S.HEMALATHA Vs. DIRECTOR

JUDGEMENT

(1.) The petitioner has filed a writ petition in the nature of Mandamus, directing the 1st respondent, namely the Director, the Directorate of Medical Service, Chennai, to issue a permission order to continue Aavin Milk Parlour inside the District Government Hospital Building, Thiruvallur as per the representation dated 24.04.2019, Pending the writ petition, 4th respondent viz., the Aavin Kancheepuram Thiruvallur Co-operative Society Milk Products Ltd., has been impleaded by order of this Court in W.M.P.No.24028 of 2019, dated 20.08.2019.

(2.) The writ petitioner, S.Hemalatha, had approached the first respondent seeking permission to run "Aavin Milk Parlour" inside the District Government Hospital Building and the first respondent had granted permission to the petitioner to run the Aavin Milk Parlour for a period of one year in consideration of G.O.Ms.No.59 dated 20.03.2003 with certain conditions vide order dated 04.08.2011.

(3.) As per the said order, the petitioner has to pay monthly share and also to pay the electricity charges / water charges. The petitioner claims that this permission was renewed periodically upto the year 2013 and again, it was also subsequently renewed finally, till, February 2019. The petitioner has also produced a copy of the order dated 30.11.2017, granting such renewal till 26.02.2019 for reference of this Court. It is the claim of the petitioner that, in the year 2019, the 3rd respondent viz., the Medical Superintendent, District Government Hospital, Thiruvallur, had issued a notice directing the petitioner to vacate and remove his Milk Parlour, within a period of seven days. Under the said circumstances, the petitioner is before this Court and the 4th respondent was also made as a party to this proceedings by order of this Court.