R. RAMASAMY Vs. THE REGISTRAR GENERAL AND ORS.

JUDGEMENT

(1.) ON this day, Mr.A.Mohamed Ali, Under Secretary to Government, Home (Courts) Department, is present. He submitted that proposal, dated 23.03.2015, forwarded by the Registrar General, High Court, Madras, to the Principal Secretary to Government, Home (Courts) Department He further submitted that today, the Secretary to Government, Home Department, Government of Tamil Nadu, has sent the proposal, for providing three numbers of lift and ramp for ground, first and second floors in the combined District Court Buildings, Madurai District, to the Secretary to Government, Public Works Department. He further submitted that thereafter, papers would be circulated to the Secretary to Government, Finance 3 Department, Government of Tamil Nadu, for consideration and as per the procedure, it would be circulated to the Hon'ble Minister for Finance and Hon'ble the Chief Minister, State of Tamil Nadu, respectively. After obtaining necessary orders from the above authorities, Government would issue necessary orders, for sanctioning the amount for construction of lifts and ramps in the combined District Court Building, Madurai District, Madurai.

(2.) EARLIER on 23.07.2015, we have passed the following Orders: -

(3.) IN the forenoon, when the matter came up for hearing, we directed Mr.C.Selvaraj, learned Special Government Pleader, to ascertain, as to whether the Principal Secretary to Government, Public Works Department, Chennai, respondent No. 5, has received the copy of rough costs estimate, sketch and plan and the requisition from the Chief Engineer, Madurai, for administrative sanction of a sum of Rs. 1,31,90,650/ -.