K MOHANAN Vs. COIR BOARD COIR HOUSE

JUDGEMENT

(1.) Petitioner has set up a Small Scale Industrial Unit with registration as evidenced by Ext.P1. Accordingly, petitioner commenced production on 12-12-2008. At that time, Ext.P2 scheme for financial assistance to coir units implemented by the respondents was in force. As per the said scheme, a Unit which commenced production with registration under the Coir Industry (Registration and Licences) Rules, 1958, but, had not completed 12 months from the date of commencement of production was eligible to make application for the benefits of the scheme.

(2.) Accordingly, petitioner submitted Ext.P3 application, which, according to the respondents, was received by them only on 20-11-2009. Though by Ext.P4, the third respondent recommended the petitioner's application, the request was rejected as per Ext.P5 order passed by the second respondent. It is challenging Ext.P5, this writ petition is filed.

(3.) Ext.P5 reads as under:-