- (1.) In our Judgment dated 2.5.2006, we had expressed a hope that henceforth all members of Sanghom will work in unity, with understanding and tolerance, to propagate the ideals and philosophy of Sree Narayana Guru. In terms of our Judgment, elections have been held under the supervision of the Authority appointed by us and the newly elected Trust Board has taken charge.
(2.) In our order dated 10.11.2006, we had referred to the suggestion of the said Authority, (Mr. Justice Paripoornan, a retired Judge of this Court) for appointment of a Monitoring Committee for the proper, efficient and fair functioning of the Sanghom, at least for a period of 5 to 10 years, if not more. He had suggested that such a Monitoring Committee should have as its members eminent and committed followers of Sree Narayana Guru from all walks of life to ensure that the elected members at the helm of affairs of the Sanghom, which has vast resources and assets, do not leave the righteous path of conduct expected from the followers of Sree Narayana Guru and to prevent the recurrence of feuds which had, to some extent, shattered the reputation of the institution. We had noted that the suggestions of the Authority will be considered later and suitable and appropriate orders will be passed.
(3.) By our order dated 12.1.2007, we had requested the said Authority as also the parties to suggest names for being appointed as members of the Monitoring Committee. Accordingly, some suggestions have been received.;