A.Kalavathy vs The State Of Tamil Nadu
2021 Latest Caselaw 21401 Mad

                                                                                    W.P.No.22902 of 2021


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 26.10.2021

                                                      CORAM

                                    THE HON'BLE MR. JUSTICE C.SARAVANAN

                                                W.P.No.22902 of 2021

                                            (Through Video Conferencing)

                    A.Kalavathy                                                    ... Petitioner

                                                         Vs

                    1.The State of Tamil Nadu,
                      Rep by its Secretary to Government,
                      Social Welfare and Noon Meal Department,
                      Secretariat, Chennai – 9.

                    2.The District Collector,
                      Krishnagiri District.                                     ... Respondents


                    Prayer: Writ Petition filed under Article 226 of the Constitution of India to
                    issue a Writ of Mandamus, to direct the 1st respondent to consider the
                    petitioner's representation dated 25.09.2020 in the light of the judgment
                    passed in W.A.No.2850 of 2019 dated 27.08.2020 and proposal sent by the
                    2nd respondent on 07.01.2021.




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https://www.mhc.tn.gov.in/judis
                                                                                      W.P.No.22902 of 2021


                                    For Petitioner  : Mr.C.Mahendran
                                    For Respondents : Mr.V.P.R.Elamparithi
                                                      Government Advocate


                                                         ORDER

Mr.V.P.R.Elamparithi, learned Government Advocate appearing for the

respondents.

2.The learned Government Advocate for the respondents submits that

appropriate orders will be passed by the first respondent within a period of 12

weeks from the date of receipt of a coy of this order.

3.Recording the same, this writ petition is disposed by directing the

first respondent to pass appropriate orders duly considering the order dated

27.08.2020 in W.A.No.2850 of 2019 and proposal of the 2nd respondent

dated 07.01.2021 within a period of 12 weeks from the date of receipt of a

copy of this order. No costs.

26.10.2021

Index: Yes/No Internet:Yes/No jas

https://www.mhc.tn.gov.in/judis W.P.No.22902 of 2021

To

1.The Secretary to Government, State of Tamil Nadu, Social Welfare and Noon Meal Department, Secretariat, Chennai – 9.

2.The District Collector, Krishnagiri District.

https://www.mhc.tn.gov.in/judis W.P.No.22902 of 2021

C.SARAVANAN,J.

jas

W.P.No.22902 of 2021

26.10.2021

https://www.mhc.tn.gov.in/judis