Madras High Court
M.Ramasamy vs The State on 18 November, 2021
W.P. No. 13480 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 18.11.2021
CORAM
THE HONOURABLE MR.JUSTICE R.SURESH KUMAR
W.P. No. 13480 of 2021
and
W.M.P.Nos.14346 & 14347 of 2021
M.Ramasamy ... Petitioner
-vs-
1. The State,
Represented by its Secretary,
Tourism, Culture and Religious Endowments Department,
Fort St. George,
Chennai – 600 009.
2. The Commissioner,
Hindu Religious and Charitable Endowments Department,
Uthamar Gandhi Road,
Nungambakkam, Chennai.
3. The Joint Commissioner,
Hindu Religious and Charitable Endowments Department,
Coimbatore.
4. The Assistant Commissioner,
Hindu Religious and Charitable Endowments Department,
Erode District.
5. K.Gunasekaran
6. K.Venkatachalam
1/13
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W.P. No. 13480 of 2021
7. S.Poonkodi ... Respondents
PRAYER : Writ Petition filed Under Article 226 of the Constitution of
India praying for issuance of Writ of Certiorarified Mandamus calling for
the records pertaining to the initiation of selection process for Non-
Hereditary Trustees to Ramalinga Sowdeswari Amman Temple by the 4 th
respondent in Na.Ka.No.474/A3 dated 03.02.2020 and quash the same and
also all further proceedings thereof and further direct the 1st respondent to
initiate the selection process for Non-Hereditary Trustees to Ramalinga
Sowdeswari Amman Temple in terms of the Scheme settled on 10.07.2012
by adhering to Section 47 of the Hindu Religious and Charitable
Endowments Act, 1959.
For Petitioner : Ms.V.S.Usha Rani
For Respondents : Mr.NRR.Arun Natarajan
Government Advocate (for R1 to R4)
Mr.S.Panneer Selvam (for R5 to R7)
*****
ORDER
The prayer sought for herein is for writ of certiorarified mandamus
calling for the records pertaining to the initiation of selection process for
Non-Hereditary Trustees to Ramalinga Sowdeswari Amman Temple by the
4th respondent in Na.Ka.No.474/A3 dated 03.02.2020 and quash the same
and also all further proceedings thereof and further direct the 1st respondent
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W.P. No. 13480 of 2021
to initiate the selection process for Non-Hereditary Trustees to Ramalinga
Sowdeswari Amman Temple in terms of the Scheme settled on 10.07.2012
by adhering to Section 47 of the Hindu Religious and Charitable
Endowments Act, 1959 (In short 'the Act').
2. That in respect of a temple called “Ramalinga Sowdeswari Amman
Temple” situated at Punjai Puliyampatty, Sathyamangalam, Erode District,
there was nomination / appointment of hereditary and non-hereditary
trustees that was under challenge in a batch of writ petitions in
W.P.Nos.22891 to 22895 of 2018 by various individuals.
3. Those writ petitions were heard by a Learned Judge of this Court
and disposed the same by a common order dated 20.01.2020, where
directions were given to the Assistant Commissioner concerned to invite
nominations from the community people concerned for the purpose of
appointing hereditary as well as the non-hereditary trustees and to proceed
with the selection and appointment of such trustees. Pursuant to the said
order passed by this Court as referred above, the Assistant Commissioner,
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W.P. No. 13480 of 2021
H.R.&C.E Department i.e., the 4th respondent herein has issued a notice on
03.02.2020, whereby, he called for application from the community people
namely, Kannada Devenga Chettiyar Community for the appointment /
nomination of three hereditary and two non-hereditary trustees. The said
notice issued by the 4th respondent dated 03.02.2020 is under challenge in
this writ petition.
4. Heard Ms.V.S.Usha Rani, learned counsel for the petitioner, who
would submit that, under the provisions of the H.R.&C.E Act (In short 'the
Act'), namely, Section 47 of the Act, it is for the Government to nominate
the trustees for both the hereditary and non-hereditary or they should have
been elected by election. In this context, the officials of the H.R.&C.E
Department, like the Assistant Commissioner does not have the power to
appoint anyone as trustees especially hereditary trustees and in this context,
since the impugned notice has been issued to invite applications for the
purpose of appointment of hereditary and non-hereditary trustees by the 4th
respondent himself it goes against the spirit of the principles of H.R.&C.E
Act, especially Section 47 of the Act. Therefore, the said impugned notice is
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W.P. No. 13480 of 2021
vitiated, she contended.
5. When a specific question was posed by this Court that only
pursuant to the directions issued by this Court in the aforestated order dated
20.01.2020 in W.P.No.22891 of 2018 etc., batch cases alone since the 4th
respondent had issued the impugned communication to proceed with the
selection and appointment of trustees, the learned counsel for the petitioner
would contend that, neither the petitioner was a party in such writ
proceedings nor the issue now raised by the petitioner had been raised or
brought to the notice of the learned Judge in the said batch of cases and
therefore, that has not been dealt with by the learned Judge in the said order,
the petitioner has right to independently challenge the present impugned
notice by projecting these grounds.
6. I have heard Mr.NRR.Arun Natarajan, learned Government
Advocate for the respondents, who would submit that, the impugned notice
has been issued by the 4th respondent strictly in accordance with the
directions issued by this Court in the earlier round of litigation, where
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W.P. No. 13480 of 2021
orders were passed on 20.01.2020 and in this context not even a single
direction has been violated by the respondent/H.R.&C.E Department
especially the 4th respondent. Therefore, the challenge now made by the
petitioner against the impugned communication is totally unlawful and
unjustifiable as that would go against the directions issued by this Court in
the aforesaid judgment. Hence, he seeks for dismissal of this writ petition.
7. I have considered the rival submissions made by the parties and
perused the materials available on record.
8. As has been rightly pointed out by the learned Government
Advocate, detailed directions have been given by the Learned Judge vide
order dated 20.01.2020 in W.P.No.22891 of 2018 etc., batch, where the
following directions have been given :-
“...19. In the instant case, the petitioners herein
have raised grievances on the ground that when 10
applications were received, only five applications
i. The Inspector, Sathiyamangalam, H.R.&C.E
Department Erode is directed to call on
03.02.2020 fresh applications from the petitioners
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W.P. No. 13480 of 2021
as well as from the respondents and any other
person who are interested to act as trustees and
give the village committee people a time period of
two weeks, up to 17.02.2020 for submission of
applications for the post of either non hereditary
trustees or nominated trustees or both.
ii. The Inspector, Sathiyamangalam Taluk, Erode
District is directed to conduct a detailed enquiry
with respect to all the applications regarding the
respective credentials of the applicants.
iii. A report must be forwarded to the Assistant
Commissioner, H.R.&C.E Department, Erode
District with respect to all the applicants on or
before 16.03.2020.
iv. Thereafter, the Assistant Commissioner may pass
a detailed order, selecting three non hereditary
trustees and at the same time giving reasons for
rejecting the other applicants. The order of the
Assistant Commissioner should be passed on or
before 30.03.2020.
v. The Assistant Commissioner, H.R.&C.E.
Department, Erode District may also forward the
recommendation for nominated trustees on the
same day namely 30.03.2020 and such
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W.P. No. 13480 of 2021
recommendation must be based on reasons.
vi. The Government may then pass final orders
appointing the nominated trustees, which exercise
must be completed on or before 30.04.2020.
vii.Once the entire process is completed, the said
individuals may take charge from 01.05.2020.
viii.Till that date (30.04.2020), the persons who are
in the respective posts at present, may continue to
hold the posts.”
9. In the first direction, the Learned Judge specified the date to call
for the fresh applications on 03.02.2020, up to 17.02.2020 and he further
directed the Inspector, Sathiyamangalam Taluk, Erode District to conduct a
detailed enquiry with respect to all the applications regarding the respective
credentials of the applicants and thereafter a report was to be forwarded to
the Assistant Commissioner, H.R.&C.E Department, Erode District on or
before 16.03.2020. Thereafter, the Assistant Commissioner, H.R.&C.E
Department was directed to pass a detailed order, selecting three non-
hereditary trustees by giving reasons for rejecting the other applicants and
such order should be passed on or before 30.03.2020 and the Assistant
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W.P. No. 13480 of 2021
Commissioner, H.R.&C.E Department was further directed to forward the
recommendation of him with reasons of nominated trustees on the same day
i.e., on 30.03.2020 to the Government and on receipt of the same, the
Government shall pass final orders appointing the nominated trustees and
the said exercise must be completed on or before 30.04.2020. The learned
Judge further directed that after the completion of the process, the selected /
appointed trustees shall take office from 01.05.2020.
10. Only pursuant to the directions given by the Learned Judge, the
4th respondent sent the impugned communication on 03.02.2020 itself
inviting applications from the community people for the purpose of
selection/ appointment of hereditary and non-hereditary trustees. Insofar as,
the hereditary trustees are concerned, the appointment have been made
pursuant to the directions issued by this Court and three persons were
appointed as hereditary trustees accordingly. Insofar as two non-hereditary
persons are concerned, recommendation has been forwarded by the
Assistant Commissioner, H.R.&C.E Department to the Government for
appointment.
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W.P. No. 13480 of 2021
11. This method adopted by the 4th respondent in selection /
appointment of hereditary and non-hereditary Trustees is now pointed out
by the learned counsel for the petitioner is that it is a flawed one. The
reasons cited by the learned counsel for the petitioner that this method of
selection / appointment would go against the spirit of Section 47 of the Act
and hence this cannot be the method for such selection directly and if at all
any appointment has to be made it shall be made only by the Government
and not by the officials of the H.R.&C.E Department, because that would go
against the provisions of the H.R.&C.E Act.
12. However, this Court feels that, it is a judicial order passed by this
Court, where after extensively discussing the issue in question, the Learned
Judge issued all such directions and in every stage, each step to be taken by
the H.R.&C.E Department has been indicated and mandated by the Learned
Judge in the said order. Only in execution of the said order scrupulously the
4th respondent/Assistant Commissioner, H.R.&C.E Department has issued
the impugned notice, pursuant to which, much water has flown and
appointments have been made.
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W.P. No. 13480 of 2021
13. In this context, if at all the petitioner has got any grievance with
regard to the method adopted by the 4th respondent that should only be
treated as the execution of the direction given by this Court and in that case,
the petitioner's grievance must not be against the officials of the H.R.&C.E
department, but such grievance may be against the the decision made by this
court in the order referred to above, as against which, if at all the petitioner
felt aggrieved, even though the petitioner is not a party to such proceedings,
he could have appealed against the said order in the manner known to law
by getting proper leave from this Court. However, no such action was
initiated by the petitioner's side and thereby the order of the Learned Judge
dated 21.01.2020 has become final and that has been acted upon strictly by
the 4th respondent, where the impugned communication is part of it.
Therefore, this Court has no hesitation to hold to that absolutely there could
be no impediment for the 4th respondent or any other officials of the
H.R.&C.E., Department to act upon the directions of the Court which they
have followed. Hence, the impugned communication cannot be said to be
infirm and that on that ground, the impugned order cannot be successfully
assailed by the petitioner.
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W.P. No. 13480 of 2021
14. In view of the aforestated reasons and directions, the writ petition
fails and it is liable to be rejected. Accordingly, this writ petition is
dismissed. No costs. Consequently, the connected miscellaneous petitions
are also dismissed.
18.11.2021
Index : Yes / No
Speaking Order : Yes / No
sp/kst
To
1. The Secretary,
Tourism, Culture and Religious Endowments Department,
Fort St. George,
Chennai – 600 009.
2. The Commissioner,
Hindu Religious and Charitable Endowments Department,
Uthamar Gandhi Road,
Nungambakkam, Chennai.
3. The Joint Commissioner,
Hindu Religious and Charitable Endowments Department,
Coimbatore.
4. The Assistant Commissioner,
Hindu Religious and Charitable Endowments Department,
Erode District.
https://www.mhc.tn.gov.in/judis
W.P. No. 13480 of 2021
R.SURESH KUMAR, J.
sp / kst
W.P. No. 13480 of 2021
and
W.M.P.Nos.14346 & 14347 of 2021
18.11.2021
https://www.mhc.tn.gov.in/judis
