RURAL AREA DEVELOPMENT TRUST, B DHARMATHUPATTY Vs. STATE COMMISSIONER FOR DIFFERENTLY ABLED PERSONS, DISTRICT COLLECTOR AND DISTRICT DIFFERENTLY ABLED REHABILITATION OFFICER

JUDGEMENT

(1.) By consent of both the learned Counsel appearing for the Appellant and the learned Additional Advocate General appearing for the Respondents, the main writ appeal itself is taken up for final hearing and disposal.

(2.) This Writ Appeal is directed against the order of the learned Single Judge dated 23.07.2010, dismissing the writ petition in W.P.(MD) No. 4786 of 2010.

(3.) The Appellant is a Trust, known as Rural Area Development Trust at Mela Chokkanathapuram, Bodi Taluk, Theni District. On an appropriate application made by the said Trust, the competent authority appointed under Section 50 of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (hereinafter referred to as "the Act") issued a Certificate of Registration to the Trust to establish and maintain two institutions viz., "Early Intervention Centre" at Theni and "Spastic Children Day Care Centre" at Uthamapalayam. The Appellant/Trust was also extended with Grant by the Government for running the said institutions. While so, according to the Respondents, the Appellant had committed certain financial irregularities in the matter of running the institutions. Based on the above allegations, ultimately, the first Respondent by his proceedings in Se. Mu. Order. No. 10626/Ou Ma.2-1/2009 dated 31.03.2010 cancelled the registration granted to the Appellant. In the same order, the first Respondent has directed the Appellant to pay a sum of Rs. 2,65,000/-, which has been spent by the Appellant against the norms of the Government. It was also directed by the same order that the institutions should be handed over to another Trust known as "Theni District Handicapped Welfare Trust" from 01.04.2010.