MERCY HOME Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The writ appeal has been filed against the order dtd. 3/12/2021 whereby the writ petition filed by the writ appellant in WP No.27406 of 2013 was dismissed.

(2.) The writ petition was filed to challenge the demand raised by the respondents in reference to many irregularities found in the running of the home for differently-abled children. An inspection was conducted and it was found that certain beneficiaries were above the age of six years whereas it was meant for the beneficiaries below the age of six years. It was also found that the beneficiaries were taking their studies in other institutions than in the appellant's home. This fact was revealed not only from the statement of the parents but even the headmaster of the respective institutions where such children were studying. Thus, the home was found to be reaping benefits illegally, and accordingly, demand was raised to a sum of Rs.4,48,500.00.

(3.) Learned Single Judge has taken note of the inquiry conducted subsequently, where lot of discrepancies were found, and even indicated the same in paragraph 6 of the judgment. The relevant paragraph No.6 is extracted hereunder: