M. SUNDARESHWARI Vs. THEDIRECTOR OF HEALTH SERVICES

JUDGEMENT

(1.) HEARD the Learned Counsel for the Petitioner and the Learned Additional Government Pleader for the Respondents.

(2.) THE Petitioner has filed the present Writ of Mandamus praying for passing of an order by this Court in directing the Respondents to issue Cheque in her favour from the name of Proprietor of 'Kayal Pharma Distributors', Madurai, to an extent of Rs.61,250/ -.

(3.) IT comes to be known that after the demise of her Husband, the Petitioner closed the Pharmacy shop and thereafter approached the Tiruchirappalli District Treasury Office to pay the amount of Rs.61,250/ -. However, the Treasury Officer failed to pay the amount to her and mentioned that the Cheque was issued in favour of 'Kayal Pharma Distributors', Madurai. Subsequently, she made a representation to the Respondents to issue the Cheque in her favour. However, the Respondents failed to issue the Cheque in her favour.