T VENKATESAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner has come before this Court seeking a Writ of Mandamus, to direct the respondents to implement G.O.Ms.No.92, Adi Dravidar Welfare (SCP1) Department, dated 10.08.2009 and disburse the funds as per the above said G.O.Ms.No.92, Adi Dravidar Tribal Welfare (SCP1) Department, dated 10.08.2009.

(2.) THE case of the petitioner is that he belongs to a Schedule Tribe known as "Malayali" (Hill Tribes) of Thiruvannamalai Distrit. He is an agriculturist and engaged in sheep rearing business. THE petitioner applied to the respondents seeking financial assistance under various schemes like NSFDC (National SC & ST Finance Development Corporation) Scheme etc. Originally, the petitioner made an application for loan and that was forwarded to various authorities. Subsequently, the petitioner is alleged to have given further representations on various dates. THE learned counsel appearing for the petitioner contends that the petitioner's application was favourably recommended through letter dated 05.11.2008 by the 2nd respondent to the 3rd respondent.

(3.) THE learned counsel for the petitioner contends that again the petitioner along with other 216 members of Association made a representation to the 2nd and 4th respondents on 15.10.2009 to the 2nd respondent through the Tamil Nadu Schedule Tribe Farmers Welfare Association, Jamnamarathur, Tiruvannamalai District. THE said representations were followed by other representations namely, 18.11.2009, 28.11.2009, 14.12.2009, 21.12.2009 and 06.01.2010. However, no orders has been passed.