G. SENDRAYAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The writ appeal has been filed against the order dtd. 14/5/2022 in WP No.25287 of 2021. The writ petition was filed was filed to challenge the Government Order in G.O.Ms.No.99, Cooperative Food and Consumer Department, dtd. 9/11/2021. The writ petition was dismissed vide order dtd. 14/5/2022.

(2.) The facts set out in the writ petition are that the appellant was elected as President of the Yercaud Lamp Cooperative Society, Yercaud, Salem District. According to the appellant, a State Level Training Institute was proposed at Semmaduvu Village, Manjakuttai Panchayat, Yercaud Taluk, Salem District, to benefit tribal, poor and downtrodden persons and women and many other categories, vide Government Order in G.O.(Ms).No.5, Co-operation, Food and Consumer Protection Department, dtd. 20/1/2020. Contract was also awarded for constructing the training centre. However, vide order dtd. 28/7/2021, the first respondent issued order to stop the construction of the training institute. The said order was challenged in W.P.No.23369 of 2021.

(3.) Subsequently, the Government passed an order dtd. 9/11/2021 to supersede the earlier order dtd. 20/1/2020, by which they had sanctioned the construction of State Level Cooperative Training Institute at Yercaud. It was also proposed to construct a National Level Training Institute at Kodikkanal. At present, there are two State Level Training Centres at Chennai and Madurai whereas the proposed training institute at Kodaikkanal would be of national level. The said order was challenged by the appellant in W.P.No.25287 of 2021.