M.GANDHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner herein seeks for an issuance of writ of Mandamus, directing the respondents to frame scheme/guidelines for the proper functioning of the Trust by excluding the Non-Indian Citizens, other than the Overseas Citizens of India (OCI), from holding the Trusteeship of Public Trusts.

(2.) Earlier, the petitioner herein had filed a writ petition seeking for similar prayer. This Court in its order dtd. 5/7/2018 passed in W.P(MD).No.12686 of 2018 had directed the respondents therein to consider the petitioner's representation in this regard. It is the case of the petitioner that the order is yet to be implemented.

(3.) When this Court had earlier passed orders directing the respondents to consider the petitioner's representation, it would not be appropriate to once again direct the respondents to consider the petitioner's grievances.