- (1.) Mr.Gopal Subramanium, learned senior counsel and the learned amicus curiae in this matter, brought to our notice that in continuation of the motion bench order dated 09.05.2017, by consensus, Mr. V. Ratheesan, IAS, has been nominated as Executive Officer, and he has assumed charge on 18.06.2017.
(2.) Learned amicus curiae also drew our attention to the immense wealth in the confines and coffers of the temple, and submitted that arrangements should be made to secure it. Our attention was also drawn to the fact that there has recently been a theft, and an occurrence of that nature should not take place again. Only as a suggestion, it was submitted that the name of Mr.H.Venkatesh, IPS, may be considered as being assigned the duties of security of the treasures of the temple. It was pointed out that he has formerly been Commissioner of Police, Thiruvananthapuram and has experience of serving in the establishment of the Central Bureau of Investigation. It was submitted that important investigations as in the Satyam case were also vested with him.
(3.) Mr.Jaideep Gupta, learned senior counsel representing the State of Kerala did not seriously contest the suggestion made by the learned amucus curiae. It was, however, submitted that the proper procedure, in the matter, would be for the State Government to follow the norms and to constitute a panel of names out of which the one found most suitable by the Administrative Committee may be assigned the responsibility of security of the temple.;