Madras High Court
Humanitarian Trust vs The Secretary on 29 August, 2022
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
1 W.P.(MD)NO.20201 OF 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 29.08.2022
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
W.P.(MD)No.20201 of 2022
Humanitarian Trust,
Rep. by its Founder, K.Nageswaran,
S/o.Kannusamy, D/No.2/122, Thanthai Selva Nagar,
Puthendal Village,
Ramanathapuram District. ... Petitioner
Vs.
1. The Secretary,
Differently Abled Welfare Office,
Secretariat, Chennai.
2. The Director,
State Commissionerate for the Differently Abled,
State Rehabilitation Section, No.5, Kamarajar Salai,
Lady Wellington College Campus, Chennai.
3. The State Coordinator,
State Commissionerate for the Differently Abled,
No.5, Kamarajar Salai,
Lady Wellington College Campus, Chennai.
4. The District Collector,
O/o.The District Collector, Ramanathapuram District.
5. The District Differently Abled Welfare Officer,
O/o.The Differently Abled Welfare Office,
District Collectorate, Ramanathapuram District.
6. The Treasury Officer,
O/o.District Treasury, Collectorate Complex,
Ramanathapuram District. ... Respondents
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2 W.P.(MD)NO.20201 OF 2022
Prayer: Writ petition is filed under Article 226 of the
Constitution of India, to issue a Writ of Mandamus, to direct
the respondents 2 and 5 to dispose their proposals in
Na.Ka.No.07178/ MaENir/2021 dated 02.09.2021 on the file of
the respondent No.2 and Na.Ka.No.1527/A/2021 dated
10.11.2021 on the file of the respondent No.5 respectively and
consequently direct the respondent No.1 to 6 to disburse the
funds to the petitioners trust by considering the petitioner's
representation dated 25.06.2020 and 01.04.2022 within the
time stipulated by this Court.
For Petitioner : Mr.T.Thirumurugan
For Respondents: Mr.K.Balasubramani,
Special Government Pleader.
***
ORDER
Heard the learned counsel on either side.
2. The petitioner has given an application for disbursement of funds for the rehabilitation home run by the petitioner trust.
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3. Without going into the merits of the matter, I direct the fifth respondent to take a call in the matter and take a decision on the petition mentioned proposal on merits and in accordance with law within a period of twelve weeks from the date of receipt of a copy of this order.
4. This writ petition stands disposed of. No costs.
23.08.2022
Index : Yes / No
Internet : Yes/ No
PMU
To:
1. The Secretary,
Differently Abled Welfare Office, Secretariat, Chennai.
2. The Director, State Commissionerate for the Differently Abled, State Rehabilitation Section,No.5, Kamarajar Salai, Lady Wellington College Campus, Chennai.
3. The State Coordinator, State Commissionerate for the Differently Abled, No.5, Kamarajar Salai, Lady Wellington College Campus, Chennai.
4. The District Collector, O/o.The District Collector, Ramanathapuram District.
5. The District Differently Abled Welfare Officer, O/o.The Differently Abled Welfare Office, District Collectorate, Ramanathapuram District.
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