Thiru.S.Sudharsanam vs Saravanan
2023 Latest Caselaw 5810 Mad

                                                            W.M.P(MD)No.2849 of 2022 in
                                                         REV.APLC(MD)SR.No.8233 of 2022


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                         DATED : 08.06.2023

                                               CORAM :

                             THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                               and
                              THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                     W.M.P(MD)No.2849 of 2022
                                               in
                                  REV.APLC(MD)SR.No.8233 of 2022


                Thiru.S.Sudharsanam,
                General Secretary,
                Tamil Nadu Senior Grade Temple Staffs Association,
                At Arulmigu Meenakshi Sundareshwarar Temple Campus,
                Madurai.                                        ... Petitioner

                                                   vs.

                1. Saravanan


                2. The State of Tamil Nadu,
                Rep. by its Principal Secretary,
                Tourism, Culture and Religious Endowments Department,
                Secretariat, Chennai-600 009.


                3. The Commissioner,
                Hindu Religious and Charitable Endowment Board,
                119, Uthamar Gandhi Salai,
                Nungambakkam, Chennai-600 034.                  ... Respondents
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                                                                      W.M.P(MD)No.2849 of 2022 in
                                                                   REV.APLC(MD)SR.No.8233 of 2022


                          PRAYER : Petition filed under Order 47 Rules 1 and 2 of the

                Civil Procedure Code, against the order made in W.P(MD)No.17198

                of 2020 dated 11.12.2020.



                                  For Petitioner     : Mr.V.R.Shanmuganathan




                                                        ORDER

(Order of the Court was made by R.SUBRAMANIAN, J.)

The petitioner claims to be aggrieved by certain directions

issued by the Division Bench in the order dated 11.12.2020.

2. Though Mr.V.R.Shanmuganathan, learned counsel for the

review petitioner would contend that the petitioner which is an

association of the temple employees, was not heard before the

directions were issued and therefore, they are entitled to be heard, it

is brought to our notice that pursuant to the judgment, service

conditions were amended and challenge to the said amendment

failed. We, therefore, see no reason to entertain this petition.

Hence, this petition is dismissed.

https://www.mhc.tn.gov.in/judis

W.M.P(MD)No.2849 of 2022 in REV.APLC(MD)SR.No.8233 of 2022

3. Accordingly, REV.APLC(MD)No.SR8233 of 2022 is

rejected.

(R.SUBRAMANIAN, J.) & (B.PUGALENDHI, J.) 08.06.2023

Index : Yes / No Internet : Yes Neutral Citation : Yes / No bala

To

1. The Principal Secretary, State of Tamil Nadu, Tourism, Culture and Religious Endowments Department, Secretariat, Chennai-600 009.

2. The Commissioner, Hindu Religious and Charitable Endowment Board, 119, Uthamar Gandhi Salai, Nungambakkam, Chennai-600 034.

https://www.mhc.tn.gov.in/judis

W.M.P(MD)No.2849 of 2022 in REV.APLC(MD)SR.No.8233 of 2022

R.SUBRAMANIAN, J.

and B.PUGALENDHI, J.

bala

ORDER MADE IN W.M.P(MD)No.2849 of 2022 in REV.APLC(MD)SR.No.8233 of 2022 DATED : 08.06.2023

https://www.mhc.tn.gov.in/judis