P. VIJAYKUMAR Vs. COMMISSIONER OF RURAL DEVELOPMENT

JUDGEMENT

(1.) IN view of the narrow prayer made in the Writ Petition, the Writ Petition is taken up for final hearing.

(2.) HEARD both sides.

(3.) IN fact, the 1st respondent issued the proceedings in Na.Ka.No.96114/2011/C2 dated 10.1.2012 directing the 2nd respondent to disburse the DCRG to the petitioner in view of G.O.No.187 Rural Development Department dated 7.9.1999. Earlier G.O.Ms.No.247, Rural Development Department dated 20.4.1989 was issued directing the authorities to retain 25% of the DCRG and to release 75%, if there is any audit objection. The same was modified and G.O.Ms.No.187 was issued to disburse the entire DCRG and not to withhold DCRG based on audit objections.