T BOOMINATHAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard Mr. M. Kannan, the learned counsel appearing on behalf of the petitioner, Mr. A.K. Baskarapandian, the learned Special Government Pleader, appearing on behalf of the respondents 1, 3 and 4 and Mr. D. Sasikumar, the learned counsel appearing on behalf of the respondents 5 and 6.

(2.) This Writ Petition has been filed praying that this Court may be pleased to issue a Writ of Mandamus directing the respondents 1 to 4 to take action against the sixth respondent for the misappropriation of the funds, belonging to the fifth respondent panchayat, from the year 2006.

(3.) The petitioner has stated that he has filed the present Writ Petition, as a Public Interest Litigation, on behalf of the villagers of A. Punavasal Village, Kadaladi Taluk, Ramanathapuram District. It has been stated that Ramanathapuram District is a drought prone and economically backward District. Therefore, the people of the said District are mainly depending upon the welfare measures and the schemes, being implemented by the State Government, through the panchayats concerned.