NETHRODAYA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Petitioner seeks a Writ of Mandamus directing the third Respondent to handover the administration of Differently Abled Pensions Scheme to the first and second Respondents and consequently, directing the Respondents to enhance the maintenance allowance from Rs.1000.00(Rupees One Thousand only) to Rs.1500.00 (Rupees One Thousand Five Hundred only) per month to the visually challenged beneficiaries on par with other disabled beneficiaries.

(2.) The Petitioner is an organization working for the welfare of Differently Abled Community, which has taken initiatives to provide quality special education, healthcare and employment opportunities to the visually impaired communities in the State of Tamil Nadu. Their case is that the second Respondent provides maintenance allowance of Rs.1500.00(Rupees One Thousand Five Hundred only) to several Differently Abled Persons with severely affected locomotor, mentally retarded and suffering from leprosy and muscular dystrophy. Their grievance is that the Visually Impaired Persons, who are also severely disabled, are not treated on par with the other severely disabled persons and only a sum of Rs.1000.00(Rupees One Thousand only) is paid as monthly pension to the Visually Impaired Persons. Further, the Differently Abled Persons, who suffer from visual impairment, are put to extreme hardship because the Scheme is administered by the Social Welfare Department. They are asked to obtain Certificates of Approval from Village Administrative Officers, Revenue Inspectors and Tahsildar to avail the benefits under this Scheme. Whereas, the other Differently Abled Persons, whose maintenance allowance is handled by the Differently Abled Department, are not put to such hardship. Therefore, the Petitioner seeks a direction to the State to transfer the Monthly Pension Scheme to the Differently Abled Department and also to treat them on par with other Differently Abled Persons.

(3.) The Respondents have filed individual Counter Affidavits at various stages of the proceedings. They have also filed Additional Counter Affidavit pursuant to certain interim directions passed by this Court calling for reports as to the steps taken by the Respondents to alleviate the grievance of the Differently Abled Persons, who are visually impaired. Broadly the stand of the Respondents is that:-