Madras High Court
Perumal Pattar vs The Commissioner on 4 April, 2022
W.P.(MD).No.2213 of 2015
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 04.04.2022
CORAM
THE HONOURABLE MR.JUSTICE C.SARAVANAN
W.P.(MD).No.2213 of 2015
and
M.P(MD)Nos.1 & 2 of 2015
Perumal Pattar ... Petitioner
Vs.
1.The Commissioner,
Hindu Religious and Charitable Endowments Department,
No.119, Uthamargandhi Salai,
Chennai-34.
2.The Assistant Commissioner,
Hindu Religious and Charitable Endowments Department,
Thoothukudi.
3.The Executive Officer,
Arulmigu Chandirasekaraswamy Thirukovil,
Maramangalam Village,
Srivaikuntam Taluk,
Thoothukudi District.
4.The Managing Trustee,
Sree Kayilai Trust,
Reg.No.157/2011,
3/113-C, Madurai By Pass Road,
Thoothukudi-628 008. ...Respondents
(R4 is impleaded vide Court order, dated 10.03.2016 in
W.M.P(MD)No.3736 of 2016)
1/5
https://www.mhc.tn.gov.in/judis
W.P.(MD).No.2213 of 2015
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Mandamus, directing the third respondent
to disburse the arrears of salary, electricity charges of the Arulmigu
Chandirasekaraswamy Thirukovil and arrears in payment for procuring pooja
articles to the petitioner within a time frame that may be stipulated by this
Court.
For Petitioner : Mr.R.Pon Karthickeyan
For R-1 & R-2 : Mr.P.T.Thiraviam,
Government Pleader.
For R-3 : Mr.M.Muthugeethayan
For R-4 : Dismissed vide order, dated 07.10.2016
ORDER
The petitioner has filed this writ petition for a Mandamus, directing the
third respondent to disburse the arrears of salary, electricity charges of the
Arulmigu Chandirasekaraswamy Thirukovil and arrears in payment for
procuring pooja articles to the petitioner.
2. After hearing the learned Counsel for the petitioner and the
respondents, this writ petition is disposed of by directing the respondents to
disburse the arrears of the salary to the petitioner and reimburse the electricity
https://www.mhc.tn.gov.in/judis
W.P.(MD).No.2213 of 2015
charges and the other expenses incurred by the petitioner towards the temple
rituals subject to the petitioner producing the E.B bill and the bills for pooja
items. Even, if the petitioner is not able to produce the bills for pooja item.
However, as far as possible, the respondents shall assess the amount based on
best judgment that would have been incurred by the petitioner towards pooja
expenses and pay the same to the petitioner. The petitioner shall produce the
bills before the third respondent within a period of 15 (Fifteen) days from the
date of receipt of a copy of this order. The third respondent shall consider the
same and pass appropriate orders within a period of thirty (30) days thereafter.
3. The writ petition stands disposed of in terms of the above
observations. No costs. Consequently, connected Miscellaneous Petitions are
closed.
04.04.2022
Index : Yes / No
Internet : Yes/ No
btr
Note : In view of the present lock down owing to COVID-19
pandemic, a web copy of the order may be utilized for official
purposes, but, ensuring that the copy of the order that is
presented is the correct copy, shall be the responsibility of the
advocate/litigant concerned.
https://www.mhc.tn.gov.in/judis
W.P.(MD).No.2213 of 2015
To
1.The Commissioner,
Hindu Religious and Charitable Endowments Department,
No.119, Uthamargandhi Salai,
Chennai-34.
2.The Assistant Commissioner,
Hindu Religious and Charitable Endowments Department,
Thoothukudi.
3.The Executive Officer,
Arulmigu Chandirasekaraswamy Thirukovil,
Maramangalam Village,
Srivaikuntam Taluk,
Thoothukudi District.
https://www.mhc.tn.gov.in/judis
W.P.(MD).No.2213 of 2015
C.SARAVANAN,J.
btr
W.P.(MD).No.2213 of 2015
04.04.2022
https://www.mhc.tn.gov.in/judis
