Kerala High Court
Travancore Devaswom Board vs The Deputy Examiner For Local Fund ... on 29 June, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
MONDAY, THE 4TH DAY OF JULY 2022 / 13TH ASHADHA, 1944
DBA NO. 5 OF 2022
PETITIONER:
TRAVANCORE DEVASWOM BOARD,
DEVASWOM HEAD QUARTERS, NANTHANCODE,
THIRUVANANTHAPURAM - 695003, REPRESENTED BY ITS
SECRETARY.
BY ADV SRI.G.BIJU,SC,TRAVANCORE DEVASWOM BOARD
RESPONDENT:
1 THE DEPUTY EXAMINER FOR LOCAL FUND AUDIT
KERALA STATE AUDIT DEPARTMENT, TRAVANCORE
DEVASWOM BOARD AUDIT, TRAVANCORE DEVASWOM HEAD
QUARTERS, NANTHANCODE, THIRUVANANTHAPURAM-
695003.
*ADDL.R2 STATE OF KERALA, REPRESENTED BY THE PRINCIPAL
SECRETARY TO GOVERNMENT, REVENUE (DEVASWOM)
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695, IS SUO MOTU IMPLEADED
AS THE ADDITIONAL 2ND RESPONDENT VIDE ORDER
DATED 29/06/2022 IN DBA
R BY SR.GOVT.PLEADER SRI.S.RAJMOHAN
THIS DEVASWOM BOARD APPLICATION HAVING COME UP FOR
ADMISSION ON 04.07.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
-2-
DBA No.5 of 2022
"CR"
JUDGMENT
Anil K. Narendran, J.
The Travancore Devaswom Board has filed this DBA
pursuant to the directions contained in the order of this Court
dated 08.11.2021 in SSCR No.5 of 2021.
2. State of Kerala, represented by the Principal
Secretary to Government, Revenue (Devaswom) Department,
Government Secretariat, Thiruvananthapuram-695 001, is suo
motu impleaded as additional 2nd respondent. Registry to effect
necessary correction in the cause title.
3. The learned Senior Government Pleader enters
appearance for the 1st respondent and also for the additional 2nd
respondent.
4. The Special Commissioner, Sabarimala, filed SSCR
No.5 of 2021 regarding the steps to be taken to ensure fairness,
transparency and also adherence to the prescribed guidelines
for the interview of candidates to be shortlisted for selection of
Melsanthies of Sabarimala Sree Dharma Sastha Temple and
Malikappuram Temple, for the year 1197 ME (2021-22). By the
DBA No.5 of 2022
order dated 08.11.2021, this Court disposed of SSCR No.5 of
2021. In paragraph 17 of the said order, this Court recorded the
final report of the learned Observer and also the detailed report
of the Special Commissioner, Sabarimala. The said paragraph
reads thus;
"17. After the interview held on 05.10.2021 and
06.10.2021 at the Travancore Devaswom Board Head
Office, the learned Observer has filed a report along with
selection proceedings and CD. After perusing the report
and also the files relating to the interview of the short-
listed candidates, by the order dated 13.10.2021 we have
permitted the Travancore Devaswom Board to proceed
with the draw of lots, which was held on 17.10.2021. After
the selection of Melshanthis of Sabarimala and
Malikappuram Temples the learned Observer has filed a
final report on 20.10.2021, followed by a detailed report
of the Special Commissioner, Sabarimala, which we have
already extracted hereinbefore in paragraph No.8. The
learned Observer, who viewed the live telecasting of draw
of lots, has reported that it was arranged and completed
by the Special Commissioner, Sabarimala in a foolproof
manner. We deem it appropriate to record the final report
of the learned Observer and also the detailed report of the
Special Commissioner, Sabarimala."
5. The qualification prescribed for selection as Melsanthi
is that the applicant should be a person having service as
DBA No.5 of 2022
Melsanthi for a continuous period of 10 years out of a total
period of 12 years in a temple which opens twice daily and
having three poojas and where public is having right to worship.
In the order dated 08.11.2021 in SSCR No.5 of 2021 this Court
found that the Travancore Devaswom Board shall prescribe a
format for the certificate that has to be enclosed along with the
application for selection of Melsanthies of Sabarimala Sree
Dharma Sastha Temple and Malikappuram Temple showing the
required experience of the candidates. The Board was directed
to take a decision in that regard, as expeditiously as possible,
at any rate, within a period of four months from the date of the
said order, which shall be placed before this Court for approval.
With the above direction, this Court disposed SSCR No.5 of
2021.
6. In the affidavit filed in support of this DBA it is stated
that, in compliance with the direction issued by this Court in the
order dated 08.11.2021 in SSCR No.5 of 2021, the Devaswom
Commissioner prepared a format of the experience certificate,
which was placed before the Board. The Board made certain
modifications and thereafter it was decided to place Annexure
DBA No.5 of 2022
A1 format of the experience certificate for the approval of this
Court. By Annexure A2 proceedings dated 10.06.2022, the
Board authorised its Law Officer to obtain approval of this Court
for the format of the experience certificate to be submitted by
the applicants along with their application for selection to the
post of Melsanthies of Sabarimala Sree Dharma Sastha Temple
and Malikappuram Temple. In such circumstances, the
Travancore Devaswom Board has filed this DBA, seeking
approval of Annexure A1 format of experience certificate, so
that the Board can insist the applicants to enclose the
experience certificate in the above format along with their
application for selection to the post of Melsanthies of Sabarimala
Sree Dharma Sastha Temple and Malikappuram Temple.
7. Heard the learned Standing Counsel for Travancore
Devaswom Board for the applicant and also the learned Senior
Government Pleader for the 1st respondent and also for the
additional 2nd respondent.
8. Sabarimala Sree Dharma Sastha Temple, which is
situated inside Periyar Tiger Reserve, is a prominent pilgrim
centre in Kerala, where lakhs of devotees trek the rugged
DBA No.5 of 2022
terrains of Western Ghats to have darsan of Lord Ayyappa.
Sabarimala Sree Dharma Sastha Temple and Malikappuram
Temple come under the Travancore Devaswom Board. By reason
of the custom and tradition, Melsanthies of the Temples are
selected every year. The tenure of the Melsanthies is for one
year from the 1st of Vrischikam to the 31st of Thulam next year.
9. In Mohandas Embranthiri v. Travancore
Devaswom Board [2001 (1) KLT 203], in the context of
selection of Melsanthi of Sabarimala Sree Dharma Sastha
Temple, a Division Bench of this Court held that the Travancore
Devaswom Board, being a State under Article 12 of the
Constitution of India, cannot choose any person as Melsanthi
without any guidelines. For every year, the choosing of Melsanthi
has to be done only after proper selection. The Division Bench
noticed that the notification issued by the Travancore Devaswom
Board inviting applications for the selection of Melsanthi of
Sabarimala Sree Dharma Sastha Temple, for one year from the
1st of Vrischikam to 31st Thulam, 1176, mentions the basic
qualifications necessary for being selected and that, those who
have got basic qualifications will be interviewed by the
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Committee, which will include the Thantri. On the basis of the
interview, a short list will be prepared. The selection will be
made from the candidates included in the short list on the basis
of lot in front of the sanctum sanctorum. The Interview Board
should consist of persons, who have knowledge of the subject
on which questions are put. The Division Bench noticed that the
purpose of the interview is to get the best person for
appointment as Melsanthi at Sabarimala Temple. The knowledge
of the candidates in the three topics should be assessed, which
can be done with the experts in the field.
10. A Division Bench of this Court by order dated
09.04.2010 in D.B.P.No.50 of 2009 has issued various directions
in the matter of selection of Melsanthies in Sabarimala and
Malikappuram Temples. The directions contained in paragraph
15 of the order dated 09.04.2010 in D.B.P No.50 of 2009 read
thus:
i) Clause 3 of the guidelines will be as follows: The
applicant should be a person having service as Santhi for
a continuous period of 10 years out of a total period of 12
years in a Temple which open twice daily and having three
poojas and where public is having right to worship. Any
DBA No.5 of 2022
temporary absence due to various reasons like the period
spent on religious obsequies due to death of any of the
members of the family or for other similar reasons;
temporary gap in service due to the time take for joining
the post of Melsanthi after relief from one Temple either
due to transfer or due to fresh appointment, should not be
treated as discontinuance, for counting the continuous
period. In Temples where two Melsanthies are functioning
on alternate basis, the period during which one may have
to function as Keezhsanthi, will also be taken for counting
the 10 year period.
ii) There need not be any change in the formation of the
Selection Committee and a former Melsanthi of Sabarimala
Temple will be included as ordered in our order dated
24.06.2009;
iii) All candidates who have secured 60% and above marks
in the interview, will be included as a panel for the purpose
of taking lot;
iv) Applications will be called for on or before 1st of July
fixing the last date for receipt of applications as 15 th July.
After conducting the Vigilance enquiry, the list of eligible
candidates for interview will be published on or before 15th
of August. Objections before the Devaswom Board by the
aggrieved persons will be submitted within 15 days. The
Devaswom Board will act as an appellate authority over
the report of the Vigilance enquiry and the Board will take
a decision on or before 15th of September. Interview will
be conducted in the first week of October;
DBA No.5 of 2022
v) The list of candidates to be included in the panel will be
finalised and published on the closing day of the interview
and the selection papers will be kept in the safe custody
of the Devaswom commissioner;
vi) With regard to the drawing of lot, the present
procedure will continue; and
vii) The academic qualification will be as in the existing
guidelines, i.e., pass in SSLC. The existing guidelines will
thus be modified and the guidelines as revised will be
adopted for the selection of Melsanthies in the two Temples
will appropriate rules are framed by the Board.
11. The issue relating to the procedure for selection of
Melsanthies of Sabarimala Sree Dharma Sastha Temple and
Malikappuram Temple went up to the Apex Court. When a
challenge was made against earlier orders issued by this Court,
the Apex Court by the order dated 15.11.2010 in Civil Appeal
No.2570-71 of 2003 referred the matter for mediation. The
'Terms of Settlement' arrived at between the parties were placed
on record along with the report of the Mediator. The said 'Terms
of Settlement' fundamentally related to composition of the
selection committee for interviewing and awarding marks for
selecting Melsanthies of Sabarimala Sree Dharma Sastha
Temple and Malikappuram Temple. By the order dated
DBA No.5 of 2022
06.09.2011, the Apex Court disposed of Civil Appeal No.2570-
71 of 2003 in terms of the 'Terms of Settlement' arrived at
between the parties. The said 'Terms of Settlement' read thus;
"Terms of Settlement:-
1) The composition of the Selection Committee (for
interviewing and awarding marks for selecting "Melsanthi"
for both Sabarimala and Malikappuram temples) was one
of the seriously contested issues. All parties, after detailed
discussions, agreed to have the Selection Committee to
consist of the following persons:
A. i) President of TDB.
ii) The Member of TDB.
iii) The remaining Member of TDB.
iv) The Commissioner of TDB.
B. i) The Senior Thantri of "Thazhamon Illam/Madom".
ii) The Junior Thantri of "Thazhamon Illam/Madom"
C. The "Outside Thantri" selected in the process indicated
in Clause (a) of Para.2 below:
2) The following modalities have been agreed upon by all
as to the formation of the Selection Committee:
a. The Thazhamon Illam (hereinafter referred to as "the
Illam" for short) will send up names of three persons
whom they consider eminent Thantries to TDB. Keeping
those names in serious consideration, TDB will draw up a
list of ten persons who are eminent Thanthries. That list
will be forwarded to the Senior Raja of Pandalam Royal
family (hereinafter referred to as "Senior Raja"). The latter
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will choose five names from the said list and forward such
names to the Illam. The Senior Thantri of the Illam will
choose one of them and communicate the same to TDB.
Thereupon, proceedings will be drawn up by TDB
appointing the chosen person as the "Outside Thantri" to
be on the selection panel. TDB will notify the same. This
panel will be valid for one year. But the same procedure
will be adopted for composition of the Selection Committee
thereafter also year after year, unless there is statutory
intervention.
b. It is made clear that if Illam is not sending up the names
to TDB within one week of receipt of a requisition for that
purpose made by TDB, it is open to TDB to prepare the
panel of names and send it to the Senior Raja. Similarly, if
Senior Raja is not sending the names chosen by him to the
Illam, within one week of receipt of the panel from TDB, it
is open to TDB to request Thazhamon Illam to choose one
name from the original panel prepared by TDB.
c. If the Illam is not selecting one person from the panel
sent by the Senior Raja (or by TDB as the case may be)
within a reasonable period, it is open to TDB to choose one
from the panel already formulated by them and notify him
as the "Outside Thantri" to be on the Selection Committee.
The above is only for composition of the Selection
Committee. The next task is to select the "Melsanthies".
d. TDB will make the names of all the applicants available
on their web site, so that it is open to the Senior Raja to
find out whether there is any blemish for any of the
DBA No.5 of 2022
applicants and communicate that fact to TDB and or to the
Senior Thantri, well ahead of commencement of the
selection process.
e. Next is the preparation of a list of selected candidates
after holding the interview of the applicants by the
members of the Selection Committee. While interviewing
candidates for "Melsanthies" the members of the Selection
Committee can award a total of 90 marks. Out of the 90
marks, 30 marks are set apart for the President, Members
and Commissioner of TDB for putting such questions as
are deemed necessary for eliciting general knowledge of
each candidate and to test his personality. The remaining
60 marks are set apart for putting questions to elicit
candidates' knowledge in Sanskrit, poojas, rites, Tantric
Rituals and other religious matters. Questions in this
regard shall be put by the remaining Members of the
Selecting Committee formulated above. Out of the 60
marks thus set apart for eliciting the candidates'
knowledge in Sanskrit, poojas, etc. the Unit comprising of
the Senior Thantri and Junior Thantri of Thazhamon
Illam/Madom together can award marks up to 30. The
other Unit (the "Outside Thantri") can award marks up to
30.
f. After the Selection Committee finalises the list of
selected candidates for both Sabarimala and
Malikappuram the final choice will be made by draw of lot.
The Senior Raja agreed to depute a male child (not above
the age of ten) for Sabarimala and a female child (not
DBA No.5 of 2022
above the age of ten) for Malikappuram for the purpose of
drawing the lot. If male/female child for the above purpose
is not deputed by the Senior Raja within a reasonable
period, it is open to TDB to arrange for draw of lot in such
manner as they deem fit.
3) All parties agreed that the appeals can be disposed of
in terms of the above settlement."
12. In Krishnan Namboothiri S. v. Travancore
Devaswom Board and others [2015 (5) KHC 829], in the
context of selection of Melsanthies of Sabarimala Sree Dharma
Sastha Temple and Malikappuram Temple, a Division Bench of
this Court held that, selection to the post of Melsanthi cannot be
treated as a selection merely for public employment and the
canvas in which grounds relating to Articles 14, 16, etc., of the
Constitution of India would be etched, will not necessarily be
carried, as a whole, into such matters. The scheme of the
settlement and purpose of the selection to provide Melsanthies
of Sabarimala Sannidhanam and Malikappuram temples have to
be borne in mind and cohesively treated while assimilating and
applying the terms of the settlement. The Division Bench,
though declined interference with the selection process,
indicated before parting with the case that once the terms of
DBA No.5 of 2022
mediation settlement came to be in operation, the guarantee to
the pilgrims, believers, worshippers and faithful followers is that
the selection process once carried through the system of the
terms of that settlement will give them two persons who will
occupy the adorable status of being the Melsanthies of
Sabarimala Sannidhanam and Malikappuram temples. When
such seeds of faith are intricately connected with religion,
judicial review is impermissible to embark upon and consider
any rival claims in the manner as is sought to be raised in the
writ petitions. This is all the more so when no breach of the
Constitution of India is demonstrated.
13. In Rajesh J. Potty v. Travancore Devaswom
Board [2018 (5) KHC 220] a Division Bench of this Court was
dealing with a case which was filed by an applicant who applied
to take part in the selection process leading to the appointment
of Melsanthi at Sabarimala Temple. In the writ petition, it was
alleged that, the petitioner is incapacitated from taking part in
the process because, as per Ext.P1 notification issued by the
Travancore Devaswom Board, only a Santhi (Priest) who has had
12 years experience, out of which, 10 years being spent
DBA No.5 of 2022
continuously serving as a Melsanthi (Head Priest) of a temple
would alone obtain eligibility for being selected as the Melsanthi
of Sabarimala Temple. In the writ petition it was contended that
the above stipulation mandating continuous 10 years service as
Melsanthi amounts to an illegal classification among the
Santhies, since it has no rationale nexus to the objective sought
to be achieved by such classification. The petitioner pointed out
that till 2016, there was no such stipulation in the notifications,
as evidenced by Ext.P9 notification for the year 2013 and
Ext.P10 notification for the year
14. In Rajesh J. Potty [2018 (5) KHC 220] the
Division Bench noticed that Ext.P1 notification does not provide
that every Santhi who has put in 12 years service is
automatically eligible; but it additionally prescribes a condition
that such Santhis should also have served as a Melsanthi in a
temple for a continuous period of 10 years out of this, for being
rendered eligible to be appointed as the Melsanthi of Sabarimala
Temple. Such prescriptive conditions to determine eligibility of a
person can, by no stretch of imagination, be seen as a sub-
classification; but the 12 years continuous service as a Melsanthi
DBA No.5 of 2022
in any other temple is only a qualificational condition precedent
and the fixing of such a period is intended to narrow the field of
choice to the most experienced in terms of years. This becomes
all the more relevant because, going by the notification, a
person who becomes the Melsanthi in Sabarimala can apply
again only after a period of 10 years. These are the prescriptions
stipulated in the notification, not to discriminate among
persons; but solely to ensure that only a person with the stature
and experience behooving the sanctity and divinity of
Sabarimala, which is one of the most or perhaps the most
prominent temples in the country, is identified and appointed.
Before the Division Bench, it was argued by the learned counsel
for the petitioner that Chapter 5 of the Travancore Devaswom
Manual published by the Board in the year 2011 treats
'Santhikkars' as a single class and that the provisions of a
Melsanthi therein are only with respect to the volume and nature
of work in a particular temple. Manual does not speak
specifically about the difference between Melsanthis and other
Santhis, but only that Melsanthis and Keezhsanthis are
appointed in temples where there is a requirement of more than
DBA No.5 of 2022
one Santhi. Before the Division Bench, it was argued by the
learned Standing Counsel for Travancore Devaswom Board that
the prescription in Ext.P1 notification is in the nature of specified
qualifications for the Sabarimala Temple alone and that these
prescriptions are at variance with those for other temples, since
Sabarimala is not an ordinary temple, which has its own singular
characteristics, which would require the best and the most
experienced Santhi to be appointed as the Melsanthi. The Board,
therefore, in the year 2016, thought it fit to enumerate certain
adscititious conditions to identify the best candidate, by
stipulating that only a person, who has 12 years experience as
a Santhi, out of which 10 years being continuously served as a
Melsanthi of another temple, would obtain eligibility for being
included in the field of choice for appointment as the Melsanthi
of Sabarimala. Even when all these stipulations regarding
qualification are obtained to a person, he only comes within the
field of choice and he does not get any vested right to be
appointed, since such appointment is based on a further
selection in the manner as has been postulated by the Apex
Court in its judgment in Civil Appeal Nos.2570-71 of 2003.
DBA No.5 of 2022
15. In Rajesh J. Potty [2018 (5) KHC 220], on
consideration of the aforesaid contentions on the prescription of
the qualifications mentioned in Ext.P1 notification, the Division
Bench found that the attempt of the Travancore Devaswom
Board should always be to find the best among the Santhis, so
that he will be able to perform as a Purappedasanthi of
Sabarimala Temple for a continuous period of one year. His
devotion, his competence, his experience and his devoutness
are all imperatively relevant criteria, which will require to be
specifically and pointedly examined and assessed by the
competent authorities; and in order to find the person most
suitable for the post, the prescription that he should have served
as a Melsanthi for a continuous period of 10 years in the 12 year
period of experience as a Santhi cannot be found to be perverse
in any manner.
16. As already noticed, the qualification prescribed for
selection as Melsanthi is that the applicant should be a person
having service as Melsanthi for a continuous period of 10 years
out of a total period of 12 years in a temple which opens twice
daily and having three poojas and where public is having right
DBA No.5 of 2022
to worship. In the order dated 08.11.2021 in SSCR No.5 of 2021
this Court found that the Travancore Devaswom Board shall
prescribe a format for the certificate that has to be enclosed
along with the application for selection of Melsanthies of
Sabarimala Sree Dharma Sastha Temple and Malikappuram
Temple showing the required experience of the candidate in a
temple which opens twice daily and having three poojas and
where public is having right to worship, specifying the
competent authority who has to issue such certificate in respect
of the temples under the management of Travancore Devaswom
Board and in respect of temples other than those under the
management of the Board, where public is having right to
worship. The Board was directed to take a decision in that
regard, as expeditiously as possible, at any rate, within a period
of four months from the date of the said order, which shall be
placed before this Court for approval. With the above direction,
this Court disposed of SSCR No.5 of 2021.
17. Based on the directions contained in the order of this
Court dated 08.11.2021 in SSCR.No.5 of 2021, the Travancore
Devaswom Board has produced the format of the certificate that
DBA No.5 of 2022
has to be enclosed along with the application for selection of
Melsanthies of Sabarimala Sree Dharma Sastha Temple and
Malikappuram Temple showing the required experience of the
candidates, as Annexure A1, which is extracted hereunder;
'ശബരിമല മാളികപ്പുറം മമൽശാന്തിമാരുടെ ടെരടെടുപ്പ് സംബന്ധിച്ച് നിബന്ധനകളിടല
ഖണ്ഡിക നാല് പ്രകാരമുളള പ്രവൃത്തി പരിചയ സർട്ടിഫിക്കറ്റ്.
1 മപര്
2 വയസ്സ്
3 മമൽവിലാസം
4. മസവനം നെത്തിയ മേത്രങ്ങടള സംബന്ധിച്ച വിവരം
മേത്രം/വിലാ മസവന മസവനത്ത എടന്തങ്കിലം ശിേണ റിമാർക്സ്
സം മേവസവം കാലയളവ് സംബന്ധിച്ച ആമരാപണം നെപെികൾ
വിവരം മനരിട്ടിട്ടുമടാ മനരിട്ടിട്ടുമടാ?
(തൃപ്തികരം/തൃ /മനരിടുന്നുമവാ വിശേ വിവരം
മുെൽ വടര
പ്തികരമല്ല എന്ന വിവരം
മമൽ പറെ വസ്തുെകൾ എടെ അറിവിലം അമനവഷണത്തിലം സെയമാടണന്ന് ഇെിനാൽ
സാേയടപ്പടുത്തിടകാളളുന്നു.
സബ്ൂപ്പാഫീസർ / അസ്സിസ്റ്റെ് മേവസവം കമ്മീഷണർ /
അഡ്മിനിമേറ്റീവ് ഓഫീസർ മേത്ര അധികാരി
NB: പ്രപ്രവറ്റ് മേത്രങ്ങളിൽ മ ാലി മനാക്കിയ കാലയളവിടല പ്രവൃത്തി പരിചയ സർട്ടിഫിക്കറ്റ്
ഇമെ മഫാർമാറ്റിൽ െടന്ന അെെ് മേത്രാധികാരികളിൽ നിന്നും ലഭ്യമാക്കി പ്രമെയകം പ്രമെയകം
ഹാ രാമക്കടൊണ്.'
DBA No.5 of 2022
18. Having perused Annexure A1 format of the
experience certificate that has to be enclosed along with the
application for selection of Melsanthies of Sabarimala Sree
Dharma Sastha Temple and Malikappuram Temple, showing the
required experience of the candidates, we find that, in Clause
(4) of the format (above the column) the required qualification
has to be specified, i.e., the applicant should be a person having
service as Melsanthi for a continuous period of 10 years out of
a total period of 12 years in a temple which opens twice daily
and having three poojas and where public is having right to
worship. In addition to this, the experience certificate shall bear
the full name, designation and address along with the office seal
of the officer/authority issuing such certificate and also the date.
The Board shall not permit any candidate to substitute the
experience certificate enclosed along with the application, which
shall be specified in the format of the experience certificate and
also in the notification.
Subject to the aforesaid modification, we grant approval to
(Annexure A1) format of experience certificate that has to be
DBA No.5 of 2022
enclosed along with the application for selection of Melsanthies
of Sabarimala Sree Dharma Sastha Temple and Malikappuram
Temple, showing the required experience of the candidates.
Sd/-
ANIL K. NARENDRAN, JUDGE
Sd/-
P.G. AJITHKUMAR, JUDGE
AV/4/7
DBA No.5 of 2022
APPENDIX OF DBA 5/2022
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF THE FORMAT OF THE
EXPERIENCE CERTIFICATE PRESCRIBED BY
THE BOARD TO BE SUBMITTED BY THE
APPLICANTS ALONG THEIR APPLICATION TO
THE POST OF MELSANTHIES IN SABARIMALA
& MALIKAPPURAM DEVASWOM.
Annexure A2 TRUE COPY OF THE PROCEEDINGS OF THE
BOARD, R.O.C NO.8063/2022/SAB DATED
10.06.2022 AUTHORIZING THE LAW OFFICER
TO OBTAIN APPROVAL, FOR THE FORMAT OF
EXPERIENCE CERTIFICATE TO BE SUBMITTED
BY THE APPLICANTS ALONG WITH THEIR
APPLICATION TO THE POST OF MELSANTHIES
IN SABARIMALA & MALIKAPPURAM DEVASWOM,
FROM THIS HON'BLE COURT.
