Appointment of Executive Officer for Indefinite Period Illegal; Trustee’s Appointing Power Subject to Approved Establishment Schedule

The administration of Sree Thirumandhamkunnu Bhagavathy Temple is governed by a 1966 Scheme.

Following the death of the hereditary trustee in 2013, the Malabar Devaswom Board appointed an Executive Officer under Section 20 of the Madras Hindu Religious and Charitable Endowments Act, 1951, as a "stop-gap" measure to avoid an administrative vacuum.

The hereditary trustee challenged this, arguing it divested the family of its rights under the Scheme.

The Board had refused to approve their appointments, citing that they were made to non-sanctioned posts without a fair selection process, creating a financial burden.

The State Government, in revision, upheld the termination of 27 employees appointed beyond the sanctioned strength of 73 positions.

The Court applied Section 20 of the Madras HR & CE Act, 1951, which grants the Commissioner powers of general superintendence and control, but does not allow for the usurpation of a trustee's powers.

It relied on Edamana Vasudevan Namboothiri v. Malabar Devaswom Board, which established that "superintendence" assumes two distinct authorities and does not permit an indirect takeover of duties.

Regarding appointments, the Court applied Section 48(1) (trustee’s power to fill vacancies) and Section 23 (trustee's duty to obey Board orders), read with Rule 10 of the Rules under Section 100(2)(y), which mandates that pay and emoluments must conform to a schedule of establishment approved by the Board.

Section 99 was applied regarding the State’s power to remit cases for reconsideration.

The Court found that while the Commissioner can appoint an Executive Officer to prevent administrative standstill, such an appointment cannot be for an indefinite period (nearly 13 years in this case) without periodic review, as it effectively eclipses the hereditary trustee's rights.

On the issue of staffing, the Court reasoned that the trustee’s power under Section 48(1) is not unfettered; it is restricted by Rule 10, which prevents the creation of new posts or alterations to the establishment schedule without prior Board sanction.

Consequently, appointments made to non-sanctioned posts are illegal, and such employees cannot claim regularisation.

The Court analyzed Section 99, determining that the Government acted within its "revisional jurisdiction" by remitting the matter to the Commissioner, as the statute expressly permits the authority to "remit the matter for reconsideration".

The Court dismissed the petitions of those appointed to non-sanctioned posts, upholding the State's order.

The Court directed the Board to frame a new, transparent administration scheme within three months to replace the obsolete 1966 Scheme, and ordered that the Executive Officer shall remain in charge only until the new hereditary trustee is appointed.