Madras High Court
M.Gopinath vs The Director on 30 March, 2015
Author: T.S.Sivagnanam
Bench: T.S.Sivagnanam
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 30.03.2015
CORAM
THE HONOURABLE MR. JUSTICE T.S.SIVAGNANAM
W.P.NO.9136 OF 2015
M.Gopinath .. Petitioner
Vs
1. The Director,
Directorate of Medical Education,
Kilpauk, Chennai -10.
2. The Principal,
Government Medical College and Hospital,
Tiruvannamalai.
3. The General Manager,
Vellore Tiruvannamalai District
Co-operative Milk Producers Union Limited,
C-1325, 102, Arcot Road,
Sathuvacherry, Vellore 9. .. Respondent
* * *
PRAYER: Writ Petition filed under Article 226 of the Constitution of India praying for the issuance of Writ of Mandamus directing the first respondent to accord permission to the petitioner to install Aavin Milk parlour at Government Medical College and Hospital, Tiruvannamalai pursuant to the recommendation of the third respondent in proceedings Ref.No.4755/marketing 1-2/2013, dated 10.09.2014.
* * *
For Petitioner : Mr.R.Poornima
For Respondents : Mr.V.Jayaprakash Narayanan,
Special Govt. Pleader for RR 1 and 2
Mr.T.K.Ashok Kumar for R3
O R D E R
Heard Ms.R.Poornima, learned counsel appearing for the petitioner, Mr.V.Jayapraksahn Narayanan, learned Special Government Pleader for the respondents 1 and 2 and Mr.T.K.Ashok Kumar, learned counsel for the third respondent. With the consent of both sides, the writ petition itself is taken up for final disposal.
2. The petitioner seeks for a direction upon the first respondent to accord permission to the petitioner to establish AAVIN Milk parlour in the Government Medical College and Hospital, Tiruvannamalai, pursuant to the recommendation of the third respondent in proceedings Ref.No.4755/marketing 1-2/2013, dated 10.09.2014, in terms of G.O.Ms.No.59, dated 20.03.2003.
3. The respondent is the competent authority to grant approval for establishment of such installation in a hospital complex. It is seen that the third respondent, by his communication dated 10.09.2014, has requested the first respondent to grant permission to install a new AAVIN Parlour near the casualty block in the hospital. A copy of the said communication has been marked to the petitioner. The petitioner is a physically challenged person suffering from 80% disability, as certified by the competent authority.
4. In the light of the above, there will be a direction to the first respondent to take into consideration the request made by the third respondent dated 10.09.2014 and pass appropriate orders and communicate the same to the third respondent within a period of eight weeks from the date of receipt of a copy of this order. This writ petition is disposed of accordingly. No costs.
30.03.2015 Index : Yes / No Internet : Yes gg To
1. The Director, Directorate of Medical Education, Kilpauk, Chennai -10.
2. The Principal, Government Medical College and Hospital, Tiruvannamalai.
3. The General Manager, Vellore Tiruvannamalai District Co-operative Milk Producers Union Limited, C-1325, 102, Arcot Road, Sathuvacherry, Vellore 9.
T.S.SIVAGNANAM, J.
gg ORDER IN W.P.NO.9136 OF 2015 30.03.2015