BHARATHVARUN Vs. ASSISTANT PRIMARY EDUCATIONAL OFFICER

JUDGEMENT

(1.) This Civil Revision Petition is filed against the order dtd. 7/4/2022 passed by the learned Principal District Judge, Ramanathapuram, in unnumbered petition filed by the petitioner seeking to appoint him as Guardian of the mentally retarded person, Tmt.Jesinthamary, W/o.A.Glittus, under Sec. 14(1) of Rights of Persons with Disabilities Act, 2016.

(2.) The petitioner herein filed a petition before the Principal District Court, Ramanathapuram, for appointing him as Guardian of his mother Tmt.Jesinthamary, W/o.A.Glittus, a mentally retarded person, under Sec. 14(1) of Rights of Persons with Disabilities Act, 2016. The learned Principal District Judge, Ramanathapuram, by order dtd. 7/4/2022, returned the papers by referring that as per Rule 5 of the Tamil Nadu Rights of Persons with Disabilities Rules 2018, the District Collector is the designated authority as notified by the State Government in G.O.Ms.No.28, Welfare of Differently Abled Person Department dtd. 27/7/2018. Aggrieved over the same, the Civil Revision Petition has been filed.

(3.) Heard both sides and perused the materials available on record including the order passed by the learned Principal District Judge, Ramanathapuram.