N.Vasudevan vs The Commissioner
2025 Latest Caselaw 1238 Mad

Madras High Court

N.Vasudevan vs The Commissioner on 9 June, 2025

Author: N. Anand Venkatesh

Bench: N. Anand Venkatesh

                                                                                           W.P.No.20452 of 2025

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                   DATED : 09.06.2025
                                                             CORAM
                                  THE HONOURABLE Mr.JUSTICE N. ANAND VENKATESH
                                                  W.P.No.20452 of 2025


                N.Vasudevan                                                             .. Petitioner
                                                                 Vs.
                1.The Commissioner
                Hindu Religious & Charitable Endowments
                  Department (HR&CE)
                Nungambakkam, Chennai 600 034

                2.The Joint Commissioner
                Hindu Religious & Charitable Endowments
                  Department (HR&CE)
                AKT Street, Kancheepuram 631 501

                3.The Assistant Commissioner
                Hindu Religious & Charitable Endowments
                  Department (HR&CE)
                District Collectorate Campus
                Kancheepuram 631 501

                4.The Executive Officer
                Hindu Religious & Charitable Endowments
                  Department (HR&CE)
                Arulmighu Devarajan Swamy Temple
                Kanchipuram

                5.The District Collector
                Kanchipuram District
                Kanchipuram 631 501                                                     .. Respondents

                1/4




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                                                                                        W.P.No.20452 of 2025

                      Writ Petition filed under Article 226 of the Constitution of India praying for
                issuance of a writ of mandamus directing the 4th respondent to perform the
                Sathumurai Celebration (birthday celebration) to the Parasarar Bhattar for every
                Tamil year Vaikasi month, Anusham Natchathiram without discrimination.

                                  For Petitioner : Mr.S.Ramajayam
                                  For RR1 to 4 : Mr.S.Ravichandran, Addl. Govt. Pleader
                                  For R5        : Mr.V.P.R.Elamparithi,Addl. Govt. Pleader
                                                       ORDER

This writ petition has been filed for the issue of a writ of Mandamus

directing the respondents, more particularly, the 4th respondent to perform the

Sathumurai Celebration to Sri Parasarar Bhattar during every Tamil year Vaikasi

month, by considering the representation made by the petitioner in this regard on

30.05.2025.

2. Heard the learned counsel for the petitioner and the learned Additional

Government Pleaders, appearing on behalf of the respondents and perused the

materials placed on record.

3. The case of the petitioner is that the 4th respondent is celebrating

Sathumurai festival to all 12 Azhwars and 7 Achariars, except Sri Parasarar

Bhattar, who is also one of the Achariars. The learned counsel for the petitioner is

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also placing reliance upon the orders passed by the Commissioner, Hindu

Religious & Charitable Endowments Department, in O.A.No.332/1941 and also a

judgment passed in A.S.No.147/1946 and the order dated 03.11.2006 passed in

R.P.No.257/2005 . Since the Sathumurai celebration of Sri Parasarar Bhattar was

not celebrated, the petitioner submitted a representation before the 4th respondent.

Since the same did not evoke any response, the present writ petition has been filed.

4. Taking into consideration the facts and circumstances of the case and the

materials placed before this Court and considering the grievance expressed by the

petitioner, there shall be a direction to the 4th respondent to deal with the

representation made by the petitioner on 30.05.2025 on its own merits and take a

decision within a period of four weeks from the date of receipt of a copy of this

order.

This writ petition is disposed of with the above direction. No costs.

09.06.2025 Index : Yes/No Neutral Citation : Yes/No gya

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N. ANAND VENKATESH, J.

gya To

1.The Commissioner Hindu Religious & Charitable Endowments Department (HR&CE) Nungambakkam, Chennai 600 034

2.The Joint Commissioner Hindu Religious & Charitable Endowments Department (HR&CE) AKT Street, Kancheepuram 631 501

3.The Assistant Commissioner Hindu Religious & Charitable Endowments Department (HR&CE) District Collectorate Campus Kancheepuram 631 501

4.The Executive Officer Hindu Religious & Charitable Endowments Department (HR&CE) Arulmighu Devarajan Swamy Temple Kanchipuram

5.The District Collector 09.06.2025 Kanchipuram District Kanchipuram 631 501

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