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Madras High Court
Tamil Rajendiran @ R.Rajendiran vs The Principal Secretary To Government ... on 20 February, 2026
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
WP(MD)No.1918 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 20/02/2026
CORAM
THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY
WP(MD)No.1918 of 2026
Tamil Rajendiran @ R.Rajendiran ... Petitioner
Vs.
1. The Principal Secretary to Government of Tamilnadu,
Hindu Religious and Charitable Endowments Department,
Secretariat, Chennai.
2. The Commissioner,
Hindu Religious and Charitable Endowments Department,
119, Uthamar Gandhi Road, Chennai - 600 034.
3. The Assistant Commissioner,
Hindu Religious and Charitable Endowments Department,
Arulmigu Kalyana Venkataramana Swamy Thirukoil,
Thanthonimalai - 639 005, Karur District.
4. The President,
Board of Trustees,
Arulmigu Kalyana Venkataramana Swamy Thirukoil,
Thanthonimalai - 639 005,
Karur District. ... Respondents
PRAYER :- Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus, directing the
respondents to take effective steps to use of Tamil Spiritual Manthras and
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WP(MD)No.1918 of 2026
Tamil hymns along primarily along with Sanskrit in Yaga Saalai,
Karuvarai and Gopur Vimaanam equally in line with the similar previous
orders of this Court and help to glorify of devotional Tamil Devotees
based on the petitioner's representation dated 19.01.2026.
For Petitioner : Mr.S.Vanchi Nathan
For R1 to R3 : Mr.Veerakathiravan
Additional Advocate General assisted by
Mr.K.Balasubramani, Special Government Pleader
For R4 : Mr.P.Aathimoolapandian
ORDER
When the matter was taken up for hearing on 27.01.2026, this
Court passed the following order:
The prayer in this writ petition is to issue a Writ of
Mandamus, directing the respondents to take effective
steps to use of Tamil Spiritual Manthras and Tamil hymns
primarily along with Sanskrit in Yaga Saalai, Karuvarai
and Gopura Vimaanam equally in line with the similar
previous orders of this Court and help to glorify of
devotional Tamil Devotees based on the petitioner's
representation dated 19.01.2026.
2. Learned counsel for the petitioner would
submit that though a Division Bench of this Court by
order dated 19.08.2021 in W.P(MD)No.19115 of 2020,
has directed to recite tamil hymns/verses and Thirumurais
primarily along with sanskrit hymns/vedas invariably at
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the time of Kudamuzhuku, in the 3rd respondent temple
kudamuzhuku is being performed mainly by chanting
sanskrit mantras. Hence, the petitioner made a
representation dated 19.01.2026 to the respondents 1 to 3
seeking to perform kudamuzhuku in the 3rd respondent
temple by chanting tamil spiritual mantras. Since the said
representation has not been considered, the petitioner has
filed this writ petition.
3. Learned Additional Advocate General
appearing for the respondents 1 to 3 would submit that the
respondents 1 to 3 are following the order of this Court
dated dated 19.08.2021 in W.P(MD)No.19115 of 2020 in
letter and spirit. He has produced a schedule before this
Court as to how Kudamuzhukku is being conducted in
tamil in the 3rd respondent temple. Thus, he would submit
that the abovesaid Division Bench judgment is
scrupulously followed and after completion of
Kudamuzhukku, the respondents 1 to 3 will file a report.
4. At this juncture, learned counsel for the
petitioner would submit that Othuvar of tamil hymns and
verses are not permitted inside the yagasalai.
5. Learned Additional Advocate General would
submit that tamil Othuvars will also be permitted to go
inside yagasalai and chant tamil hymns and verses.
6. Recording the said submission made by the
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learned Additional Advocate General, this Court directs
the respondents 1 to 3 to strictly perform the
kudamuzhukku of Arulmigu Kalyana Venkataramana
Swamy Thirukoil, Thanthonimalai, Karur District, strictly
in accordance with the directions issued by the Division
Bench dated 19.08.2021 in W.P(MD)No.19115 of 2020
and also as per the schedule of Kudamuzhukku through
tamil pasuram and mantras specified in the proceedings of
the 3rd respondent dated 26.01.2026 addressed to the
learned Government Pleader and file a report before this
Court on 20.02.2026.
7. Post on 20.02.2026 for further orders.”
2. When the matter is taken up for hearing today, the learned
counsel on either side would submit that the order of this Court has been
duly complied with to the effect that the tamil Othuvars have been
permitted inside the yagasalai and chant tamil hymns and verses. The
said statement is recorded.
3. It is made clear that the permission is required to be followed in
all the Temples in Tamil Nadu. If it is followed in all the Temples, there
is no necessity for the petitioner to approach this Court. Since there is a
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hurdle expressed that the Tamil Othuvars have not been allowed inside
the temple, the petitioner has approached this Court. Therefore, the
official respondents shall ensure that in future also, the Tamil Othuvars
shall be treated on par with the other Othuvars in Sanskrit as well in all
the temples throughout Tamil Nadu.
4. Recording the submission of either side, the writ petition is
disposed of with the aforesaid direction. No costs.
20.02.2026
NCC : Yes/No
Index: Yes/No
RR
To
1. The Principal Secretary to Government of Tamilnadu,
Hindu Religious and Charitable Endowments Department,
Secretariat, Chennai.
2. The Commissioner,
Hindu Religious and Charitable Endowments Department,
119, Uthamar Gandhi Road,Chennai - 600 034.
3. The Assistant Commissioner,
Hindu Religious and Charitable Endowments Department,
Arulmigu Kalyana Venkataramana Swamy Thirukoil,
Thanthonimalai - 639 005, Karur District.
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KRISHNAN RAMASAMY, J.
RR
ORDER MADE IN
DATED : 20.02.2026
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