koil Street -
Pondicherry
I.A Seeking Interim injunction
3164 of II ADM, Pondicherry from disturbing Srikant from Injunction granted
2001 144 Iswaran Koil Street
Appeal against the order
C.M.A 1 Injunction vacated. Against which
PDJ, Pondicherry dated 21.12.2001 in I.A.
of 2002 preferred Appeal in the High Cou
3164
Appeal to set aside the Order in CMA 1 of 2002 confirme
CRP High Court, Chennai Srikant Jivarajani
order of the PDJ the order of High Court and dism
Sri Aurobindo
Accused the Trustees of Sri
Ashram Inmates’
CC 610 of Judicial Magistrate I Aurobindo Ashram Trust of Dismissed on 27.11.2003. All the 21 Association 2001 Pondicherry having published incorrect discharged. Appeal dismissed by represented by information Dilip Agarwal 42 https://www.mhc.tn.gov.in/judis HRCOP Dismissed on 05.02.2010. Filed a 95/ 2000 Prayer to declare the reopening. Reopened. Legal heir and O.S. Rent Controller and PDM, 22 R.K Selvarajan petitioner as owner of the seeking to implead themselves. I 298 of Pondicherry suit property heirs of one of the defendants se 2001 with themselves.
TOP
W.P. Scheme suit to direct the
Ramesh Kapoor, Dismissed by the order of the De
23 8021 of High Court Delhi Ashram not to publish the
Nishchint Kumar 17.12.2002
2002 1993 edition of Savitri
Scheme suit seeking
Mandeep Mishra, direction to dismiss the
W.P. 581 Nilendra Jaiswal, trustees, appoint
24 Calcutta High Court Dismissed on 09.10.2007
of 2002 Sital Prasad administrators, and forbid
Singh publication of 1993 edition
of Savitri.
Scheme suit seeking a
W.P. direction to dismiss the
25 40514 of High Court, Chennai Dakshinamurthy trustees, and appoint a Dismissed vide order dated 02.12
2002 group of persons to
administer the Ashram
O.S. 663 To declare his expulsion
26 I ADM Pondicherry Bailochan Parida Dismissed vide Order dated 16.0
of 2003 illegal
I.A.
Interim injunction granted vide o
2914 of I ADM Pondicherry Interim injunction
5.11.2003
2004
43
https://www.mhc.tn.gov.in/judis
CRP PD To vacate the stay granted
High Court, Chennai filed by Trust High Court has modified the inter
860 by the Munsif
O.S. 156 To prevent the Ashram from
27 PDM – Pondicherry PP Raghavachary Suit abated on 27.12.2009
of 2004 expelling him
I.A.
To restore to him the
1344/2 PDM – Pondicherry Interim injunction granted
facilities given to inmates
004
C.M.A.1 To set aside the order of the
ASJ Injunction confirmed.
0/04 PDM
CRP High Court, Chennai Interim relief modified – limited t
To prevent the Ashram from
O.S. 478 Patit Paban
28 III ADM, Pondicherry conducting enquiry into Dismissed on 04.07.2011
of 2004 Ghosh
alleged misconduct.
I.A.
Interim injunction to prevent
2042 of Dismissed on 2.8.2004
to proceed with the enquiry
2004
CMA 18 Appeal against order dt.
II ADJ, Pondicherry Dismissed
of 2004 2.8.2004
44
https://www.mhc.tn.gov.in/judis
Case of Theft, lurking to
CC ….of Judicial Magistrate I trespass etc. against
29 PP Raghavachary Dismissed on 1.4.2004
2004 Pondicherry trustees, and other
functionaries.
2nd complaint of Theft,
CC 173 of Judicial Magistrate I lurking to trespass etc.
30 PP Raghavachary Dismissed on 25.08.2005, all acc
2004 Pondicherry against trustees, and other
functionaries.
Seeking permanent order of
injunction against the
OS 201 of Ashram from withdrawing
31 PDM – Pondicherry Harekrishna Das Dismissed on 05.09.2011
2007 any facility, and to declare
the Plaintiff an inmate of the
Ashram
The Appellate Court determined
8150/- pm. The plaintiff has pref
HRCOP Mayurah
32 For fixation of fair Rent. against this order. Revision resto
100/200 mallaiah
the Munsif. Petition finally dispos
fair rent.
45
https://www.mhc.tn.gov.in/judis
For not renewing the
WP 24599
33 High Court, Chennai Surekha Jain residence permit of Peter Dismissed on 28.04.2010
of 2009
Heehs
A scheme suit under section
Leave granted. Finally in an SLP t
OS Ramnathan and 92 to dismiss the trustees
34 IA 474 PDJ, Pondicherry revoked the leave granted by the
15/2011 others and frame a scheme to
Accordingly suite dismissed on 19
administer the Ashram
A scheme suit under section
I.A. Dismissed 28.03.2014. Reopenin Unnumbe Srikant Jivarajani 92 to dismiss the trustees 35 370/20 PDJ, Pondicherry Leave petition not allowed. Finall red OS and 8 others and frame a scheme to 11 05.08.2016 administer the Ashram Interpleader Suit for OS 73 of 36 II ADJ, Pondicherry Gopal Naik disbursing from the estate Dismissed vide Order dated 13.0 2011 of Vimalaben To evict Sivasankaran from OS 526 / 37 II ADM, Pondicherry SAAT a small portion of Cazanov, Pending 2006 a land of SAAT.
46https://www.mhc.tn.gov.in/judis OS 1572 / To evict Subrayan from a Allowed vide Order dated 30.08.2 38 II ADM, Pondicherry SAAT 2007 small portion of Highland petition filed and pending.Execut To prevent the Ashram from OS 808 Radhikaranjan 39 II ADM, Pondicherry denying him food, shelter Dismissed vide Order dated 11.0 /2012 Das etc. To declare the show cause notice issued to them by the Ashram to be void, and to OS 623 / Kittu Reddy and 40 III ADM, Pondicherry injunct the Ashram from Suit dismissed on 06.08.2017 2012 5 others taking any action consequent to the Show cause notice.
47https://www.mhc.tn.gov.in/judis By Order dated 30.8.2013, a neu SAAT, The To injunct the Collector and appointed by the High Court to lo WP 27099 Collector, Deputy Deputy Collector of made against the Ashram. Enquir 41 High Court, Chennai / 12 Collector, Pondicherry to proceed with on 10.01.2014. Interim report by Tehshildar a proposed inquiry. complainants are not cooperating of the writ kept pending.
To remove the counsel of the Collector and Dy.
SAAT and The
WP 1478 Collector (acting as Enquiry
42 High Court, Chennai Government of Infructuous
/13 officer) since the same
Pondicherry
counsel is appearing for the
complainants in their cases.
To dismiss the trustees and
PIL 695 / Dr. Gayatri & 4
43 Supreme Court of India appoint eminent persons for Dismissed on 23.09.2022
2014 others
administering the Ashram.
OS Krishnakumari @ To partition Raghavan
44 PDM – Pondicherry Pending
175/2015 Ors House
48
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Unnumbe Hemlata and 8
45 red CC… inmates of Abetment of Suicide Pending
/16 Ashram
IAs 427 &
565 / 20
in Hemlata Prasad
To frame a scheme for
46 Unnumbe and Nivedita Pending
administering the Ashram
red Suit Prasad
u/s 92
CPC
Prevent Sudipta Basu from
OS 1266 SAAT vs Sudipta
47 !! ADM, Pondicherry claiming malefide ownership Allowed on 07.09.2022.
of 2013 Basu
of an Ashram property
Preventing Ashram from
OS 553 of
48 PDM, Pondicherry Lipi Das evicting her from Ashram Pending
2022
property
Third party disputing the title
OS 1312 of
49 PDM, Pondicherry Bipin Patel of a property belonging to Pending
2022
Ashram
49
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Against Registrar of Ashram
CC School and another staff for
50 PDJ, Pondicherry State Pending
17/2020 complaint of non-reporting of
POCSO case
Injunct Ashram for taking back
OS 10 of
51 Munsif cum Magistrate Vannur Munuswamy the Ashram property during Dismissed on 28.02.2022
2019
the Plaintiff's lifetime
SUMMARY
NUMBER OF
CURRENT
DETAILS PROCEEDIN
STATUS
GS
Dismissed - 0
Petitioner -
5 Allowed - 3
SAAT
Pending - 2
50
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Defendant - Dismissed - 38
46
SAAT Pending - 8
TOTAL NO.
OF
51
PROCEEDIN
GS
51
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W.P. No.27099 of 2012
Dr.ANITA SUMANTH, J.
W.P. No.27099 of 2012 and
MP.Nos.1 & 2 of 2012, 1, 4 & 6 of 2013
23.02.2023
https://www.mhc.tn.gov.in/judis
52