Madras High Court
J.M.S.College Of Education vs The Director Of Adi-Dravidar And on 16 July, 2015
Author: T.Raja
Bench: T.Raja
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 16.07.2015
CORAM:
THE HON'BLE MR.JUSTICE T.RAJA
W.P.No.21439 of 2015
J.M.S.College of Education
rep.by its Chairman,
Kavaloor Village,
Naickanoor Post,
Alangayam (via)
Vaniambadi Taluk,
Vellore District. ... Petitioner
Vs.
1. The Director of Adi-Dravidar and
Tribal Welfare Department,
Chepauk, Chennai - 5,
2. The District Adi-Dravidar
Welfare Officer,
Vellore District,
Vellore - 9. ... Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of India seeking for the relief of issuance of writ of mandamus to direct the first respondent to sanction and disburse the scholarship amount payable to the eligible students of the petitioner college admitted during the academic years 2011-2012 and 2012-2013 by considering the representations dated 23.3.2013 and 22.5.2015.
For Petitioner : Mr.S.Kamadevan
For Respondents : Mr.R.M.Muthukumar,
Govt.Advocate
ORDER
This writ petition has been filed by the petitioner seeking writ of mandamus directing the 1st respondent to sanction and disburse the scholarship amount payable to the eligible students of the petitioner college admitted during the academic years 2011-2012 and 2012-2013 by considering the representations dated 23.3.2013 and 22.5.2015.
2. Heard the learned counsel appearing for the petitioner and Mr.R.M.Muthukumar, learned Government Advocate, who takes notice for respondents.
3. This Court, keeping in mind that the petitioner College has moved the 1st respondent seeking a genuine prayer for disbursal of the scholarships to the eligible students undergoing studies in their college, I direct the 1st respondent - Director of Adi Dravidar and Tribal Welfare Department, Chepauk, Chennai - 5 to consider the request of the petitioner made in their representations dated 23.3.2013 and 22.5.2015 and pass orders on merits and in accordance with law. Needless to mention that the petitioner is directed to produce a copy of this order before the 1st respondent along with copies of the representations made by the petitioner within a period of one week from the date of receipt of copy of this order and the 1st respondent shall pass orders on the said representations within a period of two weeks thereafter. The writ petition is disposed of accordingly. No costs.
16.07.2015 Index:Yes/No usk To
1. The Director of Adi-Dravidar and Tribal Welfare Department, Chepauk, Chennai - 5,
2. The District Adi-Dravidar Welfare Officer, Vellore District, Vellore - 9.
T.RAJA,J.
usk W.P.No.21439 of 2015 16.07.2015