MRINALINI PADHI vs. UNION OF INDIA

1 REPORTABLE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION WRIT PETITION (CIVIL) NO.649 OF 2018 MRINALINI PADHI       ..PETITIONER VERSUS UNION OF INDIA & OTHERS      ..RESPONDENTS WITH MA No.2053 and 2131/2019 in WRIT PETITION (CIVIL) NO.1094 OF 2019 O R D E R ARUN MISHRA, J. 1. The petition has been filed under Article 32 of the Constitution of India to direct an investigation/enquiry into the disappearance of the keys to the     of the   .   It has Ratna Bhandar Shri Jagannath Temple, Puri also been prayed that an inventory of the valuables stored at the  Ratna Bhandar   of   Shri   Jagannath   Temple,   Puri   be   taken   and   to   direct appointment of an expert committee to submit a report to this Court for preservation   and   management   of   property   and   valuables   of   Shri Jagannath   Temple .     Prayer   has   also   been   made   to   provide   express Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2019.11.07 15:38:56 IST Reason: darshan   to   all   the   devotees   visiting   Shri   Jagannath   Temple,   Puri . Reliance has been placed on the decision of this Court in   Sarika v. 2 Administrator, Shri Mahakaleshwar Mandir Committee, Ujjain, M.P. & ors., 2018 (6) SCALE 651   (Civil Appeal No.4676 of 2018). 2. While entertaining the petition, this Court has passed an order on 8.6.2018, directing District Judge, Puri a submit a report.  Later on, vide order dated 5.7.2018, in addition to order dated 8.6.2018, some more directions were issued and were summed up as follows: “19.   We   may   sum­up   our   directions   in   today’s   orders,   in addition to the orders dated 8.6.2018, as follows: i) Report of the District Judge dated 26.6.2018 is accepted in principle and action to be taken by the temple administration.  ii)   District   Judge,   Puri   may   send   further   report,   if   any   by 31.8.2018, preferably by e­mail. iii) The State Government may submit report of the Committee constituted by it on or before 31.8.2018. iv) The Central Government may constitute its Committee, as already directed, within two weeks from today and place its interim report on record of this Court on or before 31.8.2018.  v) Copy of the Report of the District Judge may be placed on the websites of the temple management, Ministry of Culture and website of the Supreme Court for two weeks. vi) The directions in the order dated 8.6.2018 may be complied with   by   all   concerned   and   non­compliance   thereof   may   be reported to this Court for appropriate action if necessary. vii)   The   temple   management   may   consider,   subject   to regulatory measures, with regard to dress code, giving of an appropriate declaration or compliance with other directions, permitting   every   visitor   irrespective   of   his   faith,   to   offer respects and to make offerings to the deity. viii) We have noted that Hinduism does not eliminate any other belief   and   is   eternal   faith   and   wisdom   and   inspiration   of centuries, as noted in earlier judgments of this Court. ix)   Difficulties   faced   by   the   visitors,   deficiencies   in management, maintenance of hygiene, appropriate utilization 3 of offerings and protections of assets with regard to shrines, irrespective of religion is a matter for consideration not only for the   State   Government,   Central   Government   but   also   for Courts. Every District Judge throughout India may examine such   matters   himself   or   through   any   court   under   his jurisdiction and send a report to the concerned High Court so that such report can be treated as PIL on the judicial side and such direction may be issued as may be considered necessary having regard to individual fact situation. x) Learned amicus is at liberty to engage with all stakeholders and to give suggestions for bringing about improvements and also to give a report to this Court. However, this will not stand in   the   way   of   the   Committee   of   the   State   Government, Committee of the Central Government or any District Judge considering matters in terms of above directions.” 3. This Court vide order dated 9.1.2019, has appointed Shri Ranjit Kumar,   learned   Senior   Counsel   as   Amicus   Curiae   and   Ms.   Priya Hingorani, learned Senior Counsel was requested to assist him in the matter.  Learned  Amicus Curiae  has submitted interim reports pursuant to the orders which have been passed by this Court from time to time. During  the pendency  of the writ  petition, the State Government  has decided   to   make   certain   land   acquisitions   so   as   to   provide   various facilities to the pilgrims such as building of watch tower, an evacuation plan, widening of roads, etc.   A Cabinet of the State Government of Orissa has taken a decision, which has been gazetted on 27.8.2019. Thereafter,   as   the   instructions had   been   issued   by   the   State   Government, there was some unrest for the time being which has been settled.   We had requested the   Amicus Curiae   to make a site visit and submit a report.  They have submitted their report. 4 4. We   have   heard   the   learned   Counsel   for   the   parties   and   have considered various reports.  We are happy to place it on record that the learned Counsel appearing at the Bar expressed satisfaction that the action is being taken by the State Government as per the Resolution dated 27.8.2019. IN RE: REPORT OF DISTRICT JUDGE, PURI 5. The   District   Judge,   Puri   has   submitted   the   report   along   with various   documents   pursuant   to   order   dated   8.6.2018.     Following Annexures have been filed:  “ ANNEXURES A­I Sketch Map of Shri Jagannath Temple, Puri. A­II Sketch   Map   of   different   locations   in   Shri   Jagannath Temple, Puri. A­III Sketch Map of Shri Jagannath Temple with indication of five   rows   of   queue   of   Darshan   of   the   Jews   in   Shri Jagannath Temple. B. Proposed and Existing C.C.T.V. Cameras. C.  List of cases against Sevaks. D. Statement   of   Sanctioned   Post,   present   strength   and vacancy position in Shri Jagannath Temple, Puri as on March 2018. E. Fund Management of Shri Jagannath Temple, Puri. F.  Audit Report of the Accountant General, Odisha of the accounts of Shri Jagannath Temple, Puri for period April 2009 to September, 2015. G. Relevant Extracts of the Record­of­Rights prepared under the   Puri   Shri   Jagannath   Temple   (Administration)   Act, 1952 Part­I and Part­II. H. List of Sevaks and Palia Awards. J. Number   of   Hundi   installed   in   Shri   Jagannath   Temple premises, Puri. K. Relevant   extracts   of   report   of   Shri   Jagannath   Temple Administration Improvement Committee. L. Relevant extracts of report of the Commission of Inquiry 5 by Justice B.K. Patra, Former Judge, Orissa High Court. M. Recommendations   of   the   Hon’ble   Shri   Justice   P.K. Mohanty, Commission of Inquiry. N. Recommendations   in   the   interim   report   dated   20­04­ 2017 of the Commission of Inquiry into the affairs of the Shri Jagannath Temple, Puri. P. The   Puri   Shri   Jagannath   Temple   (Administration)   Act, 1952. Q. Shri Jagannath Temple Act, 1954.” 6. The audit report of the Accountant General, Odisha has also been  filed as Annexure­F on following various aspects: 1. Fund Management; 2. Estate Management; 3. Project Management; 4. Financial Management; 5. Utilisation of Grants­in­Aid; 6. Unrealistic Budget; 7. Submission of Inflated Utilization Certificate (UC) in excess of actual expenditure; 8. Contract Management; 9. Human Resource Management; 10. Miscellaneous   observations   as   to   jewellery   and   ornament, non­maintenance   of   Asset   register,   non­maintenance   of subsidiary   Registers,   non­preparation   of   Report   on administration of the affairs of   Shri Jagannath   Temple etc.; and 6 11. Limitation to Audit 7. Annexure­K is the report of the Committee headed by Shri B.D. Sharma, Ex­Governor for the State of Orissa for improvement of the temple in which certain recommendations have been made including accommodation and other facilities to the pilgrims.  It was recommended that   accommodation   for   60,000   pilgrims   should   be   provided   by   the Temple   Administration.     To   start   with,   accommodation   for   10,000 pilgrims should be provided as early as possible.   With respect to the management of the existing properties and augmentation of income of the   Temple,   certain   recommendations   were   made   in   Chapter   III. Recommendations have also been made with respect to  Sevapuja, Nitis , appointment of   Sevaks   and their conditions of service and subsidiary shrines.  In Part III, recommendations were made as to accommodation and other facilities to the pilgrims and devotees.   It was recommended that   accommodation   for   60,000   pilgrims   should   be   provided   by   the Temple   Administration   and   to   start   with,   accommodation   for   10,000 pilgrims, should be provided as early as possible.  With respect to import of the record of rights and daily   nitis , recommendations were made in Chapters   XXIII   and   XXIV   respectively.     Main   cause   for   delay   in performance of   Nitis   and the remedy therefor had been dealt with in 7 Chapter XXV.   Certain irregularities in the preparation of   Kotha Bhog were dealt with in Chapter XXVI.  In Chapter XXVII, it was recommended that Temple should take possession of  Rosaghar  Ovens.  Certain nature of disputes, which hold back   Nitis   were mentioned in Chapter XXVIII. Economic condition of servitors   and their numbers to be reduced were mentioned in Chapter XXIX.  The aspect with respect to reforms in the system of  puja  and performance of  nitis , was dealt with in Chapter XXXI of the report.  With respect to the constitution of Managing Committee, certain recommendations were made in Chapter XXXII.  Appointment of Administrator was dealt with in Chapter XXXIII.   Sarbasadharan Darsan and the queue system were dealt with in Chapter XXXV.    Paramanik Darsan   and   special   sevas   were   dealt   with   in   Chapter   XXXVII. Suggestions for augmenting the income of the Temple was dealt with in Chapter XXXVIII.  In the report, reference was also made to transport, dairy farm, lease of other rights and properties, land and buildings of Lord Jagannath  situated outside the district of Puri and outside the State of   Orissa.     Certain   other   suggestions   were   made   in   Chapter   XXXIX regarding training of  , sanitation, publicity, etc.  In Chapter XL, a Sevaks summary of recommendations was made, which is as under:  “ CHAPTER XL SUMMARY OF RECOMMENDATIONS 257. The practice of the Charcha staff going to call the 8 Sevaks   on   their   Pali   day   should   be   stopped.   It   should   be sufficient if the intimation to the concerned Palia Sevaks is given on the day preceding (Chapter XXIV). 258. Suars should be prevented from offering any Baradi or Bikri Bhog at the time of the four main Dhups.  To ensure this, the Merda Roso should be commissioned and utilised for preparation of Kotha Bhog. A collapsible gate should be fixed at a convenient place in the Bhog Bata and that should remain closed throughout, and be opened just before the prescribed time for Bhog Mandap Puja. (Chapter XXV). 259. As   many   extra   Bhog   Mandaps   as   are   absolutely necessary should be arranged on payment of extra fee for the purpose (Chapter XXV). 260. A  temple  Official  should  physically  distribute  Khei amongst Palia Sevaks.  The system of the Pasarathias taking the Khei of the various Palia Sevaks directly from inside the Bhittar Pokharia should be stopped. (Chapter XXVI). 261. By arrangement with the various Palia Sevaks, the Temple Administration should purchase the Khei of the Sevaks and pay them the price thereof in cash (Chapter XXVI). 262. The   Temple   Administration   should   resume possession of the Chulis and lease them out every year by public auction to such Sadhibandha Suars as would be willing to take them on annual lease. (XXVII). 263. After proper discussion with the representative of the Suar Nijog and taking into consideration the current prices of foodstuff and other relevant factors, the Temple Administration should fix the maximum selling prices of Abhada and other commodities exposed for sale in the Ananda Bazar.   There should be periodical revision of such rates. (Chapter XXVII) 264. A responsible Officer of the Administration not below the rank of Assistant Administrator should be present inside the Gambhira at the time of Sahan Mela to exercise effective control over Pindika collections and prevent exploitation of the pilgrims either by the Sevaks or by Jatri Pandas or by Dhulia Gumastas (Chapter XXVIII). 265. Disputes that arise between the Administration and Sevak or Sevaks or between the Sevaks inter se should be disposed   of   quickly   by   the   Administration.     The   Managing Committee   should   immediately   constitute   an   Appeal   Sub­ Committee   and   that   Sub­Committee   should   ensure   that appeals   filed   before   the   Managing   Committee   against   the 9 orders of the Administrator are quickly disposed of. (Chapter XXVIII). 266. A Sevak who fails to turn up to do his duty on any particular day without sufficient reasons should be liable for removal.  The number of Sadhibandha Sevaks in each category should be reduced by removing those who do not actually do Seva. (Chapter XXVIII). 267. If the above recommendations are implemented, it is likely to result in the elimination of a number of  recorded Savaks in each category leaving in the field only those who actually do the Seva.  Consequently, the turn of worship of the remaining   Sevaks   would   be   more   frequent   and   the remuneration that they would get per month would be more than what it is at present.  If in spite of this, it is found that the   Nitis   are   not   performed   punctually   and   regularly,   the hereditary   rights   of   the   Sevaks   should   be   abolished   by Legislation   and   thereafter   the   required   number   of   Sevaks should be appointed afresh on the basis of monthly salary (Chapter XXIX). 268. A reserve body of Sevaks should be maintained on salary basis consisting of three Srotriya brahmins well­versed in   Puja   Padhhati   who   can   act   both   as   Puja   Pandas   and Pasupalaks; two Supakars to prepare Kotha Bhog; a pratihari or a Brahmin who can be entrusted with the security type of work; a Mekap or a Khuntia type of Sevak or in the alternative a Brahmin; a Bodo Sevak or in the alternative a Brahmin; and two non­Brahmin Sevaks.   The expenditure incurred on the reserve Sevaks would not be a waste, because so long as their services are not required in time of emergency, they can be utilized for other purpose as indicated in the report. (Chapter XXX) 269. There is no necessity either to curtail the Nitis or to interfere with the system of Puja prevalent at present. (Chapter XXXI) 270. At   present   neither   the   Administrator   nor   the Assistant Administrators and in fact no other official excepting a few sevaks are entitled to go into the Roso.  There appears to be   no   reason   why   the   Administrator   and   the   Assistant Administrators, provided they are Brahmins, should not have the privilege to go into the Roso to check malpractices if any prevalent there.   This should be enforced if necessary after consultation with the Sankaracharya of Gobardhan Pitha and Mukti Mandap Pandit Sabha. (Chapter XXXI). 271.  Similarly there appears to be no religious prohibition 10 against having three permanent chariots for the Ratha Jatra. There are great many advantages in having such permanent Chariots.  This  should  be  done  after  necessary  consultation with Jagatguru Sankaracharya and the members of the Mukti Mandap Pandit Sabha after taking due note of public opinion in the matter. (Chapter XXXI). 272. The   Managing   Committee   should   consist   of   10 members, namely –  1.  The Raja of Puri, who should be the Chairman. 2.  The Collector of Puri, who should be the Vice­Chairman. 3.  Administrator. 4.  Commissioner of Endowment. 5.  Jagatguru Sankaracharya of Gobardhan Pitha or if he is not available any other Sanyasi of Sampradaya. 6.   Patajosi   Mahapatra   or   in   his   absence   the   person functioning as such. 7.  Three persons of learning devoted. 8.  to the cult of Lord Jagannath. 9.  nominated by the State Government. 10.  A nominee of the Advisory Body consisting of persons who donate Rs.5 lakhs or more for the Foundation Fund of the Temple. The tenure of appointment of non­official Members should be   three   years.     Power   should   be   given   to   the   Managing Committee to co­opt for any particular meeting, any Sevak or Sevaks whose presence is considered necessary or desirable by the Committee. (Chapter XXXII). 273. The   present   provision   regarding   selection   of Administrator   requires   no   modification.     What   however   is important is proper selection of the Officer.  Not only should he be administratively strong but he should also have a religious bent of mind, and one who can involve himself completely in the administration of the Temple affairs.  The minimum period of deputation of an Officer to work as Administrator should be five years. (Chapter XXXIII). 274. Similar   procedure   should   be   adopted   in   the appointment   of   Assistant   Administrators.     There   should   be three Assistant Administrators one – to remain in charge of revenue   administration,   the   office   and   establishment;   the second to remain exclusively in charge of the Nitis and the third   in   charge   of   the   developmental   works   and   discipline inside the Temple.   The period of appointment of Assistant Administrators should also be five years (Chapter XXXIII). 275. As the Administrator is proposed to be drawn from 11 the Orissa Administrative Service, Class (1) controlled by the Political   &   Services   Department   and   the   Assistant Administrators   are   proposed   to   be   drawn   from   the   Orissa Administrative Service controlled by the Revenue Department, a   convention   should   grow   that   in   matters   of   posting   and withdrawal of these Officers, the concerned Department would do so in consultation with the Law Department, which is in administrative   charge   of   the   affairs   of   the   Sree   Jagannath Temple. (Chapter XXXIII). 276. Disciplinary power vested in the Administrator under the   Act   are   quite   adequate.     But   in   spite   of   there   being innumerable occasions to warrant the exercise of such powers, no Administrator so far has done so because of the fear that such action may precipitate a strike in which case the public as also the Government, without trying to enter into details, would   immediately   hold   the   Administrator   responsible   for precipitating   such   crisis.     The   general   attitude   of   all Administrators   is   to   somehow   or   other   manage   affairs peacefully during their limited tenure of office.  To enable the Administrator to become effective in the Administration of the Temple affairs, he should not only be given a free hand for such   management   but   he   should   also   be   assured   by Government that so long as he acts on correct lines, his action would   be   supported   irrespective   of   any   unpleasant consequences, that may ensue. (Chapter XXXIV)  277. Section 21­A of the Puri Sree Jagannath Temple Act should   be   amended   to   provide   for   suspension   of   a   Sevak pending initiation and disposal of proceedings against him. (Chapter XXXIV)  278. Order passed by the Administrator under clauses (h) and (i) of Sub­Section 2 of Section 21 should be brought within the purview of Sub­Section 1 of section 24. (Chapter XXXIV). 279. The queue system should be introduced to regulate the entry of pilgrims inside the Temple for Darshan of the deities.     Sahan   Mela   which   at   present   means   the   pilgrims going into the Bhittar Pokharia to have Darshan of the deities, should continue.  But the time allowed for such Sahan Mela should be restricted to one hour in the morning and half an hour during night.  At all other times, excluding however such occasions when entry of the pilgrims to Natyamandir (the area between Chandan argali and Jaya Bijoya Dwar) is prohibited, pilgrims  should  be allowed  to go  in queue up to Chandan argali to have Darsan of the deities free of charge.  If at times other   than   Sahan   Mela   a   pilgrim   wants   to   enter   into   the Bhittar   Pokharia   for   Darsan   of   the   deities   he   should   avail himself  of the  provision for Paramanik Darsan which  is at 12 present   in   vogue.     The   existing   fee   for   Paramanik   Darsan should be slightly increased. (Chapter XXXV) 280. The practice of placing three Jharis in front of the three   deities   for   Pindika   collection   should   be   discontinued. Instead of that a strong sealed box with a slit on the top of it should be placed just below the Ratna Sighasan, at the time pilgrims are allowed into the Bhittar Pokharia either at the time of Sahan Mela or at the time of Paramanik Darsan.  Such of the Jatris who  are  inclined to make any offering to the deities may put their offerings in such boxes.   A similar box should also be placed near the Chandan argali to enable the Jatris who have Darsan of the deities from that point to place their offerings.  Excepting the Palia Pasupalaks who sit on the Ratna Singhasan at the time of Sahan Mela, there should be no other Palia Sevak on duty inside the Bhittar Pokharia at the time of Sahan Mela.  It shall be the duty of the Palia Pasupalak on duty who sit on the Ratna Singhasan to distribute Tulasi to the pilgrims. They shall not, on pain of disciplinary action, solicit for any offering from the pilgrims.  Similarly, at the time of   Darsan   by   the   pilgrims   from   near   the   Chandanargali   a Sevak should be posted there only to distribute Tulasi to the pilgrims   and   he   should   be   prohibited   from   soliciting   any offerings from pilgrims. (Chapter XXXV) 281.  The adoption of the queue system would not prevent the pilgrims   from   gathering   in   the   Jaganmohan   and   to   have Darsan of the deities from that place as they are doing at present.  It is not necessary to regulate them on ordinary days. But regulation even of such pilgrims would become necessary on   festive   occasions   when   there   is   expected   to   be   rush   of pilgrims.  (Chapter XXXV) 282. The existing system of collection of Attika money by Jatri Pandas may be allowed to continue only on the specific condition that out of the Attika amount they should pay 25% to the funds of the Temple. Simultaneously Legislation should be undertaken to give power to the Temple Administration to exercise sufficient control over the Jatri business.  No person shall be allowed to continue doing business of Jatri Panda without  obtaining  a  licence   from the  Administrator and  no such licence should be given to anyone who does not actually perform Seva in the Temple.  Conditions should be embodied in  the licence indicating the amount that a Jatri Panda is entitled to take from a pilgrim for services rendered, and the accounts he is to maintain, etc.  No Jatri Panda can engage as his Gumasta a person who himself has not obtained a licence from   the   Administrator.     If   Jatri   Pandas   do   not   agree   to contribute   25%   of   the   Attika   money   to   the   Temple   fund, collection   of   Attika   by   Jatri   Pandas   should   be   banned   by 13 Legislature, and due publicity should be given that if the Jatris wish  to  make  any offerings  to  the   Deities  for any purpose whatsoever, the offerings should be put only in the Hundis placed in the Temple and that no offerings made elsewhere will be utilized for the purposes of the Deities. (Chapter XXXVI) 283. There should be complete ban on the activities of Dhulia Gumastas.  The Temple should set up an organization of   pilgrim   guides   and   in   enlisting   such   guides   preference should be given to Dhulia Gumastas who, having regard to their   character   and   antecedents,   are   found   fit   for   the   job. Preference should also be given to the Sevaks who by reason of any reforms brought about by Legislation or otherwise would be   displaced   from   their   Seva.     Each   pilgrim   guide   should obtain a license from the Administrator. (Chapter XXXVI). 284. Provisions contained in Clauses 18B, 18C, 18D and clauses   18F   to   18H   in   the   Sree   Jagannath   Temple (Amendment)   Bill,   1976   are   commended   for   acceptance. (Chapter XXXVI). 285. Even if the present system of Attika is allowed to continue under conditions and restrictions mentioned above, still a Hundi should be placed in a prominent place in the Jagamohan inside a screened enclosure where Jatris may put their offerings.  Similarly, in some of the important subsidiary shrines inside the Temple sealed boxes may be placed where pilgrims may put their offerings.  (Chapter XXXVI). 286. Existing   facilities   for   Paramanik   Darsan   should continue,   but   the   fees   may   be   raised   slightly.     Besides Paramanik Darsan, provision should be made for Ekanta Seva by pilgrims. (Chapter XXXVII). 287. The   Temple   Administration   should   undertake construction of a Dharmasala of its own.  If possible, at a place as near the Temple as possible.   If there is any difficulty to secure such a vacant site it should put up a Dharamsala in Talabania near the Railway Station.  It should initiate the ‘own your cottage’ scheme and put up cottages either in Talabania or   in   Ballapanda.     Simultaneously   it   should   enter   into negotiations   with   the   owners   of   Dharamsala   to   secure management of the Dharamsalas situated in the Town of Puri. If  that is not feasible the Temple Administration should at least   enter   into   some   arrangements   with   the   owners   of Dharamsala   to   ensure   that   the   pilgrims   conducted   to   the Dharamsalas in the Temple buses are accommodated there. (Chapter XXXVIII). 14 288. The Temple should keep some of its buses at the Railway Station and bus stand to conduct the pilgrims from there to the Dharamsalas.  (Chapter XXXVIII) 289. A Foundation Fund of an amount of Rs.10 crores should be constituted.  The Governor may be requested, if he has no objection, to issue an appeal on behalf of the people of Orissa inviting donations to the fund.   The Fund should be administered by a Board of Trustees consisting of those donors who pay Rs.5 lakhs or more to the Foundation Fund. The fund when collected should be invested in long term deposits.  Only the interest accruing from such deposits should be spent for the purpose of the Temple. The Board of Trustees should meet once  a   year  at   Puri   to   review   the  financial  position   of  the Temple and inter alia to consider proposals to augment the income thereof.  The Board of Trustees should elect a person to   be   the   Member   of   the   Managing   Committee.   (Chapter XXXVIII). 290. The Temple should publish an almanac of its own.  It is only this almanac which should receive the approval of the Raja of Puri and of the Mukti Mandap.  Such Almanac is likely to be very popular and the sale thereof may yield a sizeable profit to the Temple. (Chapter XXXVIII) 291. The   Temple   should   obtain   monopoly   for   the manufacture   and   sale   of   photo   pictures   of   the   Deities   in several Besas. This is likely to yield a substantial recurring income to the Temple. (Chapter XXXVIII). 292. The   Mahalaxmi   Bhandar   should   be   run departmentally instead of being leased out as is being done at present.  If worked departmentally it is likely to yield annually a   net   profit   of   Rs.2   lakhs   as   against   Rs.70,000   which   the Management is at present getting by leasing it out. (Chapter XXXVIII). 293. The   Management   should   introduce   a   scheme whereby   pilgrims   may   at   their   cost   conduct   some   of   the festivals of the deities for which expenditure is at present being incurred from the Temple Funds.   Apart from satisfying the devotional urge of the pilgrims, this system is likely to yield a good deal of income to the Temple. (Chapter XXXVIII). 294. By   means   of   due   publicity   the   pilgrims   may   be encouraged to offer special Bhogs to the Deity.  As a portion of such Bhog would be distributed amongst certain categories of Palia Sevaks, their earnings would increase thereby. Sale of the Temple’s share of such Bhog would also yield an income to the Temple. (Chapter XXXVIII). 15 295. As the Transport Service of the Temple is yielding a net profit of about Rs.2 lakhs per year at present, its scope should   be   widened   as   far   as   it   is   practicable.   (Chapter XXXVIIII). 296. A dairy farm should be started. If properly run there is every likelihood of philanthropic people donating cows to the dairy farm. (Chapter XXXVIII) 297. Niladribihar should be worked departmentally, and Dolabedi Kunja should be revived. (Chapter XXXVIII) 298. Besides taking possession of and leasing out Chulis in   the   Temple   Roso,   the   Administration   should   also   take possession of all the Saraghars inside the Temple premises and utilise them properly.  If possible some of the Sargharas situated   in   the   Bahar   Bedha   can   be   leased   out.   (Chapter XXXVIII). 299. As far as it is practicable, lands of Lord Jagannath and Jagir lands held by Sevaks under Lord Jagannath should be kept out of the purview of land Legislations.  This principle should also apply to all Debottar lands.  If it is not possible to exempt the Estates of Lord Jagannath from the purview of the Estates Abolition Act, the annuity that is going to be fixed, should be on as liberal a scale as possible, making a further provision for periodic upward revision of the annuity amount with the rise in prices. (Chapter XXXVIII). 300. Sincere and urgent efforts should be made by the Temple Administration to obtain a full list of all properties of Lord   Jagannath   situated   inside   and   outside   the   State. Excepting properties situated in the district of Puri, which the Temple can directly manage, efforts should be made to dispose of the properties situated outside Puri and the sale proceeds should be invested in long term deposits.  The effort to obtain information regarding properties situated outside the State of Orissa should be made at the level of Government. (Chapter XXXVIII). 301. Transfer   of   Seva   rights   should   be   prohibited   by Legislation. (Chapter XXXIX) 302. An institution to train Puja Pandas and such other Sevaks for whom training is necessary should be established inside the Temple. (Chapter XXXIX). 16 303. A   concerted   drive   to   keep   the   Temple   premises absolutely   clean   should   be   undertaken   by   the   Temple Administration. (Chapter XXXIX). 304. It must be ensured that food­stuff sold in Ananda Bazar are kept in fly­proof receptacles.   Food­stuff must be sold   at   places   earmarked   for   the   purpose.     Ananda   Bazar should be cleaned twice a day. (Chapter XXXIX). 305. Asking for alms within the Temple precincts should be strictly prohibited.  (Chapter XXXIX). 306. A religious atmosphere should be created inside the Temple premises by periodically holding religious discourses and by arranging for Vedaparayana and reading of Puranas, inside the Temple precincts. (Chapter XXXIX). 307. Practically no publicity arrangements exists in the Temple   at   present.     The   Publicity   arrangements   should   be considerably   improved   for   the   convenience   of   the   pilgrims. (Chapter XXXIX). 308. Soliciting Dakhina in any form by any person, be he a Sevak or otherwise, inside the Temple premises should be prohibited. (Chapter XXXIX). 309. Mahaprasad   Seva   Sadan   which   had   been   started some time back and which has fallen into disuse now should be revived. (Chapter XXXIX). 310. A   Code   of   Conduct   for   observance   by   all   Sevaks inside   the   Temple   should   be   framed   and   their   observance should be strictly enforced. (Chapter XXXIX).” The CCTV Cameras having night vision was also recommended. IN RE: REPORT OF LEARNED AMICUS CURIAE 8. Shri Ranjit Kumar, learned  Amicus Curiae  has made inspection of the premises on 22­23.2.2019.  He has made reference to the Puri Shri Jagannath Temple (Administration) Act, 1952 (for short, ‘the 1952 Act’) and Shri Jagannath Temple Act, 1954 (for short, ‘the 1954 Act’).  He has 17 drawn our attention to the definition of   as defined under Section Sevaks 4(d­1) of the 1954 Act, thus:  “4(d­1) “Sevak” means any person who is recorded as such in the Record of Rights or is recognized by a competent authority as a Sevak or his substitute or has acquired the rights of a Sevak   by   means   of   any   recognized   mode   of   transfer   and includes a person appointed to perform any niti or Seva under clause (i) of sub­section (2) of Section 21.” 9. Learned  Amicus Curiae  has pointed out in his report that 1954 Act has  been  made to  reorganize  the scheme of the  management  of  the affairs   of   the   Temple   and   to   provide   better   administration   and governance   having   regard   to   the   ancient   customs   and   unique   and traditional   nitis   and ritual contained in the Record of Rights prepared under the 1952 Act.   The Managing Committee has been constituted under the Act,   to ensure proper performance of  ,   and inter alia, Seva Puja periodicals  Niti  of temple, arrange for proper collections of offerings, audit of accounts and installation of Hundi. 10. Learned   Amicus Curiae   has pointed out following aspects in his report of inspection: (a) There   is   scope   of   improvement   on   various   aspects   with respect   to   visits   of   devotees   inside   the   Temple   complex. Suggestion has been made to have   darshan   in a systematic line, which facility is available in  Tirupati , Golden Temple and Mata Vaishno Devi   or such other similar places.   Learned 18  was informed that the entire complex is about Amicus Curiae 10 acres and a very large number of smaller temples were there, approximately 97. (b) With respect of hygiene more specifically in  Rosaghar , where all the cooking for the  Mahaprasad  is done, it was found that there was a lot of activities being done on small chabutra open to the air and without proper manner of disposal of waste.  Wood fired chullas are used in the main kitchen.    Out of   240   chullas,   8   are   specifically   used   for   preparation   of Kotha Bhog  of the  Lord Jagannath  and the rest are under the possession of other licensees who pay nominal rent to Temple administration   and   are   cooking   the   Mahaprasad .     The hygiene   in   the   main   kitchen   is   not   known.     There   is   no disposal   mechanism   for   waste   nor   an   effluent   treatment plant. (c) With respect to hygiene requirement to Anand Bazar where the sale of   Mahaprasad   takes place, the steps require large scale improvement in terms of hygiene, but Archaeological Survey   of   India   (ASI)   seems   to   be   having   some   issue,   if improvement is made.  (d) Donation   boxes   should   be   placed   at   strategic   point   both 19 within, outside and at all other smaller Temples within the complex. 11. Learned   Amicus   Curiae   was   informed   that   119   types   of Seva/Nitis/ Rituals are performed by the  Sevaks  who are hereditary and the daily requirement is about 85 to 90   Sevas   from 45 categories of Sevaks   and the requirement increases in festivals and occasions.   The Managing   Committee   meeting   was   held   to   consider   the   12 recommendations made by the District Judge.   Learned   Amicus Curiae has reported regarding 12 suggestions thus: “(i) Abolition   of   Hereditary   Sevaks   /   Appointment   of Sevaks:  Firstly, in terms of the 1952 Act the hereditary right granted to the  Sevaks  is recognized and is statutory in nature. Therefore the same cannot be abolished because each of the Sevaks   who belonged to different   Nijog   have been recognized with reference to their right to perform   Rituals/Nitis   of the Deity,  since it is a practice which has been going on for time immemorial.  The same cannot be taken away and those rites stand recognized.   However, there are presently about 2300 Sevaks   belonging to different   Nijogs   and what was suggested was that the number was required to be reduced so that each of the   Sevaks   gets some turn for Seva and thereafter some Puraskar   for the maintenance and upkeep of the family and their   livelihood.     The   others   be   given   a   golden   handshake which was being worked out between the administration and the   Nijogs   without losing any of the hereditary practice and requirement qua with  Deity  while having a reserve list also so that in the absence of any  Sevak,  the  Nitis  and  Rituals  are not in any way affected. (ii) Prohibition   to   collection   of   money   by       The Sevaks: Administrator   along   with   some   others   in   the   Managing Committee suggested, as is also are the requirement under the Act,  that  additional   Hundis/Donation  Boxes   are   placed  and from   out   of   the   money   received   a   certain   percentage   be disbursed   to   the   Sevaks.     Over   and   above,   those devotees/visitors who have a specific  Yatri Puja  may do so at a 20 price to be deposited through the office where receipts would be granted and a percentage of the same would be paid to the  for performing that    In this manner the   of Sevak Puja. Darshan the   Pilgrim   will   not   be   effected   and   at   the   same   time   the Sevaks   would   also   be   getting   certain   percentage   of   the collection.  It was my understanding that the percentage being given on some things or the percentage that is being thought of may be on the lower side. (iii) The   Temple   Management   to   take   control   of Rosaghar  and  Chullas :   I have already dealt with this above and I was informed by the Managing Committee that they will make sure that hygiene is brought to the standards and all efforts are being made in that direction. (iv) Provision   of   separate   toilets   for   male/female, Sevaks:   I  was   informed  that  just  now   there   was  only  two places in the West and the South but 10 more urinals and two toilet complexes were being set up with private maintenance so that hygiene and cleanliness is maintained and cloak rooms will be made in four months time and that a motorcycle stand would also be made for the  Sevaks. (v) Queue   in   Darshan:   I   have   already   outlined   this above and have suggested already to the Managing Committee that how it could be done and will also explain in the Court is well. (vi) Surveillance   of   collection   from   Hundis   and    This has also been dealt with above. Donation boxes: (vii) Audit of Temple fund by Accountant General:    I was   informed   that   Audit   was   already   being   done   by   the Internal Audit Committee of the Temple Administration, by the Chartered Accountant and that the grants which were made by   the   State   Government   were   being   audited   by   the   CAG. Further the Chartered Accountant, member of the Managing Committee, informed me that the accounts are going to be put online on the website:  www.jagannath.nic.in  and that more and more activities will now be put therein.  He also informed me that the interest earning of the Temple on the corpus fund of the Temple was approximately Rs.30 to Rs.35 crores per year while the expenses are Rs.60 to Rs.70 crores per year. Thereafter the shortfall is met by the State grants and the capital investment requirements are met by the Government. He was also of the suggestion that digital marketing could be done   for   the   Temple   for   the   purpose   of   donations   to   be received.     I   was   also   informed   that   the   Temple   and endowments have a total of 60418.353 acres of land and the 21 Record of Rights have been prepared only with reference to 34200.976 acres and the rest was under preparation. It must be understood that there are two kind of Records of Rights vis­à­vis the Temple, one is the Record of Rights as is normally understood with reference to property and the revenue entries and the  second  is Record of Rights (RITES) which is with reference to the  Rites, Rituals and Nitis   to   be   performed   by   Sevaks   who   have   hereditary rights and recognized under the 1952 Act. (viii) Identity Cards for the Sevaks and Staff:    It has been agreed upon that Identity Cards for   Sevaks   would be made with a colour code for   Sevaks,   for employees and for labour so that unwanted element do not come in.  This would be implemented in three months time. (ix) Guides to be Registered:    It was informed that a Yatri Panda Sangh   was being made who would act as guide and who will have to be registered with the Administration and this would also be done in three months time and they would be verified by the office of the S.P., Puri so that any criminal element is not recruited. (x) Reduction of Administrative Staff:   I was informed that rationalization of the administrative staff was being done and   127   persons   had   already   been   retrenched.     The   main requirement of the administrative staff was with reference to cleaning   and   sweeping,   the   internal   temple   police,   the management of the lands belonging to the temple as also the management of the Quarries and Mines of the temple.   This rationalization would be completed soon. (xi) Single Authority for Security of the Temple:   I was informed that the internal police performing the job of security inside the temple was without any police power but now an additional S.P. Rank officer has been assigned to the temple administration with full powers under the control of the Home Deptt. (xii) Proposed   Amendments   in   the   1954   Act:     The emphasis   on   the   amendments   was   with   reference   to   the meaning of the Records of Rights because of the confusion that is   created   to   the   hereditary   rights   of   the   Sevaks   for   the performance of the  Nitis  and  Pujas.” 12.  Learned  Amicus Curiae  has pointed out that no accommodation is 22 made   available   for   any   pilgrim   by   the   Temple   Administration.     The Administrator informed that  Yatri Niwas  and  Bhakt Niwas  were proposed and   one   was   under   construction   and   another,   which   was   available, required lot of repair. 13. References have been made to the demand of   Sevaks   regarding Temple management to provide school, education, Government jobs, etc., for the families of  Sevaks .  There is no proper accommodation for them and for the education of their children.  They hardly get one turn in a month for performing  Seva/Puja , for which they get  Puraskar , which is not sufficient for their livelihood. 14. Learned   Amicus   Curiae   has   also   pointed   out   that   proper coordination   is   required.     Certain   suggestions   have   been   made   for revenue generation of the Temple.  15. The   opinion   of   the   Chairman   of   the   Managing   Committee  Shri Gajapati Maharaj has also been noted by learned  Amicus Curiae  that the situation was very difficult as the heart and soul was not dedicated to the Lord.  The three grey areas have been pointed, namely, (1) Management with three authorities – the Government, the Managing Committee and the   Administrator;   (2)   Qualified   Sevaks   are   not   available   despite   the requirement   of   having   traditional   Nitis   and   Sevas   and   Rituals   to   be 23 performed.    should be made attractive; and (3) religious monitoring Seva was not proper. 16. Learned   Amicus   Curiae   has   also   pointed   out   that   proper coordination is required between the Administration and the   Sevaks . The criminal elements were required to be identified and removed and discipline was required to be brought in both for the  Sevaks  and for the pilgrims with regard to the movement inside and outside the complex. The system of sub­letting is required to be done away with.  There was a requirement of four tier of security within the Temple in such a manner that only one type of police is available so that the pilgrims are not harassed. 17. Learned   Amicus Curiae   has also pointed out with respect to the meeting he had with the stakeholders.  Sevaks were of the point of view that their rites cannot be taken away, which were hereditary in nature. Certain restrictions have been imposed on offering during  Rath Yatra  and on the entry of pilgrims inside the   Garbh Griha   (Sanctum Sanctorum). There   is   no   health   welfare   scheme   nor   hospitals   are   provided.     The accounts are not being managed properly.  The quarries and mines were allotted in the names of minor.   Reference has also been made to the report of 1805 of Charles Grome.  It has also been pointed out that there 24 was no internal mechanism for complaint to be lodged by women.  It has been   pointed   out   that   8­9   suggestions   of   District   Judge   are   being implemented.     There   was   scope   for   improvement  and   the  hygiene   is required to be improved without affecting the hereditary rights of  Sevaks , which in turn improve the conditions of  Sevaks  and hassle free  Darshan . 18. This Court has directed the learned  Amicus Curiae  and Shri Tushar Mehta, learned Solicitor General of India, to make inspection and submit a report as to suggestions after the Cabinet decision, which has been gazetted on 27.8.2019.  Learned  Amicus Curiae  has submitted his report on 27.9.2019, wherein it has been observed that redevelopment plan around the Temple is mainly to decongest the area for the benefit of pilgrims   and   to   make   the   city   of   Puri   a   world   heritage   city.     Some demolition on the entrance of the Temple has already taken place.  The Chairman   of   the   Managing   Committee   informed   that   nobody   was opposing the reforms for the betterment of the place so that it becomes world   heritage   city.     However,   the   rehabilitation   package   should   be liberal and proper and should provide fair deal.   19. It has also been pointed out that during annual  Rath Yatra , lakhs of   people   visit   the   Temple   town,   the   congregation   is   such   that   it   is difficult to manage the crowd.  It becomes difficult to manage the crowd 25 especially to protect the elderly or the children or if somebody becomes sick.  It was informed that  Nagarjuna Besha  to be held in 2020­21 and the plan has been prepared to rotate the crowd along the dedicated corridors around the Temple and control the same in a peaceful manner. The rehabilitation package has been prepared for the people who are going   to   be   uprooted   from   their   homes,   business   places,   etc.     The acquisition is being done on the basis of negotiation.   Learned   Amicus Curiae   also   met   Srimad   Jagadguru   Shankaracharya   and   Swami Nishchalanand Saraswati , who expressed concern of the daily   Rajbhog and  Puja , which are called “ NEETIS ” to be performed inside the Temple for Deity on daily basis and if the Deities were not worshipped according to the  Neetis , then it amounted to desecration of the Idol.  He has handed over a written note to learned  .  The note given would be Amicus Curiae helpful for deciding the main writ petition about the   Neetis   and daily ritual to be followed in the worship of Deities.  20.  It has also been pointed by learned  Amicus Curiae  that there is a necessity to have a better infrastructure outside the Temple than the existing one, that is sought to be achieved by the proposed plan. 21. Ms. Priya Hingorani, learned Senior Counsel has also submitted a separate report.   She visited the Temple on 11.10.2019. She has also 26 pointed out certain demolition has taken place.  Those structures were in dilapidated state and unsafe for human habitation.   However, Temples inside the  Mathas , their  Gaadis ,  Samadhis  and other artefacts have been preserved.  Certain establishments have been relocated and thus, are yet to be resettled. IN   RE:   SUGGESTIONS   MADE   BY   SRIMAD   JAGADGURU SHANKARACHARYA 22. Suggestions made by  Srimad Jagadguru Shankaracharya  have also been placed on record, wherein the importance of the place has been pointed out thus: “By faithfully darshan of  Neelchakra, Shikha Dhwaj, Devalaya, Garuda Stambha, Shri Patit Pavan , bowing down in front of Shri Jagannath  placed on  ratha  from the  ratha  premises and outer circumambulation of temple a person will get same fruit as one who is directly involved in service and worship. The use of  Mantrik, Tantrik and Yantrik  process for expressing all encompassing  Sacchidananda   Swaroop Sarveshwar  in the form   of   traditionally   made   Archa   Vigraha   is   same   as   the process of expression of electricity present in water, earth and sky through machines. Like we need to respect this fact that “Electricity shouldn’t disappear and it’s existence should be beneficial not fatal”. In the same manner the fact that “Five deities namely   Surya­   and their     as defined by Vishnu­Shiv­Shakti­Ganapati avatars Sanatana   Shastra   (scripture)   which   are   consecrated   and embedded in the   Archa Vigraha   their refulgence should not diminish and their presence should be beneficial not fatal”. Reverence   to   this   fact   within   the   limits   of   propriety   is   the ultimate responsibility of cultural, social, administrative and constitutional institutes. The   brilliant   people   who   understand   Devata   Tatva   (god element)   through   the   effect   of   their   extraordinary   infallible power consider the splendid effect­cause­composed universal 27 all­deity either at  Aditya  (sun) according to ‘ एककैव वव महवनवत्मव देवतव स or   as   (Fire)   according   to   ‘ :   :’ सर इत्रवचक्षतदे’ Agni   अगगन सववर देवतव (Aitareya Brahmana 2.3). He is also known as   Indra   having extraordinary grandeur,  Mitra  who assures safety from fear of death,  Varun  who purifies all sins.  Agni  which is omnipresent, Garuda  the divine bird,  Yama  who in form of fire governs and Vayu  who flows   freely everywhere in space. Therefore worship and consecration of   Surya, Vishnu, Shiv, Shakti, Ganpati   and their   vedas   based   avatar   (incarnations) who   perform   five   task   namely   creation­preservation­ destruction­punishment­reward in the form of   Archa Vigraha is   possible.   Therefore   it   is   the   sacred   obligation   of   learned eminent person that they allow this  Sanatana  tradition which is   in   harmonious   compliance   with   philosophy,   science   and behaviour to be implemented in the  method.” Sanatana  With respect to servitors appointed in   Sanatana  Temple, they are permitted to carry out their living.  Concern has been expressed about their financial condition.   To make temple free from exploitation and healthy environment, mutual understanding has to be developed under the aim to free the sacred institution from economic exploitation.  Care should be taken that does not result in more economic exploitation by Government in comparison to before.  There should not be neglect and disrespect of any element involved in the proper operation of this sacred institution, but neither more or less participation of everyone is required. A High­Level Committee should be formed for which suggestions have been   given   to   have   a   harmonious   dialogue   that   can   remove   all discrepancies in  .  Following suggestions have been made: Shri Mandir “1. Implementation of the endeavour to promote and systemize Shri Mandir as an institution of education, defence, culture, prosperity, service,  dharma  &  moksha. 28 2. Implementation of proper system for selection, training and enrolling servitors according to family tradition. 3.   Absence   of   dharmic   and   spiritual   leadership   should   be rectified as per tradition. 4.   The   books   namely   Rigveda ,   Skanda   Purana ,   Brahma Purana ,   Vamdev   Samhita ,   Neeladrimahoday,   Pancharatra ­ Ishwar Samhita   and   Vimarsha   which mention consecration, worship   and   different   festivals   related   to   Shri   Jagannath; based upon these a book named ‘ Shrimandir­Seva — Samarcha ­ Prakalpa­Paddhati’ ­   ‘ Shri   Jagannath   Samhita ’   should   be created   by   wise   pundits   under   the   guidance   of   Shrimad Jagadguru Shankaracharya ,  Shri Govardhan Math ,  Puri Peeth so   that   blind   traditions   are   negated   appropriately   and   a healthy tradition that is in accordance to  Shastra  (scriptures) is fixed and implemented. 5. ‘ Mukti Mandapa’  should be restored to its original form and the natural right of establishment, upkeep and management accorded   to   Shrimad   Jagadguru   Shankaracharya ,   Shri  by tradition should be restored. Govardhan Math, Puri Peeth 6. King Gajapati Ji should be recognised as   Yajamana   in a position of King  Indradyumna . 7.   The   rights   and   liabilities   of   Shankaracharya ,   Gajapati , ‘Mukti   Mandapa’ ,   servitors   and   administration   should   be decided   such   that   they   are   neither  more   or  less;   then   the determination and execution of service roles of  Kumbhakar  etc. according to old settled traditions. 8.   Determination   of   tradition   of   servitors   in   accordance   to Shastra   (scriptures).   The   endeavour   to   make   them   well educated,   cultured,   trained,   deserving   and   self­sufficient should be identified and undertaken. A residential school must be established and run accordingly for children of servitors and brahmin family belonging to   solahshasan . They should receive knowledge and skills training according to their family tradition. In   systemizing   Shri   Mandir   it   is   expected   that   due consideration   must   paid   to   proper   following   of   traditions, establishing eligibility of servitors according to daily schedule, appointment of servitors within the limits of service required, their  training   and   determination   of   source   of   livelihood   for extra servitors. 29 In independent Bharat through directionless government this sacred institution has been removed faraway from spiritual guidance and turned just into a hub of money and fame. The implementation of divide and rule policy is heights of short sightedness.   Therefore   rectification   of   this   discrepancy   is highly desired. With the aim to keep the divine powers of Shri Jagannath Ji in Archa   Vigraha   intact  so   that  worshippers   and   devotees   get benefiter by it not harmed, we need to follow injunctions and prohibitions  prescribed  in   Sanatan Shastra   (scriptures)  just like   we   follow   injunctions   and   prohibitions   regarding electricity. By declaring Shri Mandir as equivalent to  samadhi and museum of Gandhi Ji, its sacredness and safety is bound to get extinct. 9. There should be adeptness in securing the sacredness and beauty   of   temple,   protection   of   decency   and   ornaments   of devotees and management of temple. The service projects run by temple should be determined and implemented. It   is   essential   to   make   this   sacred   institution   a   center   of devotion and of participation of hindus all over world who are devotees of Shri Jagannath and belong to  Sanatan, Vedic, Arya tradition. The first consecration of Shri Jagannath Ji was done by  Shri Brahma Ji  on  Vaisakh Shukl Ashtami  and second consecration was done by   Shri Shankaracharya   on   Vaisakh Shukl Dashmi so annual festival should be held on that day. 10.   During   the   reign   of   idol   destroyers   for  144   years   Shri Jagannath   Ji   was   not   visible;   according   to   Bhasmajabala Upanishad   on   Vaishakha   Shukl   Dashmi   483   BC,   Shri Bhagwatpad   Adi   Shankaracharya   re­consecrated   Mukti Mandap .   This   fact   should   be   illustrated   in   history   of   Shri Mandir as a token of gratitude. 11.   Through the method specified by   Shri Bhagwatpad Adi Shankaracharya and his disciple Emperor Sudhanwa the way of   managing   Shri   Govardhan   Math,   Puri   Peeth   should   be cleared;   then   Shri   Jagannath   Mahaprabhu   should   be   re­ established as the worship deity of this  peeth  and Puri situated in   region should be popularized as a   and Purushottam dharmic spiritual capital and the  Acharya  of  peeth  should be mentioned as it’s overlord. Reckon this fact that without  Devguru Brihaspati Ji ,  Indra  and other   devatas   had to suffer a lot. In modern perspective the infallible   cause   behind   the   preeminence   of   christians 30 worldwide   is   the   concurrence   between   both     parts     of christianty namely alternative governance system and Pope. By keeping this fact in mind a path must be cleared for in principle   concurrence   between   traditional   Vyaspeeth   and government. 12.  Most  of servitors  are  financially vulnerable  due  to  less quantity of service in Shri Mandir, a way for their economic welfare must be found out and some adequate arrangements for their medical and other expenses must be made. 13. Government of Odisha should appoint a chief manager adept in complying and making others comply with   dharmic and spiritual activities in Shri Mandir; but he shouldn’t be administrator of  dharmic  and spiritual area. 14. The competent person to be appointed as Chief of Shri Mandir Management Committee must first undergo   dharmic and spiritual training for a month then he should be appointed to this post so that he is able to keep this sacred institution away from the grips of directionless business class. 15.   The   determination   and   execution   of   standards   of sacredness, beauty, grandeur and orderliness in Shri Mandir must be done as soon as possible. 16. The details of property and budget of Shri Mandir must be decided and presented in proper manner. 17. Travellers must receive warm and pleasant behaviour. 18. The service and worship of  Devi­Devata  consecrated in Shri Mandir   must   be   done   according   to   Shastra   (scriptures)   at appropriate timing. 19. The selection of members of management committee must be done in  dharmic  and spiritual way with the participation of Shankaracharya, Gajapati,   ‘Mukti Mandapa’,   Mukti Mandapa Pandit Sabha’ , Servitors and Government administration. 20.   The   selection   of   office   bearers   of   ‘ Mukti   Mandapa’   and ‘ Mukti Mandapa Pandit Sabha’  must be done under the divine aegis  and guidance of   Shrimad Jagadguru Shankaracharya , Shri Govardhan Math, Puri Peeth  who is the chief of institution. 21.   The   publication   of   annual   Panchang   from   Shri   Mandir must be done in an authentic and optimal method. 31 22.   The   endeavour   to   organize   monasteries,   temples   of ‘Sanatana dharma’ in Odisha as  dharmic  and spiritual fortress and divine temples must be determined and implemented. 23.   The   office   bearers   of   management   committees   of   Shri Jagannath temples built all over nation and world must be contacted in good faith and every year a convention must be organized for them in ‘ Acharya Peeth’, Puri . 24. An  authorised scholar should recite  ‘ Shrimad Bhagwat’ and stories of greatness of   Purushottam   region from   Skanda Purana  in Shri Mandir regularly in morning and evening. 25. Proper arrangements for the security of   area Purushottam and Shri Mandir situated there must be done. 26. The required reformation between   Garbhagriha   (sanctum sanctorum) of Shri mandir and the attached  Mandapa  must be determined and implemented based upon  Shastra  (scripture). 27.   The   inordinate   secrecy   and   misconduct   in   service   and worship   of   Shri   Mandir   is   due   to   addition   of   different dimensions by many eminent persons from time to time; while elaboration leads to increase in tribulation but brevity leads to assuagement ­   गवस्तवरवर क्लदेशसंरयक्तवर संक्षदेपवस्तय सयखववहव :| (Mahabharata Shanti Parva, 297.20, 37) Therefore,   it   is   necessary   to   determine   and   implement practices which are unopposed and in accordance to  Sanatana tradition   and   which   will   not   lead   this   sacred   institute   to become directionless. 28.   While   any   person   and   organization   related   to   this institution should be taken care of appropriately, nobody must exploit this  dharmic  and Spiritual institution. 31.…..Therefore   it’s   an   established   principle   that   Shri Govardhan Math   and the sacred institution of it’s   Aradhya   must be managed as per the code of Devi Shri Jagannath Ji conduct given by  Shri Bhagwatpad Adi Shankaracharya .” IN RE: RESPONSE OF STATE OF ORISSA, RESPONDENT NO.2 23. The   State   of   Orissa,   respondent   no.2   has   filed   an   affidavit   on 29.6.2018, wherein it has been stated that State of Orissa as per the order dated 8.6.2018 passed by this Court, has constituted a Committee 32 to study the management schemes of other important Shrines such as Vaishno   Devi ,   Somnath   Temple ,   Golden   Temple,   Amritsar,   Tirupati   and     (Karnataka)   Temple.     The   Committee   was Temple Dharmsthala directed to submit an interim report.   Notification has been issued on 12.6.2018.   24. An additional affidavit has been filed on behalf of State of Orissa on 30.9.2019, in which it has been pointed that a Commission headed by Shri Justice B.P. Das, retired Judge of the High Court of Orissa, was constituted, which has recommended for widening of road outside the Temple for crowd management, movement of emergency vehicles such as fire tenders, ambulances, etc. and the Works Department has submitted a proposal to the Collector for acquisition of land within 75 meters from Meghanad Pacheri  of  Shree Jagannath Temple  under the provisions of the Right   to   Fair   Compensation   and   Transparency   in   Land   Acquisition, Rehabilitation   and   Resettlement   Act,   2013   (‘the   Act   of   2013’).     A Resolution has been passed by the Cabinet, which has been gazetted on 27.8.2019.  It is stated that steps are being taken in accordance with the provisions contained in the Act of 2013, to acquire and rehabilitate. Three highly unsafe structures have been removed, details of which have been given.  It is further stated that 26 commercial establishments have been   relocated   temporarily   till   final   rehabilitation   takes   place.     The 33 Deities and the     of affected     have been preserved.   The Gaadis Maths Redevelopment Plan will focus on heritage architecture, complementary affiliation   between   Shri   Jagannath   Temple   and   the   Maths   concerned. Adequate   parking   shall   be   provided   for   the   use   of   Maths   in   the redevelopment   plan.     Shopping   units   will   be   constructed   as   per   the Rehabilitation   and   Resettlement   Scheme   and   provided   at   common market complexes.   The Rehabilitation and Resettlement Package has been filed as Annexure­C along with Heritage City Project of Puri as Annexure­D.     Due   process   of   law   is   being   followed   and   the   District Administration has no intention to remove the temples and  gaadies , etc. 25. Additional Status Report has been filed on 21.10.2019 by the State of   Orissa.     The   State   Government   has   taken   a   policy   decision   in consultation   with   the   Mahant   and   the   Administrators   of   the   Matha . Following five steps have been taken by the State Government: “7.That the above referred steps would ensure that –  (i)  The   long  felt   need   of   clearing   the   nearby   area   of   Shree Jagannath Temple is achieved so as to avoid any stampede, incident of fire, taking care of emergency situation by providing ingress/egress to fire brigade and ambulance and taking the security concerns of the temple and the safety of the devotees into consideration. (ii) While   doing   so,   the   deities,   sanctum   santorum,   gaadi, samadhi of the Matha, relics of the Matha will not be disturbed and remain at their current place with better beautification in line with Kalinga style architecture. (iii) The   properties   of   the   Matha   which   are   used   for shops/ commercial activities/ lodges etc will be acquired and cleared   and   the   compensation   would   be   paid   at   the   rate 34 mutually agreed in consonance with the Rehabilitation and Resettlement Policy. Every shopping unit will be eligible for allotment   of   a   shop   unit   in   the   market   complexes   to   be developed.  (iv) In   view   of   redevelopment   of   Matha   with accommodation of Mahanta, and other relevant structure as applicable, an alternate site would be made available at the nearest available vicinity of the place where it existed earlier. Structure cost as per law would be paid to the Mahanta of the respective Mathas with construction assistance as prescribed in the Rehabilitation & Resettlement Policy. (v) Till the time such alternate site is made available, the State Government   would   pay   compensation/   rent   on   a   monthly basis at a rate as per the Rehabilitation & Resettlement policy and   based   upon   the   request   of   the   Mahants   which   is calculated based upon their actual requirement.” The   Minutes   of   Consultation   Meeting   with   various   Mahants   of  have also been placed on record as Annexures A to H. Maths IN RE: SUBMISSION OF INTERVENOR 26. One   of   the   intervenors   –   Daitapati   Nijog   has   pointed   that   the Daitapatis   have a hereditary right to perform secret   sevapuja   of   Lord  and same is mentioned in Record of Rights under the Act of Jagannath 1954.  Any reduction in number of  Daitapatis  would lead to difficulties in performing the  nitis/rituals . IN RE: RESPONSE OF TEMPLE MANAGING COMMITTEE 27. The Temple Managing Committee has filed its first response on 24.4.2019, as to the suggestions made by learned  Amicus Curiae .  It has 35 been pointed that the Temple Administration is neither averse to the implementation of the recommendations/suggestions of learned  Amicus  on the issue after holding discussions with all the stakeholders on Curiae 23.2.2019. 28. It is further submitted that Temple Administration is open to carry out improvements in the Temple as may be directed by this Court in the larger interest of the public, however, improvement should be carried out without hurting the religious sentiments of the people of Orissa, the devotees, religious traditions, the rights of   Sevaks   and the   Jagannath Sanskruti .  Since, it does not wish to have chaotic surroundings around the Shrine or to hurt the religious faith of its devotees, which are spread all over the world.  The queue system has been introduced by installing steel railings with covers for all the devotees.  Queue is controlled by the police personnel of the Temple Police.  Police Officials are monitoring the CCTV footage round the clock.   Railings at the   Singhadwar   i.e., main st entry, have been installed from 1   week of October, 2019, which was strongly opposed by some groups claiming to be     and Jagannath Sena called for  Puri Bandh  on 3.10.2019.  During which the members of the group vandalized and ransacked the Temple Administration, which is causing huge loss to the property of the Temple Administration.  Thus, Temple Administration was forced to abandon the execution at the main 36 entrance to the Shrine. 29. It is further pointed out that large scale improvement for managing the crowd inside the Shrine is not possible considering the fact that the Shrine   being   protected   religious   monument   is   under   the   control   of Archaeological Survey of India (ASI) and without its express permission, no further construction or renovation is possible. 30. As   to   the   abolition   of   hereditary   rights   of   Sevaks ,   the   Temple Administration is in respectful agreement, however, it is submitted by the Temple Administration that Record of Rights has been conferred on such   recognizing their rights under the 1952 Act.  The Sevaks/Sebayats abolition of the system would require amendment of the Act.  It has also been pointed out that in the event of such amendment to the existing provisions abolishing the age­old rights of the   Sevaks , the same would have serious ramifications on the daily   rituals/nitis/pujas   of   Shri Lord Jagannath  as all  Pujaries  cannot perform  seva/puja  of the Deities, which requires special skills and expertise and the present   Sevaks   are well versed   with   the   traditional   style   of     of   the   Deities.     The seva/puja abolition   of   the   system   may   evoke   widespread   protest.     The   Temple Administration is contemplating to reduce the number of   Sevaks , who are large in number and have been enjoying such rights as against the 37 actual number of    for performing the daily ritual and additional Sevaks Sevaks   are required on festive occasions only.   There are about 2500 Sevaks  at present and number can be cut down to sizeable level as per actual requirements.  Shri B.D. Sharma, Ex­Governor of State of Orissa as also suggested improvement in his report in this regard.  He has also suggested employment of  sevayats  for  nitis  shall be rationalized and kept within the limits of actual requirement.   The Temple Administration is not in favour of total abolition of ROR of   Sevaks .    Sevaks   may create serious problems by stopping daily rituals in the event of such steps being taken for reduction of their numbers.  Thus, matter has been left at that and they will abide by the directions and the orders which may be issued by this Court. 31. An incident dated 28.12.2018 which took place in the Shrine has also been highlighted by the Temple Administration in which one  Bhitar­ Chhu Sevak , who was entrusted with the daily duty of opening the door to the Sanctum­Santorum at 4.30 a.m. for daily  puja/nitis , did not open the door on the ground of his personal issues with Police Administration of Puri Town, leading to delay in performance of   and  , the door seva puja was opened at 4.30 p.m. in the evening with the intervention of Chief Administrator.     The   Chief   Administrator   may   be   directed   to   take disciplinary action in accordance with law against those  Sevaks , who are 38 found   indulged   in   anti­temple   activities   including   stopping   of nitis/pujas/seva  and misbehavior/misconduct against the employees of the Temple Administration and also the devotees.  In case of misconduct with devotees and pilgrims, to debar such  Sevaks  permanently from their ROR   and   benefits/facilities   enjoyed   by   them   under   the   law.     The Committee has also agreed with the collection of donations by  Sevaks  as suggested by learned  Amicus Curiae  in Para 9 of his report.  The Temple Administration has passed a resolution on 18.8.2018 and has formed a Sub­Committee.  It has drafted a regulation in this regard and the same was awaiting approval of the Managing Committee in accordance with the procedure provided under Section 31 of the Shri Jagannath Temple Act, 1955. 32. It is pointed out that suggestions have been made by the Chief Administrator to the Managing Committee to develop the  Mathas  located in the periphery of the Shrine for providing low cost accommodation to the poor and needy devotees/pilgrims. 33. The Temple Administration has taken initiative for launching E­ Services of the Shrine.  The website would cover all relevant information with regard to Shrine like details of  seva/puja , accommodations for the devotees, the price­chart for sale of  Prasad/Bhog .  The website was likely 39 to be launched on 7.5.2019, on the auspicious day of  . Akshya Tritiya 34. With respect to hassle free     to the devotees, the Temple darshan Administration   has   initiated   steps   for   providing   facility   of   Parikarma around   the   Shrine   with   covered   roof,   safe   drinking   water   facility   at suitable points, sitting arrangements for old, aged and differently­abled persons. 35. For providing safe drinking water to devotees and pilgrims, water purifiers have been installed at several places including  Anand Bazar  for pilgrims/Servitors. 36. With   respect   to   improvement   in   the   hygiene   conditions   around , the matter has been taken up with ASI to take steps including Rosaghar providing cover for pandal where all initial preparations for cooking takes place. 37. With   respect   to   waste   disposal,   treatment   plant   is   in   place   at southern gate.  Other wastes are being collected by the employees of the Puri Municipality on day to day basis.  The Temple is exploring further possibility in view of the report of learned   Amicus   Curiae   for installing effective waste management system. 38. With respect to the welfare measures, the Temple Administration 40 has pointed out that they are giving following benefits: “14.  That so far as the grievances of the sevaks as highlighted in the Report of the Ld. Amicus are concerned, the following welfare measures have already been provided by the Temple Administration for their benefits; a. Monthly   pension   for   old,   senior   sevaks,   differently abled and widows of the sevaks; b. Medi­claim policy to all the sevaks. c. Scholarship to the children of the sevaks to promote education. d. Dispensary providing free medical facilities to the se­ vaks and their family members. e. First­Aid centre inside the Shrine for all. f. Financial helps to sevaks in case of marriage, thread ceremony and to meet the funeral expenses. g. Accidental Death Insurance coverage to all sevaks and devotees in case of death inside the shrine;” 39. It   is   further   submitted   that   the   Temple   Administration   is concerning about setting up of school for the children of servitors where priority is to be given to equip the children with the  Jagannath Sanskruti and the rites and rituals attached to  seva/puja . 40. Another   affidavit   has   been   filed   on   behalf   of   Temple   Managing Committee, wherein it is stated that Managing Committee has passed a resolution on 27.9.2018, which is to the following effect: ‘(i) Abolition of Hereditary Sevaks/ appointment of Sevaks. The Managing Committee considered the recommendations submitted   by   the   Sub­Committee   constituted   under   the Chairmanship of the Chairman of the Managing Committee to examine   this   issue;   and   after   thorough   discussions unanimously approved the recommendations of the said Sub­ Committee after some amendments.  A copy of the proceedings of the said Sub­Committee dated 18.09.2018 incorporating the said amendments is annexed hereto as   Annexure: R3/ ­­­­ 41 and   may   be   treated   as   part   of   this   affidavit.     I   wish   to respectfully add here that the daily and periodical rituals of the   Deities   are   performed   according   to   religious   practices, customs and traditions well established since more than 800 years as per the dictates of scared scriptures. The sevaks are performing   their   respective   sevas   hereditarily   since   time immemorial.   As   the   seva   is   hereditary,   the   Temple Administration has liberally permitted the descendants of the hereditary right­holders­sevaks to perform seva as a result of which the number of sevaks has increased considerably over the centuries. It is necessary now to streamline and rationalise the hereditary rights system by re­defined it and implementing it correctly. With regard to Puri Shri Jagannath Temple, the hereditary   right   of   a   Sevak   is   not   an   absolute   right   to appointment. Rather it is a preferential right to be considered for appointment subject to availability of post, eligibility and fitness. On this basis, it is proposed to select and appoint the number   of   sevaks   actually   required   from   each   category   of hereditary right holder sevaks for the smooth performance of the daily rituals, periodical nitis and festivals. The number of sevaks actually required and the procedure for selection will be determined  after  thorough  discussion  and deliberation  with Sevak   Nijogs   and   the   State   Government.   Hereditary   right holder sevaks not selected/appointed through this process will be generously compensated.   The State Government will be requested to constitute a committee under the Chairmanship of a senior Judicial Officer for determination of compensation to be paid to each sevak who has not been selected/appointed. However, those who will not be selected will not lose their status   as   sevak   and   they   or   their   successors   may   be considered   for   selection/appointment   in   case   of   vacancy arising in future in their category of seva. If a selected sevak, fails to report in time or neglects in performing his duty, he is liable   to   be   dismissed   from   seva   through   appropriate disciplinary proceeding under Sec. 21­A of the said Act and a new sevak engaged to perform the seva from among the same category   of   sevaks   in   accordance   with   the   R.0.R..     Except handful of sevaks most of the sevaks are performing their seva with sincerity and dedication.  Many sevaks are not financially sound   which   is   apparent   from   the   socio­economic   survey conducted   by   the   Temple   Administration.   Handsome remuneration will be paid to those who will be selected for performing seva puja of the Deities so that they will not face any difficulty in maintaining themselves and their family in a reasonable decent manner. That,   learned   Amicus   Curiae   in   his   report   has suggested to reduce the number of sevaks as per requirement so   that   each   of   the   sevaks   gets   some   turn   for   seva   and thereafter some Purshakar for the maintenance and upkeep of the family and their livelihood. The others be given a golden 42 handshake   to   be   worked   out   between   Administration   and Nijog.   The   learned   Amicus   Curiae   has   also   suggested   for having a reserve list of sevaks so that in absence of any sevak, the rituals and nities are not in any way affected. That, it may be considered to exclude those Sevaks who are involved in criminal activity and in forcible possession of Temple   land   while   selecting   required   number   of   sevaks. Besides that the retirement age of the sevaks may be fixed.  (ii) Prohibition to collect money from Annadan Atika by Sevak.   Ban on placing Thali and pitchers by Sevaks to receive offering : As   regards   the   prohibition   to   collect   money   from Annadan   Atika   by   Sevaks,   the   Managing   Committee   has resolved to close Annadan Atika offices run by various sevak nijogs inside the Temple premises. It has been decided that the Temple Administration shall take over the possession of these offices and collect Annandan Atika money directly from the devotees. The Annadan Atika system will however be regulated by appropriate Regulation framed by the Managing Committee under the said Act to ensure fair and proper operation of this practice to the complete satisfaction of the devotee/pilgrims. This   regulation   will   also   appropriately   regulate   the   smooth functioning   of   traditional   Jatri   Panda   seva   carried   by   the Sevaks   and   ensure   that   no   devotee­pilgrim   is   put   to   any harassment  or  inconvenience  whatsoever.  The Yatri   Pandas serving the pilgrims as guide in the Temple premises will be granted license, under specific terms and conditions by the Temple Administration to work as guides. That, the Temple Managing Committee in its meeting held on 18.08.18 has constituted a sub­committee under the Chairmanship of Chief Administrator to draft a regulation for the   purpose   of   collection   of   Atika   Money   by   Temple Administration and for its proper utilization with a view to save the   pilgrims   from  exploitation.   A   draft   regulation   has   been prepared and it is in active consideration. As regards Ban on placing Thali and pitchers by Sevaks to receive offerings, it has been contemplated, to replace the Thali and pitchers with well designed donation boxes to be kept in suitable places accessible to the devotees for placing of offerings. (III) Temple Management to take control of Rosaghar and Chuli (Hearth): In this connection, it is submitted that there are 240 chulis (traditional hearths for cooking bhoga) within the Rosa­ ghara (Temple kitchen). 8 chulis are dedicated for preparation 43 of ‘Kotha­bhoga' (which is distributed among the Sevaks as per ROR); the cost of which is borne by the Temple Administration. The balance 232 chulis are used by the Supakars (traditional Temple cooks) for preparing “Baradi­bhoga” (bhoga for sale to devotees) and the respective Supakars bear the expenses in this regard. The Managing Committee has decided that the said  232  chulis  will be  let­out  to the Supakars  on  annual license basis on specific terms and conditions. An appropriate Regulation   under   the   said   Act   is   being   framed   for comprehensively regulating all activities in the Rosa­ghara as well as in the Ananda­bazar (where Mahaprasad is sold to the devotees)   to  ensure   hygienic  and  proper preparation  of  the bhoga   and   its   sale   to   devotees   at   reasonable   rates   in   a systematic, organised and hygienic manner. That, Mahaprasad is being sold in Ananda­bazar of the Temple. Dry Mahaprasad and mementos of Lord Jagannath are being sold in shop rooms constructed within the Ananda­ bazar. For sale of Anna Mahaprasad by Supakars sheds have been set up within Ananda­bazar. Steps has been taken to fix the   rate   of   Mahaprasad   in   consultation   with   the   Suar Mahasuar Nijog and the rate chart will be displayed within Ananda Bazar. A control room will be opened within Ananda Bazar   to   address   the   grievances   of   the   purchasers   of Mahaprasad. A separate place will be identified and selected for storing and dispatching of “Baradi Bhog" (Bhoga prepared on orders of devotee). The learned Amicus Curiae, has suggested to make the courtyard near Roshaghar where vegetables are chopped and spices are grinded for preparation of Bhog more hygienic. In this regard Temple Administration has decided to reconstruct the dilapidated structures standing on said courtyard and to repair   the   floor   of   the   courtyard   by   replacing   stones   in consultation of the A.S.I. (IV)   Provision   of   separate   toilets   for   male   and   female members of the public and for Sevaks: That, a Toilet has been constructed outside West Gate of the Temple for use by the Sevaks and another toilet has been constructed outside south gate of the Temple for use by the pilgrims. A committee was constituted consisting of the Collector,   Puri,   S.P.,   Puri   and  Administrator  (Development), Shree Jagannath Temple, Puri to identify other suitable places at   the   outer   periphery   of   “Meghanada”   Pracheri   for construction of separate toilets for male and female pilgrims. After   identification   of   the   land,   steps   have   been   taken   to construct toilet blocks for male, female and differently abled person at one of the location near West Gate of the Temple. 44 (V) Queue system for hassle­free darshan : As regards the queue system for hassle free Darshan, it is   submitted   that   queue   system   has   been   introduce experimentally from 1st Oct, 2018. Arrangement have been made for entry of devotees through Lion’s Gate exit through other   three   gates.   The   devotees   are   being   allowed   to   main temple   batch   by   batch   through   ‘Sata   Pahacha’   (on   the northern side) and exit through ‘Beheran Dwar’. Since it is a very   old   temple   and   limited   space   and   has   several   rituals which   requires   to   be   performed   without   any   obstacles,   no permanent barricades from Sata Pahacha to Beheran Dwar can be set up to allow the devotees to go through in a queue. However, steps will be taken to deploy additional Temple Police and District Police Staff to manage the Crowd. It   is   pertinent   to   mention   here   that   for   hassle   free Darshan   of   Deity   by   differently   abled   persons,   special arrangements are being made. The differently abled persons will   enter   the   Temple   through   North   Gate,   and   will   have Darshan of Deity from ‘Bahara katha’ (Inside Nata Mandap near   Jay   Bijay   Dwar).   For   this   purpose   a   ramp   is   under construction. (VI)   Surveillance   of   collection   from   Hundis   and receptacles: As   regards   the   surveillance   of   collection   from   Hundis   and receptacles, it is submitted that the collection from Hundi and donation   boxes   are   being   counted   by   designated   Temple Officers & Staff in the presence of representative of Sevaks in the Branch Office of the Temple located within the Temple precincts. For effective surveillance of the counting process, five closed­circuit cameras have been installed at the counting place monitored by senior Temple officials and the counting process   is   also   displayed   through   a   large   L.E.D.   monitor installed outside the said Branch Office. (VII) Audit of Temple Funds by Accountant General : As regards the Audit of Temple Funds by Accountant General, it is submitted that as per section 27(1) the said Act read with Shri Jagannath Temple Audit Rules, 1968, the audit of Shri Jagannath Temple Accounts is being conducted by Local Fund Auditors as appointed by the Government of Odisha from time to time. The Managing Committee moreover appoints a reputed Chartered Accountant for internal audit and special audit of 45 income and expenditure of the Temple funds. All expenditure of Government grants (which are required to be placed before the   State   Legislature)   are   audited   by   the   Account   General Auditors   appointed   by   the   State   Government.   It   has   been proposed to introduce online account system from the current financial year. (VIII) & (IX) Identity Cards for Sevaks and Staff & Guides to be registered in Temple Office: As regards issue of identity cards for Sevaks and staff and registration   of   Guides,   it   is   submitted   that   multi­coloured identity cards with smart chips will be issued by the Temple Administration to all officers and employees of the Temple. Besides,   all   Sevaks,   agents   of   hereditary   Yatri­pandas, employees   of   Sevak­nijogs   including   those   engaged   in   the Rosa­ghara and Ananda­bazar (such as, porters and kitchen assistants, namely, tunia, jogania etc.) will also be provided identity cards. With the introduction the new identify cards all identity cards issued earlier will be cancelled. (X) Reduction of over­staff : In this regard, it is submitted that a professional agency will be hired to design the staff structure of various categories of Temple staff. It may be stated here that the staff strength of Temple Administration at present is 547 which is substantially less than the staff strength in other important shrines of India. On   the   other   hand,   the   number   of   devotees   visiting   Puri Temple on any normal day is much more than other shrines of India. On festive occasions, there is a manifold increase in the number of visitors to the Temple. (XI) Single authority for security management in Temple premises: As   regards   appointment   of   a   single   authority   for   security management in the Temple premises, it is submitted that the State Government was requested to appoint an officer of the rank of Additional Superintendent of Police who will be the Administrator   (Security)   of   the   Temple   and   will   also   hold charge of Singhadwara Police Station located near the main entrance gate of the Temple. Accordingly the State Govt. has appointed Addl. S.P. Puri as incharge Administrator (Security) Shree Jagannath Temple, Puri. The copy of Notification dtd.5.02.19 is annexed hereto and marked as  ANNEXURE:R3/­­­­­  of the Paper Book) 46 (XII) Proposed amendments to Shri Jagannath Temple Act, 1955 : As   regards   suggestions   for  amendments   to  Shri   Jagannath Temple Act, 1955, A draft amendment is under preparation which will be placed before the Temple Managing Committee and State Govt. for necessary orders.” 41. The District Judge along with his report has also filed the relevant extracts of the report of the Commission of Inquiry headed by Shri B.D. Sharma, Ex­Governor, Orissa as Annexure­K and that of Mr. Justice B.K. Patra, former Judge, High Court of Orissa as Annexure­L.   The recommendations   in   the   interim   report   dated   20.4.2017   of   the Commission of Inquiry into the affairs of  Shri Jagannath Temple  has also filed as Annexure­N.   We have carefully  perused the various reports submitted including the one by Shri Ranjit Kumar,     and Amicus Curiae Ms. Priya Hingorani, learned Senior Counsel as well as the Audit Report of Accountant General, Orissa; suggestions given by  Srimad Jagadguru  and  ; and the response Shankaracharya Swami Nishchalanand Saraswati filed by the Temple Managing Committee. 42. It   is   apparent   that   various   aspects   have   to   be   gone   into   and considered   by   the   Temple   Managing   Committee   and   wherever   the Government role comes in, the Government has to do the needful after taking   all   the   stakeholders   into   confidence.   Let   following   aspects   be considered: 47 (i) We   are   very   concerned   and   worried   as   to   the   incident   dated 28.12.2018, pointed out by the Temple Managing Committee in which one  Bhitar­Chhu Sevak , who was entrusted with the duty of opening the door of Sanctum­Santorum at 4.30 a.m. for daily  puja/nitis,  did not open the   door   on   the   ground   of   his   personal   issues   with   the   Police Administration of Puri Town and the door was opened at 4.30 p.m.  This is unpardonable.  No one has right to obstruct the  nitis  and rituals of the Deity to be performed and there are approximately 60,000 people visiting the Temple every day.  There is absolutely no right with anyone to delay the opening of the Temple for even a minute.   There was total mal­ administration and chaos writ large from the aforesaid incident. There is no   disciplinary   control   available.     In   the   circumstances,   we   have   to authorize the Chief Administrator of the Temple, for the time being, to take appropriate steps against such servitors/incumbents, who create obstruction   in   seva/puja/niti   and   are   involved   in   misbehavior   and misconduct against the employees of the Temple Administration or with devotees and he may pass appropriate orders considering the nature of indiscipline. (ii) Srimad Jagadguru Shankaracharya   has expressed grave concern about   the   nitis/ rituals   which   are   required   to   be   performed   daily, 48 otherwise it would amount to desecration of the Deities.  What rituals are to be performed is not for the Court to decide, but when Temple exists due to the Deities, the Deities cannot be permitted to be disregarded by non­performance of the  nitis, puja  and ritual in the traditional form as observed by  Srimad Jagadguru Shankaracharya  of  Govardhan Math, Puri in his suggestions,  nitis  are to be performed as per the traditional rituals laid down in   Brahma Purana ,   Vamdev Samhita ,   Pancharatra ­ Ishwar Samhita   and   Vimarsha ,   which   mention   consecration,   worship   and different  festivals   related  to   Shri   Jagannath   Temple.    Let   the  Temple Management Committee invite   Srimad Jagadguru Shankaracharya   and other stakeholders including the erstwhile ruler Gajapathi and ensure that   nitis,   puja   and   ritual   are   performed   as   prescribed.     They   are performed   regularly   punctually   every   day   without   any   remiss   and obstruction.     At   the   same   time,   we   request   the   Temple   Managing Committee   to   ensure   that   as   suggested   by   Srimad   Jagadguru Shankaracharya   and also as per Record of Rights,   nitis   and   puja   are performed each and every day.  The Temple Managing Committee is the best master to ensure the same.  Let the Temple Management Committee ensure and supervise that  nitis  and rituals are performed regularly. (iii) There   is   a   need   for   setting   up   of   schools   for   the   children   of servitors.   We direct the Temple Managing Committee to allot suitable 49 place for the school for children of servitors for their proper education as may be considered necessary.   The school should also cater to other members of the public, and not exclusively for children of such servitors. The cost of Rs.5 crores imposed on Kalinga Institute of Medical Sciences (KIMS) in C.A. No. 4914 of 2016, lying in deposit in this Court along with interest, to be utilized for the purpose of setting up the school and its infrastructure. The Chief Architect of the State to ensure that proper plan is produced with the help of the Temple Managing Committee and progress of steps taken in this regard be informed to this Court. (iv) There are vast immovable properties within and outside the State belonging to the  Shri Jagannath  Temple.  It is stated by learned  Amicus  in his report that 60,418 acres of land belong to the Temple and Curiae Record of Rights have been prepared for 34200.976 acres so far.  Let the remaining Record of Rights be prepared, as far as possible, within 6 months and the same be placed before this Court.  With respect to other immovable   properties   within   and   outside   the   State,   let   inventory   be prepared and details be submitted and how they are being utilized also how much income is generated from them. (v) It is stated by learned   Amicus Curiae  in the report that there are several quarries and mines of the Temple, which are in operation without 50 payment.  A list of quarries and mines be prepared as to how they are being managed, who is operating them, on what basis and what is the income of the Temple from them and the outstanding dues.   Let the list of   quarries   and   mines   be   produced   and   the   income generated/outstanding dues with names with other details. (vi) There is no proper accommodation at present for pilgrims provided by the Temple Managing Committee.  Report of Shri B.D. Sharma, former Governor   of   Orissa,   indicated   that   there   was   need   of   providing accommodation to 60,000 pilgrims.  With respect to the accommodation not only the Temple Administration, but the Government can also do the needful as that is for providing shelter to humanity, which is necessary. When   there   is   a   vast   congregation   of   people,   it   becomes   the Government’s duty to ensure welfare, law and order, hygiene and provide proper amenities and sanitation facilities.   The State Government is, therefore, directed to work out and prepare a plan in this regard.  The Temple Administration is directed to coordinate with the Government in this regard for providing shelter place and facilities to the pilgrims. (vii) It   appears   that   there   is   necessity   for   qualified   servitors   in traditional  nitis  and rituals.  It is for the Temple Management Committee to ensure that proper training is imparted to the servitors as they are in 51 very   large   number   and   to   ensure   that   only   qualified   servitors   in traditional  nitis  and ritual, perform  seva, puja and nitis.   (viii) Concern  has been expressed in  various reports  with  respect  to economic welfare of the servitors.  It is for the Temple Administration and for   the   Government   as   it   provides   grants   to   temple   to   ensure   that servitors are looked after properly.  At the same time, it is also necessary to ensure that pilgrims are not harassed for obtaining donations and donations are properly accounted.  It can only be ensured when servitors are   properly   looked  after  including  remuneration  and  health   welfare. Likewise, to stop harassment strict control and discipline with suitable and swift mechanism to punish the erring, should be put in place. (ix) Concern has also been expressed in the report with respect to the sub­letting of  seva/puja .  Contracting the  seva/puja  is improper and the Temple Management Committee is directed to take steps in this regard and   ensure   that   seva/puja   is   performed   by   a   person   to   whom   it   is assigned by it.   (x) Concern  has been expressed in  various reports  with  respect  to hygiene   in   the   Rosaghar .     We   direct   the   Temple   Administration   to maintain hygiene in  Rosaghar  at all costs.  The hygiene of  Rosaghar  is indispensable as   Bhog   for Deity is also prepared.   The place has to be 52 clean   and   hygienic.   All   effective   steps   to   ensure   this   shall   be   taken including using proper means for cooking etc. (xi) It was also pointed out by the learned  Amicus Curiae  that certain preliminary  preparations take  place in  the open  area.   This  state  of affairs is not proper.  In case preparation of food take place in an open area, obviously it is bound to be contaminated.  The preparation of food should be done in permanently covered area in an absolutely hygienic condition.   The ASI shall forthwith clear the plan for construction of sheds/permanent structures which is absolutely necessary. (xii) Reports have pointed out that   prasad,   which is sold in   Ananda Bazar,  is also not sold in hygienic manner.  Let such places be improved and made hygienic,  prasadam  should be kept in fly proof receptacles and it should be sold at proper rates, to be fixed by the Temple Management. The   purity   of   the   prasadam   also   shall   be   ensured   by   the   Temple Managing Committee. In the report, necessity has been indicated for I­Cards for servitors (xiii) and staff, which is in the interest of the Temple Administration.   The servitors and staff should be provided with I­Cards so that unscrupulous persons are not able to present themselves as servitors or staff members 53 and the people are not misled on the basis of wrong identity. (xiv) In the report of Shri B.D. Sharma, Ex­Governor, Orissa, necessity of a dairy farm has also been pointed out.   It would be ideal for the Temple to have the dairy farm.  Let the Temple Management Committee consider the same in coordination with other stakeholders with respect to opening dairy farm. (xv) It appears from the Managing Committee response that lot needs to be done with respect to having proper  darshan  by people at large.  As a matter of fact, there should not be any commotion and chaos as large number of pilgrims are visiting the Temple every day.  It is a pious duty to provide proper  darshan  in systematic manner and to take care of the aged, the infirm and children.   It is for the experts to suggest what system   can   be   devised   without   disturbances   to   the   rituals   to   be performed in Temple and passage required for it and thereafter Temple Management Committee and Administration have to consider it.   We direct the Temple Administration and the Chief Administrator including the State Government to prepare a roadmap with the help of experts for having proper   darshan   by the devotees/pilgrims and to implement it effectively and to ensure that there is no commotion so that everybody is able to have  darshan  peacefully without any obstruction by anybody. 54 (xvi) There are certain incidents which have been pointed out in the report   relating   to   the   misbehavior   with   the   women,   snatching   of ornaments, etc.  There should not be any room for any such incident in the Sanctum­Santorum and other Temples situated around.   If such incidents are taking place, it has to be dealt with all seriousness with firm   hand   and   there   should   not   be   any   room   for   such   incidents. Unlawful   elements   are   responsible   for   doing   such   acts   have   to   be removed   out   of   the   premises   at   all   costs.     We   direct   the   Temple Administration and also the Temple Police to ensure that let there be a dedicated section of personnel to tighten security inside the temple and only to ensure that no such incident takes place in the Temples and no misbehavior is meted out to women.  Those found involved in such acts cannot be said to be believer in the   God   also.   When such an act is performed in the Temple, it is very disrespectful to  Shri Jagannath  and the  Sanskruti.   There is no place for such unlawful activities in Temples. The temple authorities and the police are directed to take strict action to avoid such incidents. (xvii) With   respect   to   valuables   of   the   Temple,   let   the   Temple Management   place   before   this   Court,   what   kind   of   inventory   it   has prepared? How it proposes to secure the valuables of the Temple and 55 ornaments offered by the devotees? (xviii) Learned  Amicus Curiae  has also pointed out that there is need for an effluent treatment plant and waste management system which is one of the requirements for keeping the area clean and hygienic for devotees. The State Government can also spend money in this regard, as it is a secular   activity.     Let   proper   effluent   treatment   plant   and   waste management system be set up with the help of experts by the Temple Administration   and   the   State   Government   as   may   be   considered appropriate. (xix) Learned   Amicus   Curiae   has   also   pointed   out   that   there   is   a necessity for separate toilets for male and female.  We direct that let the toilets be provided with modern amenities and should be kept absolutely clean. The number of toilets shall be adequate having  regard to the average footfall in the temple, which is large in number. (xx) There is a necessity pointed out about the cloak rooms.  Let steps be taken by the Temple Administration in this regard. (xxi) As   pointed   out   in   the   report,   there   is   necessity   for   motorcycle stand.  Let steps be taken to provide motorcycle stand within a period of 4 months, not only for servitors, but also for those who are visiting the 56 Temple on their own vehicle and it is for the local Administration to work out the proper place for such purpose. (xxii) As there are various reports which have been submitted from time to time containing various suggestions.   What steps have been taken with respect to the suggestions pointed out in these reports, shall also be considered by the Temple Management at the first instance and whatever is done by the other stakeholders like State Government and others, should also be considered by respective stakeholders.  In case they have taken any action, be also report to this Court. (xxiii)  Considering the overall situation and the facts, we direct the State Government   to   depute   full   time   Chief   Administrator,   not   by   way   of additional charge forthwith. One of the positive developments is that of introduction of E­Portal. Constant endeavor has to be made to improve upon the information made   available.     It   appears   from   the   reports   that   there   are   various temples of importance and different systems of having  .  It is for darshan the Temple Committee to place such information on website.  We place on record our appreciation that all the stakeholders are happy with the development which is taking place at the instance of State Government and they are cooperating with each other in restoration of glory of  Lord 57 .  We direct ASI also to cooperate and to permit Shri Jagannath Temple the activities of improvement which are not  prima facie  objectionable and are   necessary   for   public   hygiene,   sanitation   and   public   health   and upgradation of the facilities and at the same time it has to ensure that the form of the new structure is maintained in the same manner as the ancient one.   Let   the   Temple   Management   Committee   consider   various   other positive   aspects   for   improvement   and   invite   all   the   stakeholders including   the   State   Government,   whose   cooperation   is   necessary   in permissible matters, to take care of finance in the various development activities.  The Temple Management Committee has to take steps as it is the sole repository of faith.  The progress report and the decisions taken shall be submitted in this Court within eight weeks, in the form of an action taken report. th List the matter on 8  January, 2020. ………………………………J. (Arun Mishra) ………………………………J.    (M.R. Shah) 58 ………………………………J. New Delhi;    (S. Ravindra Bhat) November 4, 2019