Sri. Gopakumar G vs The Travancore Devaswom Board on 4 February, 2025

[Cites 5, Cited by 0]

Kerala High Court

Sri. Gopakumar G vs The Travancore Devaswom Board on 4 February, 2025

This DBP is registered based on Report No.47 of 2024 of the learned Ombudsman in Complaint No.87 of 2024 filed by the petitioner-complainant regarding the quality of the teak pole brought for installation of a flag mast (Dwajam) in Thiruvalla Sree Vallabha Temple, which is a major temple under the management of the 1st respondent Travancore Devaswom Board. In the complaint dated 04.05.2024, it is alleged that the teak pole brought to Thiruvalla Sree Vallabha Temple for the flag mast is defective and cannot be used in the temple. The teak pole intended to be used as Dwaja Sthamba was found defective when preparations were made for dipping the pole in Enna Thoni (oil tank). The teak pole has holes in many portions. The photographs of the teak pole are enclosed along with Annexure O1 complaint made by the complainant before the learned Ombudsman.

2. On receipt of notice, Annexure O2 report dated nil was filed before the learned Ombudsman, by the Deputy Devaswom Commissioner (Administration), on behalf of the 2nd respondent Devaswom Commissioner, enclosing therewith a copy 4 DBP No.80 of 2024 2025:KER:8866 of the report dated 19.06.2024 of the Assistant Devaswom Commissioner, Thiruvalla; letter dated 07.05.2024 of Dr.Manoj S. Nair, Sthapathi of the Travancore Devaswom Board; letter dated 08.05.2024 of Elavally K.K. Dasan Achary, another Sthapathi of the Board; and letter dated 05.05.2024 of T.K. Sukumaran Achary, the Carpenter engaged by the Board.

3. When Complaint No.87 of 2024 came up for consideration, the complainant, who was personally present before the learned Ombudsman, submitted Annexure O3 statement dated 09.07.2024, wherein it is stated that in the opinion of the Sthapathi, there is a clear finding that the teak pole is defective. For settling the issue, he recommended 'Ottarashi Prasnam' to know 'Daivahitham' before using the same for the flag mast.

4. In Report No.47 of 2024, the learned Ombudsman has stated that the question as to whether 'Daivahitham' obtained in the 'Ottarasi Prasnam' by the astrologer brought by the Temple Advisory Committee can be acted upon, requires consideration by this Court. In the report, the learned Ombudsman noticed that the question as to whether the defects 5 DBP No.80 of 2024 2025:KER:8866 are trivial or major for using the teak pole as a flag mast, cannot be decided, as only an expert like the Sthapathi can finally give an answer to the same. The Sthapathi has stated that there are defects in the pole. But according to him, it can be used provided 'Daivahitham' is also obtained. Whether the teak pole, which has serious defects, makes it unsuitable for the purpose or whether the defects are only trivial in nature, are all matters for the Board to consider. However, the Tantri has not given any opinion. So, it is desirable to seek the opinion of the Tantri as well. The strength of the teak pole for using it as 'Dwaja Sthamba' has to be determined by an expert Carpenter along with the Sthapathy and the Tantri. Then, the report of the committee on the feasibility of using the teak pole as 'Dwaja Sthamba' has to be considered by the Board.

5. On 02.08.2024, when this DBP came up for consideration, the State of Kerala, represented by the Principal Secretary to Government, Revenue (Devaswom) Department, and the Deputy Director, Kerala State Audit Department, Travancore Devaswom Board Audit, were suo motu impleaded as additional respondents 3 and 4. Notice was ordered to the 6 DBP No.80 of 2024 2025:KER:8866 complainant by speed post, returnable within two weeks. The learned Standing Counsel for Travancore Devaswom Board and the learned Senior Government Pleader sought time to get instructions.

6. The learned Standing Counsel for Travancore Devaswom Board has filed an affidavit dated 16.10.2024 on behalf of respondents 1 and 2, producing therewith Annexure R1(a) to R1(h) documents. Paragraphs 3 to 8 of that affidavit read thus;

"3. It may be noted that as the existing flag mast of Thiruvalla Sree Vallabha Temple got damaged in the thunder, Devaprasnam was conducted and in the pariharakriya, it was revealed to have a new flag mast in teak wood. The teak wood was sponsored by the Nair Service Society and the same was brought from Poonjar. During the time of cutting the teak wood, no defects were noted prima facie. The holes stated in the Complaint were found only during when the outer peeling of the teak wood was conducted.

4. It is submitted that the Assistant Devaswom Commissioner vide letter dated 27.09.2023 had intimated the Devaswom Commissioner to grant necessary permission for sealing coupon for an amount of Rs.19,26,000/- as preliminary expenses for conducting Devaprasnam, pariharakriya and for performing pooja of 7 DBP No.80 of 2024 2025:KER:8866 teak wood tree which is required for flag mast. A true copy of the letter dated 27.09.2023 issued by the Assistant Devaswom Commissioner, Thiruvalla, to the Devaswom Commissioner, along with the estimate and letter of the Tanthri, is produced herewith and marked as Annexure R1(a).

5. The Temple Advisory Committee of the said temple had submitted a detailed estimate for conducting Dwajaprathistta and pariharakriya. The estimate is forwarded to the Devaswom Commissioner by the Assistant Devaswom Commissioner, Thiruvalla, along with the application of TAC and letter of Thantri. On perusal of the estimate and report, Devaswom Commissioner had recommended to the Board for an approval for sealing the coupon for an amount of Rs.19,26,000/-. The Board has given the sanction to the same in tune with the recommendation. A true copy of the communication to the Devaswom Commissioner by the Board dated 10.10.2023 is produced herewith and marked as Annexure R1(b). Subsequently, the Assistant Commissioner, Thiruvalla, had forwarded a letter to the Devaswom Commissioner along with the letter of Thantri for sanction to dip the flag mast in the Ennathoni (oil tank).

6. In the meanwhile, news was spread through social media regarding the defects noted in the teak pole. The Assistant Engineer examined the teak pole in detail and furnished a report in this regard. On the examination, some cracks were noted but he had opined that such defects are not serious enough to affect the strength or life 8 DBP No.80 of 2024 2025:KER:8866 of the pole. He also suggested obtaining opinions from the Thanthri and Vasthu experts in this regard. A true copy of the report dated 04.05.2024 submitted by the Assistant Engineer, Thiruvalla, to the Devaswom Commissioner, Thiruvalla, is produced herewith and marked as Annexure R1(c). Thanthri has also given his opinion in this matter on 07.05.2024. A true copy of the opinion dated 07.05.2024 given by the Tanthri to the Assistant Devaswom Commissioner, Thiruvalla, is produced herewith and marked as Annexure R1(d).

7. It may be noted that Opinions from three Devaswom vasthu experts named Mr.Manoj S. Nair, V.P. Chithtrabhanu and Elavalli K.K. Dasan Achari were obtained regarding the aforesaid matter. Mr.Manoj S. Nair suggested an Ottarasi Prasnam in this matter. Mr.K.K. Dasan Achari suggested strengthening of the pole by fixing a brass plate. A true copy of the Report dated 15.05.2024 of the Devaswom Commissioner to the Board in this regard is produced herewith and marked as Annexure R1(e). The Board had examined the matter in detail and had decided to conduct Ottarasi Pranam, vide order dated 17.05.2024. A true copy of the Board Order ROC No.11258/21/M dated 17.05.2024 is produced herewith and marked as Annexure R1(f).

8. It is submitted that Ottarasi Prasanam was conducted by a learned astrologer Mr. Budhanoor Vinod Kumar. It is seen that the will of God is favorable in the said Ottarasi Prasnam and that the deity is not displeased to use the same wood for Dwaja. In the said situation, the opinion of Devaswom Tantri was sought for depositing the teak wood 9 DBP No.80 of 2024 2025:KER:8866 in the oil tank for the initial stage of Dhwaja construction, and it was informed that the time to carry out the activities for the completion of the festival in the temple is on 5™ and 6% day of June 2024. Thanthri also informed that the date that can be performed for depositing the wood required for the construction of Dhwaja in the oil tank as 7th day of June 2024 at an auspicious time between 09:30 AM and 10:30 AM. A true copy of the report dated 28.05.2024 of the Assistant Devaswom Commissioner, Thiruvalla to the Devaswom Commissioner is produced herewith and marked as Annexure R1(g). Pursuant to Annexure R1(g), the Devaswom Commissioner granted permission to the Assistant Devaswom Commissioner, Thiruvalla, for Thailadhivaasam of the teak pole. A true copy of the order ROC No.20621/23/PR dated 30.05.2024 issued by the Devaswom Commissioner to the Assistant Devaswom Commissioner, Thiruvalla, is produced herewith and marked as Annexure R1(h). As per the aforesaid opinions, it is clear that there are no serious defects in the teak pole, which makes it unsuitable for the said propose. It is only trivial in nature."

7. Today, when this DBP came up for consideration, along with connected matters, i.e., W.P.(C)No.25713 of 2023 and DBP No.95 of 2023, we heard arguments of the learned counsel for the complainant, the learned Standing Counsel for Travancore Devaswom Board for respondents 1 and 2, the learned Senior Government Pleader for additional respondents 3 and 4 and also 10 DBP No.80 of 2024 2025:KER:8866 the learned Amicus Curiae for the learned Ombudsman.

8. Travancore-Cochin Hindu Religious Institutions Act, 1950 enacted by the State Legislature makes provision for the administration, supervision and control of incorporated and unincorporated Devaswoms and of other Hindu Religious Endowments and Funds. As per the provisions under Section 3 of the Act, the administration of incorporated and unincorporated Devaswoms shall vest in the Travancore Devaswom Board. As per Section 15A of the Act, it shall be the duty of the Board to perform the following functions, namely, (i) to see that the regular traditional rites and ceremonies according to the practice prevalent in the religious institutions are performed promptly;

(ii) to monitor whether the administrative officials and employees and also the employees connected with religious rites are functioning properly; (iii) to ensure proper maintenance and upliftment of the Hindu religious institutions; (iv) to establish and maintain proper facilities in the temples for the devotees. As per Section 31 of the Act, subject to the provisions of Part I and the rules made thereunder, the Board shall manage the properties and affairs of the Devaswoms, both incorporated, and 11 DBP No.80 of 2024 2025:KER:8866 unincorporated as heretofore, and arrange for the conduct of the daily worship and ceremonies and of the festivals in every temple according to its usage.

9. As per Section 24 of the Act, which deals with the maintenance of Devaswoms, etc., out of the Devaswom Fund, the Board shall, out of the Devaswom Fund constituted under S.25, maintain the Devaswoms mentioned in Schedule I [i.e. incorporated Devaswoms], keep in a state of good repair the temples, buildings, and other appurtenances thereto, administer the said Devaswoms in accordance with recognised usages, make contributions to other Devaswoms in or outside the State and meet the expenditure for the customary religious ceremonies and may provide for the educational upliftment, social and cultural advancement and economic betterment of the Hindu community. As per Section 31 of the Act, which deals with the management of Devaswoms, subject to the provisions of Part I and the rules made thereunder, the Board shall manage the properties and affairs of the Devaswoms, both incorporated and unincorporated as heretofore, and arrange for the conduct of the daily worship and ceremonies and of the festivals in every 12 DBP No.80 of 2024 2025:KER:8866 temple according to its usage.

10. The provisions under the Travancore-Cochin Hindu Religious Institutions Act referred to hereinbefore would make it explicitly clear that the role assigned to the Travancore Devaswom Board in the administration, supervision and control of incorporated and unincorporated Devaswoms is that of a trustee in the management of the properties vested in the deity. The Board is bound to administer, supervise and control incorporated and unincorporated Devaswoms in accordance with the provisions under the said Act. The Board and its officials are duty-bound to function within the framework of the statute by scrupulously following the stipulations contained therein and acting strictly in accordance with the settled legal principles relating to the administration of Hindu religious trust. The Board, being a trustee in the management of Devaswom properties, is legally bound to perform its duties with utmost care and caution.

11. The photographs of the teak pole, which form part of Annexure O1 complaint dated 04.05.2024 made by the complainant, are extracted hereunder;

DBP No.80 of 2024

2025:KER:8866

12. As evident from the photographs of the teak pole, which forms part of Annexure O1 complaint, there are cracks on the teak pole intended to be used as Dwaja Sthamba. The said fact is also evident from the inspection report dated 07.05.2024 of Dr. Manoj S. Nair, the Sthapathi of Travancore Devaswom Board, submitted before the Assistant Devaswom Commissioner, Thiruvalla. The said report reads thus;

"മുകളിൽ വിഷയ സൂചികയിൽ പറഞ്ഞിട്ടുള്ള കത്തിൽ നിർദേശിച്ച പ്പകാരം 05.05.24 രാവിലെ 10 മണിദയാടുകൂടി നിർേിഷ്ട ലകാടിമരം 14 DBP No.80 of 2024 2025:KER:8866 പരിദശാധിക്കുകയുണ്ടായി. ലകാടിമരത്തിന്ലറ സമചതുര കട ഭാഗത്തു നിന്ും 150 cm ഉയരത്തിൽ മുതൽ 220 cms വലര ഏതാണ്ട് 70 ഓളം േീർഘത്തിൽ ഏതാണ്ട് രണ്ടു മുതൽ മൂന്ു ഇഞ്ച് ആഴത്തിൽ ഉള്ള ദപാടു ഉള്ളതായി കാണലെടുന്ുണ്ട്. കൂടാലത കടഭാഗത്തു നിന്ും 380 cms കഴിഞ്ഞു 520 cm വലരയുള്ള ഭാഗത്തു ഏതാണ്ട് 40cm േീർഘത്തിൽ പ്പതയക്ഷത്തിൽ രണ്ടിദഞ്ചാളം ആഴമുള്ള ലപാട്ടൽ കാണുവാൻ ഉണ്ട് കടഭാഗത്തു നിന്ും 690 cm കഴിഞ്ഞു 780cm വലര നീളത്തിൽ മലറാരു ലപാട്ടെും കാണുവാൻ കഴിഞ്ഞു. ഇത് കൂടാലത രദണ്ടാ മൂദന്ാ കമ്പുലകട്ടും പ്ശദ്ധയിൽ ലപട്ടു. അപ്ഗ ഭാഗത്തു അല്പം ലവള്ള ലതളിഞ്ഞും കാണുന്ുണ്ട്. ദമല്പറഞ്ഞ ലപാട്ടെുകള് സാദേതികമായി ചുട്ടു ലകട്ടി എടുത്തു ലകാടിമരത്തിന്ലറ ബെലത്ത ബാധിക്കാലത എടുക്കുവാൻ കഴിയുലമേിെും ശാസ്ദപ്താക്തമായ ഇത്തരം അപാകതകൾ വരുവാൻ പാടുള്ളതെല.

"അപദപ്കാഡാപ്വണം സിഗ്ദ്ദ്ധം പ്ഗന്ഥി രപ്ര വിവർജ്ജിതം ദഭേ ദചേ വിവർജം ച ധവജ േണ്ഡതരൂർ ഭദവത്"

(ശിെര്തനം) അകത്തു ലപാദത്താ ദകദടാ ഇെലാത്തതും എണ്ണമയമുള്ളതും, കദമ്പാ തുളകദളാ ഇെലാത്തതും വിള്ളദൊ ലപാട്ടദൊ ഇെലാത്തതുമായ മരമാണ് ലകാടിതൂണിനു ഉപദയാഗിദക്കണ്ടത് എന്് അടിസ്ഥാന പ്പമാണം പറയുന്ു. സ്ഥപതി എന് നിെയിൽ ഈ പ്പമാണം അനുസരിച്ചു മാപ്തദമ ദകാടിമരത്തിലന വിെയിരുത്തുവാൻ കഴിയും. ആ നിെക്ക് ഇദൊൾ ലകാടിമരത്തിനായി തയ്യാർ ലചയ്തിരിക്കുന് തടി അപ്തകണ്ട് ദപ്ശഷ്ഠം അെല എന്് പറദയണ്ടി വരുന്ു. ധാരാളം മനുഷയ പ്പയത്നവും ധനവയയവും നടത്തിക്കഴിഞ്ഞ ഇത്തരം അവസരങ്ങളിൽ, തടിക്കു കാരയമായ ബെക്ഷയം ദതാന്ിക്കാത്തതിനാെും ഒരു അവസാന തീർലെന്നിെയിൽ സവാതികനായ ദേവജ്ഞന്ലറ ഒരു രാശി പ്പശ്നത്തിെുള്ള ദേവഹിതം അറിയുവാൻ ദനാക്കുന്ത് അഭികാമയമായിരിക്കും എന്് ദതാന്ുന്ു. മുൻപ് ഉണ്ടായിരുന് ലകാടിമരത്തിന്ലറ സ്ഥാനവും ഉയരവും ശരിയായിരുദന്ാ എന്് പരിദശാധിച്ചു മാപ്തദമ പുതിയ ലകാടിമരത്തിനു ആ അളവ് സവീകരിക്കാവൂ. ഏലതേിെും തരത്തിൽ ഉള്ള നയുനതകൾ അതിൽ ഉലണ്ടേിൽ അത് പരിഹരിച്ചുള്ള അളവിൽ മാപ്തദമ പുതിയത് സ്ഥാപിക്കുവാൻ പാടുള്ളൂ. കാരയമായ ലപാട്ടെുകൾ കാണുന്തിനാൽ ദേവന്ലറ ഹിതലത്ത ആപ്ശയിച്ചു മാപ്തദമ അവസാന തിരുമാനം എടുക്കാവു എന്ാണു ഇതിൽ എന്ലറ അഭിപ്പായം." (underline supplied)

13. As evident from the report dated 07.05.2025 of Dr. Manoj S. Nair, the Sthapathi of Travancore Devaswom Board, there are holes in the teak pole intended to be used as Dwaja Sthamba, having a depth of 2 to 3 inches, which starts at 150 15 DBP No.80 of 2024 2025:KER:8866 cms from the bottom of that teak pole, up to 220 cms. In addition to that, a crack having depth of 2 inches is seen on the teak pole, which starts at 380 cms from the bottom of the pole up to 520 cms, having a length of 140 cms. There is another crack, which starts at 690 cms from the bottom of the pole up to 780 cms. In the report dated 07.05.2024, it is stated that although the cracks seen in the teak pole can be mended without affecting the strength of the pole, as per the Sasthra, the pole intended to be used as Dwaja Sthamba should not have such defects. As per the Sasthra, the log without any decay or damage or holes or cracks should be used for the flag mast. On an evaluation of the teak pole intended to be used as Dwaja Sthamba in accordance with the Sasthra, the Sthapathi in the report dated 07.05.2024 stated that the said teak pole cannot be said to be one having superior quality. Since a lot of manpower and money has already been spent and the teak pole, on appearance, does not have any issues on its strength, for taking a final decision, it is appropriate to ascertain 'Daivahitham' by conducting 'Ottarasi Prasnam'.

14. The Assistant Devaswom Commissioner, Thiruvalla, 16 DBP No.80 of 2024 2025:KER:8866 obtained a report dated 08.05.2024 from K.K. Dasan Achary, another Sthapathi of Travancore Devaswom Board. The said report dated 08.05.2024 reads thus;

"തിരുവെല പ്ശീവെലഭ ദക്ഷപ്തത്തിൽ ധവജ നിർമ്മാണത്തിന് ഉള്ള ലചത്തിലവച്ച ലകാടിമരം 2024 ലമയ് ഏഴാം തീയതി ദക്ഷപ്തത്തിൽ വന്് പരിദശാധിക്കുകയുണ്ടായി. ലകാടിമരത്തിന്ലറ രണ്ടു ഭാഗങ്ങളിൽ ഒെിവ് ദകടു കാണുകയുണ്ടായി. ഇത് അപ്ത നിസ്സാരമായി കാണാൻ കഴിയിെല. ആയതിനാൽ മരം ബെലെടുത്തുന്തിന് 8 ഇഞ്ച് വീതിയിൽ ലപാട്ടിന്ലറ നീളദത്താളം ലചമ്പ് ദപാള മരത്തിൽ പതിച്ഛ് ചുറും ഒന്ര ഇഞ്ച് വീതിയിൽ 1/8 കനത്തിൽ ലചമ്പു പട്ട ലപാഴിച്ചു ലകട്ടി ബെലെടുത്തുന്തിന് ദശഷം ധവജ നിർമ്മാണത്തിന് തദെേിവസം ലചദയ്യണ്ടതാണ്.

ധവജത്തിന് മുകളിൽ മണ്ഡി പെകയും യഷ്ടി (ലകാടിദക്ക) എന്ിവ ദതൊധിവാസം ലചദയ്യണ്ടതാണ്.

പറ ഇറങ്ങുന്തിന് മുമ്പ് നാളം മുതൽ മുകളിലെ ലപാട്ട് അവസാനിക്കുന്ത് വലര ലചമ്പ് ഷീറ് ലകാണ്ട് ചുറുഭാഗം ലപാതിഞ്ഞ് എടുദക്കണ്ടതാണ്."

(underline supplied)

15. In the report dated 08.05.2024, K.K. Dasan Achary, the Sthapathi of the Board has reported that in the inspection conducted on 07.05.2024, defects were noted in the teak pole at two places. The said defects cannot be taken lightly. Therefore, the log has to be strengthened by putting copper rings having a width of 8 inches and a thickness of 1½ inch, over the cracks on the said log.

16. Even prior to the aforesaid reports dated 07.05.2024 and 08.05.2024 of the Sthapathies of the Board, the Assistant Devaswom Commissioner obtained a letter dated 05.05.2024 17 DBP No.80 of 2024 2025:KER:8866 from T.K. Sukumaran Achary, the Carpenter engaged for preparing the teak pole for using the same as Dwaja Sthamba. The said letter reads thus;

"ടി ദക്ഷപ്തത്തിലെ ഇടിമിന്െിൽ തകർന് ദകാൺപ്കീറ് ധവജസ്തംഭം മാറി മരത്തിൽ പണിയുന്തിനായി മരം പണിത സുകുമാരൻ ആചാരി എഴുതുന്ത് ധവജസ്തംഭത്തിനായി പണി തീർത്തു ലവച്ചിരിക്കുന് ദതക്ക് മരലത്ത പറി നവമാധയമങ്ങളിൽ ചിെ ലതറായ പ്പചരണങ്ങൾ നടക്കുന്തിനാൽ ഉപദേശകസമിതിയുലട നിർദേശപ്പകാരം മരം പുനഃപരിദശാധിക്കുകയും തടികളിൽ സാധാരണയായി കാണുന് ലതാെിയടുക്കും വയറും ആലണന്് ദബാധയമാവുകയും ലചയ്തു. ആയതിനാൽ ആ മരം ധവജസ്തംഭത്തിനായി ഉപദയാഗിക്കുന്തിൽ എന്ലറ അനുഭവത്തിൽ കുഴെലമാന്ും കാണുന്ിെല. ശബരിമെ, ഏറുമാനൂർ, കടുത്തുരുത്തി എന്ിങ്ങലന നിരവധി ദക്ഷപ്തങ്ങളിൽ ലകാടിമരം പണി ലചയ്തതിന്ലറ പരിചയത്തിൽ നിന്ും ദബാധയലെട്ടതാണ്. ആവശയലമേിൽ തടിയുലട ഒദന്ാ, രദണ്ടാ ഭാഗത്തു ലചമ്പിന്ലറ ചുറ് ഇടുന്തും നെലതാണ്."

17. In the said letter dated 05.05.2024, T.K. Sukumaran Achary has stated that at the request of the Temple Advisory Committee, he re-examined the teak pole intended to be used as Dwaja Sthamba. The log was found in good shape, which can be used for making the flag mast. If found necessary, at one or two places, copper rings can be fitted.

18. Even prior to the aforesaid letter dated 05.05.2024, the Assistant Engineer, Thiruvalla, submitted Annexure R1(c) report dated 04.05.2024 to the Assistant Devaswom Commissioner, Thiruvalla. The said report reads thus; 18 DBP No.80 of 2024

2025:KER:8866 "സൂചന നമ്പർ കത്തിൻ പ്പകാരം ഇദന് േിവസം (04.05.2024) ലപാട്ടെുകൾ ഉള്ള ഭാഗത്ത് ദൊഹചുറുകൾ നൽകിയും ഉപദയാഗിക്കുവാൻ സാധിക്കും.

(നിർമ്മാണത്തിനുളള തടി വിശേമായി പരിദശാധിച്ചു. ധവജത്തിന്ലറ ഏകദേശം കൃതയമായ അളവുകളിൽ പണി പൂർത്തീകരിച്ചിട്ടുണ്ട്. ധവജ സ്ഥാപനത്തിന് മുമ്പുളള അവസാന മിനുക്കുപണികൾ മാപ്തദമ ബാക്കിയുള്ളൂ. തടി വിശേമായി പരിദശാധിച്ചതിൽ ചുവട്ടിൽ നിന്് സമചതുര ഭാഗം അവസാനിക്കുന്ിടത്ത് ഒരു വശത്തായി ദകടുപാടുകൾ കണ്ടു. 8 പട്ടമായിട്ടുളള ഭാഗത്തും ഇതിന്ലറ തുടർച്ചയുണ്ട്. ഉരുളായി ലചയ്തിട്ടുളള ഭാഗത്ത് മൂന്് സ്ഥെങ്ങളിൊയി ഏകദേശം ഒരു മീററിെധികം വരുന് ലപാട്ടെുകളുണ്ട്. ഏറവും മുകൾഭാഗത്ത് ഒരു "കമ്പ്ദകട്" ഉണ്ട്. ചിെ സ്ഥെങ്ങളിൽ ദനരിയ ദതാതിൽ ലവള്ളയുലട അംശം ഉണ്ട്. ലപാട്ടെുകൾ കണ്ട സ്ഥെങ്ങളിൽ എതിർഭാഗത്ത് ലപാട്ടെുകൾ കാണാൻ കഴിഞ്ഞിെല. ആയതിനാൽ തലന് ഇത് ഉളളിദെക്ക് വയാപിച്ചിട്ടുളളവയെല എന്് അനുമാനിക്കാം. മാപ്തമെല മുകളിെും താലഴയും മുറിച്ച വശം പരിദശാധിച്ചതിൽ "വയർ" മാപ്തമാണ് കാണാൻ കഴിഞ്ഞത്. തടിയുലട ഈടിലനദയാ ഉറെിലനദയാ ബാധിക്കുന് രീതിയിെുള ദകടുപാടുകൾ ഇെല. എണ്ണദത്താണിയിൽ നിദക്ഷപിച്ചുകഴിഞ്ഞാൽ കീടങ്ങളുലട ആപ്കമണം ഉണ്ടാകുന്ത് ഒഴിവാകും. ലപാട്ടെുകൾ ഉള്ള ഭാഗത്തു ദൊഹച്ചുറുകൾ നൽകിയും ഉപദയാഗിക്കുവാൻ സാധിക്കും.

ഈ വിഷയത്തിൽ വാസ്തുപരവും ആചാരപരവുമായ അഭിപ്പായം നൽദകണ്ടത് ദക്ഷപ്തം തപ്രിയും തിരലഞ്ഞടുക്കലെട്ട വാസ്തു വിേഗ്ദ്ധരുമാണ്. ആയതിനാൽ ദക്ഷപ്തം തപ്രിയുലടയും ധവജപുനർ നിർമ്മാണത്തിന്ലറ ഭാഗമായി നറുക്കിലട്ടടുത്ത വാസ്തു വിേഗ്ദ്ധരുലടയും അഭിപ്പായം ആരാഞ്ഞ് തീരുമാനം ദകലക്കാളളണലമന്ുളള അഭിപ്പായം അറിയിച്ചുലകാള്ളുന്ു."

19. In Annexure R1(c) report dated 04.05.2024, the Assistant Engineer, Thiruvalla, reported that cracks having a length of more than one meter are found on the pole. Since no cracks are found on the opposite side, it can be presumed that 19 DBP No.80 of 2024 2025:KER:8866 the cracks have not gone deeper into the inner portion of the log. A final decision has to be taken after ascertaining the views of the Tantri and subject experts.

20. The document marked as Annexure R1(d) is a copy of the opinion dated 07.05.2024 of the Tantri of Thiruvalla Sree Vallabha Temple, addressed to the Assistant Devaswom Commissioner, Thiruvalla, which reads thus;

"തിരുവെല പ്ശീവെലഭ മഹാദക്ഷപ്തത്തിലെ സവർണ്ണധവജ പുന:പ്പതിഷ്ഠാർത്ഥം ലചത്തിൊകമാക്കിയ മരത്തിന്ലറ ഗുണനിെവാരം സംബരിച്ചുള്ള അഭിപ്പായം സാദേതികമായ ഒന്ാണ്. അതിൽ അഭിപ്പായം പറദയണ്ടത് തടിെണി ലചയ്യുന് ശില്പി വിഭാഗവും, പുറദമ നിന്ുള്ള, തടിയുലട ഗുണനിെവാരം വശമുള്ള തടിെണിക്കാരുമാണു്. തപ്രിയ്ക്ക് പ്കിയാഭാഗവും, സ്ഥപതിയ്ക്ക് അളവിലെ സ്ഥിതിയുമാണു് പറയാനാവുന്തു്.

പ്ശീവെലഭ മഹാദക്ഷപ്തം തപ്രിയായിരിക്കുദമ്പാൾ തലന്, തിരുവിതാംകൂർ ദേവസവം സ്ഥപതിമാരിലൊരാളും ധവജത്തിന്ലറ കണക്കുകൾ തയ്യാറാക്കിയ വയക്തിയുമാണു് എന്തിനാൽ, താേൾ ആവശയലെട്ടതുപ്പകാരം മരത്തിന്ലറ തൽസ്ഥിതി പരിദശാധിച്ചതിൽ താലഴെറയുന് അഭിപ്പായമാണു് എനിക്കുണ്ടായതു്.

1. പണിയിൽ അളവുപിഴയിെല.

2. മരത്തിൽ മൂന്ിടത്തായി ലതാെി ഉള്ളിദെക്കു് ചുരുങ്ങിക്ക യറിയതിനാെുള്ള കീറൽ കാണുന്ുണ്ടു്. അതു് െംബമായി ഉള്ളിദെക്കുള്ളതെല. ആഴത്തിെുള്ളതുമെല. മരം ഉദപക്ഷിക്കണം എന്ു വിധിക്കാനുള്ള ഗൗരവം പ്പസ്തുത കീറെിനിെല.

3. ആധാരശിെ മുതൽ ദവേികാഭാഗം വലര ലചമ്പ് പാളിലകാണ്ട് ലപാതിഞ്ഞ ദശഷമാണ് തടി സ്ഥാപിക്കുന്തു്. ലചമ്പുപാളി ലകാണ്ടുള്ള ലപാതിയൽ മുകളിദെക്ക്, ഏകദേശം മധയദത്താളം, ലചയ്തു് മരം സ്ഥാപിച്ചാൽ ഒരു സംശയവും ഈടിൽ ഉണ്ടാവുകയിെല. എണ്ണദത്താണിയിൽ നിന്ും ഉയർത്തുദമ്പാൾ കാണുന് ദനരിയ 20 DBP No.80 of 2024 2025:KER:8866 കീറെുകൾ ദകാെരക്കിറക്കിദത്തച്ചു അടലച്ചടുക്കുകയും ദവണം. ഇപ്തയും ലചയ്തുലകാണ്ട് നിെവിലെ മരം തലന് ഉപദയാഗിക്കാവുന്താണു്.

4. മലറാരു പ്പശ്നമാണ് ഗൗരവമായുള്ളതു്. മരത്തിന്ലറ ജൊംശം പൂർണ്ണമായി ഒഴിഞ്ഞതായാണ് കാണുന്തു്. 3-4 ആഴ്ച കൾക്കുള്ളിലെേിെും മരത്തിനു് ദതൊധിവാസം ഉണ്ടായിലെലേിൽ നിറലയ ലപാട്ടെുകൾ വീഴുകയും മരം വളയുകയും ലചയ്യാൻ വെിയ സാദ്ധയതയുണ്ട്. ഈർെം നഷ്ടമായ സാഹചരയത്തിൽ, വളവ് ഉണ്ടായാൽ നിവർത്തിലയടുക്കൽ ഏറക്കുദറ അസാദ്ധയമായിത്തീരും. ലപാട്ടെുകൾ വെുതാവുകയും ലചയ്യും. ഫെത്തിൽ മരം ഉപദയാഗശൂനയമാവുകയും ലചയ്യും.

5. ആയതിനാൽ, എെലാ അഭിപ്പായങ്ങളും പരിഗണിച്ച ദശഷമുള്ള അരിമ തീരുമാനം വളലര ദവഗത്തിൽ എടുക്കുകയാണു് തിരുവിതാംകൂർ ദേവസവം ദബാർഡ് ലചദയ്യണ്ടതു്. തീരുമാനം ദവകുംലതാറും മരം ഉപദയാഗശൂനയമാവാനുള്ള സാദ്ധയത ഉയർന്ു വരും. പുതിയ മരം മുതെുള്ള നടപടികളും ലചെവുകളും അദ്ധവാനവും ആേയം മുതൽ ആരംഭിദക്കണ്ടതായി വദന്ക്കാം. നിെവിലെ സാഹചരയത്തിൽ പ്കിയയ്ക്കായി നിശ്ചയിച്ച 2024 ലമയ് 10, 11, 12 തിയ്യതികളിൽ ദതൊധിവാസം പ്പാദയാഗികമായി അസാദ്ധയമായിരിക്കുകയാണദെലാ. ആയതിനാൽ, ഈ മരം തലന് തുടരാലമന്ാണ് തീരുമാനമുണ്ടാവുന്ലതേിൽ, പ്കിയകൾ 2024 ലമയ് 30, 31, ജൂൺ 1, 2 തിയ്യതികളിൽ നടത്താവുന്താണു്. (മുഹൂർത്തം കുറച്ച് ദനരലത്ത ആയതിനാ ൊണു് 4 േിവസം ദവണ്ടി വരുന്ത്). അതിന്ലറ പ്കിയാ വിവരവും വിശോംശങ്ങളും, വിഷയത്തിൽ തീരുമാനമാവുന് മുറയ്ക്ക് നൽകുന്താണു്."

21. The document marked as Annexure R1(f) is an order dated 17.05.2024, whereby the Board has decided to conduct 'Ottarasi Prasnam', in order to examine the matter in detail, after taking note of the report of the Sthapathi Dr.Manoj S. Nair. Paragraphs 3 to 5 of that order read thus;

"ടി ഉത്തരവുകൾ പ്പകാരം സവർണ്ണ ലകാടിമര നിർമ്മാണ 21 DBP No.80 of 2024 2025:KER:8866 ആവശയത്തിദെയ്ക്കുള്ള ദതക്ക് മരം കലണ്ടത്തിയിട്ടുള്ളതും ആയത് ലചത്തി മിനുക്കി തയ്യാർ ലചയ്ത് എണ്ണദതാണിയിൽ നിദക്ഷപിക്കുന്തിന് ആവശയമായ താപ്രിക കർമ്മങ്ങൾ നടത്തുന്തിന് ദേവസവം തപ്രി തീയതി നിശ്ചയിച്ച് നൽകിയിട്ടുള്ളതുമാണ്. എന്ാൽ പ്പസ്തുത ദതക്കിൻ തടിയിൽ ദകടുപാടുകൾ സംഭവിച്ചിട്ടുള്ളതായി സമൂഹമാധയമങ്ങളിൽ പ്പചരിച്ചതിന്ലറ അടിസ്ഥാനത്തിൽ ടി സംഗതിയിദേെുള്ള ചീഫ് എൻജിനീയറുലട പരാമർശം (3) റിദൊർട്ട് െഭിച്ചിട്ടുള്ളതാണ്. പ്പസ്തുത റിദൊർട്ടിൽ, തിരുവെല പ്ശീവെലഭ ദക്ഷപ്തത്തിലെ ധവജ നിർമാണവുമായി ബരലെട്ട ദതക്കിൻ തടിയുലട നിെവാരലത്ത പറി, ടി വിഷയത്തിൽ ദവേഗ്ദ്േയമുള്ള ദേവസവം ദബാർഡിന്ലറ അംഗീകൃത വാസ്തു വിേഗ്ദ്േനും ദക്ഷപ്തം തപ്രിയുമായ പ്ബഹ്മപ്ശീ.അഗ്നിശർമ്മൻ വാസുദേവൻ ഭട്ടതിരിൊട്, സ്ഥപതി ദഡാ മദനാജ്.എസ്.നായർ, സ്ഥപതി ഇളംപള്ളി ലക.ലക.ോസൻ ആചാരി, ശില്പി പ്ശീ.റി.ലക.സുകുമാരൻ ആചാരി എന്ിവരുലട അഭിപ്പായങ്ങൾ െഭയമാക്കിയതിൽ പ്പസ്തുത തടി ഉദപക്ഷിക്കാൻ തക്ക ഗൗരവമുള്ള ദകടുപാടുകൾ ഇലെലന്ും, കാണലെട്ട അപാകതകൾ ദൊഹച്ചുറ് നൽകി പരിഹരിച്ച് ഉപദയാഗിക്കാവുന്താലണന്ും അഭിപ്പായലെട്ടിട്ടുള്ളതും എന്ാൽ സ്ഥപതി ദഡാ.മദനാജ് എസ്. നായരുലട റിദൊർട്ടിൽ ആയത് ദൊഹച്ചുറ് നൽകി പരിഹരിക്കാലമേിെും ശാസ്ദപ്താക്തമായി ഇത്തരം അപാകതകൾ വരുവാൻ പാടുള്ളതെല എന്തിനാൽ ഒറ രാശി പ്പശ്നത്തിെൂലട ദേവഹിതം അറിഞ്ഞ് തുടർനടപടികൾ സവീകരിക്കുന്താണ് ഉചിതലമന്ും അഭിപ്പായലെട്ടിട്ടുള്ളതാണ്. പ്പസ്തുത വിഷയം ചർച്ച ലചയ്ത് ചുവലട വിവരിക്കുന് തീരുമാനങ്ങൾ ദകലക്കാണ്ടു.

ഉത്തരവ്

1. തിരുവെല പ്ഗൂെിൽലെട്ട തിരുവെല പ്ശീവെലഭസവാമി ദക്ഷപ്തത്തിലെ സവർണ്ണ ധവജ സ്തംഭ പുനർ നിർമ്മാണത്തിദെയ്ക്കായി കലണ്ടത്തിയ ദതക്കിൻ തടിയിൽ സംഭവിച്ചിട്ടുള്ള ദകടുപാടുകൾ സംബരിച്ച് ടി വിഷയത്തിൽ പ്പാവീണയമുള്ള സ്ഥപതിമാരുലടയും ശില്പിയുലടയും അഭിപ്പായവും ചീഫ് എൻജിനീയറുലട റിമാർകസും പരിഗണിച്ച്, തടിയുലട പുറത്തുള്ള ദകടുപാടുകൾ പരിഹരിക്കുന്തിന് ദവണ്ട സ്ഥാനങ്ങളിൽ ദൊഹച്ചുറ് ഉപദയാഗിക്കാവുന്താലണേിെും ശാസ്ദപ്താക്തമായി ഇത്തരം അപാകതകൾ വരുവാൻ പാടുള്ളതെല 22 DBP No.80 of 2024 2025:KER:8866 എന്തിനാൽ ഒറ രാശി പ്പശ്നത്തിെൂലട ദേവഹിതം അറിഞ്ഞ് തുടർ നടപടികൾ സവീകരിക്കുന്തിന് തീരുമാനിച്ച് ഉത്തരവാകുന്ു.

2. ടി സംഗതിയിദേെുള്ള തുടർ നടപടികൾ അടിയരിരത്തിൽ സവീകരിക്കുന്തിന് ദേവസവം കമ്മീഷണലറ ചുമതെലെടുത്തി ഉത്തരവാകുന്ു."

22. It is thereafter that the Assistant Devaswom Commissioner submitted a report dated 19.06.2024 to the Devaswom Commissioner, enclosing therewith the reports of the Sthapathies, namely, Dr. Manoj S. Nair and K.K. Dasan Achary. The said report dated 19.06.2024, reads thus;

"തിരുവെല പ്ഗൂെിൽലെട്ട തിരുവെല ദേവസവത്തിലെ സവർണ്ണ ധവജത്തിന്ലറ തടിയുലട ദകടുപാടുകൾ സംബരിച്ച് പ്ശീ.ദഗാപകുമാർ സമർെിച്ചിട്ടുള്ള പരാതിയുലട അടിസ്ഥാനത്തിൽ ടി ദേവസവം സബ്ഗപ്ഗൂൊഫിസറിൽ നിന്ും വിശേമായ റിദൊർട്ട് വരുത്തിയിട്ടുളളതും ആയതിൽ ലകാടിമര ശിൽെി സുകുമാരൻ ആചാരി തടി പരിദശാധിച്ച്, തടികളിൽ സാധാരണയായി കാണുന് ലതാെി അടുക്കും വയറുമാണ് കാണലെടുന്ുലവന്് ടി മരം ധവജ നിർമ്മാണത്തിനു ഉപദയാഗിക്കാവുന്താലണന്ും അഭിപ്പായലെട്ടിട്ടുള്ളതായി സബ്ഗപ്ഗൂൊഫീസർ റിദൊർട്ട് ലചയ്തിട്ടുളളതാണ്. തുടർന്് ബുധനൂർ വിദനാദ് എന് ദജയാത്സ്യൻ ഉപദേശക സമിതി അംഗങ്ങളുലടയും ദേവസവം ഉദേയാഗസ്ഥരുലടയും ഭക്തരുലടയും സാന്ിേയത്തിൽ ഒറരാശി പ്പശ്നം നടത്തുകയും നിെവിലെ തടി തലന് ധവജത്തിനു ഉപദയാഗിക്കുന്തിൽ ദേവാേീനം ഉലണ്ടന്ും അഭിപ്പായലെടുകയും ലചയ്തിട്ടുള്ളതാണ്. ബഹുമാനലെട്ട ദേവസവം കമ്മീഷണർ ആഫീസിൽ നിന്ും 30.05.2024 ലെ ആർ.ഒ.സി 20621/23/പി.ആർ നമ്പർ ഉത്തരവ് പ്പകാരം ടി തടി ദതൊധിവാസത്തിനു സമർെിച്ചിട്ടുള്ളതുമാണ്. ദേവസവം ദബാർഡ് അംഗീകൃത സ്ഥപതിമാരായ പ്ശീ.ലക.ലക.ോസൻ ആചാരി, ദഡാ.മദനാജ്.എസ്.നായർ എന്ിവർ തടി പരിദശാധിച്ചതിന്ലറ അടിസ്ഥാനത്തിൽ ദരഖാമൂെം ഹാജരാക്കിയിട്ടുളള അഭിപ്പായത്തിന്ലറ പകർെ് ഇതു സഹിതം ദചർത്തയച്ചു വിവരം അറിയിച്ചുലകാള്ളുന്ു."

23. In the aforesaid report dated 19.06.2024, it is stated that an Astrologer by name Budhanoor Vinod Kumar conducted 'Ottarasi Prasnam' in the presence of the members of the Temple 23 DBP No.80 of 2024 2025:KER:8866 Advisory Committee, Devaswom Officials and also the devotees, in which it was found that there is Daivadheenam for using the teak pole as Dwaja Stambha. Thereafter, based on the order dated 30.05.2024 of the Devaswom Commissioner, the teak pole was put in Enna Thoni (oil tank).

24. As evident from Annexure R1(g) letter dated 28.05.2024 of the Assistant Devaswom Commissioner, Thiruvalla, addressed to the Devaswom Commissioner, pursuant to the order dated 23.05.2024 of the Devaswom Commissioner, 'Ottarasi Prasnam' was conducted by an astrologer Budhanoor Vinod Kumar on 24.05.2024, in which Daivahitham was in favour of using the teak pole in question as Dwaja Sthamba. In such circumstances, the opinion of the Tantri was obtained for putting the teak pole in Enna Thoni (oil tank). The stand taken in the affidavit dated 16.10.2024 filed by respondents 1 and 2 is that after obtaining the opinion of the Tantri, the Devaswom Commissioner granted permission to the Assistant Devaswom Commissioner for Thailadhivaasam of the teak pole. According to respondents 1 and 2, there is no serious defects in the teak pole, which makes it unsuitable for Dwaja Stambha and the defects 24 DBP No.80 of 2024 2025:KER:8866 noted are only trivial in nature.

25. As evident from the photographs of the teak pole extracted hereinbefore at paragraph 11, which forms part of Annexure O1 complaint, there are cracks on the teak pole intended to be used as Dwaja Sthamba. The said fact is also evident from the inspection report dated 07.05.2024 of Dr. Manoj S. Nair, the Sthapathi of Travancore Devaswom Board. As evident from the said report, there are holes in the teak pole intended to be used as Dwaja Sthamba, having a depth of 2 to 3 inches, which starts at 150 cms from the bottom of that teak pole, up to 220 cms. In addition to that, a crack having depth of 2 inches is seen on the teak pole, which starts at 380 cms from the bottom of the pole up to 520 cms, having a length of 140 cms. There is another crack, which starts at 690 cms from the bottom of the pole up to 780 cms. In the said report, it is also stated that although the cracks seen in the teak pole can be mended without affecting the strength of the pole, as per the Sasthra the pole intended to be used as Dwaja Sthamba should not have such defects. As per the Sasthra, the log without any decay or damage or holes or cracks should be used for the flag 25 DBP No.80 of 2024 2025:KER:8866 mast.

26. In the report dated 08.05.2024, K.K. Dasan Achary, the Sthapathi of the Board has reported that in the inspection conducted on 07.05.2024, defects were noted in the teak pole at two places, which cannot be taken lightly. Therefore, the log has to be strengthened by placing copper plate having a width of 8 inches over the cracks on the said log and thereafter covering the same with copper rings having a width of 1½ inch and thickness of 1/8. In Annexure R1(c) report dated 04.05.2024 of the Assistant Engineer, Thiruvalla, it is reported that cracks having a length of more than one meter are found on the teak pole.

27. The issue that requires consideration is as to whether the teak pole in question, which has multiple cracks and other defects, as noticed by the Sthapathies of the Travancore Devaswom Board in the inspection reports dated 07.05.2024 and 08.05.2024, can be used as Dwaja Sthamba for the flag mast in Thiruvalla Sree Vallabha Temple, which is a major temple under the management of the 1st respondent Travancore Devaswom Board.

DBP No.80 of 2024

2025:KER:8866

28. Admittedly, the flag mast of Thiruvalla Sree Vallabha Temple got damaged by lightning. In the Devaprashnam conducted and in the Pariharakriya, it was found that a new flag mast has to be installed using teak pole. Though, in the report dated 07.05.2024, the Sthapathi of the Board has stated that the cracks seen in the teak pole can be mended without affecting the strength of the pole, as per the Sasthra the pole intended to be used as Dwaja Sthamba should not have such defects. As per the Sasthra, the log without any decay or damage or holes or cracks should be used for the flag mast. From the pleadings and materials on record, we notice that the Board is proposing to use the log in question as Dwaja Sthamba, after putting copper rings over the cracks on the said log. Before the learned Ombudsman, the complainant filed a statement dated 09.07.2024, wherein it was pointed among other things that the 'Ottarasi Prasnam' conducted by an Astrologer Budhanoor Vinodkumar, was not in the presence of the consultant astrologer of the Travancore Devaswom Board, which is in violation of the Board order ROC No.13459/18/NS.

29. Having considered the pleadings and materials on 27 DBP No.80 of 2024 2025:KER:8866 record and also the submissions made at the Bar, we find that the decision taken by the Travancore Devaswom Board to use the teak pole referred to in the report dated 07.05.2024 of the Sthapathi Dr.Manoj S. Nair and the report dated 08.05.2024 of the Sthapathi K.K. Dasan Achari, as Dwaja Sthamba for the flag mast in Thiruvalla Sree Vallabha Temple, after strengthening the same by putting copper rings over the multiple cracks, requires reconsideration at the hands of the Board, especially when the expenditure for the reinstallation of Dwajam in the temple comes around Rs.20,00,000/-.

In the above circumstances, this DBP is disposed of by directing the 1st respondent Travancore Devaswom Board to reconsider the question as to whether the teak pole in question, which admittedly has several cracks and other defects as evident from the photographs extracted hereinbefore at paragraph 11 and also the inspection reports dated 07.05.2024 and 08.05.2024 of the Sthapathies of the Board, can be used as Dwaja Sthamba for the flag mast in Thiruvalla Sree Vallabha Temple, after strengthening the same by putting copper rings over the cracks on the said teak pole, with notice to the 28 DBP No.80 of 2024 2025:KER:8866 petitioner/complainant and also the office bearers of the Temple Advisory Committee of Thiruvalla Sree Vallabha Temple, as expeditiously as possible, at any rate, within a period of one month from the date of receipt of a certified copy of this order.

Sd/-

ANIL K. NARENDRAN, JUDGE Sd/-

MURALEE KRISHNA S., JUDGE AV 29 DBP No.80 of 2024 2025:KER:8866 APPENDIX OF DBP 80/2024 RESPONDENT ANNEXURES ANNEXURE-R1(A) TRUE COPY OF THE LETTER DATED 27/09/2023 ISSUED BY THE ASSISTANT DEVASWOM COMMISSIONER, THIRUVALLA TO THE DEVASWOM COMMISSIONER ALONG WITH ESTIMATE AND LETTER OF THE TANTHRI .

ANNEXURE-R1(B) TRUE COPY OF THE COMMUNICATION TO THE DEVASWOM COMMISSIONER BY THE BOARD DATED 10/10/2023.

ANNEXURE-R1(C) TRUE COPY OF THE REPORT DATED 04/05/2024 SUBMITTED BY THE ASSISTANT ENGINEER, THIRUVALLA TO THE DEVASWOM COMMISSIONER, THIRUVALLA.

ANNEXURE-R1(D) TRUE COPY OF THE OPINION DATED 07/05/2024 GIVEN BY THE TANTHRI TO THE ASSISTANT DEVASWOM COMMISSIONER, THIRUVALLA.

ANNEXURE-R1(E) TRUE COPY OF THE REPORT DATED 15/05/2024 OF THE DEVASWOM COMMISSIONER TO THE BOARD IN THIS REGARD.

ANNEXURE-R1(F) TRUE COPY OF THE BOARD ORDER ROC NO.11258/21/M DATED 17/05/2024.

ANNEXURE-R1(G) TRUE COPY OF THE REPORT DATED 28/05/2024 OF THE ASSISTANT DEVASWOM COMMISSIONER, THIRUVALLA TO THE DEVASWOM COMMISSIONER. ANNEEXURE-R1(H) TRUE COPY OF THE ORDER ROC NO.20621/23/PR DATED 30/05/2024 ISSUED BY THE DEVASWOM COMMISSIONER TO THE ASSISTANT DEVASWOM COMMISSIONER, THIRUVALLA.

Unlock Advanced Research with PRISMAI

Kerala High Court