Delhi HC: Maintenance is Intended to Safeguard Dependent Spouse & Child’s Right to Live With Dignity  ||  Delhi HC: Any Person in India Has the Right to Legally Import Goods from Abroad  ||  Bombay HC: Can’t Quash Rape Cases on the Basis of Compromise  ||  Madras HC: Can’t Tap Individual’s Phone to Uncover Suspected Crime  ||  Karnataka HC: Women Commuters Oppose Ban on Bike Taxis in Karnataka  ||  Delhi HC: Inclusive Education is About Recognising That Every Child Has a Place in Classroom  ||  Delhi HC: Patanjali to Not Run Ads that are Disparaging to Dabur Products  ||  Delhi HC Upholds Rule Restricting Retention of GPRA by Central Armed Police Forces  ||  Delhi HC: Disability Pension Ensures that a Soldier is Not Left Without Support  ||  SC Declines Petition by Lalit Modi against BCCI Seeking Indemnification    

Mad. HC: Pedigree Based on Caste Will Have No Role to Play in Appointment of Archaka in Temple - (27 Jun 2023)

TRUSTS AND SOCIETIES

Madras High Court has observed that it is always left open to Trustees to appoint Archakas in Agamic temples by ensuring that he is well-versed, properly trained and qualified, however, caste will have no role to play in appointment of Archaka if person so selected otherwise satisfies requirements.

Tags : MADRAS HIGH COURT   ARCHAKA   TEMPLE   APPOINTMENT   CASTE  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved