1. Having heard Mr.K.Subramanian, learned senior counsel for the petitioner, in our considered opinion, it will be appropriate on the part of the petitioner, at present, to submit representations to the concerned States where there is no law that the trustee of a public trust shall not be a convicted person. The said representation shall be submitted to the concerned Chief Secretary of the said State within eight weeks hence. We have passed this order as it has been brought to our notice that in the States of Maharashtra, Madhya Pradesh and Rajasthan such disqualification exists. If a detailed representation is submitted, WP(C)No.472/18 2 we hope and trust, the concerned State may consider the same in proper perspective.
2. With the aforesaid liberty and observation, the writ petition stands disposed of. As a sequel to the above, pending interlocutory application also stands disposed of.
