DISTRICT COLLECTOR Vs. J. R. JOHN SAMUEL NALLATHAMBI

JUDGEMENT

(1.) This Writ Appeal is directed against the order dated 17.10.2012 passed in W.P(MD)No.8140 of 2012.

(2.) A batch of writ petitions were filed challenging G.O.(Ms) No.163, Social Welfare and Nutritious Meal Program Department dated 18.09.2010. All the writ petitions were heard together and a common order was passed on 17.10.2012 allowing the writ petitions wherein the learned Single Judge held that a part of the said G.O., fixing additional qualification for consideration within three kilometers, is held to be ultra vires.

(3.) Aggrieved by the same, a batch of Writ appeals were filed by the Government and the said writ appeals were taken up for hearing along with connected writ petitions and a common judgment was delivered on 22.03.2017 allowing the writ appeals in W.A(MD)No.792 of 2012 etc. batch., and dismissing the writ petitions.