NATARAJAN Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) Mr.S.Kumar, learned Additional Government Pleader takes notice for the respondents.

(2.) The petitioner is aggrieved against the order of the second respondent dated 19.03.2015, wherein and whereby, the petitioner was informed that his ration card bearing No.27/G/0224156 was deleted from the computer registration and consequently, he was directed to apply for a fresh ration card.

(3.) The grievance of the petitioner is that such deletion of his name from the computer entry was done without issuing any notice or without conducting any enquiry, by the respondents. According to him, there was no occasion or reason for deleting the name of the petitioner from the computer registration. Hence, it is contended that the impugned communication is passed in violation of principles of natural justice and thus it cannot be sustained in the eye of law.