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Madras High Court

P.M.Subbiah vs The Director Of Rural Development And ... on 9 June, 2025

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

                                                                                        W.P(MD)No.7256 of 2025


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 09.06.2025

                                                            CORAM:

                                  THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                     and
                                   THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE

                                               W.P(MD)No.7256 of 2025
                                                       and
                                              WMP (MD) No.5474 of 2025

                 P.M.Subbiah                                                            ... Petitioner

                                                                  vs.

                 1. The Director of Rural Development and Panchayat Raj,
                 The Directorate of Rural Development and
                 Panchayat Raj,
                 Secretariat,
                 Chennai.

                 2. The District Collector,
                 Collectorate Building,
                 Korampallam,
                 Thoothukkudi.

                 3. The Additional District Collector/project Officer,
                 District Development Authority,
                 Thoothukkudi,
                 Thoothukkudi District.

                 4. Executive Engineer,
                 Rural Development Department

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                                                                                              W.P(MD)No.7256 of 2025


                 (Panchayat),
                 Thoothukkudi,
                 Thoothukkudi District.

                 5. The Block Development Officer,
                 Kovilpatti Panchayat Union,
                 Thoothukkudi District.                                                       ... Respondents


                 PRAYER : Writ Petition filed under Article 226 of the Constitution of India
                 praying for issuance of a Writ of Mandamus, directing the Respondents herein to
                 construct the Anganwadi center under the Anna Marumalarchi Scheme at S.No.
                 419/3 of Erachi Village, Kovilpatti Taluk, Thoothukkudi District as earmarked by
                 the authority concerned based on petitioners representation dated 25.07.2024,
                 31.07.2024, 17.10.2024, 18.12.2024 and 26.12.2024.


                                   For Petitioner            : Mr.D.Srinivasa Ragavan
                                                               for Mr.S.Senthil Sankara Natha Kumar

                                   For R1 – R5               : Mr.P.Thilak Kumar
                                                               Government Pleader


                                                                   ORDER

(Order of the Court was made by S.M.SUBRAMANIAM, J.) This writ of mandamus has been instituted to direct the respondents to construct the Anganwadi center under the Anna Marumalarchi Scheme at S.No. 2/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/06/2025 07:44:35 pm ) W.P(MD)No.7256 of 2025 419/3 of Erachi Village, Kovilpatti Taluk, Thoothukkudi District as earmarked by the authority concerned based on petitioners representation dated 25.07.2024, 31.07.2024, 17.10.2024, 18.12.2024 and 26.12.2024.

2. The learned counsel for the petitioner would mainly contend that the place of choice decided by the authorities are not conducive for running Anganwadi Centre.

3. The learned Government Pleader would submit that the construction works have already commenced and on account of interim order, further progress has not been made. Place for construction of Anganwadi Centre is to be decided at the administrative level in accordance with the rules in force.

The petitioner cannot make any suggestion regarding the place for construction of Anganwadi Centre.

4. May that as it be. This Court is of the considered view that the Anganwadi Centre is to be constructed in consonance with the rules and necessary facilities and infrastructures as prescribed under the Government regulations sought to be followed scrupulously.

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5. In view of the fact the construction has already commenced, the respondents shall proceed and complete the construction by following the rules and regulations in force for construction of Anganwadi Centre.

4. With these observations, the writ petition stands disposed of.

There shall be no order as to costs. Consequently, the connected miscellaneous petition is closed.




                                                                          [S.M.S.,J.] & [A.D.M.C.,J.]
                                                                                  09.06.2025
                 NCC      : Yes / No
                 Index    : Yes / No
                 Internet : Yes
                 PKN




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                                                                                        W.P(MD)No.7256 of 2025




                 To

1. The Director of Rural Development and Panchayat Raj, The Directorate of Rural Development and Panchayat Raj, Secretariat, Chennai.

2. The District Collector, Collectorate Building, Korampallam, Thoothukkudi.

3. The Additional District Collector/project Officer, District Development Authority, Thoothukkudi, Thoothukkudi District.

4. Executive Engineer, Rural Development Department (Panchayat), Thoothukkudi, Thoothukkudi District.

5. The Block Development Officer, Kovilpatti Panchayat Union, Thoothukkudi District.

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https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/06/2025 07:44:35 pm ) W.P(MD)No.7256 of 2025 S.M.SUBRAMANIAM, J.

and DR.A.D.MARIA CLETE, J.

PKN ORDER MADE IN W.P(MD)No.7256 of 2025 DATED : 09.06.2025 6/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/06/2025 07:44:35 pm )