P.SUBBURAJ Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) This writ petition has been filed for a direction to the respondents to allot a house under the public quota for rent at Tower Block, Taylors Road, Kilpauk, Chennai to the petitioner by considering the petitioner's representation dtd. 21/9/2017.

(2.) According to the petitioner, he has enrolled in Bar Council of Tamil Nadu on 11/11/1987 as an Advocate. He was appointed as President of the District Consumer Redressal Forum, Madurai on 31/10/2005 and was drawing Rs.16,750.00 basic salary per month and served for 9 months and thereafter he was transferred to Namakkal on 13/7/2006. During the relevant period, he was in charge of Karur and Dindigul Districts and disposed of several cases on merits.

(3.) The petitioner's wife served as nurse in Government Zonal Eye Hospital and retired on 31/5/2017. The petitioner's daughter is studying B.D.S. 3rd year and his son has completed 12th standard and is awaiting to join college.