S AYINULMARLIYA Vs. COMMISSIONER RAMANATHAPURAM MUNICIPALITY

JUDGEMENT

(1.) THE petitioner filed the above writ petition seeking to issue a writ of certiorarified Mandamus to direct the respondents to release the payment of Rs. 5000/- sanctioned already by the first respondent towards the marriage assistance to the petitioner and quash the same.

(2.) THE case of the petitioner is that based on the scheme called "moovalur Ramarnirthammnal marriage Assistance Scheme", the Government of Tamil Nadu issued a G. O. No. 515 (Backward Classes) dated 31-5-1989 which was formulated only for-the welfare of the backward class women folk be providing Rs. 6000/- as financial assistance for the girls marriage expenses, the petitioner who belongs to Indian Muslim Lebbai Caste falls under backward class, studied upto IX standard, applied with all required documents to the first respondent during the end of 1992, for her marriage negotiations and fixed to take place in 1993, that after thorough verification, the first respondent sanctioning the payment of Rs. 5000/- to the petitioner by his proceedings in Roc. No. 245/ iii/94 dated 7-3-1994 forwarded the same to the second respondent for further action; that in spite of repeated representations made on the part of the petitioner, on positive answer came from the second respondent who evaded to release the payment and hence with great difficulties the father of the petitioner mobilised funds by borrowing for interest and arranged the petitioner's marriage on 23-1-1994 in accordance with Muslim rites and customs, that after marriage when the petitioner approached the respondents for the release of the amount already sanctioned, the second respondent by his proceedings in Roc. No. 1493/96 dated 11-3-1997 informed the petitioner that the marriage assistance could not be given for the marriage which took place in a year subsequent to the year of sanction and hence, the petitioner left with no option has come forward with the above writ petition praying to set aside the order of the second respondent, impugned in the above writ petition.

(3.) HEARD both.