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Judgment
Kurian Joseph, C.J.—This writ petition was registered suo-moto on the basis of a letter written by one Mr. Rajnish Khosla bringing in the notice of the Court that an amount of Rs. 1,00,000/-has been spent from the Baba Balak Nath Temple Trust Fund for an advertisement in the souvenir published by the Himachal Tourism in connection with the Hamir Utsav celebrated in the year 2009. In the reply, the Temple trust has made an attempt to defend their action. It is stated in the affidavit that the amount was sent along with the souvenir material at the request of the Deputy Commissioner. The text of the advertisement that appeared in the souvenir has also been produced. Having gone through the material and as has been rightly perceived by all concerned in the Court, God''s money is not to be spent for advertisement about the temple or its activities. Though, there are other allegations as well, with regard to the management of the trust fund, we do not think it necessary to go into those aspects since there are other writ petitions pertaining to those issues. It is made clear that the temple trust shall not spend any money by way of any advertisement in any souvenir. There will be a direction to the Chief Secretary to the State of Himachal Pradesh and Chief Commissioner (Temples) to issue appropriate directions to all the Commissioners that the God''s money shall not be spent for advertisements in souvenirs. With the above observations, the CWPIL stands disposed of.
The Registry is directed to forward a copy of this judgment to the Chief Secretary and Chief Commissioner.