M KRISHNAMURTHY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition has been filed praying for a writ of mandamus to direct the respondents to allocate funds, equally, to all the wards of Thiruvannamalai District Panchayats, receivable under the various schemes, either on population basis or on rotational basis.

(2.) The main contention of the learned counsel appearing for the petitioner is that the funds allotted by the State government, for the various schemes, for the Panchayats in Thiruvannamalai District, are not being allocated, properly or equally, to the various wards of the Panchayats. The Chairman and the Vice Chairman of the Thiruvannamalai District Panchayat are utilising the funds, as they wish, without looking into the needs of the various wards and the people living in the wards.

(3.) The learned counsel had placed before this Court an order, dated 29.7.2009,made in W.P.No.14755 of 2009, wherein, this Court had directed the concerned District Collector to look into the representation made by the petitioner therein and pass appropriate orders, on merits and in accordance with law, after calling for a meeting of all the concerned ward members, including the Chairman and the Vice Chairman, to evolve a workable solution, so that all the ward members are satisfied and convinced about the fund allocation and the demands of the people in general.